Tribunals and Commissions16 Sept 2026
Mahesh Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · 2024 INSC 1034
Administrative Tribunals Act, 1985-Section 19
JUDGMENT DATABASE
Search 12,29,648 Indian judgments.
12,29,648 judgments in All Courts · page 496 of 61,483
Tribunals and Commissions16 Sept 2026
Umravati Devi Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2754
Tribunals and Commissions16 Sept 2026
Pushpa Sharma Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2755
Administrative Tribunals Act, 1985-Section 19CrPC-Section 125Hindu Marriage Act-Section 13
Tribunals and Commissions16 Sept 2026
Brijesh Kumar Udainia Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2756
Railway Services (Pension) Rules, 1993
Tribunals and Commissions16 Sept 2026
Pradeep Singh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2757
Administrative Tribunals Act, 1985-Section 19RTI Act, 2005
Tribunals and Commissions16 Sept 2026
Vivek Batra Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2758
Administrative Tribunals Act, 1985-Section 19CCS (CCA) Rules, 1965-Rule 14, 14(3), 14(18)CCS (Conduct) Rules, 1964
Tribunals and Commissions16 Sept 2026
Brijesh Kumar Sharma Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2759
Railway Services (Pension) Rules, 1993
High Courts16 Sept 2026
Smt.Chalasani Kalyani Leela Vs M/s.ADR Estates Private Limited & Ors.
Telangana High Court · (2026) 09 TEL CK 2657
Letters Patent-Clause 15Constitution of India-Article 226Telangana Bhu Bharati (Record of Rights in Land) Act, 2025-Section 2(1), 5(9)
High Courts16 Sept 2026
Shai Farooq Basha & Anr. Vs The State Of Telangana
Telangana High Court · (2026) 09 TEL CK 2658
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(4), 351(2), 3(5)
High Courts16 Sept 2026
State Of Gujarat & Ors. Vs Jyotikaben W-O Mohanlal Chunilal Prajapati & Ors.
Gujarat High Court · (2026) 09 GUJ CK 2382
Code of Civil Procedure-Section 96, Order 41 Rule 22Limitation Act-Article 82IPC-Section 304A, 304 read with Section 114
High Courts16 Sept 2026
Evergreen Trading & Construction Co. Vs Gujarat Water Supply & Sewerage Board & Anr.
Gujarat High Court · (2026) 09 GUJ CK 2413
Code of Civil Procedure, 1908-Section 96Limitation Act, 1963
High Courts16 Sept 2026
State Of Gujarat Vs Dwarka Cement Works Ltd.
Gujarat High Court · (2026) 09 GUJ CK 2408
Code of Civil Procedure-Section 34, 34(1), 80Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Negotiable Instruments Act, 1881
High Courts16 Sept 2026Dismissed
Praveen Qureshi Vs Faizullah
Madhya Pradesh High Court · (2026) 09 MP CK 2760
M.P. Accommodation Control Act, 1961-Section 23-A, 23-D, 23-E, 23-J, 28, 31, 32, Chapter III-ACivil Procedure Code-Section 115Limitation Act-Section 5
High Courts16 Sept 2026Allowed
M/S Kailash Singh Jitendra Singh Bhilware Through Its Propretor Mr Kailash Singh Bhilware & Ors. Vs Pegasus Assets Reconstruction Prrivate Limited Through Authorised Officer & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 2447
Uchcha Nyayalaya Khandpith Ko Appeal Adhiniyam, 2005-Section 2(i)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 14, 17, 17(1), 17(5), 17(6), 18Constitution of India-Article 226
High Courts16 Sept 2026
Sarodini Saraswati Shiksha Samiti Through Its Secretary Smt Neerja Sethi Vs Chhagan & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 2446
Code of Civil Procedure, 1908-Section 115, Order 9 Rule 9, 151, 7 Rule 14, 9 Rule 13
High Courts16 Sept 2026Dismissed
M/s Kale Khan Moh'd Hanif & Anr. Vs M/s Kale Khan & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 2811
Trade and Merchandise Marks Act, 1958-Section 27, 51Trade Marks Act, 1999-Section 27, 27(1), 27(2), 158
High Courts16 Sept 2026Allowed
Vandana Shah Vs Jamuna Prasad Shah
Madhya Pradesh High Court · (2026) 09 MP CK 2444
Code of Criminal Procedure-Section 125, 125(2), 125(3)Code of Civil ProcedureProtection of Women From Domestic Violence Act-Section 12
High Courts16 Sept 2026Partly Allowed
Asha Sah & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 09 MP CK 2949
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Bharatiya Nyaya Sanhita, 2023-Sections 74, 85, 351(3), 3(5)Dowry Prohibition Act, 1961-Sections 3, 4
High Courts16 Sept 2026
Bhagaban Mahapatra Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2318
Constitution of India-Article 226, 227Odisha Civil Services (Pension) Rules, 1992-Rule 66, 7Indian Penal Code, 1860-Sections 468, 471, 420
High Courts16 Sept 2026
Dr. V. Madhu Vs The Chancellor Of Cusat & Ors.
High Court Of Kerala · (2026) 09 KL CK 2315
Prevention of Corruption Act, 1988-Section 2(c)(xi)UGC RegulationsCochin University of Science and Technology (Amendment) Act, 2012