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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
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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
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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)
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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)
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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
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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
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