Tribunals and Commissions14 Sept 2026
Ravi Kant Pandey Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3429
JUDGMENT DATABASE
Search 12,29,655 Indian judgments.
12,29,655 judgments in All Courts · page 517 of 61,483
Tribunals and Commissions14 Sept 2026
Gaurav Kumar Vs Commissioner Of Delhi Police & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3430
AT Act, 1985-Section 19Indian Penal Code-Sections 365/392/384/427/34Prevention of Corruption Act-Sections 7/13(1)(a)
Tribunals and Commissions14 Sept 2026
Smt. Ranjana Singhal Vs Commissioner & Ors.
Central Administrative Tribunal · 2025 INSC 1368
Administrative Tribunals Act, 1985-Section 19CCS (Leave) Rules, 1972-Rule 20, 12(2)CCS (CCA) Rules, 1965
Tribunals and Commissions14 Sept 2026
Ved Prakash Gupta Vs The Commissioner Municipal Corporation Of Delhi & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3431
Right to Information Act
Tribunals and Commissions14 Sept 2026
Usha Rani Vs Department Of Personnel Training Through Secretary & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3432
Central Civil Services (Pension) Rules 1972
Tribunals and Commissions14 Sept 2026
Ms. Kalpna Vs Kendriya Vidyalaya Sangathan (HQ) & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3433
Constitution of India-Articles 14, 16Societies Registration Act, 1860KVS Promotion Rules
Tribunals and Commissions14 Sept 2026
Sh. Santu Ram Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3434
Administrative Tribunals Act, 1985-Section 19
High Courts14 Sept 2026Disposed Of
Sanjay Balwant Nikam Vs State Of Gujarat & Anr.
Gujarat High Court · (2026) 09 GUJ CK 2414
Criminal Procedure Code, 1973-Section 482, 156(1), 155(2), 216, 227Indian Penal Code, 1860-Sections 406, 420, 467, 468, 471, 120B, 34, 114, 465Constitution of India-Article 226, 227
High Courts14 Sept 2026
State Of Gujarat Vs Natha Nanaji Bharwad & Ors.
Gujarat High Court · (2026) 09 GUJ CK 2412
Code of Criminal Procedure, 1973-Section 378(1)(3), 313Indian Penal Code-Sections 302, 364, 120B, 342, 114Bombay Police Act-Section 135
High Courts14 Sept 2026
M/s. Soubhagye Road Builders & Ors. Vs Reserve Bank Of India & Ors.
High Court Of Kerala · (2026) 09 KL CK 2316
Micro, Small and Medium Enterprises Development Act, 2006Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17Code of Civil Procedure, 1908-Order XLVII Rule 1, II Rule 2
High Courts14 Sept 2026
N.M. Mani Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 09 KL CK 2313
Kerala Foreign Liquor Rules, 1953-Rule 13B(3), 19, 19(i), 19(ii), 19(iv)Constitution of India-Article 226
High Courts14 Sept 2026
M/S Cubes Entertainments Vs Big Tree Entertainment Private Limited & Anr.
High Court Of Kerala · (2026) 09 KL CK 2311
Code of Civil Procedure, 1908-Order VI Rule 14A, VII Rule 1(c)Constitution of India-Article 227
High Courts14 Sept 2026
Jameela M. K. & Ors. Vs The Special Tahsildar & Anr.
High Court Of Kerala · (2026) 09 KL CK 2317
High Courts14 Sept 2026
Ram Kumar Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2005
BNS-Sections 109, 118(1), 126(2), 351(3), 191(3), 190, 103
High Courts14 Sept 2026
Roshhan Kumar & Anr. Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2004
BNS-Sections 305, 306, 61 (2)
High Courts14 Sept 2026Allowed
Ravinder Singh @ Ruby Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2003
BNSS, 2023-Section 483Cr.P.C.-Section 439NDPS Act 1985-Section 22, 29
High Courts14 Sept 2026
Vidha @ Vidya Kaur Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2002
BNSS, 2023-Section 483Cr.P.C.-Section 439Narcotic Drugs and Psychotropic substances Act 1985-Sections 21-C/29/61/85
High Courts14 Sept 2026Dismissed
Jatin Arora @ Jatin Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2001
NDPS Act-Section 37Constitution of India-Article 21Arms Act
High Courts14 Sept 2026
Varun Saini Alias Bablu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2000
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C.-Section 439NDPS Act, 1985-Section 21, 27, 29
High Courts14 Sept 2026
Sagar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 1999
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.P.C.-Section 439NDPS Act, 1985-Section 22-B, 42