Tribunals and Commissions22 Sept 2026Dismissed
Hemraj Meena Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5141
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 423 of 61,482
Tribunals and Commissions22 Sept 2026Disposed Of
Shiv Ram Rahul Chaubey Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5133
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions22 Sept 2026Disposed Of
Ram Vilas & Ors. Vs Sanjeev Kishore & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5129
Administrative Tribunal Act, 1985-Section 17CCS (Leave) Rules-Rule 39(6)(a)(iii), 34
Tribunals and Commissions22 Sept 2026Dismissed
Charan Singh & Anr. Vs Sanjay Rathi & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 5128
Administrative Tribunal Act, 1985-Section 17
Tribunals and Commissions22 Sept 2026Dismissed
Gulab Mishra Vs Shri Vidyanand Tripathi & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5126
Administrative Tribunal Act, 1985-Section 17
Tribunals and Commissions22 Sept 2026Dismissed
Ashish Sachan Vs Pranav Kumar & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5123
Administrative Tribunal Act, 1985-Section 17
Tribunals and Commissions22 Sept 2026Dismissed
Gajraj Singh & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5122
Central Administrative Tribunal Act, 1985-Section 21Limitation Act-Section 3, 5
Tribunals and Commissions22 Sept 2026Dismissed
Anurag Prakash Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5119
High Courts22 Sept 2026Dismissed
Mandeep Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 5244
BNS-Sections 115(2), 118(1), 3(1)
High Courts22 Sept 2026Dismissed
Smt. Rukmini Vs The State Of Karnataka & Ors.
Karnataka High Court · (2026) 09 KAR CK 5242
Constitution of India-Article 226, 227, 22(5)Karnataka Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-Grabbers and Video or Audio Pirates Act, 1985-Section 3, 3(2), 3(3), 2(g), 8, 9, 10, 11, 12(1), 13Preventive Detention (Amendment) Act, 2014-Section 2(a)(II)
High Courts22 Sept 2026Dismissed
Yajit Singh & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 09 CHH CK 5241
Constitution of India-Article 14
High Courts22 Sept 2026Allowed
Shravani D/o Rajesh Gaikwad Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 09 BOM CK 5239
High Courts22 Sept 2026Partly Allowed
Rahul Sawant & Ors. Vs The State Of Maharashtra
Bombay High Court · (2026) 09 BOM CK 5238
Indian Penal Code (IPC)-Sections 306, 323, 504, 506, 34Probation of Offenders Act-Section 4
High Courts22 Sept 2026Dismissed
Lucky Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 09 UK CK 5802
Public Examination (Prevention of Unfair Means) Act, 2024-Sections 3, 4, 10, 11
High Courts22 Sept 2026Dismissed
Smt. Kamalabai Kashinath Patil Vs Sau. Tulsabai Kalidin Pardeshi (Mochi)
Bombay High Court · (2026) 09 BOM CK 5237
Negotiable Instruments Act-Section 138, 118, 119, 139
High Courts22 Sept 2026Dismissed
Dattatraya Balasaheb Ghodke Vs Naresh Prahalad Ghodke & Ors.
Bombay High Court · (2026) 09 BOM CK 5235
IPC-Sections 323, 504 r/w 34
High Courts22 Sept 2026Allowed
Maharashtra Krishna Valley Development Corporation Vs Maruti Laxman Khedkar & Ors.
Bombay High Court · (2026) 09 BOM CK 5234
Arbitration and Conciliation Act, 1996Negotiable Instruments Act, 1881-Section 138Constitution of India-Article 142, 141
Tribunals and Commissions22 Sept 2026Disposed Of
Maman Ram Vs Sh. Ashok Kumar Verma & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 4658
Tribunals and Commissions22 Sept 2026Disposed Of
Ram Swaroop Jangid Vs Shri Rajesh Kumar Singh & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4652
Tribunals and Commissions22 Sept 2026Disposed Of
Girish Chand Gautam Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4740
Administrative Tribunals Act, 1985-Section 19CCS (CCA) Rules, 1965-Rule 14, 29-APAD (Public Accountant Default), Act, 1850