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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 477 of 61,482

High Courts17 Sept 2026

Pradeep Kumar Vs State Of U.P. Through Special Secy. Govt. Of U.P. Civil Sece

Allahabad High Court · (2026) 09 AHC CK 3351

Societies Registration Act, 1860Constitution of India-Article 12, 14, 16, 39(d), 141, 142, 300-AU.P. Sainik Schools (Ministerial Establishment) Service Rules, 1970-Rule 3, 4, 5, 12, 12(1), 12(2), 13, 15, 15(1), 15(2), 16, 18, 18(1), 18(2), 18(3), 18(4), 19, 20, 25, Appendix I

High Courts17 Sept 2026

Davinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2965

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 125, 324(5), 61(2), 308(5), 109Arms Act, 1959-Sections 25, 27

High Courts17 Sept 2026

Davinder Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2957

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 125, 324(5), 61(2), 308(5), 109Arms Act, 1959-Sections 25, 27

High Courts17 Sept 2026

United Air Express Vs Sanjay Kumar Agarwal & Ors.

Calcutta High Court · (2026) 09 CAL CK 2966

Micro, Small and Medium Enterprise Development Act, 2006Constitution of India-Article 226General Financial Rules, 2017-Rule 149

High Courts17 Sept 2026

Samarjeet Singh Vs Santosh Agrawal & Ors.

Chhattisgarh High Court · (2026) 09 CHH CK 2956

Constitution of India-Article 227

High Courts17 Sept 2026Allowed

Dr. V. Raja Gopal Reddy Vs The State Of Telangana & Anr.

Telangana High Court · 2026 INSC 510

Code of Criminal Procedure Code, 1973-Section 482Indian Penal Code, 1860-Sections 120-B, 420, 409, 467, 468, 471Prevention of Corruption Act, 1988-Sections 13(1)(d), 13(2)

High Courts17 Sept 2026Disposed Of

Gafoor & Anr. Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 09 TEL CK 2698

Constitution of India-Article 226, 14 and 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)CPC-Section 151

High Courts17 Sept 2026Allowed

Syed Mubeen Vs State Of Telangana & Ors.

Telangana High Court · (2026) 09 TEL CK 2699

Constitution of India-Article 226, 14, 21 and 51ACPC-Section 151

Tribunals and Commissions17 Sept 2026

Shagoon Gupta Vs Ministry Of Communications & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3386

Administrative Tribunals Act, 1985-Section 19Maternity Benefit Act, 1961-Sections 2, 3, 4, 5Minimum Wages Act, 1948

Tribunals and Commissions17 Sept 2026

K M Panneerselvam Vs Mr. Mahalingam Suresh Kumar & Ors.

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 2706

Tribunals and Commissions17 Sept 2026

R. P. -Bhardwaj Vs The Commissioner & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3387

Tribunals and Commissions17 Sept 2026

Ms. Shashi Rani Vs Municipal Corporation Of Delhi & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3388

Administrative Tribunals Act, 1985-Section 19Central Civil Services (Pension) Rules, 1972-Rules 68, 83, 85CCS (Pension) Rules, 2021-Rule 65

Tribunals and Commissions17 Sept 2026

Vijendra Pal Singh Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3389

Administrative Tribunals Act, 1985-Section 19CCS (Pension) Rules-Rule 37-A

Tribunals and Commissions17 Sept 2026

Panchanan Swain Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3390

AT Act, 1985-Section 22(3)(f)CAT (Procedure) Rules, 1987-Rule 17CCS (CCA) Rules, 1965-Rule 14(23)(i)(c)

Tribunals and Commissions17 Sept 2026

Samunder Singh Vs Employees' State Insurance Corporation & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2729

Fundamental Rules-Rule 56, 56(j), 56(1)CCS (Pension) Rules, 2021-Rule 42, 48(1)(b)CCS (Conduct) Rules-Rule 3 (1) (ii) (iii) (vi) (xix), 3-(A)(a)

Tribunals and Commissions17 Sept 2026

Deepuraj S. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2730

Railway Services (Discipline and Appeal) Rules, 1968Representation of People Act-Section 82Code of Civil Procedure-Order XX, Rule 1, 3, Section 152

Tribunals and Commissions17 Sept 2026

Deepuraj S. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2731

Railway Services (Discipline and Appeal) Rules, 1968Representation of People Act-Section 82Code of Civil Procedure-Order XX, Rule 1, 3, Section 152

Tribunals and Commissions17 Sept 2026

Wilson Y. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2732

Tribunals and Commissions17 Sept 2026

Gita Devi Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 2509

Tribunals and Commissions17 Sept 2026

R. P. -Bhardwaj Vs The Commissioner & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 2733