JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 662 of 61,517

Tribunals and Commissions02 Sept 2026

Y. Jaya Lakshmi Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 4392

Administrative Tribunals Act, 1985-Section 19Railway Services (Pension) Rules, 1993-Rule 65, 55Manual of Railway Pension Rules, 1950-Para 310

Tribunals and Commissions02 Sept 2026

Shri Swapan Kumar Shome & Anr. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 4391

Central Administrative Tribunal (Procedure) Rules, 1987-Rule 4(5)(a)Administrative Tribunal Act, 1985-Section 19

Tribunals and Commissions02 Sept 2026

Susmita Chaudhuri Vs Labour & Employment (Ms)

Central Administrative Tribunal · (2026) 09 CAT CK 5425

Tribunals and Commissions02 Sept 2026

Dr. Rajinder Singh (Bandral) Vs UT Of J&K & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5416

Tribunals and Commissions02 Sept 2026Disposed Of

Mahendra Maharana Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5392

Administrative Tribunals Act, 1985-Section 19

High Courts02 Sept 2026

Shri Amit Narayanrao Yelne Vs Vinod Vithobaji Kulurkar & Anr.

Bombay High Court · (2026) 09 BOM CK 4027

Motor Vehicles Act, 1988

Tribunals and Commissions02 Sept 2026

Janaki Ballav Mohanty Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5226

Administrative Tribunals Act, 1985-Section 19RTI Act, 2005

Tribunals and Commissions02 Sept 2026

K.V. Baskar & Anr. Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 4844

Central Civil Services (Revised Pay) Rules, 1997

High Courts02 Sept 2026

Vivek Kumar Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 3867

Constitution of India-Article 311, 226Uttar Pradesh Government Servant (Discipline and Appeal) Rules, 1999

High Courts02 Sept 2026

Ajay Singh Yadav & Ors. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 3838

Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2015-Rule 5, 5(1)Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974Constitution of India-Articles 14, 15, 16, 309

Tribunals and Commissions02 Sept 2026

N. Viswanathan & Anr. Vs Union Of India

Central Administrative Tribunal · (2026) 09 CAT CK 4327

Central Civil Services (Revised Pay) Rules, 1997

Tribunals and Commissions02 Sept 2026

Aijaz Ahmad Sheikh Vs Union Territory Of J&K & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3562

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8/21Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956-Rule 31

Tribunals and Commissions02 Sept 2026

Mohammad Shafi Budoo Vs UT Of Jammu And Kashmir & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3563

Administrative Tribunals Act, 1985-Section 19

Tribunals and Commissions02 Sept 2026

Tariq Ahmad Sheikh Vs U.T. Of J&K & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3564

Tribunals and Commissions02 Sept 2026Disposed Of

Afshana Anjum Baba & Ors. Vs Union Territory Of J&K & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3565

J&K Classification, Control and Appeal Rules-Rule 24

Tribunals and Commissions02 Sept 2026

Abdul Khaliq Dar Vs Union Territory Of Jammu & Kashmir & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3566

J&K CSRs-Article 35-AAConstitution of India-Article 300A

Tribunals and Commissions02 Sept 2026Disposed Of

Mustafa Kamal & Ors. Vs Union Territory Of Ladakh & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3567

Engineering Service Rules

Tribunals and Commissions02 Sept 2026Disposed Of

Ghulam Nabi Khan Vs Union Territory Of Jammu And Kashmir & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3568

J&K CSR-Article 77-B

Tribunals and Commissions02 Sept 2026

Khursheed Ahmad Bhat Vs Union Territory Of Jammu And Kashmir & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3569

High Courts02 Sept 2026Disposed Of

Mohammed Azimudin & Anr. Vs The State Of Telangana & Anr.

Telangana High Court · (2026) 09 TEL CK 3162

Protection of Women from Domestic Violence Act, 2005-Section 12, 18 to 20, 22 and 23BNSS-Section 528