High Courts24 Sept 2026Disposed Of
Kanchan Vs Punjab State Power Corporation Ltd. & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5351
Constitution of India-Article 226, 227
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 391 of 61,482
High Courts24 Sept 2026Disposed Of
Kamlesh Devi & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5348
Constitution of India-Articles 226, 227
High Courts24 Sept 2026Disposed Of
Satyabir Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5347
Constitution of India-Articles 226, 227
High Courts24 Sept 2026Disposed Of
Saroj & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5343
Constitution of India-Articles 226, 227
High Courts24 Sept 2026Dismissed
Likha Rajnik Vs The State Of AP & Ors.
Gauhati High Court · (2026) 09 GAU CK 5341
Lotteries (Regulation) Act, 1998-Sections 3, 5Lotteries (Regulation) Rules, 2010Arunachal Pradesh Gambling (Prohibition) Act, 2012
High Courts24 Sept 2026Dismissed
Mekhya Paffa Vs The State Of AP & Anr.
Gauhati High Court · (2026) 09 GAU CK 5338
Indian Penal Code, 1860-Section 302, 84Code of Criminal Procedure, 1973-Section 374(2), 313Indian Evidence Act, 1872-Section 6, 106
High Courts24 Sept 2026Allowed
Avtar Singh & Anr. Vs Shiromani Gurdwara Prabandhak Committee
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5293
Constitution of India-Article 226, 227Evidence Act
High Courts24 Sept 2026Disposed Of
A.K. Chhabra & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5291
High Courts24 Sept 2026Disposed Of
Mulkh Raj @ Mulkh Raj Sharma Vs State Of Haryana & Anr.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5288
BNSS, 2023-Section 482, 482(2)NDPS Act, 1985-Section 18Constitution of India-Article 21
High Courts24 Sept 2026Disposed Of
Smt. R. Lalsangkimi & Anr. Vs Sh. Lalchawimawia & Anr.
Gauhati High Court · (2026) 09 GAU CK 5287
High Courts24 Sept 2026Dismissed
Alamgir Singh Vs U.T. Chandigarh & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5286
Constitution of India-Article 226, 227Chandigarh Lease-Hold of Sites & Building Rules-1973-Rule 9, 10, 20
High Courts24 Sept 2026Disposed Of
Surmukh Singh & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5282
Punjab Apartment and Property Regulation Act, 1995-Section 5, sub-section (14) of section 5, sub-section (15) of section 5Land Revenue Act
High Courts24 Sept 2026Disposed Of
Dr. Abhishek Singh Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5281
Constitution of India-Article 226, 227Haryana Civil Services (General) Rules, 2016-Clause 15
Tribunals and Commissions24 Sept 2026Allowed
Pankaj Arjariya & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5218
Administrative Tribunal Act, 1985-Section 19Constitution of India-Articles 14, 16
Tribunals and Commissions24 Sept 2026Dismissed
Ritasha Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5214
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 14, 16, 21Rights of Persons with Disabilities Act, 2016-Section 33, 34, 34(1), 34(1)(a) to (d), 34(1)(c), 34(1)(e), Schedule, Rule 18(1)
Tribunals and Commissions24 Sept 2026Dismissed
Sri. Rahul C.S. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5212
Limitation Act, 1963-Section 14, 5Administrative Tribunals Act, 1985-Section 20, 21
Tribunals and Commissions24 Sept 2026Dismissed
Ashok Kumar Yadav Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5205
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions24 Sept 2026Disposed Of
Smt. Hemlata Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5183
Administrative Tribunals Act, 1985-Section 19Railway Servants (Discipline and Appeal) Rules, 1968
Tribunals and Commissions24 Sept 2026Allowed
Nand Kishor Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5177
Central Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions24 Sept 2026Allowed
Jhandu Ram Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5173
Administrative Tribunals Act, 1985-Section 19