High Courts18 Sept 2026Disposed Of
PSK Agro Industries & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2702
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
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12,29,635 judgments in All Courts · page 463 of 61,482
High Courts18 Sept 2026Disposed Of
Syed Shah Kaleemullah Hussaini Al Quadri Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 09 TEL CK 2714
Constitution of India-Article 226CPC-Section 151
Tribunals and Commissions18 Sept 2026
Mandava Prabhakar Rao Vs Mr. Navneet Kumar Gupta & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2715
Insolvency and Bankruptcy Code, 2016-Section 10, 23(1), 24(3)(b), 24(4), 30, 31, 31(1), 31(4), 33, 34, 60(5), 61, 208(2)(a)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(1)(l), 18, 20(6), 21(2), 21(3), 21(3)(iii), 24, 24(2), 24(4), 24(7), 35(2), 36A, 39(1B), 39(3)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), First Schedule
Tribunals and Commissions18 Sept 2026
Chandresh Kumar Vs Shri Pankaj Jaiswal
Central Administrative Tribunal · (2026) 09 CAT CK 2716
Administrative Tribunals Act, 1985-Section 17
Tribunals and Commissions18 Sept 2026
Bhanu Prasad Vs Ministry Of Home Affairs & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2717
Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 14, 16Delhi Police Group 'C' Multi Tasking Staff (Civilian) Recruitment Rules, 2017
Tribunals and Commissions18 Sept 2026
Ashok Kohli & Ors. Vs New Delhi Municipal Council & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 2718
NDMC (Conditions of Service of Municipal Officers) Regulations, 2016NDMC Act, 1994Central Civil Services (Revised Pay) Rules
Tribunals and Commissions18 Sept 2026
Pradeep Kumar Sharma Vs Delhi Development Authority & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 2719
Indian Penal Code-Section 120-BPrevention of Corruption Act, 1988-Sections 7, 12, 13 to 13(1)(d), 13(2)Constitution of India-Article 311(1), 311(2)
Tribunals and Commissions18 Sept 2026
Mr. O P Singh Kushwah & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 2720
Central Civil Services (Revised Pay) Rules, 1997-First Schedule, Part ASocieties Registration Act, 1860Constitution of India-Article 136, 141
Tribunals and Commissions18 Sept 2026
Umrao Singh Vs Commissioner Of Police, Delhi & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 2721
Tribunals and Commissions18 Sept 2026
Mukat Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2722
IPC-Sections 409, 420, 467, 468 and 471CCS (CCA) Rules, 1965-Rules 3(1)(i), 3(1)(ii), 10, 14, 14(18) and 24Administrative Tribunals Act, 1985
Tribunals and Commissions18 Sept 2026
Dr. Akash Dua & Ors. Vs New Delhi Municipal Council
Central Administrative Tribunal · (2026) 09 CAT CK 2723
Constitution of India-Articles 14, 16, 32, 141, 144
Tribunals and Commissions18 Sept 2026
R.P.Gupta Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2724
Administrative Tribunals Act, 1985-Section 19Water (Prevention and Control of Pollution) Act, 1974-Sub-Section 3A of Section 12Water (Prevention and Control of Pollution) Rules, 1975-Rule 8
Tribunals and Commissions18 Sept 2026
Hub Lal Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2725
Administrative Tribunal Act, 1985-Section 19
Tribunals and Commissions18 Sept 2026
Ram Chandran Pillai & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2726
Constitution of India
Tribunals and Commissions18 Sept 2026
Smt. Sarla Devi Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2727
Tribunals and Commissions18 Sept 2026
Arpit Bargoti Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2728
Administrative Tribunals Act, 1985-Section 19Excise Act
Tribunals and Commissions18 Sept 2026
Mamta Devi @ Manda Devi Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3377
Tribunals and Commissions18 Sept 2026
Biri Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3378
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions18 Sept 2026
Anjaniputra Ispat Ltd. Vs IAG Company Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3587
Insolvency & Bankruptcy Code-Section 9, 61, 61(2) and the proviso thereto, 238ACompanies Act, 2013-Section 421, 421(3), 421(3) proviso, 433(E), 434, 434(1)(c) and the second proviso theretoCompanies Act, 1956-Section 433(E), 433(F)
Tribunals and Commissions18 Sept 2026
Ganton Projects Private Limited & Anr. Vs Registrar Of Companies, NCT Of Delhi & Haryana & Anr.
National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3588
Companies Act, 2013-Section 252, 252(3)NCLT Amendment Rules, 2017-Rule 87A, Sub-clause (c) of Sub-Rule 4 of Rule 1 of Rule 87ACPC-Section 35