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12,29,635 judgments in All Courts · page 424 of 61,482

Tribunals and Commissions22 Sept 2026

Mintraj Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 4739

Administrative Tribunals Act, 1985-Section 19Railway Servants (Discipline & Appeal) Rules, 1968-Rule 9, 9(6), 9(7), 10, 25Railway Services Conduct Rules, 1966-Rule 3, 3(i), 3(ii), 3(iii)
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Tribunals and Commissions22 Sept 2026Disposed Of

Adesh Tyagi Vs Govt. Of NCT Of Delhi & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 7026

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 309, 14 and 16Vice Principal Recruitment Rules, 2018
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Tribunals and Commissions22 Sept 2026

SI (Exe.) Devender Kumar Vs Govt. of NCTD & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 4678

Administrative Tribunals Act, 1985-Section 19Delhi Police (Punishment & Appeal) Rules, 1980-Rule 8(a), 10, 16(ix), 18CCS (Leave) Rules, 1972-Rule 19(5)
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High Courts22 Sept 2026

Nidhi Vs Mohit Kumar

Allahabad High Court · (2026) 09 AHC CK 4446

Hindu Marriage Act, 1955-Section 13Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Code of Civil Procedure-Section 24
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High Courts22 Sept 2026Allowed

Biju Vs State Of Kerala

High Court Of Kerala · 2025 INSC 802

Indian Penal Code-Sections 323, 354, 376, 442, 452, 511 read with 376Code of Criminal Procedure, 1973-Sections 397, 401Code of Criminal Procedure, 1898-Sections 250, 431, 435, 439
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High Courts22 Sept 2026

Sanju Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4300

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Indian Penal Code-Section 326A, 307, 153Constitution of India-Article 21
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High Courts22 Sept 2026

Aleyamma Chacko & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4293

Kerala Land Assignment Rules, 1964-Rule 2(d), 4, 8, 8(1), 8(1A), 8(3), 11, 11(2), Clause (viii) of Rule 11(2)Kerala Government Land Assignment Act, 1960-Section 8Limitation Act, 1963-Article 112
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