Tribunals and Commissions25 Aug 2026
R. Lakshminarayanan Bharani & Ors. Vs Union Of India & Anr.
Central Administrative Tribunal · 2026 INSC 444
Constitution of India-Articles 14, 15, 16, 21Rajasthan Prosecution Subordinate Service Rules, 1978
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 739 of 61,517
High Courts25 Aug 2026
Rohit Aggarwal & Ors. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6081
Constitution of India-Articles 226, 227, 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 33
Tribunals and Commissions25 Aug 2026
Vashisth Builders and Engineers Pvt. Ltd. Vs DCIT, Circle 26 (1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6262
Income-tax Act, 1961-Section 254(2), 68
Supreme Court25 Aug 2026Disposed Of
Union Of India & Ors. Vs The Board Of Trustees Of The Port Of Bombay
Supreme Court Of India · 2026 INSC 919
Major Port Trusts Act, 1963-Section 2(m), 2(o), 35, 42, 43, 44, 45Customs Act, 1962-Section 5, 7, 8, 13, 23, 30, 45, 47, 57, 58, 60, 160Customs Tariff Act, 1975
Supreme Court25 Aug 2026
M/s Tata Steel Limited Vs Union Of India & Ors.
Supreme Court Of India · 2026 INSC 920
Central Goods and Services Tax Act, 2017-Section 74, Explanation 2 to Section 74, 73, 73(1), 73(2), 73(9), 73(10), 9, 44, 44(1)Goods & Service Tax Rules, 2017-Rule 80
High Courts25 Aug 2026Dismissed
Kadannagari Babu Vs Shri Kadannagari Munu Swamy & Ors.
Telangana High Court · (2026) 08 TEL CK 5226
BNSS-Sections 329(3), 324(4), 351(2), 352 read with 3(5)BNS-Sections 329(3), 324(4), 351(2), 352 read with 3(5)CrPC-Section 438, 482
High Courts25 Aug 2026Disposed Of
M/s. Signode India Limited Vs Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 5225
Constitution of India-Article 226CPC-Section 151
High Courts25 Aug 2026Disposed Of
Tumula Ashish Kumar Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5224
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(A), 27(a), 64-ABNSS-Section 528
High Courts25 Aug 2026Allowed
Lavudiya Nithin & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5223
Essential Commodities Act, 1955-Section 7(1), 7BNSS, 2023-Section 528
High Courts25 Aug 2026Disposed Of
Janavath Balu Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5221
BNSS-Section 528
High Courts25 Aug 2026Allowed
Shiv Milan & Anr. Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5220
Bharatiya Nyaya Sanhitha, 2023-Section 318(4), 3(5)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts25 Aug 2026Allowed
Akram @ Abdul Sattar & Anr. Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5219
Bharatiya Nyaya Sanhitha, 2023-Sections 318(4) r/w 3(5)Essential Commodities Act, 1955-Section 7BNSS, 2023-Section 528
High Courts25 Aug 2026Allowed
Porandla Sammakka Vs Thikka Rajaiah & Anr.
Telangana High Court · (2026) 08 TEL CK 5218
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVI Rule 3, Section 151Indian Evidence Act, 1872-Section 45
High Courts25 Aug 2026Disposed Of
Muthayala Vinod @ Muthyala Vinod Kumar Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5217
Indian Penal Code-Section 324, 34Bharatiya Nagarik Suraksha Sanhita-Section 528
High Courts25 Aug 2026Disposed Of
Kadamanchi Mallesh Vs State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5216
IPC-Sections 324, 354(B), 354(C), 342, 506BNSS-Section 528
High Courts25 Aug 2026Dismissed
Syed Mohammed Ghousuddin & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5215
Constitution of India-Article 227CPC-Section 151
High Courts25 Aug 2026Allowed
Maruthi @ Kondapelly Maaruthi Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5214
Bharatiya Nyaya Sanhitha, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7(1)(a)(i), 7BNSS, 2023-Section 528
High Courts25 Aug 2026Disposed Of
M/s. Signode India Limited Vs Union Of India & Ors.
Telangana High Court · (2026) 08 TEL CK 5212
Constitution of India-Article 226CPC-Section 151
High Courts25 Aug 2026Allowed
Assessment Unit, Income Tax Department & Ors. Vs Mr. Vijay Kumar Reddy Kasireddy
Telangana High Court · (2026) 08 TEL CK 5211
Income Tax Act-Section 147-ACPC-Section 151
High Courts25 Aug 2026Allowed
The Income Tax Officer, Ward (1), Mahabubnagar & Anr. Vs Mrs. Chandrakala Kasireddy
Telangana High Court · (2026) 08 TEL CK 5210
Income Tax Act-Section 147-ACPC-Section 151