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12,29,635 judgments in All Courts · page 316 of 61,482

Tribunals and Commissions01 Oct 2026Disposed Of

Devendra Prasad Singh Vs Sri Jitendra Gupta & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0222

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Manish Kumar Vs M.U. Abdali & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0221

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Nikhil Kumar Vs M.U.Abdali & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0220

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Dr Rakesh Kumar Vs Sri Apurva Chandra & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0219

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Rahul Kumar Vs M.U.Abdali & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0218

Administrative Tribunals, Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Sadanand Kumar Vs Mr. M.U.Abdali & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0217

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Nikhil Kumar Vs M.U.Abdali & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0216

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Disposed Of

Ramesh Kumar Thakur Vs M.U.Abdali & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0215

Administrative Tribunals Act-Section 27, 14Contempt of Courts (CAT) Rules, 1992-Rule 6CAT (Procedure) Rules, 1987-Rule 24

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Tribunals and Commissions01 Oct 2026Dismissed

Abdul MajidWani Vs Union Territory Of Jammu And Kashmir & Ors.

Central Administrative Tribunal · 2024 INSC 200

Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956-Rule 27Jammu and Kashmir Civil Servants (Removal of Doubts and Declaration of Rights) Ordinance, 1956-Section 3(1)

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Tribunals and Commissions01 Oct 2026Disposed Of

Anil Kumar Sinha Vs The Bharat Sanchar Nigam Limited & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0204

BSNL Conduct, Discipline And Appeal Rules, 2006-Rule 30(5)(d) & (e)

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Tribunals and Commissions01 Oct 2026Disposed Of

Priyesh Kumar Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0203

Constitution of India-Article 311(2)Department of Posts, Gramin Dak Sevaks (Conduct and Engagement) Rules, 2011-Rule 4(3), 6(b), Note below Rule 6(b), 8, 8(2), Note below Rule 8(2)

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Tribunals and Commissions01 Oct 2026Dismissed

Shivnath Ram Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 0202

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High Courts01 Oct 2026Dismissed

Devid Babu Gupta @ David Babu Gupta Vs U.O.I. Thru. Senior Intelligence Officer/Authorised Officer Lko.

Allahabad High Court · (2026) 10 AHC CK 0198

BNSS-Section 482Health Security se National Security Cess Act, 2025-Sections 19/26Central Excise-Sections 9, 9A, 13

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High Courts01 Oct 2026Allowed

Megha Technical and Engineers Pvt. Ltd. Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 10 MEG CK 0035

Meghalaya Value Added Tax Act, 2003-Section 26, 35, 35(2), 35(3), 39, 39(1), 39(2), 52, 55, 56, 57, 65Tripura Value Added Tax, 2004-Section 24, 24(2), 27, 33MVAT Rules, 2005-Chapter-II, Rule 3, 32

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High Courts01 Oct 2026Disposed Of

Kompally Madhusudhan Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 10 TEL CK 0034

Greater Hyderabad Municipal Corporation Act, 1955-Sections 455-A, 455-AAConstitution of India-Article 226, 21CPC-Section 151

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High Courts01 Oct 2026Disposed Of

Shri. Inamul Hoque Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 10 MEG CK 0033

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High Courts01 Oct 2026Allowed

M/s. Srilakshmi Construction & Ors. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 10 TEL CK 0032

BNSS-Section 528Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 311, 313

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High Courts01 Oct 2026Disposed Of

Shri. Rowell M. Sangma Vs The State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 10 MEG CK 0031

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High Courts01 Oct 2026

Aslam P.A Vs The Sub Inspector

High Court Of Kerala · (2026) 10 KL CK 0030

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C), 23, 25, 27A, 28, 29, 41(1), 41(2), 42(1), 42

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High Courts01 Oct 2026

Adwaith T.R. & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0029

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 140(2), 140(3), 308(2), 127(2), 115(2), 3(5)Information Technology Act, 2000-Section 66D

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