Tribunals and Commissions01 Oct 2026Allowed
Rashmi Vs Union Of India & Ors.
Central Administrative Tribunal · 2026 INSC 99
Constitution of India-Article 14, 16, 19, 19(1)(g), 19(6), 21, 142
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Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 312 of 61,482
Tribunals and Commissions01 Oct 2026Dismissed
Smt. Ashlesha Vs The Director General & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1023
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions01 Oct 2026Allowed
Chandrakant Prajaptai & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1022
Administrative Tribunals Act, 1985-Section 19Recruitment Rules, 2014Recruitment Rules, 2025
Tribunals and Commissions01 Oct 2026Allowed
Laxman Chandrubhai Vaghat Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1021
Administrative Tribunals Act, 1985-Section 19CCS (Pension) Rules, 1972-Rule 64CCS (Revised Pay) Rules, 2008
Tribunals and Commissions01 Oct 2026Dismissed
Smt. Ashlesha Mehta Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1020
Administrative Tribunals Act, 1985-Section 19, 20(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14, 15, 16, 23Central Civil Services (Conduct) Rules, 1964-Rule 3(1)(i), (ii) & (iii), 15
Tribunals and Commissions01 Oct 2026
Aastrav Vajpayee Vs Rajat Goyal & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1018
Tribunals and Commissions01 Oct 2026
Virendra Kumar & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 1017
CCS (Pension) Rules, 1972-Rule 37-ACPC-Order 47 Rule 1
High Courts01 Oct 2026Disposed Of
Mintu Kumar & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 0508
Bharatiya Nyaya Sanhita, 2023-Sections 85, 316(2), 351(3), 3(5)Dowry Prohibition Act, 1961-Section 4Hindu Marriage Act 1956
High Courts01 Oct 2026
Nanni @ Nanhi Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 0473
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Criminal Procedure Code, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 3(5)
High Courts01 Oct 2026Disposed Of
Manish Panwar & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 10 DEL CK 0621
Constitution of India-Article 226National Highways Act, 1956-Section 3A, 3B, 3CAdvocates Act, 1961-Section 2(1)(i)
High Courts01 Oct 2026Dismissed
Honey Tokas Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 10 DEL CK 0661
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 90, 375, 376, 376(2)(n), 420, 506, 509Code of Criminal Procedure, 1973-Sections 164, 482
High Courts01 Oct 2026Disposed Of
Sudesh Kumar Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 3218
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts01 Oct 2026Disposed Of
Riviera O.G.H.S. Vs Registrar Of Co-Operative Societies & Ors
Delhi High Court · (2026) 10 DEL CK 3216
Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Sections 70 and 71
High Courts01 Oct 2026Disposed Of
Shree Bhagwan Joshiya Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 3215
High Courts01 Oct 2026
Integrated Engineering Solutions Pvt Ltd & Anr. Vs New Look Metal Mills Pvt Ltd
Delhi High Court · (2026) 10 DEL CK 3214
Cr.P.C.-Section 311
High Courts01 Oct 2026Allowed
Prashant Kumar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 3223
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4, 8(2)
High Courts01 Oct 2026Disposed Of
Ranil Khurana Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 4778
Indian Penal Code, 1860-Sections 498A, 406
High Courts01 Oct 2026
Glisten LLC Vs The Assistant Controller Of Patents & Designs
Delhi High Court · (2026) 10 DEL CK 0648
Patents Act, 1970-Section 117A, 15, 2(1)(ja), 14, 80, 3(f), 10(5), 3(b)Patents Rules, 2003
High Courts01 Oct 2026
Mansi Brar Vs Mohit Singh
Delhi High Court · (2026) 10 DEL CK 4790
Contempt of Courts Act, 1971-Sections 2(b), 10, 12Constitution of India-Article 215Arbitration and Conciliation Act, 1996-Section 9, 17, 34