JUDGMENT DATABASE

Search 0 Indian judgments.

0 judgments in All Courts matching “Indian Law in Flux 2026” · page 1 of 1

Tribunals and Commissions04 Mar 2024Disposed Of

News item titled "Chennai corporation issues notice to cattle farm after plaint over Adyar pollution" appearing in The New Indian Express dated 20.01.2024 Vs

National Green Tribunal · (2024) 03 NGT CK 0007

Tribunals and Commissions27 Feb 2024Disposed Of

News item titled "3 killed as major fire breaks out at perfume warehouse near Bengaluru" appearing in The Indian Express dated 19.02.2024 Vs

National Green Tribunal · (2024) 02 NGT CK 0028

Tribunals and Commissions08 Dec 2023Disposed Of

In re: News item appearing in The Indian Express dated 30.11.2023 titled �Fire at chemical plant in Surat, 24 workers injured� Vs

National Green Tribunal · (2023) 12 NGT CK 0006

National Green Tribunal Act, 2010 — Section 14, 15

High Courts24 Sept 2026Disposed Of

Nims Voda Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Limited (IRCTC)

Delhi High Court · (2026) 09 DEL CK 4635

Arbitration and Conciliation Act, 1996-Section 12(2), 11(6), 9, 17

High Courts24 Sept 2026

Nims Voda Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Limited (IRCTC)

Delhi High Court · (2026) 09 DEL CK 4490

Arbitration and Conciliation Act, 1996-Section 12(2), 11(6), 9, 17

High Courts23 Sept 2026

Vibhabhai Ramsingbhai Ko. Patel Vs Indian Vehicle Carriers Private Limited & Anr.

Gujarat High Court · (2026) 09 GUJ CK 4137

Motor Vehicles Act, 1988-Section 173

Tribunals and Commissions19 Aug 2026Allowed

Indian Bank Vs Mrs. Sneha Dharmendra Shah & Anr.

National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0005

Code-Section 95

Tribunals and Commissions12 Aug 2026Appeal allowed for statistical purpose

Indian Coal Forum Vs ITO Ward Exemption 1 (2), Delhi

Income Tax Appellate Tribunal

Income Tax Act, 1961-Section 12A, Section 2(15)

High Courts10 Aug 2026Dismissed

Randhir Kumar Vs M/s Indian Oil Corporation Ltd. (M.D.) Indane Area Office, Begusarai

Patna High Court · (2026) 08 PAT CK 2495

Constitution of India-Article 226, 12

Tribunals and Commissions22 Jul 2026

Indian Overseas Bank Vs Meroz Trading Private Limited & Ors.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1913

Debts Recovery Tribunal (Procedure) Rules 1993Debts Recovery Tribunal Regulations, 2015Recovery of Debts and Bankruptcy Act, 1993-Section 19(25)

High Courts13 Jul 2026Allowed

Sakuma Exports Ltd Vs Indian Sugar Exim Corporation Ltd

Delhi High Court · (2026) 07 DEL CK 1127

Arbitration and Conciliation Act, 1996-Section 34

High Courts10 Jul 2026

M/s. Brandavan Food Products Vs Indian Railway Catering And Tourism Corporation Ltd.

Delhi High Court · (2026) 07 DEL CK 1294

Arbitration and Conciliation Act, 1996-Section 9, 12(2), 21, 17Arbitration and Conciliation (Amendment) Act, 2015-sub-section 12(5)

Tribunals and Commissions07 Jul 2026Dismissed

Abu Thahir P.B. & Ors. Vs The South Indian Bank Ltd. & Anr.

Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1821

SARFAESI Act-Section 18, 14, 14(1) proviso sub-clauses (i) to (ix), 26D, 13(2), 13(4)Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(2)

High Courts29 Jun 2026

Gulab Chand Ivnati & Ors. Vs Director Of Indian Systems Of Medicines And Homeopathy & Ors.

Madhya Pradesh High Court · (2026) 06 MP CK 0891

Constitution of India-Article 226, 14, 14 and 16

Tribunals and Commissions09 Jun 2026

Indian Steel Association Vs. Bhadrasahi/Guali Truck Association and Others

Competition Commission Of India · (2026) 06 CCI CK 0410

Competition Act, 2002- Section 3, 3(1), 3(3), 3(3)(a), 3(3)(b), 4, 19(1)(a), 19(3), 26(1), 27, 27(a), 33, 35, 48, 48(1), 48(3)

High Courts08 Jun 2026Allowed

Parameshwara K. & Ors Vs South Indian Bank Ltd. Ors

Karnataka High Court · (2026) 06 KAR CK 0450

High Courts08 Jun 2026Dismissed

M.V.Subramanian Vs Indian Overseas Bank

Madras High Court · (2026) 06 MAD CK 0367

Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 18, 18(1)

High Courts01 Jun 2026Disposed Of

Sainik Industries Pvt. Ltd Vs Indian Sugar Manufacturing Company Limited

Delhi High Court · (2026) 06 DEL CK 0003

Code of Civil Procedure, 1908- Section 89, Order 23 Rule 1, Order 23 Rule 1(4)Court Fee Act, 1870- Section 16

High Courts27 May 2026Dismissed

Madhav Goel Vs Indian Institute Of Technology Roorkee (IIT Roorkee) And Another

Uttarakhand High Court · (2026) 05 UK CK 1206

High Courts21 May 2026Disposed Of

Prof. Atul Kumar Mittal Vs Indian Institute Of Technology Delhi Through Its Registrar & Ors

Delhi High Court · (2026) 05 DEL CK 0721

Constitution of India, 1950- Article 141Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013- Section 11, 12Institutes of Technology Act, 1961- Section 11, 25(a)