Tribunals and Commissions29 Jul 2026Allowed
Sh. Diwakar Bhagwati Gandhi Vs Sh. Rajeev Kumar Pcit
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2032
Income Tax Act, 1961-Section 263, 148, 149, 149(1)(b), 151TOLA-Section 3, 3(1)Finance Act 2021
JUDGMENT DATABASE
Search 12,32,388 Indian judgments.
12,32,388 judgments in All Courts · page 1,096 of 61,620
Tribunals and Commissions29 Jul 2026
Sh. Madan Gopal Agarwal Vs DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2073
Income-tax Act, 1961-Section 143(3), 68, 115BBE
Tribunals and Commissions29 Jul 2026
Amar Nath Gupta & Son Vs DCIT, Central Circle 15
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2094
Income-tax Act, 1961-Section 271D, 69A, 269SS, 153C
High Courts29 Jul 2026
K.K. Thankachan Vs The Deputy Superintendent Of Police & Anr.
High Court Of Kerala · (2026) 07 KL CK 1587
Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)Indian Penal Code, 1860-Sections 420, 468, 471, 120(B)
High Courts29 Jul 2026
Soorya Prakash Vs The Commissioner, Malabar Devaswam Board & Anr.
High Court Of Kerala · (2026) 07 KL CK 1588
Madras Hindu Religious and Charitable Endowments Act, 1951-Section 100(2)(y)
High Courts29 Jul 2026
Subair Na Vs The Authorised Officer Under The Paddy Land And Wet Land Act Deputy Collector (LR) & Ors.
High Court Of Kerala · (2026) 07 KL CK 1589
Kerala Conservation of Paddy Land and Wetland Act, 2008-Section 27AKerala Conservation of Paddy Land and Wetland Rules, 2008Constitution of India-Article 14, 142
High Courts29 Jul 2026
K.N. Shastry Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1590
Railways Act, 1989-Section 145(a), 145Constitution of India-Articles 14, 19, 21NDPS Act
High Courts29 Jul 2026
Kerala Gramin Bank Vs Chief Commissioner For Persons With Disabilities (Divyangjan) & Anr.
High Court Of Kerala · (2026) 07 KL CK 1591
Right of Persons with Disabilities Act, 2016-Sections 2(k), 2(y), 34, 96Regional Rural Banks (Appointment and Promotion of Officers and Employees) Rules, 2010-Rule 12Regional Rural Banks Act, 1976-Sections 17, 32
High Courts29 Jul 2026
Naman Ajay Vs Union Of India & Ors.
High Court Of Kerala · 2026 INSC 230
Kerala State Backward Classes (Reservation of Appointments or Posts in the Services under the State) Act, 1995-Sections 3, 4, 6Constitution of India-Article 16Income Tax Act, 1961-Section 10
High Courts29 Jul 2026
Prameela Varghese Vs Abraham Samuel
High Court Of Kerala · (2026) 07 KL CK 1593
Negotiable Instruments Act, 1881-Section 138, 20, 118(a) and 139Evidence Act-Section 43
Tribunals and Commissions29 Jul 2026
Geeta Gupta & Ors. Vs Punjab & Sind Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1875
Tribunals and Commissions29 Jul 2026
Chetna Aggarwal Vs Grihum Housing Finance
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1876
SARFAESI Act-Section 13(4), 14, 17Limitation Act
Tribunals and Commissions29 Jul 2026
Renu Balyan Vs JM Financial Reconstruction Company Limited
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1877
Tribunals and Commissions29 Jul 2026
Naresh Kumar Vij Vs Assets Care Reconstruction Enterprises Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1878
SARFAESI Act-Section 14
Tribunals and Commissions29 Jul 2026Allowed
Canara Bank Vs Shri Dheeraj Sarva & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1879
Tribunals and Commissions29 Jul 2026
Canara Bank Vs Smt. Anita Khandelwal & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1880
Tribunals and Commissions29 Jul 2026
Canara Bank Vs Shri Pradeep Nimawat & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1881
Tribunals and Commissions29 Jul 2026
Canara Bank Vs Shri Mahendra Meghwal & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1882
Tribunals and Commissions29 Jul 2026
Surender Singh & Anr. Vs Punjab National Bank (OBC) & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1883
Recovery of Debts and Bankruptcy Act, 1993-Section 22(2)(g)CPC-Order 9 Rule 7
Tribunals and Commissions29 Jul 2026Allowed
Canara Bank Vs Shri Gopal Lal Saini & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1884