Tribunals and Commissions21 Sept 2026Disposed Of
Ms. Anuradha Kumari & Ors. Vs Sh. Ashok Kumar Singh & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 4660
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 442 of 61,482
Tribunals and Commissions21 Sept 2026Disposed Of
Manjeet Vs Hari Om Prakash
Central Administrative Tribunal · (2026) 09 CAT CK 4646
Tribunals and Commissions21 Sept 2026Disposed Of
Iswar Vs Ashwani Kumar & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 4733
Tribunals and Commissions21 Sept 2026Disposed Of
Deepak Kumar Vs Govt. Of NCT Delhi & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4693
Tribunals and Commissions21 Sept 2026
Ms. Renu Vs Delhi Subordinate Services Selection Board & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 4688
Administrative Tribunals Act, 1985-Section 19Delhi Municipal Corporation Act, 1957Constitution of India-Articles 14 and 16
Tribunals and Commissions21 Sept 2026Dismissed
Uttam Kumar Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4676
Administrative Tribunals Act, 1985-Section 22(3)(f), 22(3), 22(2)(f)CPC-Section 114 read with Order 47 Rule 1
Tribunals and Commissions21 Sept 2026
Ms. Anita Gulati & Ors. Vs Govt. Of Nct Of Delhi & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 4390
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions21 Sept 2026
Rayees Ahmad Sheikh Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4717
Tribunals and Commissions21 Sept 2026
Manzoor Ahmad Najar Vs State Of J&K & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5393
High Courts21 Sept 2026
Shri. Thomborlang Syiemiong @ Thomborlin Syiemiong Vs State Of Meghalaya
Meghalaya High Court · (2026) 09 MEG CK 4110
High Courts21 Sept 2026
Shri. Rajison R. Marak & Ors. Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 09 MEG CK 4113
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
High Courts21 Sept 2026
Smti. Gangget R. Sangma Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 09 MEG CK 4115
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
High Courts21 Sept 2026
State Of Gujarat Vs Prashant @ Mukesh Bapu Lala Pimple & Ors.
Gujarat High Court · (2026) 09 GUJ CK 4131
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 419Code of Criminal Procedure, 1973-Section 378, 313IPC-Section 302, 212, 114
High Courts21 Sept 2026
T.V. Ramana Murthy Vs The Commissioner Registrar Of Cooperative Societies & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4132
Andhra Pradesh Cooperative Societies Act-Section 60Constitution of India-Article 226CPC-Section 151
High Courts21 Sept 2026
Panchmahal District Panchayat & Anr. Vs Shree Ram Construction
Gujarat High Court · (2026) 09 GUJ CK 4133
Gujarat Panchayat ActCPC-Section 34, 34(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
High Courts21 Sept 2026
Laljibhai Shanabhai Chunara Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 4136
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 413Cr.P.C.-Section 372, 313, 164IPC-Section 363, 366, 367(2)(n), 376(2)(n), 376(3)
High Courts21 Sept 2026
Teluru Sainath Reddy & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4147
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483, 482Bharatiya Nyaya Sanhita, 2023-Section 80 read with Section 3(5)
High Courts21 Sept 2026
Lingaladinne Bangaru Reddy Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4148
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2) read with 3(5), 49, 61(2)Andhra Pradesh Forest Act, 2016-Section 36(a) read with 32A, 32B, 32C, 29(4)(a)(i)
High Courts21 Sept 2026
Janardhan Pradhan Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 4152
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(b)(ii)(C), 29(1)
High Courts21 Sept 2026
Mandalaparthi Bharadwaj & Ors. Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 4162
Constitution of India-Article 226, 14, 19, 21Bharatiya Nyaya Sanhita, 2023-Section 85 read with Section 3(5)Dowry Prohibition Act, 1961-Sections 3 & 4