Tribunals and Commissions10 Sept 2026Disposed Of
Jalal-ud-Din Trag Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3469
J&K Special Provisions Act, 2010
JUDGMENT DATABASE
Search 12,29,656 Indian judgments.
12,29,656 judgments in All Courts · page 538 of 61,483
Tribunals and Commissions10 Sept 2026
Manoj Kumar Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3470
Administrative Tribunals Act, 1985-Section 19CCS (RP) Rules, 2016-Rules 5, 6Constitution of India-Article 14
Tribunals and Commissions10 Sept 2026
Dr. Aaqib Mohi-ud-Din Pandit Vs Union Territory of Jammu and Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3471
Tribunals and Commissions10 Sept 2026
Umesh Prasad Singh Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3472
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 16, 11(iii)Central Civil Services (Conduct) Rules, 1964-Rule 3(1)(i), (ii) and (iii)
Tribunals and Commissions10 Sept 2026
Dr. Showkeen Muzamil Bashir Vs Sher-e-Kashmir University Of Agricultural Sciences And Technology (SKUAST) & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3473
Tribunals and Commissions10 Sept 2026
Chandra Jyoti Kumar Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3474
Tribunals and Commissions10 Sept 2026
Shri Kamtaprasad Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3475
Railway Board Establishment Rule No.250/2010-Para 9.1
Tribunals and Commissions10 Sept 2026
Syed Shabbeer Ahmed Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3476
Administrative Tribunals Act, 1985-Section 19Central Civil Services (Conduct) Rules, 1964-Rule 3(1)(ii), 3(1)(iii), 3(2)(i)Central Civil Services (CCA) Rules, 1965-Rule 11, 14, 15(3), 15(3)(b), 15(4), 15(5)
High Courts10 Sept 2026
Babu Lal Vs Shahabuddin & Ors.
Allahabad High Court · 2025 INSC 333
C.P.C.-Order 1 Rule 8, Section 100, 109Constitution of India-Article 133(1)(a)Amendment Act, 1973
Tribunals and Commissions10 Sept 2026
Manoj D. Shukla & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · (2026) 09 CAT CK 3477
Administrative Tribunals Act, 1985-Section 19Railway Services (Revised Pay) Rules, 2008-Rule 13(i)Railway Establishment Code-Rule 1313(1), R-II; Rule 1313(1)(a)(I), R-II
Tribunals and Commissions10 Sept 2026
Dinesh Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3478
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions10 Sept 2026
Ishfaq Ahmad & Ors. Vs Union Territory Of Jammu & Kashmir & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 3479
Constitution of India-Articles 14, 16
High Courts10 Sept 2026Allowed
Azeem Wasif @ Babboo Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3339
Code of Criminal Procedure, 1973-Section 482, 161I.P.C.-Section 302
High Courts10 Sept 2026Partly Allowed
Ram Naresh Singh & Ors. Vs Union Of India
Allahabad High Court · (2026) 09 AHC CK 3340
Railway Accidents and Untoward Incidents (Compensation) Rules, 1990-Rule 3, 3(2), 5, 5.1, 5.2, 5.4.1, 5.4.1(i), 5.4.1(ii)Railway Claims Tribunal Act, 1987-Section 2, 2(e), 17, 19(2), 30, Chapter IVRailways Act, 1989-Section 2, 2(29), 123, 124, 124A, 125, 129, Chapter XIII
High Courts10 Sept 2026
Abhishek Tyagi Vs Uttar Pradesh Rajya Dwara Grah Sachiv & Ors.
Allahabad High Court · (2026) 09 AHC CK 3341
Constitution of India-Article 226Uttar Pradesh Control of Goondas Act, 1970-Section 6, 2/3, 3, 2, 2(1)(b), clause 2(b)(i)I.P.C.-Sections 323, 352, 504, 506, 389, 120B
High Courts10 Sept 2026
Alpana Singh Vs State Of U.P. Thru. Prin. Secy. Home Lko. & Anr.
Allahabad High Court · (2026) 09 AHC CK 3342
BNSS-Section 528B.N.S.-Section 115(2), 352, 351(2), 324(2), 109(1)I.P.C.-Section 323, 504, 506, 426, 307
High Courts10 Sept 2026
Ms. Neha Mishra Vs Reserve Bank Of India Thru. Governor Central Office Building Mumbai & Ors.
Allahabad High Court · (2026) 09 AHC CK 3343
Constitution of India-Article 226, 14, 21, 300APayment of Gratuity Act, 1972-Section 4(6)Code of Civil Procedure, 1908-Section 60(1), proviso (g)
High Courts10 Sept 2026Disposed Of
Bal Kumar Patel @ Raj Kumar Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Home Lko.
Allahabad High Court · (2026) 09 AHC CK 3344
Cr.P.C.-Section 482, 216, 221(1), 221(2), 222(1), 222(2), 222(3), 464(1), 464(2)BNSS-Section 528Arms Act-Sections 25, 27, 30, 19
High Courts10 Sept 2026
Ram Harsh Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 3345
Indian Penal Code, 1860-Section 498-A, 304-BDowry Prohibition Act-Section 3/4, 4CrPC-Section 313, 437-A
Tribunals and Commissions10 Sept 2026
Sunil Dutt Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2959
Administrative Tribunals Act, 1985-Section 19Gramin Dak Sevak (Conduct and Engagement) Rules, 2011-Rule 10, 12