Tribunals and Commissions14 Oct 2026Dismissed
Union Of India & Ors. Vs Arjun & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3301
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 145 of 61,419
High Courts14 Oct 2026Dismissed
Dashrath Yadav Vs State Of Uttar Pradesh & Ors.
Allahabad High Court · (2026) 10 AHC CK 3295
U.P. Panchayat Raj Act, 1947-Section 12, 12(3), 12(3-A), 12-BB(3), 13(3-A), 11(B), 11(C), 12(B)(ii), 11-A(2), 12(5)(a), 2(bb), 95, 110Constitution of India-Article 243-E, 243-E(3), 243-K, 243-D, 243-D(4), 243-D(6), 243-T, 243-T(4), 243-T(6), 15, 15(4), 16(4), 141, 340, 342-A, 338B(9), 366(26C)Panchayat (Determination and Publication of Number of Persons belonging to the Backward Classes) Rules, 1994
High Courts14 Oct 2026Allowed
Committee Of Management Sanatan Dharm Inter College Sadar Meerut & Anr. Vs District Inspector Of Schools Meerut & Ors.
Allahabad High Court · (2026) 10 AHC CK 3293
U.P. Intermediate Education Act, 1921-Section 16 A(5)
High Courts14 Oct 2026Dismissed
Dr Ravi Bhushan Vs Nitin Kumar
Allahabad High Court · (2026) 10 AHC CK 3285
Constitution of India-Article 227U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972-Section 21(1)(a), 21(1), 34(1)(a), 34(1)(b)U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972-Rule 15(3)
High Courts14 Oct 2026Dismissed
Ritik Srivastava Vs Union Of India & Ors.
Allahabad High Court · (2026) 10 AHC CK 3291
Constitution of India-Article 143
High Courts14 Oct 2026Disposed Of
Zydus Healthcare Limited Vs Assistant Commissioner Of Income Tax
Sikkim High Court · (2026) 10 SIK CK 3292
Constitution of India-Article 226Income Tax Act, 1961-Sections 32, 41, 80IE, 90, 90A, 115JB, 115JC, 132, 132A, 133A, 135A, 142, 143(2), 143(3), 144B, 147, 148, 148A(a), 148A(b), 148A(c), 148A(d), 149(1)(a), 149(1)(b), 149(1-A), 149(2), 151, 153, 153A, 153C, 246A, 271(1)(c)Finance Act, 2021
High Courts14 Oct 2026
Babu @ Sarath Babu Vs State Represented By, The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3140
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Section 302The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts14 Oct 2026
Arun Vs State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3139
Juvenile Justice (Care and Protection of Child) Act, 2015-Sections 77BNSS-Section 583The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts14 Oct 2026
Jenifer Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3122
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 278, 123, 269Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(A), 22(a), 29(1), 37The Criminal Rules of Practice, 2019
High Courts14 Oct 2026
Parthiban Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3147
NDPS Act-Sections 8(c), 20(b)(ii)(B)BNSS-Section 483B.N.S.-Section 269
High Courts14 Oct 2026
Revathi & Anr. Vs S.Chidambaram Alias Sudha
Madras High Court · (2026) 10 MAD CK 3185
Letters Patent-Clause 15
High Courts14 Oct 2026
S.Akilan Vs The State By, Special Sub-Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3181
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 482BNS Act-Sections 296(b), 115(2), 118(1), 351(3), 269The Criminal Rules of Practice, 2019-Judicial Form No. 46
High Courts14 Oct 2026
S.Manivannan Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3178
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS Act 2023-Sections 296(b), 309(6), 311
High Courts14 Oct 2026
Selva @ Muthu Mariappan.C Vs The State
Madras High Court · (2026) 10 MAD CK 3170
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS-Sections 138, 140(2)
High Courts14 Oct 2026
Saravanan Vs The State Rep By The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3168
Cigarette and other Tobacco Products Act, 2003-Sections 7(5), 20(2)BNS-Section 123, 269IPC-Section 328
High Courts14 Oct 2026
Sesu alias Vignesh Vs The State
Madras High Court · (2026) 10 MAD CK 3210
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS-Sections 296(b), 115(2), 118(1), 351(3)
High Courts14 Oct 2026Allowed
Syed Rizwan Vs The State
Madras High Court · (2026) 10 MAD CK 3205
Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(C), 2(iii)(b), 37Constitution of India-Article 22(1), 21The Criminal Rules of Practice, 2019
High Courts14 Oct 2026
Suthir Prabu Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3203
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 296(b), 333, 118(1), 351(3), 269The Criminal Rules of Practice, 2019
High Courts14 Oct 2026
Alken Laboratories Limited & Anr. Vs State Of Tamil Nadu
Madras High Court · (2026) 10 MAD CK 3116
Drugs and Cosmetics Act, 1940-Sections 18(c), 18A, 27(b)(ii), 28, 27(d)BNSS-Sections 528, 210(1)(a), 233Drugs Rules, 1945-Rule 65(18)
High Courts14 Oct 2026
M.Srinivasan Vs Sakthivel & Anr.
Madras High Court · (2026) 10 MAD CK 3114
Constitution of India-Article 227CPC-Order IX Rule 13