Tribunals and Commissions21 Oct 2026Dismissed
Sourabh Sharma & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3316
CPC-Section 151
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 107 of 61,419
Tribunals and Commissions21 Oct 2026Dismissed
Shri Bhanwar Singh Vs Ministry Of Railways & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3309
Administrative Tribunals Act, 1985-Section 19; Section 20(1); Section 20(2)(b); Section 22(2)(f); Section 22(3); Section 22(3)(f)Central Administrative Tribunal (Procedure) Rules, 1987-Rule 17Code of Civil Procedure, 1908-Section 114; Order XLVII Rule 1
Tribunals and Commissions21 Oct 2026Partly Allowed
Union of India & Ors. Vs Bijay Singh Sumbrui
Central Administrative Tribunal · (2026) 10 CAT CK 3306
Railway Servants (Discipline & Appeal) Rules, 1968
Tribunals and Commissions21 Oct 2026Dismissed
Vijay Kumar & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3298
Administrative Tribunals Act, 1985-Section 19Societies Registration Act, 1860
High Courts21 Oct 2026Dismissed
Kamlesh Harilal Goradia Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 10 GUJ CK 3090
Code of Criminal Procedure, 1973-Sections 173, 173(2), 227, 239, 465, 468 and 482Prevention of Corruption Act, 1988-Sections 13(1)(e) and 13(2)IPC-Sections 498A, 323, 114, 420, 464, 467, 468, 472 and 109
High Courts21 Oct 2026Disposed Of
Y. Chandrasekhar Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 3036
Constitution of India-Article 226, 14, 21CPC-Section 151BNSS-Section 173
High Courts21 Oct 2026Disposed Of
Tariq Ahmad Dar Vs Union Territory Of J And K & Ors.
Jammu And Kashmir High Court · (2026) 10 J&K CK 2964
Jammu and Kashmir Public Safety Act, 1978-Section 8(1)(a)(i), 8, 8(3), 8(3)(b), 13Constitution of India-Article 14, 19, 21, 22, 22(1), 22(2), 22(5), 22(6), 32, Part IIIBNS-Section 331(4), 305
High Courts21 Oct 2026Partly Allowed
Sudhir Johare Vs The State Of Maharashtra
Bombay High Court · (2026) 10 BOM CK 2914
Indian Penal Code-Sections 324, 435 and 504Evidence Act-Section 27Probation of Offenders Act
High Courts21 Oct 2026Dismissed
Shashikant Shivanand Zurale Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 10 BOM CK 2913
Indian Penal Code-Sections 307, 504
High Courts21 Oct 2026Dismissed
The State Of Maharashtra Vs Balaji Mane & Ors.
Bombay High Court · (2026) 10 BOM CK 2912
IPC-Section 498-A, 306 read with Section 34Evidence Act-Section 106, 113
High Courts21 Oct 2026Dismissed
The State Of Maharashtra Vs Vithal Kamble
Bombay High Court · (2026) 10 BOM CK 2911
Indian Penal Code-Sections 498-A, 306
High Courts21 Oct 2026Allowed
Sharif Wahab Khatik Vs The State Of Maharashtra
Bombay High Court · 2025 INSC 1471
IPC-Section 498-A, 306
High Courts21 Oct 2026Dismissed
Sadhana W/o Dharmraj Vishwekar Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2898
Indian Penal Code-Section 381, 34Code of Criminal Procedure-Section 156(3)
High Courts21 Oct 2026
Nandakumar Menon Vs Bharat Petroleum Corporation Ltd. & Anr.
Bombay High Court · (2026) 10 BOM CK 2896
Constitution of India-Article 32, 226, 226(1), 226(1A), 226(2)Constitution (Fifteenth Amendment) Act, 1963Constitution (Forty-second Amendment) Act, 1976
High Courts21 Oct 2026Allowed
Dr. Devidas R. Sheregar & Ors. Vs Zeenal Constructions Pvt. Ltd. & Ors.
Bombay High Court · (2026) 10 BOM CK 2892
Arbitration and Conciliation Act, 1996-Section 9Indian Penal Code-Sections 215, 420Constitution of India-Article 226
High Courts21 Oct 2026Disposed Of
Shaibaz Kaiser Ateeq Shaikh & Anr. Vs The State Of Maharashtra & Ors.
Bombay High Court · (2026) 10 BOM CK 2917
Bharatiya Nyaya Sanhita, 2023-Sections 61(2), 318(2), 319(2), 336(3), 338, 340(2), 351, 64, 65, 66, 67, 68, 70, 71Prevention of Corruption Act, 1988-Sections 7(a), 12, 3(1), 4, 4(1), 4(2), 4(3)Information Technology Act, 2000-Sections 66C, 66D
Tribunals and Commissions19 Oct 2026
M/s Vintage Wines Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4960
Income-tax Act, 1961-Section 143(3), 144B, 68, 115BB
High Courts19 Oct 2026Allowed
Amit Gunvantrai Mehta Vs The Employees’ Provident Fund Organisation (EPFO)
Bombay High Court · 2022 INSC 1171
Employees’ Provided Fund and Miscellaneous Provisions Act, 1952-Section 6A, 17, 17(1)(c)Employees’ Pension Scheme, 1995-Paragraph 11(3), Paragraph 11(4), Rule 11, Paragraph 39, 39Employees Provident Funds Scheme, 1952-Paragraph 27-AA, Appendix 'A', condition No.10
High Courts19 Oct 2026Disposed Of
Joginder Singh Chauhan Vs Ramesh Chauhan
High Court Of Himachal Pradesh · (2026) 10 SHI CK 3089
BNSS-Section 528Negotiable Instruments Act-Section 138, 147Code of Criminal Procedure-Section 320
High Courts19 Oct 2026Dismissed
State Of Gujarat Vs Arvindbhai Nathubhai Khara
Gujarat High Court · (2026) 10 GUJ CK 3087
BNSS-Section 419Cr.P.C.-Section 378, 313IPC-Sections 302, 307, 504, 114, 324