High Courts12 Oct 2026Allowed
Maharana Pratap Singh @ Maharana Singh Vs The State Of Bihar
Patna High Court · (2026) 10 PAT CK 1528
BNS-Sections 103(1), 61(2), 3(5), 249, 329(3), 333, 223, 238, 132, 111Arms Act-Section 27BNSS-Section 480(3)
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Search 12,28,706 Indian judgments.
12,28,706 judgments in All Courts · page 190 of 61,436
High Courts12 Oct 2026Disposed Of
Munni Devi @ Nanni Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1533
Indian Penal Code-Sections 147, 149, 148, 323, 341, 379, 429, 504, 354, 392, 452, 34, 448, 380Witch (Daain) Act-Section 3/4Cr.P.C.-Sections 156(iii), 482, 202
High Courts12 Oct 2026Disposed Of
Pratima Kumari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1534
Teacher Rule 2006
High Courts12 Oct 2026Allowed
Shanti Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1546
Constitution of India-Article 14, 21, 226Disaster Management Act, 2005-Section 12(iii)
High Courts12 Oct 2026Allowed
Vinod Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 1547
Right to Information ActDisaster Management Act, 2005-Section 12(iii)Constitution of India-Article 21
Tribunals and Commissions12 Oct 2026Allowed
Km. Kashish Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 12 CAT CK 0001
Administrative Tribunals Act, 1985-Section 19Central Administrative Tribunal (Procedure) Rules, 1987-Rule 16
Tribunals and Commissions12 Oct 2026Disposed Of
Smt. Neelam Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2110
Dying-in-Harness Rules
Tribunals and Commissions12 Oct 2026Allowed
Devendra Dubey Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2111
Railway Services (Pension) Rules, 1993-Rule 75(6), 75(6)(kha)Railway Services (Pension) Rules, 2026-Rule 50, 50(9)(h)Rights of Persons with Disabilities Act, 2016
High Courts12 Oct 2026
The New India Assurance Company Limited Vs Ram Rakhi Devi & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2112
Motor Vehicles Act, 1988-Section 173
High Courts12 Oct 2026Dismissed
Aarti Bhatt Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 10 UK CK 2115
High Courts12 Oct 2026Disposed Of
Shadab Ul Haq Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2118
Uttar Pradesh Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975-Section 3, 3(1), 3(4), 4, 7
High Courts12 Oct 2026Allowed
Kapil Manik Vs Sanjay Kumar
Uttarakhand High Court · (2026) 10 UK CK 2120
BNSS-Sections 438 & 442Negotiable Instruments Act, 1881-Section 138Limitation Act-Section 5
High Courts12 Oct 2026Dismissed
Arun Patel Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2121
IPC-Section 302, 306Cr.P.C.-Section 156 (3)Negotiable Instruments Act
Tribunals and Commissions12 Oct 2026Partly Allowed
Dineshwar Prasad Tiwari Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2122
High Courts12 Oct 2026Disposed Of
Bimlesh & Anr. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2125
Tribunals and Commissions12 Oct 2026
Smt. Reeta Dubey & Anr. Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 2126
Railway Services (Pension) Rules, 1993-Rule 50, Sub-Rule 10, Sub-Rule 10(a)
High Courts12 Oct 2026Disposed Of
Man Singh Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2127
U.P. Land Revenue Act, 1901-Section 41
High Courts12 Oct 2026Disposed Of
Komal Vs District Magistrate Haridwar & Ors.
Uttarakhand High Court · (2026) 10 UK CK 2129
Tribunals and Commissions12 Oct 2026Allowed
Satya Nand Yadav Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2130
Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions12 Oct 2026Dismissed
Kamla Devi Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 2133