Tribunals and Commissions14 Sept 2026
Dewmuni Devi & Anr. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3414
JUDGMENT DATABASE
Search 12,29,655 Indian judgments.
12,29,655 judgments in All Courts · page 515 of 61,483
High Courts14 Sept 2026Dismissed
Harpal & Ors. Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3366
U.P. Urban (Ceiling and Regulation) Act, 1976-Section 6(1), 8(3), 8(4), 9, 10, 10(1), 10(3), 10(5), 10(6), 11, 12, 13, 14, 20, 21, 33, 34Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3, 4Indian Evidence Act, 1872-Section 35
Tribunals and Commissions14 Sept 2026Disposed Of
Mohammad Ashraf Banday Vs State Of Jammu And Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3415
Jammu and Kashmir Compassionate Appointment Rules, 1994 (SRO-43 of 1994)-Rule 2(d)Constitution of India-Article 14Jammu and Kashmir Civil Service Regulations (CSR)-Rule 15
Tribunals and Commissions14 Sept 2026
Manzoor Ahmad Teeli Vs State Of Jammu And Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3416
Jammu and Kashmir Compassionate Appointment Rules, 1994 (SRO-43 of 1994)-Rule 2(d); clause (d) of SRO-177 dated 20.06.2014Constitution of India-Article 14Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007
Tribunals and Commissions14 Sept 2026
Noor Mohammad Rather Vs State Of J&K & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3417
Tribunals and Commissions14 Sept 2026
Javed Ahmad & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3418
Tribunals and Commissions14 Sept 2026
Ghulam Rasool Dar Vs Union Territory Of J&K & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3419
SRO-59 of 1990
Tribunals and Commissions14 Sept 2026
Jan Mohummad Bhat Vs Union Territory Of Jammu And Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3420
High Courts14 Sept 2026
Lal Bahadur Yadav & Ors. Vs State Of U.P. Thru. Secy. Avas And Shahri Niyojan Lucknow & Ors.
Allahabad High Court · (2026) 09 AHC CK 3324
Code of Civil Procedure-Section 114, Order 47 Rule, 47 Rule 1, 151, 141
High Courts14 Sept 2026Dismissed
Smt. Taruni Tripathi Vs Duresh Tripathi
Allahabad High Court · (2026) 09 AHC CK 3325
Hindu Marriage Act, 1955-Section 13Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144
High Courts14 Sept 2026
Anil Kumar Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3326
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981-Rule 11Uttar Pradesh Basic Educational Staff Rules, 1973-Rule 3
High Courts14 Sept 2026
Km Farida Ansari & Anr. Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3327
Constitution of India-Article 21SMA
High Courts14 Sept 2026
Balkrishna Sharma Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3328
Constitution of India-Article 14, 226
High Courts14 Sept 2026
Wood Row School Society Vs State Of Up & Ors.
Allahabad High Court · (2026) 09 AHC CK 3329
Urban Land (Ceiling and Regulation) Act, 1976-Sections 4, 4(1)(c), 5, 5(3), 6, 8(4), 9, 10, 10(1), 10(3), 10(4), 10(5), 10(6), 20, 26, 27, 28Urban Land (Ceiling and Regulation) Repeal Act, 1999Societies Registration Act, 1860
High Courts14 Sept 2026
Anil Kumar Chaudhary Vs The Zila Basic Shiksha Adhikari Gorakhpur & Ors.
Allahabad High Court · (2026) 09 AHC CK 3330
Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978-Rule 10(5)(iii), 10, Clause 3 of Sub-Rule (5) of Rule 10
High Courts14 Sept 2026Disposed Of
Gujarat Laghu Udyog Sahkari Society Ltd. Thro Krishnakant Sahu Vs State Of Gujarat & Ors.
Gujarat High Court · (2026) 09 GUJ CK 2970
Criminal Procedure Code, 1973-Section 200, 2(wa), 372, 374, 378, 378(4)Bharatiya Nagrik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act-Section 138, 143
Tribunals and Commissions14 Sept 2026
Tabish Baig Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3011
Administrative Tribunals Act, 1985-Section 19Railway Servants (Conduct) Rules, 1966-Rule 3-1(ii), 3-1(iii)
Tribunals and Commissions14 Sept 2026
Sh. Santu Ram Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3003
Administrative Tribunals Act, 1985-Section 19
High Courts14 Sept 2026
Dharampal & Anr. Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 09 SHI CK 2917
Indian Penal Code-Section 302, 364, 201, 34Indian Evidence Act, 1872-Section 27, 25, 65-A, 65-B, 65B(1), 65B(4)Code of Criminal Procedure-Section 154, 437-A
High Courts14 Sept 2026Allowed
Abhilashi University Vs Union Of India & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 2918
Abhilashi University (Establishment and Regulation) Act, 2014-Section 37, 40, 42Veterinary Council of India Minimum Standards of Veterinary Education (Bachelor of Veterinary Science and Animal Husbandry Degree Course) Regulations, 2016-Regulation 7, Clause 7(1), 7(3)Indian Veterinary Council Act, 1984-Section 12, 22, 66, 66(3)