Tribunals and Commissions25 Sept 2026Allowed
Arjun Swain Vs Union Of India & Ors.
Central Administrative Tribunal · 2026 INSC 156
Constitution of India-Article 14, 16, 21, 141U.P. Industrial Disputes Act, 1947-Section 6E, 6N
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 374 of 61,482
Tribunals and Commissions25 Sept 2026
Confederation Of All India Central Government Stenographers Association & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 5788
RTI Act
Tribunals and Commissions25 Sept 2026
Anoop Mohanan Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5781
Indian Railways Employees Manual-Rule 1405CCS (Pension) Rules, 1972-Rule 26(1), 26(2)Railway Services (Pension) Rules, 1993-Rule 41(1), 41(2)
Tribunals and Commissions25 Sept 2026
Sreelatha Sukumaran N. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5779
IAS (Appointment by Selection) Regulations, 1995-Regulation 3IAS (Appointment by Selection) Regulations, 1997
Tribunals and Commissions25 Sept 2026Partly Allowed
Shri Ajeet Kumar Jha & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5775
Administrative Tribunals Act, 1985-Section 19CCS (Revised Pay) Rules, 2008
Tribunals and Commissions25 Sept 2026
Chandraletha C Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5738
Tribunals and Commissions25 Sept 2026Allowed
M.L. Swarnakar Vs Chairman-Cum-Managing Director, BSNL & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5711
CCS (Pension) Rules, 1972-Rule 31, 33Fundamental Rules-Rule 9(21)(a)(i), 9(22)
Tribunals and Commissions25 Sept 2026Allowed
Sudhir Kusre & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5705
Tribunals and Commissions25 Sept 2026Partly Allowed
Kaushal Kishore Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5701
Railway Servants (Discipline & Appeal) Rules, 1968-Rule 6(v), 9(2), 9(6), 9(21), 10(2)(a)Indian Railway Vigilance Manual-Rule 414.2, 812
Tribunals and Commissions25 Sept 2026Partly Allowed
Prahallad Chandra Sahoo Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5570
CCS (Pension) Rules, 1972
Tribunals and Commissions25 Sept 2026Partly Allowed
Deputy Commissioner Of Income Tax Vs Nutshell Vyapaar Pvt. Ltd.
Income Tax Appellate Tribunal · 2023 INSC 882
Income Tax Act, 1961-Section 153C, 153C(3), 153D, 153B, 153B(1)(b)(ii), 153A, 158BD, 132, 127, 139(1), 142(1), 143(2), 144, 250
Tribunals and Commissions25 Sept 2026Partly Allowed
Rajesh Gupta HUF Vs ACIT
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5661
Income Tax Act, 1961-Section 250, 143(3), 143(1), 68, 10(38), 142(2), 133(6), 131, 28(i), 69ASEBI (Delisting of Equity Shares) Regulations, 2009-Regulation 23
Tribunals and Commissions25 Sept 2026
Alankit Imaginations Limited Vs DCIT, Central Circle 28, New Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5648
Income-tax Act, 1961-Section 132, 127, 143(1), 143(2), 142(1), 153C, 68, 143(3), 153D, 271AAB(1A)Indian Evidence Act, 1872-Section 65B
Tribunals and Commissions25 Sept 2026Allowed
MadhuBala Vs ACIT, Central Circle -16
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5926
Income Tax Act, 1961-Section 132, 143(3), 147, 148, Explanation 2(iv) to Section 148, 148B, 149(1)(a), 292BC
Tribunals and Commissions25 Sept 2026Allowed
Naval Kishor And Sons HUF Vs The ACIT
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5925
Income Tax Act, 1961-Section 250, 153C, 139, 69C, 148, Explanation 2 to Section 148, 132, 132A, 133A, 147, 149, 151, 153, 153AFinance Act, 2021
High Courts25 Sept 2026Disposed Of
Mohammad Yousuf Dar Vs Food Corporation Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5887
Constitution of India-Article 226
High Courts25 Sept 2026
Nishita Laishram Vs The State Of Manipur & Ors.
Manipur High Court · (2026) 09 MAN CK 5879
Constitution of India-Article 141, 165, 226
High Courts25 Sept 2026Partly Allowed
Directorate Of Enforcement Vs Md. Saleem Khan & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5876
Ranbir Penal Code-Sections 120-B, 406, 409, 410, 411, 424CrPC-Section 161, 216IPC-Section 34, 120-B, 323, 406, 498-A
High Courts25 Sept 2026Disposed Of
Owais Ahmad Shunda Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · 2022 INSC 1053
Constitution of India-Article 226, 21Jammu & Kashmir Public Safety Act, 1978-Section 18RPC-Sections 307, 147, 148, 149, 332, 336, 427, 436
High Courts25 Sept 2026Dismissed
Firdous Ahmad Shah Vs Union Territory of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5871
Jammu and Kashmir Public Safety Act, 1978-Section 8(1)(a)(i), Clause (ii) of Sub-Section (2) of Section 8, 8, 13Constitution of India-Article 22(5)