High Courts28 Sept 2020Disposed Of
Chennai Financial Markets And Accountability Through Its President Manoj K Sheth Vs Secretary To The Government Of India Ministry Of Housing And Urban Affairs & Anr
Delhi High Court · (2020) 09 DEL CK 0226
JUDGMENT DATABASE
Search 0 Indian judgments.
0 judgments in All Courts matching “AI Accountability in India” · page 1 of 1
Supreme Court01 Dec 2017Dismissed
Campaign for Judicial Accountability and Reforms Vs Union of India and Others
Supreme Court Of India · (2017) 12 SCR 337 : (2018) 1 SCC 589 : (2017) 14 Scale 18
Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860, Section 120-B -Prevention of Corruption Act, 1988, Section 8 - Taking gratification, in order, by corrupt or illegal means, to influence public servant
Supreme Court10 Nov 2017Disposed Of
Campaign for Judicial Accountability and Reforms Vs Union of India and Another
Supreme Court Of India · (2017) 12 SCR 331 : (2018) 1 SCC 196 : (2017) 13 Scale 381
Constitution of India, Article 145(3), Article 145(2) -Supreme Court Rules, 2013, Order 6Rule 2
Supreme Court29 Oct 1991Dismissed
Sub-Committee of Judicial Accountability Vs Union of India and others Raj Birbal and others Vs Rabi Ray and others
Supreme Court Of India · AIR 1992 SC 320 : (1991) 6 JT 184 : (1991) 2 SCALE 844 : (1991) 4 SCC 699 : (1991) 2 SCR 1 Supp
Constitution Of India, 1950 — Article 13, 54, 55, 61, 93, 100, 100(1), 103, 103(4), 105, 107, 108, 109, 118, 119, 121, 122, 122(2), 123, 124, 124(2), 124(4), 124(5), 136, 196, 208, 209, 212(2), 217(1), 235, 262, 286, 317, 317(1), 317(2), 363Central Provinces And Berar Motor Vehicles Rules, 1940 — Rule 63, 63(a)Rules Of Procedure And Conduct Of Business In Lok Sabha, — Rule 185, 186, 187, 189
Supreme Court30 Aug 1991dismissed
Sub-Committee of Judicial Accountability Vs Union of India and others
Supreme Court Of India · AIR 1992 SC 63 : (1991) 2 SCALE 776 : (1992) 4 SCC 97
Supreme Court08 May 1991Disposed Of
Sub-Committee on Judicial Accountability Vs Union of India and others
Supreme Court Of India · AIR 1991 SC 1598 : (1991) 2 JT 493 : (1991) 1 SCALE 902 : (1991) 3 SCC 65 : (1991) 2 SCR 741 : (1991) 2 UJ 194
Constitution of India, 1950 — Article 124(5)
High Courts03 Nov 2026Disposed Of
K.T.C. (India) Limited Vs Easy Trip Planners Limited
Delhi High Court · (2026) 11 DEL CK 0132
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12(2)
High Courts02 Nov 2026Dismissed
Rhino Enterprises Vs Union Of India & Ors.
Gauhati High Court · (2026) 11 GAU CK 0113
Indian Partnership ActConstitution of India-Article 226
Tribunals and Commissions30 Oct 2026
Akashwani & Doordarsan Administrative Staff Association & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · 2026 INSC 1080
Administrative Tribunals Act, 1985-Section 19CCS (Revised Pay) Rules, 2008-Rule 7, Note 2-A, Note 2-B, 7-A(i), 7-A(ii), proviso to Rule 7-AConstitution of India-Articles 38, 39, 39-A, 43, 46, 136, 141, 142
High Courts30 Oct 2026Disposed Of
Anup Kumar Satpathy Vs Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4392
Indian Penal Code-Sections 469, 499, 500Information Technology Act, 2000-Section 72Constitution of India-Article 226
High Courts29 Oct 2026Dismissed
Union Of India & Ors. Vs Prem Ballabh Bhatt
Uttarakhand High Court · (2026) 10 UK CK 4810
Payment of Gratuity Act, 1972-Section 4Pension Regulations for the Army, Part-1, (2008)-Section 189Territorial Army Act/Rules
High Courts28 Oct 2026Disposed Of
Gudivada Srinu Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4490
Constitution of India-Article 226, 14, 16, 21ITBPF Rules, 1994-Rule 17CPC-Section 151
High Courts28 Oct 2026
Sree Arihant Dham Jain Shwetamber Trust Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4486
Societies Registration Act, 1860Income Tax Act, 1961-Section 12(a)(b), 11, 10(23C), 288, 119(2)(b)Finance Act, 2022
High Courts28 Oct 2026
Sree Arihant Dham Jain Shwetamber Trust Vs The Union Of India & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 4484
Societies Registration Act, 1860Income Tax Act, 1961-Section 12(a)(b), 11, 10(23C), 288, 119(2)(b)Finance Act, 2022
Supreme Court28 Oct 2026Dismissed
South Bihar Power Distribution Company Ltd. Vs India Power Corporation Ltd. & Anr.
Supreme Court Of India · 2026 INSC 1165
Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(1)(e)(i), 4, 8, 9, 11, 11(3A), 11(4), 11(6), 13, 16, 16(1), 16(2), 23(4), 29(5), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34, 37, 42Companies Act, 1956Electricity Act, 2003
Tribunals and Commissions27 Oct 2026
Vidyotma Singh Vs Union Of India
Central Administrative Tribunal · (2026) 10 CAT CK 4243
Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 14, 16(1), 21, 226RPWD Act-Section 2(s), 2(c)
Tribunals and Commissions27 Oct 2026Disposed Of
Dr. Skand Sinha & Anr. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4258
Constitution of India-Articles 14, 16Administrative Tribunals Act, 1985-Section 19CHS Rules
High Courts27 Oct 2026Dismissed
The Hans Foundation Vs Vincular Testing Labs India Private Limited
Delhi High Court · (2026) 10 DEL CK 3802
Tribunals and Commissions26 Oct 2026Dismissed
Mrs. Kavya B & Ors. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4891
Administrative Tribunals Act, 1985-Section 19, 14, 19 to 27, Sub-sections (1) and (4) of Section 19Employees’ State Insurance Corporation, Junior Medical Laboratory Technologist (Group ‘C’ Post) Recruitment Regulations, 2022Recruitment Regulations for the post of Laboratory Assistant published vide Gazette dated 21.05.2011
Tribunals and Commissions15 Oct 2026Partly Allowed
ACIT Central Circle-6, New Delhi Vs M/s. Sahara India Mass Communication
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4547
Income-tax Act, 1961-Section 143(3), 37, 194H, 40(a)(i), 194C, 194J, 40(a)(ia), 201