Tribunals and Commissions13 Oct 2026Dismissed
Kuriakose.M Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 3347
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 141
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12,28,363 judgments in All Courts · page 163 of 61,419
Tribunals and Commissions13 Oct 2026Dismissed
Abraham Koshy & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 3343
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 141
Tribunals and Commissions13 Oct 2026Dismissed
Rajeev Kumar Mahajan Vs The Commissioner, Kendriya Vidyalaya Sangathan & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 3336
Prevention of Corruption Act, 1988Prevention of Corruption (Amendment) Act, 2018-Section 7Right to Information Act
Tribunals and Commissions13 Oct 2026Disposed Of
Bherulal Magraj Chauhan & Anr. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3335
Administrative Tribunal Act, 1985-Section 19Constitution of India-Articles 14 and 16
Tribunals and Commissions13 Oct 2026Allowed
Rabi Ahmad Vs Union of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3327
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions13 Oct 2026Allowed
Kamal Afsar Vs Union Of North India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3315
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions13 Oct 2026
Rajan Ninan Vs Union of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3307
Central Administrative Tribunal (Procedure) Rules-Rule 17CPC-Order XLVII Rule 1
Tribunals and Commissions13 Oct 2026Allowed
Vishambhar Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3304
Central Administrative Tribunal (Procedure) Rules, 1987-Rule 17
High Courts13 Oct 2026Dismissed
Gaurav Srivastav Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3296
Cr.P.C.-Section 125, 125(4), 307, 386, 389, 390, 391, 392, 401, 401(1)Indian Evidence Act, 1872-Section 7, 8, 65-A, 65-B, 65-B(1), 65-B(4)Information Technology Act, 2000-Section 2(l), 2(za)
High Courts13 Oct 2026Allowed
M/s Purv Sainik Security Service Vs State of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3294
Constitution of India-Article 226, 329, 14, 12, 21, Part IIIGST ActContract Act
High Courts13 Oct 2026Allowed
Smt. Hazara Khatun & Ors. Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 10 AHC CK 3286
Cr.P.C.-Section 482, 161, 164Indian Penal Code, 1860-Section 498-A, 307, 341, 323, 34, 506Dowry Prohibition Act, 1961-Section 3, 4
High Courts13 Oct 2026Allowed
Maya Sharma Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3283
Cr.P.C.-Section 482, 161Indian Penal Code-Sections 120-B, 415, 419, 420, 463, 464, 465, 467, 468, 471
High Courts13 Oct 2026Dismissed
Guddo Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3282
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 3, 4, 4(1), 4(2), 4(2)(a) to (g), 4(2)(b), 4(2)(d), 4(2)(e), 4(3), proviso to Section 4(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rules 5, 6, 7IPC-Section 366
High Courts13 Oct 2026Dismissed
Ram Charan Vs State
Allahabad High Court · (2026) 10 AHC CK 3279
Code of Criminal Procedure, 1973-Section 374(2), 313Indian Penal Code-Section 376, 324Indian Evidence Act, 1872-Section 134, 118, Illustration (b) to Section 14
High Courts13 Oct 2026Allowed
Sandhya Jaisawal Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 10 AHC CK 3277
BNSS-Section 173(4), 175(1), 175(2), 175(3), 175(4), 210CrPC-Section 154(1), 154(3), 155(2), 156(1), 156(2), 156(3), 173, 190, 200, 202, 482BNS-Sections 115(2), 69 and 351(3)
High Courts13 Oct 2026Allowed
Sati Ram & Ors. Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 3276
Indian Penal Code-Section 392, 395, 397, 399, 402Arms Act-Section 25Criminal Procedure Code-Section 207, 313, 437 A
High Courts13 Oct 2026Dismissed
Hemant Kumar Prasad Vs Prosecution Sanctioning Auth. Thru. The General Manager Sbi Lko. & Ors.
Allahabad High Court · 2025 INSC 397
Code of Criminal Procedure, 1973-Section 482, 207BNSS-Section 528IPC-Section 120-B read with Sections 420, 467, 468, 471
High Courts13 Oct 2026Dismissed
Data Ram Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 10 AHC CK 3272
Cr.P.C.-Section 125, 125(3), 128
High Courts13 Oct 2026Dismissed
Prem Prakash Solanki Vs Union Of India & Ors.
Allahabad High Court · (2026) 10 AHC CK 3270
Indian Penal Code-Sections 420, 468, 471, 307, 323, 504Code of Criminal Procedure, 1973-Section 482CISF Rules, 2001-Rule 36
High Courts13 Oct 2026
B.Gowtham Vs The State Rep By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3137
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 482BNS-Section 191(2), 296(b), 115(2), 118(1), 324(4), 351(2), 269The Criminal Rules of Practice, 2019