JUDGMENT DATABASE

Search 12,32,416 Indian judgments.

12,32,416 judgments in All Courts · page 1,103 of 61,621

Tribunals and Commissions28 Jul 2026Dismissed

ACIT(E) Vs Population Services International

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2337

Income Tax Act, 1961-Section 250, 143(3), 144B, 2(15), 10(23C), 10(23C)(iv), 12A, 80G, 139(1), 143(2)Societies Registration Act, 1860

Tribunals and Commissions28 Jul 2026Allowed

Sri Krishna Mandir Trust Vs CIT (Exemptions)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2339

Income-tax Act, 1961-Section 12A, 12A(1)(ac)(i), 12A(1)(ac)(ii), 12AA, 12AB(1)(b)(ii)(B), 80G

Tribunals and Commissions28 Jul 2026Partly Allowed

Madhu Chaudhary Vs Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2340

Income Tax Act, 1961-Section 143(3), 69A

Tribunals and Commissions28 Jul 2026Allowed

Azad Singh Vs ITO-Ward 58(7) Delhi

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2428

Income Tax Act, 1961-Section 143(3), 144B

Tribunals and Commissions28 Jul 2026

Himanshu Lalwani Vs DCIT, Central Circle 15, Delhi

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2421

Income Tax Act, 1961-Section 270A, 270A(2), 270A(7)

Tribunals and Commissions28 Jul 2026Partly Allowed

Bechte Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2375

Income Tax Act, 1961-Section 9(1)(vii), 44DA, 143(3), 143C(13), 144C(10), 144C(13), 234A, 234B, 270A, 271B

Tribunals and Commissions28 Jul 2026Allowed

Ajayvision Education Pvt. Ltd. Vs DCIT International Taxation

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2373

Income Tax Act, 1961-Section 250, 201(1), 201(1A), 40(a)(ia), 147, 143(3)Income Tax Rules, 1962-Rule 46A(1)

Tribunals and Commissions28 Jul 2026Allowed

Mr. Gopal Vs DCIT, Central Circle-13

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2362

Income-tax Act, 1961-Section 250, 249(2), 249(3)

Tribunals and Commissions28 Jul 2026

Mahender Kumar Soni Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2029

Income-tax Act, 1961-Section 153C

Tribunals and Commissions28 Jul 2026

Mahender Kumar Soni Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2016

Income-tax Act-Section 153C

Tribunals and Commissions28 Jul 2026

Mr. Gopal Vs DCIT, Central Circle-13

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2063

Income-tax Act, 1961-Section 250, 249(2), 249(3)

High Courts28 Jul 2026

Androo Alan & Ors. Vs Deputy Superintendent Of Police

High Court Of Kerala · (2026) 07 KL CK 1595

Prevention of Corruption Act, 1988-Section 13(1)(d) r/w 13(2)Indian Penal Code-Sections 468, 471, 120BCode of Criminal Procedure, 1973-Section 239

High Courts28 Jul 2026

Subin Backer Vs Axis Bank Ltd. & Ors.

High Court Of Kerala · (2026) 07 KL CK 1596

Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 9, VIII Rule 10, Section 151Commercial Courts Act, 2015-Section 16, 21Constitution of India-Article 227

High Courts28 Jul 2026

Joshy. K.J Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1597

Protection of Children from Sexual Offences Act-Sections 2(1)(d), 3, 3(b), 4, 4(1), 7, 8, 19(1), 21, 42Indian Penal Code-Sections 354B, 375, 375(b), 376, 376(1), 506(i)

High Courts28 Jul 2026

G. Nagendran Vs Kerala State Electricity Board & Anr.

High Court Of Kerala · (2026) 07 KL CK 1598

Electricity Act, 2003-Section 43, 181Kerala Electricity Supply Code, 2005-Regulation 12, Sections 15 and 16Kerala State Electricity Board Terms and Conditions of Supply, 2005-Regulation 7, 19

High Courts28 Jul 2026

Vastyan Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 07 KL CK 1599

Payment of Gratuity Act, 1972-Section 4(6), 14Kerala State Civil Supplies Corporation Helpers Service Rules, 1978-Rule 16, 16(ii)

High Courts28 Jul 2026

All Kerala Akshaya Entrepreneurs Confederation Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1600

Right of Persons with Disabilities Act, 2016-Sections 20(1), 34(1)Constitution of India-Article 16, 15(1), 15(2), 15(3)

High Courts28 Jul 2026

Marycom Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1601

Central Goods and Services Tax Act, 2017 (CGST Act)State Goods and Services Tax Act, 2017 (SGST Act)

High Courts28 Jul 2026Dismissed

Sooraj C.T. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1602

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 227Census Act, 1948-Section 3, 4, sub-section (2) of Section 4, sub-section (4) of Section 4, 4A, sub-section (1) of Section 18

High Courts28 Jul 2026

The Eruvessy Grama Panchayath Vs Tankappan

High Court Of Kerala · 2026 INSC 506

Kerala Panchayat Raj Act, 1994-Section 166(1), 249(1)(b), 254(2)(ii), 249, 254Kerala Panchayat Raj (Licensing of Pigs and Dogs) Rules, 1998-Rule 3, 4, 5, 6(1), 6(2)Prevention of Cruelty to Animals Act, 1960-Section 38