High Courts03 Aug 2026
Dlf Southern Towns Pvt. Ltd. Vs Aditya Deo
High Court Of Kerala
Arbitration and Conciliation Act, 1996-Section 37; Sections 26 and 27; Section 17; Section 27Constitution of India-Article 227
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12,31,661 judgments in All Courts · page 1,061 of 61,584
Tribunals and Commissions03 Aug 2026Order set aside
Tapasya Engineering Works Pvt. Ltd. Vs Eris Therapeutics Ltd.
National Company Law Appellate Tribunal
High Courts01 Aug 2026Disposed Of
Registrar Of Companies, West Bengal Vs Ranjan Meghani
Calcutta High Court · (2026) 08 CAL CK 3004
Code of Criminal Procedure, 1973-Section 482, 401, 245(2), 394, Chapter XXXVI, 468(2)(c), 473, 468, 468 to 473Companies Act, 1956-Sections 58A, 58AA, 60, 67, 69, 73, 75, 81, 628, 81(1A), 67(3), 2(30), 621, 2(31), 226Companies Act, 2013-Section 448, 61(1)(a), 117(1), 210(1), 2(59), 439(2), 210, 2(60), 2(60)(v)
High Courts01 Aug 2026Disposed Of
Sanchem Paints Private Limited Vs. The State of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3005
Constitution of India-Article 12
High Courts01 Aug 2026Disposed Of
Sree Sree Gopal Jew Thakur Vs Gopal Saha & Ors.
Calcutta High Court · (2026) 08 CAL CK 3006
Constitution of India-Article 227Code of Civil Procedure-Order VI Rule 17West Bengal Premises Tenancy Act, 1997
High Courts01 Aug 2026Disposed of
Smt. Gita Ghosh (Basu) Vs The Chairman-Cum-Managing Director, SBSTC
Calcutta High Court · (2026) 08 CAL CK 3007
Motor Vehicles Act 1988-Section 166, 168
High Courts01 Aug 2026Disposed Of
The Oriental Insurance Co. Ltd. Vs Anwesha Ghosh & Anr.
Calcutta High Court · (2026) 08 CAL CK 3008
Motor Vehicles Act 1988-Section 166IPC-Section 304A
High Courts01 Aug 2026Disposed Of
National Ins. Co. Ltd. Vs Surjendu Bikash Jana & Anr.
Calcutta High Court · (2026) 08 CAL CK 3009
Motor Vehicles Act 1988-Section 166
High Courts01 Aug 2026Disposed Of
Sk. Mosiar Rahaman Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3010
West Bengal Municipal Act, 1993-Section 218
High Courts01 Aug 2026Dismissed
Kamal Sapui & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3011
Kolkata Municipal Corporation Act, 1980-Section 397
High Courts01 Aug 2026Disposed Of
M/s. Biswas Fly Ash Bricks Industry Vs The State Of West Bengal & Ors.
Calcutta High Court · (2026) 08 CAL CK 3012
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 13(4), 17, 176Code of Civil Procedure, 1908-Order 1 Rule 10(2), XXXIX Rule 4Constitution of India-Article 12, 226
High Courts01 Aug 2026Dismissed
Km. Laishram Thoinu @ Kajal Devi Vs Laishram Iboton Singh
Manipur High Court · (2026) 08 MAN CK 1173
Code of Civil Procedure, 1908-Order VI Rule 17, proviso to Order VI Rule 17
High Courts01 Aug 2026Dismissed
Km. Laishram Thoinu @ Kajal Devi Vs Laishram Iboton Singh
Manipur High Court · (2026) 08 MAN CK 0150
Code of Civil Procedure, 1908-Order VI Rule 17, proviso to Order VI Rule 17
Tribunals and Commissions31 Jul 2026Allowed
Manik Somani Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2292
Income Tax Act, 1961-Section 132, 132A, 148, Explanation 2(iv) to Section 148, 148A, 148A(b), 148A(c), 148A(d)
Tribunals and Commissions31 Jul 2026Allowed
Neetu Kalra Vs Commissioner Of Income Tax (Appeals)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2293
Income Tax Act, 1961-Section 271D, 269SS
Tribunals and Commissions31 Jul 2026
ACIT, Sukhendu Mondal Vs M/s Daks India
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2288
Income Tax Act, 1961-Section 250, 143(3), 144B
Tribunals and Commissions31 Jul 2026Allowed
The Kangra Co-op. Bank Ltd. Vs Dy. Director Of Income Tax CPC & Anr.
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2283
Income Tax Act, 1961-Section 143(1), 250, 244A
Tribunals and Commissions31 Jul 2026Allowed
Shree Gokulendra Educational Trust Regd. Vs Commissioner Of Income Tax (Exemptions), Chandigarh
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2282
Income Tax Act, 1961-Section 80G, 80G(5), 80G(5)(ii), Explanation 3 to Section 80G, 12AB(1)(b)
Tribunals and Commissions31 Jul 2026Allowed
N.C. Jewellers Vs DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2199
Income Tax Act, 1961-Section 132, 139(1), 147, 148, 133(6), 250(4), 250(6), 253, 260AIncome-tax Act, 2025-Section 359(3)(b), 359(4), 362(1), 365
Tribunals and Commissions31 Jul 2026Allowed
Janes Defense India LLP Vs DCIT, Circle 28 (1)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2200
Income-tax Act, 1961-Section 143(3), 144(C)(13), 144B, 144C(5), 92C, 32, 32(1), Chapter XIncome Tax Rules, 1962-Rule 10B(1)(e)(i)Companies Act