High Courts07 Oct 2026Partly Allowed
Amogh Tiwari Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1376
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 262 of 61,482
High Courts07 Oct 2026Disposed Of
Kamlesh Kumar Shrivas Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1377
High Courts07 Oct 2026Disposed Of
Rohit Kumar Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1378
High Courts07 Oct 2026Dismissed
Smt. Uma Moitra Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1379
Constitution of India-Article 226
High Courts07 Oct 2026Dismissed
Mohd Mustkeem Khan Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 1337
Constitution of India-Article 226
Tribunals and Commissions07 Oct 2026Dismissed
Satyander Kumar Gupta & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 1063
Tribunals and Commissions07 Oct 2026Dismissed
Sandeep Kumar Vs Municipal Corporation of Delhi
Central Administrative Tribunal · (2026) 10 CAT CK 1061
Tribunals and Commissions07 Oct 2026Dismissed
Union Of India & Ors. Vs Sandeep Kumar
Central Administrative Tribunal · (2026) 10 CAT CK 1060
Tribunals and Commissions07 Oct 2026Disposed Of
Subhash Kumar Vs Union Of India
Central Administrative Tribunal · (2026) 10 CAT CK 1042
AT Act, 1985-Section 19
Tribunals and Commissions07 Oct 2026Disposed Of
Rajmal Khokar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1040
AT Act, 1985-Section 19
Tribunals and Commissions07 Oct 2026Allowed
Waseem Arshad Vs The Secretary & Ors.
Central Administrative Tribunal · 2025 INSC 884
Administrative Tribunals Act, 1985-Section 19Central Civil Services (Pension) Rules, 1972-Rule 69, 69(1)(c)Central Civil Services (Pension) Rules, 2021-Rule 5(1), 8, 8(3), 8(4)(a), 8(4)(b), 8(4)(d), 8 Explanation (1)(a), 21, 27, 27(2), 28, 28(1), 28(5), 28(6), 30, 31, 44(1), 57
Tribunals and Commissions07 Oct 2026Disposed Of
Rakesh Kumar Vs Govt. Of NCT Of Delhi & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 1033
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions07 Oct 2026Dismissed
Ajit Kumar Jha Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1016
Administrative Tribunals Act, 1985-Section 22(3), 22(3)(f), 22(2)(f)CAT (Procedure) Rules, 1987-Rule 17CPC-Order XLVII Rule 1, Section 114, 47 Rule 1
Supreme Court07 Oct 2026Dismissed
M/S. Mepco Industries Ltd. Vs Commissioner Of Income Tax, Madurai
Supreme Court Of India · 2026 INSC 1090
Income-tax Act, 1961-Section 143(3)
Supreme Court07 Oct 2026Dismissed
V. Pon. Paneerselvam Vs S. Regupathy & Ors.
Supreme Court Of India · 2026 INSC 1092
Representation of the People Act, 1951-Sections 80, 80A, 81, 82, 83, 83(1), 86(1), 98, 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 101, 117, 123(2), 169Representation of the People (Amendment) Act, 1966Rules of the Madras High Court Election Petitions, 1967-Rule 2, 7
Supreme Court07 Oct 2026Allowed
Abhishek Vs State Of Rajasthan & Ors.
Supreme Court Of India · 2026 INSC 1093
Indian Penal Code, 1860-Sections 34, 143, 307, 308, 323, 324, 326, 341, 447Code of Criminal Procedure, 1973-Sections 161, 216, 227, 228Indian Evidence Act, 1872-Section 27
Supreme Court07 Oct 2026Disposed Of
M/S JK Paper Ltd Vs Bipinchandra Natwarlal Shah & Ors.
Supreme Court Of India · 2026 INSC 1095
Land Acquisition Act, 1894Constitution of India-Article 136
Supreme Court07 Oct 2026Allowed
The State Of Bihar & Ors. Vs Nandeshwar Kumar
Supreme Court Of India · 2026 INSC 1094
National Council for Teacher Education Act, 1993Bihar Panchayat Elementary Teacher (Employment and Service Conditions) Rules, 2006-Rule 8(a)West Bengal Societies Registration Act, 1961
Supreme Court07 Oct 2026Partly Allowed
Appa Vs The State Of Maharashtra
Supreme Court Of India · 2026 INSC 1091
Indian Penal Code, 1860-Section 394, 34, 376, 326, 320, 325Code of Criminal Procedure, 1973-Section 222Bharatiya Nagarik Suraksha Sanhita, 2023-Section 245
High Courts07 Oct 2026
Sri Swapan Deb Roy Vs The State Of Tripura & Anr.
Tripura High Court · (2026) 10 TP CK 0550
CrPC-Section 313NI Act-Section 118, 138, 139