High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Dhansi Ram Agrawal & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4007
Code of Civil Procedure-Order 47 Rule 1
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12,28,363 judgments in All Courts · page 113 of 61,419
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Puran Singh & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4008
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Ganesh Prasad & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4009
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Kunwar Singh Dewangan & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4010
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Arun Kumar Jain & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4011
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Lalman Sahu & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4012
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees, Employees Provident Fund Organization Vs Sunil Kumar Muttoo & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4013
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Ravindra Singh Thakur & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4014
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs Prakash Bhalachandra Keskar & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3972
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees, Employees Provident Fund Organization Vs Satya Narayan Dubey & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 3970
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Central Board Of Trustees Employees Provident Fund Organization Vs P. N. Upadhyay & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 3971
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Dismissed
Vijay Kumar Sahu Vs Ramdhan Sahu & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3968
Constitution of India-Article 227Civil Procedure Code-Order 5 Rule 17, 5 Rule 20, 9 Rule 13Limitation Act, 1963-Section 5, Article 123
High Courts16 Oct 2026Dismissed
Central Board Of Trustees, Employees Provident Fund Organization Vs Sagun Lal Verma & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3969
Code of Civil Procedure-Order 47 Rule 1
High Courts16 Oct 2026Disposed Of
M.S.P. Steel And Power Ltd. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3961
Constitution of India-Article 226Land Revenue Code
High Courts16 Oct 2026Partly Allowed
State Of Chhattisgarh Through The Secretary, Water Resources Department & Anr. Vs Rajkumar & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3927
Constitution of India-Article 226Industrial Dispute Act-Section 25F, 25B, 10(1)
High Courts16 Oct 2026Disposed Of
Jitendra Bahadur Singh & Ors. Vs State Of Chhattisgarh & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 3965
High Courts16 Oct 2026Dismissed
Reliance General Insurance Co. Ltd. Vs Smt. Kusum & Ors.
Uttarakhand High Court · (2026) 10 UK CK 3554
Motor Vehicles Act-Section 173
High Courts16 Oct 2026Dismissed
Community Action Through Motivation Program (CAMP) Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 3553
Companies Act, 2013-Section 21Constitution of India-Article 226
Tribunals and Commissions16 Oct 2026
Rakhee C.M. Vs Kendriya Vidyalaya Sangathan & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3423
Tribunals and Commissions16 Oct 2026Disposed Of
Sh. Ram Prakash Chaudhary Vs Govt. of NCT, Delhi & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3465