Tribunals and Commissions26 Oct 2026Dismissed
Shyambir Singh Vs The Principal Secretary, Directorate Of Education & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 4949
Administrative Tribunals Act, 1985-Section 19, 20
JUDGMENT DATABASE
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12,28,363 judgments in All Courts · page 85 of 61,419
Tribunals and Commissions26 Oct 2026Disposed Of
Rani Dwivedi & Anr. Vs Manoj Kumar
Central Administrative Tribunal · (2026) 10 CAT CK 4946
Administrative Tribunal Act, 1985-Section 17
Tribunals and Commissions26 Oct 2026Dismissed
The Union Of India & Ors. Vs Shri Shashi Shekhar Priyadarshi
Central Administrative Tribunal · (2026) 10 CAT CK 4942
CAT (Procedure) Rules, 1987-Rule 8(4)
Tribunals and Commissions26 Oct 2026Dismissed
Jainath Sharma Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4887
Central Administrative Tribunal (Procedure) Rules, 1987-Rule 15(1)
High Courts26 Oct 2026
P. Dhanasekhar Naidu Vs A Vinod Kumar & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4855
Indian Penal Code-Sections 338, 279Code of Civil Procedure-Order 41, Section 151
High Courts26 Oct 2026Disposed Of
Dr. Parul Sharma Vs Uttarakhand Public Service Commission & Ors.
Uttarakhand High Court · (2026) 10 UK CK 4807
Uttarakhand Public Service Commission Exams. Results Preparation Procedure Rules, 2012-Rule 6.2 (A) (2) (iii)Uttarakhand Public Service Commission Exams. Results Preparation Regulations, 2022-Regulation 4(1)(iii), 4 (1) (iii)Constitution of India-Article 14, 16
High Courts26 Oct 2026
Adani Enterprises Limited Vs Sabeer Bhatia & Ors.
Calcutta High Court · (2026) 10 CAL CK 4581
Code of Civil Procedure, 1908-Order II Rule 2Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3(1)(d)Constitution of India-Article 21
High Courts26 Oct 2026Dismissed
M/s. Bharat Caterers Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 4455
Employees' State Insurance Act, 1948-Section 88, 91A, 1(5), 1(4), 2(12), 14-AAFactories Act, 1948-Section 2(k)Mines Act, 1952
High Courts26 Oct 2026Dismissed
Krishna Prasad Mahato @ Krishna Pado Mahato @ Madi Ram Mahato Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4449
I.P.C.-Section 302Cr.P.C.-Section 313
High Courts26 Oct 2026Dismissed
Budhu Purty @ Budhram Purty Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4433
I.P.C.-Section 302Cr.P.C.-Section 313Indian Evidence Act-Section 106
High Courts26 Oct 2026Dismissed
Budhan Karmali @ Bhudhuwa Karmali Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4431
Indian Penal Code-Sections 376, 450
High Courts26 Oct 2026Dismissed
Budhan Karmali @ Bhudhuwa Karmali Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4430
Indian Penal Code-Sections 376, 450
High Courts26 Oct 2026Dismissed
Budhu Purty @ Budhram Purty Vs The State Of Jharkhand
Jharkhand High Court · (2026) 10 JH CK 4429
I.P.C.-Section 302Cr.P.C.-Section 313Indian Evidence Act-Section 106
High Courts26 Oct 2026Disposed Of
Urmila Devi Vs Sribhai Sharma & Anr.
Jharkhand High Court · (2026) 10 JH CK 4422
Family Courts Act, 1984-Section 19(1)
High Courts26 Oct 2026Disposed Of
Urmila Devi Vs Sribhai Sharma & Anr.
Jharkhand High Court · (2026) 10 JH CK 4419
Family Courts Act, 1984-Section 19(1)
High Courts26 Oct 2026Dismissed
M/s. Bharat Caterers Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 10 JH CK 4536
Employees' State Insurance Act, 1948-Section 88, 91A, 1(4), 1(5), 2(12), 14-AAFactories Act, 1948-Section 2(k)
High Courts26 Oct 2026Disposed Of
Kandala Anantha Padmanabha Yeshwanth Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4220
Constitution of India-Article 226CPC-Section 151
High Courts26 Oct 2026
CICL-X Vs The State Of Bihar
Patna High Court · (2026) 10 PAT CK 4216
BNS, 2023-Section 309(4)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 12, 12(1), 12(3), 2(28), 18(3), 3, 3(v), 3(vii), 3(xii), 3(xiii), 15(2)Code of Criminal Procedure, 1973
High Courts26 Oct 2026Allowed
Gopal Krishna Agrawal Vs The State Of Bihar & Anr.
Patna High Court · (2026) 10 PAT CK 4215
Indian Penal Code-Sections 109, 405, 406, 409, 415, 420, 463, 464, 467, 468, 471, 474 and 120-BCode of Criminal Procedure, 1973-Section 482
High Courts26 Oct 2026Allowed
Jitendra Kumar Jitu Vs The State Of Bihar & Ors.
Patna High Court · (2026) 10 PAT CK 4207