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)
JUDGMENT DATABASE
Search 12,29,284 Indian judgments.
12,29,284 judgments in All Courts · page 216 of 61,465
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
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)
High Courts09 Oct 2026Allowed
Anita Mandal Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 2671
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483NDPS Act-Sections 20(B) and 29