Tribunals and Commissions29 Sept 2026Disposed Of
Bharat Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6871
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12,29,635 judgments in All Courts · page 341 of 61,482
Tribunals and Commissions29 Sept 2026Dismissed
Kailas Giriraj Sharma & Ors. Vs Fullerton India Home Finance Company Ltd. & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6101
Tribunals and Commissions29 Sept 2026Dismissed
M/s. Gagan Enterprises Through Its Prop. Satvinderkaur H Sindhu & Ors. Vs South Indian Bank Ltd.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6099
Tribunals and Commissions29 Sept 2026Dismissed
Authorised Signatory and Officer, Hinduja Leyland Finance Ltd. Vs Seema W/o Arun Deshpande & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6095
Tribunals and Commissions29 Sept 2026Dismissed
M/s. J. S. Transport Corporation & Ors. Vs South Indian Bank Ltd.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6094
Tribunals and Commissions29 Sept 2026Dismissed
Premkumar Devandas Kishnani Vs Canara Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6087
High Courts29 Sept 2026Disposed Of
Shri. Tengchat R. Sangma Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 09 MEG CK 6043
BNS, 2023-Section 69/74/115(2)/351(2)
High Courts29 Sept 2026
Kamal Raj Vs State Of Kerala
High Court Of Kerala · (2026) 09 KL CK 6032
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 368, 368(2)POCSO Act
Tribunals and Commissions29 Sept 2026Disposed Of
Rajeev Dhawan & Ors. Vs Manoj Kumar Anand, Interim Resolution Professional Of Parsvnath Developers Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 5972
Insolvency & Bankruptcy Code, 2016-Section 7
Tribunals and Commissions29 Sept 2026Disposed Of
Ashish Arjunkumar Rathi Vs Goyal Energy And Steel Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 5967
High Courts29 Sept 2026
Akash M.V & Ors. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 09 KL CK 6231
Indian Penal Code-Sections 447, 341, 342, 324, 326, 307, 302, 120(B), 109, 201, 34Arms Act-Sections 4, 25(1B)(b)Explosive Substances Act-Sections 3, 5
High Courts29 Sept 2026
Kerala Police Association Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 6222
Constitution of India-Article 19, 19(1)(c), 19(4), 33, 226, Part IIIKerala Police Act, 2011-Section 109Police Forces (Restriction of Rights) Act, 1966-Section 3, 3(1)(b), 6(1)
High Courts29 Sept 2026Disposed Of
The Union Of India & Ors. Vs Prafulla Kumar Behara
Jharkhand High Court · (2026) 09 JH CK 6212
Rajasthan Agriculture University Udaipur Act, 2000-Section 38, 39Institute of Technology Act, 1961
High Courts29 Sept 2026
Mahendra Rajak Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 6198
High Courts29 Sept 2026Disposed Of
Achyut Swaroop Mishra Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 09 JH CK 6196
Constitution of India-Article 19, 19(1)(d), 21Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Motor Vehicles Act, 1988
High Courts29 Sept 2026Disposed Of
Rakesh Kumar Vs Kangra Central Co-Operative Bank Ltd.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6193
Negotiable Instruments Act, 1881-Section 138, 118, 118(a), 139, 146, 147Criminal Procedure Code, 1973-Section 313, 397, 439, 357Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438
High Courts29 Sept 2026Disposed Of
Md. Masuque Azhar & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 6192
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528B.N.S., 2023-Section 126(2), 115(2), 352, 351(2), 351(3), 3(5)Code of Criminal Procedure-Section 482, 320
High Courts29 Sept 2026Disposed Of
Digvijay Singh Vs Shubhra Tomar
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6187
Criminal Procedure Code-Section 125
High Courts29 Sept 2026Dismissed
Abu Fazal @ Fazal Shekh & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 09 JH CK 6184
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 341, 323, 354, 498A, 504, 506/34Dowry Prohibition Act-Sections 3 & 4
High Courts29 Sept 2026Disposed Of
State Of Himachal Pradesh Vs Sandeep
High Court Of Himachal Pradesh · (2026) 09 SHI CK 6183
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 52A, 52A(3), 57Code of Criminal Procedure, 1973-Section 161, 178(2), 313, 378, 437-ACriminal Procedure Code-Section 417