Tribunals and Commissions18 Sept 2026
Rohitash Singh Yadav & Ors. Vs The General Manager (Personnel) & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3856
Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 14 and 16
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 461 of 61,482
Tribunals and Commissions18 Sept 2026
Kamal Meena Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3852
Administrative Tribunals Act, 1985-Section 19CCS (Temporary Service) Rules, 1965-Rule 5
Tribunals and Commissions18 Sept 2026
Krishna Kumar Shukla Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4331
Tribunals and Commissions18 Sept 2026
Devender Kumar & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4220
Tribunals and Commissions18 Sept 2026
Mohit Tyagi Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 4328
High Courts18 Sept 2026Dismissed
S. K. Finance Limited Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 3676
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 497, 503Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8/18
High Courts18 Sept 2026
Mukul Sahgal Vs Mousumi Dasgupta
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 3595
CPC-Order 39 Rule 1 & 2
High Courts18 Sept 2026
Mangnoo Jha Vs Punjab National Bank Through Chairman Cum Managing Director
Allahabad High Court · 2026 INSC 305
IPC-Section 324, 409, 420, 467, 468, 471Punjab National Bank Officers Employees (Discipline & Appeal) Regulations, 1977-Regulation 4(j), 6, 17, Clause 20Constitution of India-Article 14, 142, 226, 227, 311(2)
Tribunals and Commissions18 Sept 2026
Mohd Ashraf Bhat Vs Central Pension Accounting Office, Government Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3371
J&K Civil Service Regulations, Volume-I-Article 220(1)
Tribunals and Commissions18 Sept 2026
Sartaj Ahmad Lone & Ors. Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3372
Recruitment Rules notified vide SRO 180 of 1997
Tribunals and Commissions18 Sept 2026
Riyaz Ahmad Sofi Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3373
Constitution of India-Article 14
Tribunals and Commissions18 Sept 2026
Mehraj-ud-din Wani & Ors. Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3374
Jammu & Kashmir Civil Service Regulations, 1956-Article 77-DSRO-202 of 2015
Tribunals and Commissions18 Sept 2026
Smt. Shabistan Khan Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3375
Tribunals and Commissions18 Sept 2026
Surjan Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3376
High Courts18 Sept 2026
State Of U.P. Thru. Prin. Secy. Home, Lko. Vs Sharad Rastogi & Ors.
Allahabad High Court · 2025 INSC 282
Code of Criminal Procedure, 1973-Sections 161, 164, 313, 377, 378, 378(1), 378(2), 378(3), 378(4), 378(5), 378(6), 382, 383, 384, 384(1), 384(2), 384(3), 384(4), 385, 385(2), 393Delhi Special Police Establishment Act, 1946Indian Penal Code-Sections 376, 506, 354-D, 509
High Courts18 Sept 2026Dismissed
Gorakhnath Dubey Vs State Of U.P. Thru. Prin. Secy. Revenue, Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3314
U.P. Revenue Code, 2006-Section 67, 67-A, 26U.P. Revenue Code Rules, 2016-Rule 67(2)Constitution of India-Article 226
High Courts18 Sept 2026
M/S Yuvaan Infotech Thru. Partner Ritvik Pandey Vs State Of U.P. Thru. Addl. Chief Secy. Medical And Health Lko & Ors.
Allahabad High Court · (2026) 09 AHC CK 3315
Constitution of India-Article 226, 14
High Courts18 Sept 2026
State Of U.P. Vs Shiv Lal & Ors.
Allahabad High Court · (2026) 09 AHC CK 3316
Indian Penal Code-Section 302, 34, 378Code of Criminal Procedure, 1973-Section 207, 313, 378
High Courts18 Sept 2026
Poonam Rani Varshvey & Ors. Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Basic Education. Govt. Lko & Ors.
Allahabad High Court · (2026) 09 AHC CK 3317
Constitution of India-Article 21
High Courts18 Sept 2026
Yogendra Kumar Chadda Through Poa Kuldeep Sahgal Vs Aayukat & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 3177
Code of Civil Procedure, 1908-Order IX Rule 13, Section 151M.P. Municipal Corporation Act, 1956-Section 307(5)