JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 326 of 61,482

High Courts30 Sept 2026Dismissed

Ishwar Chand Jangid Vs Manoj Kumar Sharma

Rajasthan High Court · (2026) 09 RAJ CK 6921

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Specific Relief Act, 1963-Section 22, 21Constitution of India-Article 227

High Courts30 Sept 2026Dismissed

Manish Vs National Investigation Agency

Rajasthan High Court · (2026) 09 RAJ CK 6906

National Investigation Agency Act, 2008-Section 21Bharatiya Nyaya Sanhita, 2023-Section 308, 308(4), 111(3)Arms Act-Section 3, 25, 25(1AA)

Tribunals and Commissions30 Sept 2026

Tufail Ahmad Wani & Ors. Vs Union Territory Of J&K & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6890

Jammu and Kashmir Appointment to Class IV (Special Recruitment) Rules, 2020

Tribunals and Commissions30 Sept 2026Disposed Of

Showkat Ahmad Dar & Ors. Vs Union Territory Of J&K & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6886

Jammu and Kashmir Casual and Other Workers—Regular Engagement Rules, 2017 (SRO 520 of 2017)SRO 64 of 1994

Tribunals and Commissions30 Sept 2026Allowed

Kamlesh Kant Yadav Vs The Bharat Sanchar Nigam Limited & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6847

RTI Act, 2005

Tribunals and Commissions30 Sept 2026Disposed Of

Punam Kumari Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6845

Tribunals and Commissions30 Sept 2026Dismissed

Dr. Naresh Kumar Shrivastva & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6837

Administrative Tribunals Act, 1985-Section 19Constitution of India-Section 226, Article 323A, 309, Part XIV

Tribunals and Commissions30 Sept 2026Disposed Of

Rakhi Kumari Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6836

Tribunals and Commissions30 Sept 2026Dismissed

Dr. Naresh Kumar Shrivastva & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6834

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 226, 323A, 309, Part XIV

Tribunals and Commissions30 Sept 2026Disposed Of

James Sebastian Rozario Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6830

Tribunals and Commissions30 Sept 2026Disposed Of

Rakhi Kumari Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6815

Tribunals and Commissions30 Sept 2026Disposed Of

Smt. Aradhna Singh & Anr. Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6814

CAT (Procedure) Rules, 1987-Rule 4(5)(a)

Tribunals and Commissions30 Sept 2026Partly Allowed

Satish Bhalchandra Sontakke Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 6791

Administrative Tribunals Act, 1985-Section 19

Tribunals and Commissions30 Sept 2026Disposed Of

Smt. Vinita Gupta Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6779

Tribunals and Commissions30 Sept 2026Disposed Of

Siya Ram Agrahari Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6866

Tribunals and Commissions30 Sept 2026

M/s. VNR Enterprise & Ors. Vs The Authorised Officer, Union Bank Of India & Anr.

Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6092

High Courts30 Sept 2026Disposed Of

Gudla Vanaja & Ors. Vs Assistant Commissioner (ST), Saroor Nagar-I Circle, Telangana & Ors.

Telangana High Court · (2026) 09 TEL CK 6048

Central Goods and Services Tax Act, 2017-Section 2(26), 2(41), 2(91), 10, 25, 25(10), 49(7), 50, 51, 52, 61, 62, 63, 64, 65, 73, 74, 74A, 75, 75(12), 76, 79, 122, 123, 124, 125, 127, 129, 130, 132, 146, 160, 161, 168, 169, 169(1)(d), 169(2)Central Goods and Services Tax Rules, 2017-Rule 3, 6, 8, 12, 13, 14, 14-A, 24, 26, 26(3), 88-C, 99, 142, 142(1), 142(1)(a), 142(1)(b), 142(2B), 142(4), 142(5), 142A, 145, 146, 147, 151, 152, 153, 155, 156, 158Telangana Goods and Services Tax Act, 2017

High Courts30 Sept 2026Dismissed

Smti Bilaris Sohkhwai Vs The Executive Committee, Khasi Hills Autonomous District Council & Ors.

Meghalaya High Court · (2026) 09 MEG CK 6046

The Khasi Hills Autonomous District (Administration of Elaka Act) 1991

High Courts30 Sept 2026Disposed Of

Shri. Rickynelson Marwein Vs The State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 09 MEG CK 6042

IPC-Section 363

High Courts30 Sept 2026Disposed Of

Shri. Robert Ch. Sangma Vs State Of Meghalaya Through Public Prosecutor

Meghalaya High Court · (2026) 09 MEG CK 6041

IPC-Section 506 IPC Second Part