Tribunals and Commissions09 Sept 2026
Deepak Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2802
CCS (Temporary Service) Rules, 1965-Rule 5(1)(a)CCS (CCA) Rules, 1965Constitution of India-Article 311(2), 14 and 16
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 590 of 61,517
Tribunals and Commissions09 Sept 2026
Naresh Chand Sharma Vs Delhi Transport Corporation & Anr.
Central Administrative Tribunal · 2026 INSC 466
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 226, 227, 32, 136Indian Evidence Act
Tribunals and Commissions09 Sept 2026
Pooja Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 2804
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions09 Sept 2026Disposed Of
Damodar Valley Corporation Vs West Bengal State Electricity Distribution Company Limited
Competition Commission Of India · (2026) 09 CCI CK 2307
Competition Act, 2002-Section 2(r), 2(s), 2(t), 3, 3(1), 4, 4(2)(a)(ii), 4(2)(e), 18, 21, 21A, 26(1), 26(2), 57, 60, 62Damodar Valley Corporation Act, 1948West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011-Regulation 1.1.1(vii), 1.2.1(xxx), 2.2.1, 2.2.2, 2.2.2.(xvi)
Tribunals and Commissions09 Sept 2026Disposed Of
Mrs. Bharti Sharma Vs Mahindra & Mahindra Ltd. & Anr.
Competition Commission Of India · (2026) 09 CCI CK 2305
Competition Act, 2002-Section 19(1)(a), 3 and 4, 3(4) and 4, 26(1), 27, 26(2)
Tribunals and Commissions09 Sept 2026
Aditya Dhananjay Satwe & Anr. Vs Smt Sheela Balram Sharma & Anr.
Telecom Disputes Settlement And Appellate Tribunal · (2026) 09 TDSAT CK 2302
Information Technology Act, 2000-Sections 57, 58, 46, 43, 61, 66 read with 66BCode of Civil Procedure, 1908-Order XXCopyright Act
High Courts09 Sept 2026
B Jyothi Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2135
Constitution of India-Article 226, 14, 16, 21Andhra Pradesh Civil Services (CC and A) Rules, 1991-Rule 8(1)CPC-Section 151
High Courts09 Sept 2026
Rithwik Projects Private Limited Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2123
High Courts09 Sept 2026Disposed Of
M/s. Jaykay Enterprises Limited Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2117
Constitution of India-Articles 14, 19(1)(g), 226CPC-Section 151
High Courts09 Sept 2026Disposed Of
T Venkatramana & Ors. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2114
Constitution of India-Article 226Andhra Pradesh Land Encroachment Act, 1905-Section 7, 6, 10 (1), 11CPC-Section 151
High Courts09 Sept 2026
The Santhi Apartments Residents Welfare Association Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2113
Constitution of India-Article 226, 21, 300-ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Andhra Pradesh Societies Registration Act, 2001
High Courts09 Sept 2026
Pajjuri Srinivasu & Anr. Vs The State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 09 AP CK 2103
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 120b, 420, 467 and 468 and 471 read with 34
High Courts09 Sept 2026
P. Rama Chandra Reddy Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 2102
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987-Section 83(2), 83(6)Constitution of India-Article 14, 21, 300-A, 226
High Courts09 Sept 2026
Shaik Nazrul Islam Ali Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2091
IPC-Section 376, 384, 506SC & ST (POA) Act-Section 3(2)(va), 3(v)Cr.P.C-Section 437, 438, 439, 482
High Courts09 Sept 2026
B.S.V. Girls P.G. College Vs Kumaun University Nainital & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2076
Constitution of India-Article 226
High Courts09 Sept 2026
Krishna Panwar Vs Director /Registrar Uttarakhand Cooperative Dairy Federation Limited & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2073
High Courts09 Sept 2026
Surendra Singh Vs Registrar Cooperative Society Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2065
Uttarakhand State Cooperative Societies Election Rules, 2018-Rule 50Representation of Peoples Act, 1951-Section 123
High Courts09 Sept 2026
Vishal Saini Vs State Of U.P. & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2064
Uttarakhand State Cooperative Societies Election Rules, 2018-Rule 50, Section 70Representation of Peoples Act, 1951-Section 123
High Courts09 Sept 2026
Triveni Shivhari & Anr. Vs Sanjay Vyas
Uttarakhand High Court · (2026) 09 UK CK 2063
Provincial Small Causes Court, Act-Section 25CPC-Order 1 Rule 10
High Courts09 Sept 2026Dismissed
Pradeep Thapa Vs State Of U.P. & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2087
Uttarakhand State Cooperative Societies Election Rules, 2018-Rule 12(ख), 50Representation of Peoples Act, 1951-Section 123Act, 2003-Section 20