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Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 191 of 61,419

Tribunals and Commissions12 Oct 2026Allowed

Anjani Agarwal Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 12 CAT CK 0002

Administrative Tribunals Act, 1985-Section 19CCS (Pension) Rules, 2021-Rule 8CCS (Pension) Rules, 1972-Rule 9
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High Courts12 Oct 2026Dismissed

Pravin Gehlot Vs Ujjain Development Authority & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 1477

Constitution of India-Article 227, 226Code of Civil Procedure-Order 43 Rule 1, XLIII Rule 1, 39 Rules 1 and 2, Section 104M.P. Civil Services (Classification, Control and Appeal) Rules, 1996-Rule 8, 19
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High Courts12 Oct 2026Disposed Of

Kouser Niazi & Ors. Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 1455

Constitution of India-Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
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High Courts12 Oct 2026Allowed

Joseph Vanlalawmawma Vs Sh Vanlalfaka & Anr.

Gauhati High Court · (2026) 10 GAU CK 1430

Constitution of India-Article 226, 227Legal Services Authorities Act, 1987-Section 19, 21, 21(2)National Legal Services Authority (Lok Adalats) Regulations, 2009-Regulation 13, 17(2)(5)
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High Courts12 Oct 2026Disposed Of

Lalenghluni Vs Dr Renu Sharma & Ors.

Gauhati High Court · (2026) 10 GAU CK 1432

Contempt of Courts Act, 1971-Section 12, 2(b)Contempt of Court Gauhati High Court Rules, 1977-Rule 9Constitution of India-Article 215, 300-A
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High Courts12 Oct 2026Allowed

Mahendra Kumar Mitra Vs The Secretary To The Government Of India & Ors.

Karnataka High Court · (2026) 10 KAR CK 0986

Constitution of India-Articles 14, 15, 16, 19(1)(g), 29(2), 30(1), 38, 41, 42, 226, 245, 246, 335, 338(9), 338A(9), 338-B(9), 15(4), 15(5), 15(6), 16(1), 16(2), 16(4), 16(4-A), 16(4-B), 16(6)Karnataka Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 2022-Sections 1(2), 3, 4, 5, 8Commissions of Inquiry Act, 1952-Section 3
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High Courts12 Oct 2026

Manoj Abraham John Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 10 KL CK 0985

Constitution of India-Article 226, 22, 22(5), 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act-Section 3(1), 11Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)B
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