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12,29,635 judgments in All Courts · page 392 of 61,482

Tribunals and Commissions24 Sept 2026Dismissed

Jaya Prakash Kumar Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5169

C.A.T. Act, 1985-Section 19Railway Servant (Discipline and Appeal) Rules 1968-Rule 6, 9, 9(22), 22, 22(2), 22(2)(a) and (b), 25, 25(3)Constitution of India-Article 311, 311(2)
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Tribunals and Commissions24 Sept 2026Disposed Of

Shiv Gopal & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5152

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 14Vocational Instructors Recruitment Rules
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High Courts24 Sept 2026Allowed

Ujjian Development Authority Vs Rekhchand & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 5024

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Land Acquisition Act, 1894-Section 4, 17(1), 6, 17, 11, 9(1), 18, 54Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
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High Courts24 Sept 2026Allowed

Santosh Vs Water Resource Department & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 5017

Land Acquisition Act, 1894-Section 54, 4(1), 6, 9(3), 18, 23, 28M.P. Preparation and Revision of Market Value Guideline Rules, 2000-Rule 4, 6Indian Stamp Act, 1899-Section 47-A, 75
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High Courts24 Sept 2026

Mr. M.I. Khan & Anr. Vs The Union Of India & Ors.

Gauhati High Court · (2026) 09 GAU CK 5067

Constitution of India-Article 226, 21Passports Act, 1967-Section 2[d], 5, 5[1], 5[1A], 5[1B], 5[2], 5[2][b], 5[2][c], 5[3], 6, 6[1], 6[2], 6[2][a] to [i], 6[2][e], 6[2][f], 7, 8, 9, 10, 11, 12, 17, 22, 22[a]Indian Penal Code-Section 307, 34, 302
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