Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 76, 77, 51, 63, 64Constitution of India-Article 227, 226Land Acquisition Act, 1894-Section 30, 4, 11

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High Courts04 Aug 2026Disposed Of

Amit Kumar Verma Vs Ashok Kumar Parmar And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0304

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High Courts04 Aug 2026Dismissed

Mohd Hussain Vs Ismail And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0294

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High Courts04 Aug 2026Dismissed

Abdul Majid Beigh Vs UT Of J And K And Others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0327

Constitution of India-Article 226

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High Courts04 Aug 2026Allowed

UT Of Jammu And Kashmir And Others Vs Abdul Rashid Durrani

Jammu And Kashmir High Court · (2026) 08 J&K CK 0281

Constitution of India-Article 226, 14 and 16Employees Service Rules of the Jammu and Kashmir Tourism Development Corporation Limited-Rule 145

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High Courts04 Aug 2026Dismissed

R. Anil Kumar Vs Sree Sudheendra Medical Mission

High Court Of Kerala · (2026) 08 KL CK 0325

Kerala Court Fees and Suits Valuation Act, 1959-Section 7(3), 25(a), 7, 25, 25(b), 27(a), 29, 30, 37(1), 37(3), 38, 45, 48, 26, 19Constitution of India-Article 227

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High Courts04 Aug 2026Allowed

Union Territory Of Jammu & Kashmir Through Commissioner Secretary To Govt., Finance Department, Civil Secretariat, Srinagar/Jammu Vs Abdul Wahid Dar

Jammu And Kashmir High Court · (2026) 08 J&K CK 0167

Constitution of India-Article 226

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High Courts04 Aug 2026Dismissed

Oinam Ibomcha Singh Vs Oinam Ramesh Singh

Manipur High Court · (2026) 08 MAN CK 0145

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XLIII Rule 1(r)Constitution of India-Article 227

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High Courts04 Aug 2026Dismissed

Smt. Nameirakpam Ongbi Manglembi Devi Vs Smt. Haomom Merina Devi

Manipur High Court · (2026) 08 MAN CK 0147

Code of Civil Procedure, 1908-Order XXXII, Rule 15 of Order XXXII, Section 75The Rights of Persons With Disabilities Act, 2016Constitution of India-Article 227

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Tribunals and Commissions04 Aug 2026Appeal allowed

Manvir Singh Vs ICICI Bank

Telecom Disputes Settlement And Appellate Tribunal

Information Technology Act, 2000-Section 57; Section 43A; Section 43; Section 43 and 43AIT Act 2000-Section 43 APayment and Settlement Act, 2007

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Tribunals and Commissions04 Aug 2026Appeal dismissed

The Sub-Registrar, Neelankarai Vs Ebenezar Inbaraj Liquidator Of M/s. Landmark Housing - Projects Chennai Private Limited

National Company Law Appellate Tribunal

I & B Code, 2016-Section 53

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Tribunals and Commissions04 Aug 2026IA stands disposed of.

Commissioner Of Customs, Mundra Port Vs Arvind Gaudana, Liquidator Of SPEL Granito Pvt. Ltd.

National Company Law Appellate Tribunal

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Tribunals and Commissions03 Aug 2026Disposed Of

Anurag Priyadarshi & Anr. Vs M/s Delhi Heights Multi State CGHS Limited

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 08 RERA CK 6770

Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 2(zg), 2(zn), 3, 12, 18, 18(1), 79, 89Multi State Co-operative Societies Act, 2002Societies Registration Act, 1860

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Tribunals and Commissions03 Aug 2026Allowed

Harvinder Kumar Ahuja Vs Deputy Commissioner Of Income Tax Circle-49(1), HUF

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6693

Income-tax Act, 1961-Section 147, 139(1)

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Tribunals and Commissions03 Aug 2026

Rao Net Ram Shiksha Samiti Vs. ITO Exemption

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6748

Income Tax Act, 1961-Section 12A(1)(ac)(ii), 12AB

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Tribunals and Commissions03 Aug 2026Allowed

Hemant Godara Legal Heir Rohtash Singh Vs Deputy Commissioner Of Income Tax Circle-43(1)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6524

Income-tax Act, 1961-Section 143(3), 57(iv), 145A, 145A(b), 143(1)(a), 143(2), 142(1), 143(3A), 143(3B), 263, 56(2)(viii), 10(37), 45(5), 145B, 143(1), 264Land Acquisition Act, 1894-Section 28, 34Finance (No.2) Act, 2009

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Tribunals and Commissions03 Aug 2026Dismissed

Ashish Aggarwal Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6653

Income-tax Act, 1961-Section 143(3), 144B, 80GGC, 80GGB, 148, 151A, 131(1), 271(1)(c), 68

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