JUDGMENT DATABASE

Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 387 of 61,482

Tribunals and Commissions25 Sept 2026

Hinduja National Power Corporation Limited & Anr. Vs The Regional Director, Southeastern Region Directorate & Anr.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 4434

Companies Act, 2013-Section 421, 230 to 232, 230(1)(a), 230(1)(b)SEBI (Listing Obligations and Disclosure Requirements) Regulation, 2015-Regulation 37

Read judgment

High Courts25 Sept 2026

Abhinav Raj Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4433

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 75(1)Protection of Children from Sexual Offences Act, 2012-Section 4 read with Sections 3(a) & 3(b), 6 read with Section 5(l), 12 read with Sections 11(iii) & 11(iv)

Read judgment

High Courts25 Sept 2026

Ajith Raj.A.J Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4432

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(2), 109(1), 3(5)

Read judgment

High Courts25 Sept 2026

Bibin Baiju Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4430

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 312, 376(2)(n)Bharatiya Nyaya Sanhita, 2023-Sections 69, 64(2)(m), 351(1), 70(1), 88

Read judgment

High Courts25 Sept 2026

Ajith Kumar R & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4429

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 333, 118(1), 110, 75(1), 126(2), 115(2), 117(2), 189(2), 191(2), 190

Read judgment

High Courts25 Sept 2026

Muhammed Shan K Vs The State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4428

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29

Read judgment

High Courts25 Sept 2026

Goutham & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4426

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(1), 126(2), 296(b), 3(5)

Read judgment

High Courts25 Sept 2026

Vishnulal P.S Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4450

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 118(1), 118(2), 110, 351(2), 3(5)

Read judgment

High Courts25 Sept 2026

Abhay Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4449

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 296(b), 118(1), 110, 3(5)

Read judgment

High Courts24 Sept 2026Dismissed

Pushpendra Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 7008

BNS-Section 80(2), 85D.P. Act-Section 3/4I.P.C.-Section 498-A, 304-B

Read judgment

High Courts24 Sept 2026Partly Allowed

Union Of India Thru.Dig Cum Chief Security Comm. Railway Protection Special Force New Delhi & Ors. Vs Ravi Prakash Meena

Allahabad High Court · (2026) 09 AHC CK 7006

Allahabad High Court Rules, 1952-Chapter VIII Rule 5Railway Protection Force Rules, 1987-Rule 148, 148.3, 149.1, 151.1, 153, 153.4, 219.4, Chapter XII

Read judgment

High Courts24 Sept 2026Disposed Of

Mohd. Danish & Ors. Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 09 AHC CK 7015

B.N.S.-Sections 85, 64, 89, 115(2), 352, 351(3), 74, 76B.N.S.S.-Sections 528, 210, 227Dowry Prohibition Act-Section 3/4

Read judgment

Tribunals and Commissions24 Sept 2026Disposed Of

Sri Kinkar Nandy Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6901

Administrative Tribunals Act, 1985-Section 19

Read judgment

Tribunals and Commissions24 Sept 2026Disposed Of

Farhat Bano Beg Vs Islamic University Of Science & Technology & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6898

Constitution of India-Article 14, 16

Read judgment

Tribunals and Commissions24 Sept 2026Disposed Of

Sanjeeb Ganguly Vs Bharat Sanchar Nigam Limited & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6895

Administrative Tribunals Act 1985-Section 19

Read judgment

Tribunals and Commissions24 Sept 2026Disposed Of

Dr. Altaf Ahmad Ganie Vs University Of Kashmir & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 6889

Read judgment

Tribunals and Commissions24 Sept 2026Dismissed

Priyadarshi Parimal Arohi Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6885

Constitution of India-Article 14, 32

Read judgment

Tribunals and Commissions24 Sept 2026Dismissed

Akhilesh Srivastava Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6819

Central Civil Services (Pension) Rules, 1972-Rule 9, Section 69, 69, 69(1)(a), 69(1)(c)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 16, 11, Clauses (i), (ii) and (iv) of Rule 11IPC-Sections 409, 420, 467, 468, 471, 472, 262, 263

Read judgment

Tribunals and Commissions24 Sept 2026Disposed Of

Som Dutt Sharma Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 6781

Read judgment

Tribunals and Commissions24 Sept 2026Disposed Of

Smt. Archana Rajoria/Singh Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 6773

Read judgment