Tribunals and Commissions30 Oct 2026Disposed Of
Dr. Nusrat Nabi Lone Vs Union Territory Of Jammu And Kashmir & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4950
Constitution of India-Articles 14, 16, 21
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12,28,363 judgments in All Courts · page 45 of 61,419
Tribunals and Commissions30 Oct 2026Disposed Of
Dr. Sheikh Firdous Vs Union Territory Of Jammu And Kashmir & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4944
Constitution of India-Articles 14, 16 and 21
Tribunals and Commissions30 Oct 2026Dismissed
Mahendra Singh Vs Bharat Sanchar Nigam Limited & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4941
Administrative Tribunals Act, 1985-Section 19BSNL CDA Rules, 2006-Rule 61, 61(4)(1), 61(3)Constitution of India-Article 14, 16, 21, 311
Tribunals and Commissions30 Oct 2026Disposed Of
Navin M. Raheja Vs Shravan Minocha & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4884
CIRP, Regulations 2016
Tribunals and Commissions30 Oct 2026Allowed
DB View Infracon Private Limited Vs Dynamix Securities And Holdings Private Limited
National Company Law Tribunal · (2026) 10 NCLT CK 4880
Insolvency and Bankruptcy Code, 2016-Section 7, 4, 5(8), 14, 31(1), 33, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Article 137 of the Schedule
Tribunals and Commissions30 Oct 2026Dismissed
Sudhir Thackersey Vs Capricon Realty Private Limited & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4878
Companies Act, 2013-Section 241(1), 241, 242(4), 242, 244
High Courts30 Oct 2026Disposed Of
Priyanka Chauhan Vs Union Of India & Ors.
Madhya Pradesh High Court · (2026) 10 MP CK 4875
Constitution of India-Article 226, 14, 16Right to Information Act, 2005
High Courts30 Oct 2026Dismissed
The Secretary I&PH to the Government of H.P. Shimla Vs Vijay Chauhan & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4863
Workmen's Compensation Act, 1923-Section 2(1)(d), Explanation II to Section 4(1)(a), Schedule IV, 10, fourth proviso to Section 10(1), 2(1)(n), II (clause (x) and item (xxii)), 30, 2(1)(dd), 2(2), 4A(3)(a)Workmen's Compensation (Amendment) Act, 2009Code of Civil Procedure-Section 96
High Courts30 Oct 2026Disposed Of
Hans Raj & Ors. Vs Jitender & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4862
High Courts30 Oct 2026Allowed
Balbir Singh Pathania Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4859
Constitution of India-Articles 14 and 16Fundamental Rules-Rule 49
High Courts30 Oct 2026Disposed Of
Hans Raj & Ors. Vs Jitender & Ors.
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4858
High Courts30 Oct 2026Dismissed
Rishi Kapil Vs Pooja Kapil
High Court Of Himachal Pradesh · (2026) 10 SHI CK 4857
Limitation Act-Section 5Cr.P.C.-Section 125(1), 125
High Courts30 Oct 2026Allowed
Vivek Katoch & Ors. Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · 2025 INSC 1328
Constitution of India-Article 14, 16, 16(1)Himachal Pradesh, Department of Irrigation and Public Health, Assistant Engineer (Civil) Class-I (Gazetted) Technical Services, Recruitment and Promotion (third amendment) Rules, 2005Income-tax Officers (Class I, Grade II) Service Recruitment Rules-Part II, Part III, Rule 3, 4, 5
High Courts30 Oct 2026Allowed
Dr. Badri Prasad Naithani Vs Smt. Basanti Devi
Uttarakhand High Court · (2026) 10 UK CK 4808
Uttarakhand Tenancy Act, 2021
High Courts30 Oct 2026Allowed
Dr. Ankita Purohit Vs Vivek Baloni
Uttarakhand High Court · (2026) 10 UK CK 4806
Hindu Marriage Act, 1955-Sections 9 & 26
High Courts30 Oct 2026Disposed Of
Mohammad Najim Vs Chandra Singh
Uttarakhand High Court · (2026) 10 UK CK 4805
High Courts30 Oct 2026Allowed
Jada Sravan Kumar Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 10 AP CK 4781
Indian Penal Code, 1860-Sections 141, 143, 149, 269, 339, 341Cr.P.C.-Sections 437, 438, 439, 482BNSS-Section 528
High Courts30 Oct 2026Dismissed
Satish @ Sonu Vs State Of U.P.
Allahabad High Court · (2026) 10 AHC CK 4772
Indian Penal Code, 1860-Sections 302, 34, 504, 506Arms Act, 1959-Section 3/25Cr.P.C.-Sections 161, 313
High Courts30 Oct 2026Dismissed
Chaudhary Manish Singh Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 10 AHC CK 4770
Protection of Women from Domestic Violence Act, 2005-Section 12, 12(5), 18, 19, 20, 21, 22, 31, 32 and 33Code of Criminal Procedure, 1973-Section 468, 125, Chapter VIIIIndian Penal Code (45 of 1860)-Section 498A
High Courts30 Oct 2026Dismissed
Shankar Prasad Sharma & Ors. Vs State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 4675
Constitution of India-Article 32, 226, 14Bihar State Universities Act, 1976-Section 2(v), 3, 57, 57ABihar Universities Act, 1960-Section 2(p)