JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 197 of 61,419

Tribunals and Commissions09 Oct 2026Allowed

Hemant Kumar & Ors. Vs Commissioner Of Police & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3412

Indian Penal Code-Section 420, 468, 471Delhi Police (Punishment & Appeal) Rules, 1980 (Amended Rules-2010)Constitution of India

Tribunals and Commissions09 Oct 2026Disposed Of

Harnek Singh Vs Union Territory Of Chandigarh & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3617

Administrative Tribunals Act, 1985-Section 19CCS Pension Rules, 2021-Rule 2(8) (8-A)

Tribunals and Commissions09 Oct 2026Disposed Of

Raj Singh Vs Union Territory Of Chandigarh & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3616

Administrative Tribunals Act, 1985-Section 19CCS Pension Rules, 2021-Rule 2(8) (8-A)

Tribunals and Commissions09 Oct 2026Disposed Of

M.Mahendran Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3603

Tribunals and Commissions09 Oct 2026Disposed Of

Anil Kanaujia Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3565

Tribunals and Commissions09 Oct 2026Disposed Of

Sri Kiran Vs General Manager & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3646

Administrative Tribunals Act, 1985-Section 19

Tribunals and Commissions09 Oct 2026Disposed Of

Venkoba Rao Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3344

Administrative Tribunals Act, 1985-Section 19

Tribunals and Commissions09 Oct 2026Disposed Of

Lokanath Sahani Vs Union of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3312

CCS (CCA) Rules, 1965-Rule 16, 11, 14CCS (Pension) Rules, 1972-Rule 9Postal Manual Vol. III-Rule 102, 130

Tribunals and Commissions09 Oct 2026

A. Renjan IFS & Anr. Vs Union of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 3308

High Courts09 Oct 2026

Devi Priya Vs The State Represented By The Inspector Of Police & Anr.

Madras High Court · (2026) 10 MAD CK 3138

IPC-Sections 296(b), 115(2), 351(2)Prohibition of Harassment of Women Act, 2023-Section 4BNSS-Section 528

High Courts09 Oct 2026

Deepan Vs The State Of Tamil Nadu

Madras High Court · (2026) 10 MAD CK 3133

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 126(2), 296(b), 115(2), 118(1), 351(3), 105, 269The Criminal Rules of Practice, 2019

High Courts09 Oct 2026

K.Padmavathi Vs S.Saradhamani

Madras High Court · (2026) 10 MAD CK 3166

High Courts09 Oct 2026

Linise @ Muthulinise & Anr. Vs Tamil Nadu State Represented By, The Inspector Of Police

Madras High Court · (2026) 10 MAD CK 3162

Bharatiya Nyaya Sanhita, 2023-Section 296(b), 115(2), 118(1), 269B.N.S.S.-Section 482

High Courts09 Oct 2026

PDM Suresh & Ors. Vs The State Rep By, The Inspector Of Police

Madras High Court · (2026) 10 MAD CK 3145

BNS 2023-Sections 191(2), 329(4), 296(b), 115(2), 304(2), 351(2)Tamil Nadu Prohibition of Harassment of Woman (Amendment) Act, 2002-Section 4IPC-Sections 147, 448, 294(b), 323, 506(i)

High Courts09 Oct 2026

R.Vigneshwaran Vs The State Rep by The Inspector of Police & Anr.

Madras High Court · (2026) 10 MAD CK 3143

BNSS-Section 528BNS Act, 2023-Section 318(4), 61Cr.P.C.-Section 482

High Courts09 Oct 2026

R.Shaila Vs The State Rep By, The Inspector of Police

Madras High Court · (2026) 10 MAD CK 3190

BNS, 2023-Sections 296(b), 115(2), 351(2), 79, 269TNPHW Act, 2002-Section 4The Criminal Rules of Practice, 2019

High Courts09 Oct 2026

Sreemathy Sridhar Vs M/s.Paceman Finance India Pvt Ltd

Madras High Court · (2026) 10 MAD CK 3204

High Courts09 Oct 2026Allowed

Silu Chhinchani Vs State Rep.by, The Inspector Of Police

Madras High Court · 2024 INSC 1045

BNSS Act-Section 482, 483NDPS Act-Section 2(iii)(b), 8(c), 20(b)(ii)(C), 37, 37(1)(b)(ii), 42, 50, 52A, 52A(2)NDPS (Seizure, Storage, Sampling and Disposal) Rules, 2022-Rule 14

High Courts09 Oct 2026

Velu & Anr. Vs The State

Madras High Court · (2026) 10 MAD CK 3194

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 296(b), 115(2), 118(1), 351(3), 103(1), 269The Criminal Rules of Practice, 2019

High Courts09 Oct 2026

Ajith Vs The State

Madras High Court · (2026) 10 MAD CK 3107

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 65(2)Protection of Children from Sexual Offences Act, 2012-Sections 5(m), 5(n), 6(1)