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Search 12,32,444 Indian judgments.

12,32,444 judgments in All Courts · page 1,110 of 61,623

Tribunals and Commissions28 Jul 2026Petition decreed with cost

Hathway Cable & Datacom Limited Vs Om Cable TV Network And Anr.

Telecom Disputes Settlement And Appellate Tribunal

Telecom Regulatory Authority of India Act, 1997-Section 14, Section 14ACompanies Act, 1956Cable Television Network (Regulation) Act, 1995-Section 3

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High Courts28 Jul 2026Revision petition dismissed

Androo Alan & Ors. Vs Deputy Superintendent Of Police

High Court Of Kerala

Prevention of Corruption Act, 1988-Section 13(1)(d) r/w 13(2)Indian Penal Code-Sections 468, 471 and 120B; Sections 468,471 and 120B; Section 468, 471 and 120BFinancial Code

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High Courts28 Jul 2026Application allowed

Rajendra Singh S/o Shri Sadhu Singh Vs State Of Rajasthan, Through Pp

Rajasthan High Court

Indian Penal Code-Sections 302 and 120BIPC-Sections 302/34, 120B, 341, 323/34 and 324/34

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Tribunals and Commissions27 Jul 2026Dismissed

The Manager, UPSRTC Vs Life Insurance Corporation Of India & Anr.

National Consumer Disputes Redressal Commission · (2026) 07 NCDRC CK 2811

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High Courts27 Jul 2026Disposed Of

M/s LKP Infra Projects Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 2448

Constitution of India-Article 226, 14, 19 and 21CPC-Section 151

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High Courts27 Jul 2026Disposed Of

M/s LKP Infra Projects Vs The State Of Telangana & Ors.

Telangana High Court · (2026) 07 TEL CK 2445

Constitution of India-Article 226, 14, 19, 21CPC-Section 151

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Tribunals and Commissions27 Jul 2026

Jasmeet Kaur Anand Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2239

Income Tax Act, 1961-Section 250, 148, 142(1), 144, 143(3), 69A

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Tribunals and Commissions27 Jul 2026Dismissed

Assistant Commissioner Of Income Tax Vs United Hotels Limited

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2249

Income Tax Act, 1961-Section 250, 143(3), 144B

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Tribunals and Commissions27 Jul 2026Allowed

DCDC Health Services Pvt. Ltd. Vs DCIT, Circle-7(1)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2267

Income Tax Act, 1961-Section 271, 271(1)(c)

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Tribunals and Commissions27 Jul 2026Dismissed

Dy. Commissioner Of Income Tax, Central Circle-I, Noida Vs Gardenia Shelters Private Limited

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2271

Income Tax Act, 1961-Section 250, 147, 133A, 148, 69A, 115BBE, 133(6), 2348, 133B, 1338

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Tribunals and Commissions27 Jul 2026

Ram Jagar Vs ITO

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2274

Income Tax Act, 1961-Section 250, 143(3)

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Tribunals and Commissions27 Jul 2026Dismissed

Ankit Sharma Vs ITO Ward 1(1) Faridabad

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2278

Income Tax Act, 1961-Section 250, 143(3), 40(a)(ia), 44AB, 192Income Tax Rules, 1962-Rule 46A

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Tribunals and Commissions27 Jul 2026Allowed

Pret Study By Janak Fashions Private Limited Vs Deputy Commissioner Of Income Tax, Circle 20(1)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2279

Income Tax Act, 1961-Section 250, 272A(1)(d), 143(3), 142(1), 144

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Tribunals and Commissions27 Jul 2026

M/s Dabur India Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2313

Income-tax Act, 1961-Section 143(3), 144C

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Tribunals and Commissions27 Jul 2026

Sudhir Agrawal Vs Dy. Commissioner Of Income Tax, Central Circle-28

Income Tax Appellate Tribunal · 2023 INSC 882

Income Tax Act, 1961-Section 250, 153C, 132, 143(2), 142(1), 153B(1), 158BC, 158BD, 143(3), 1534, 153A, 153B, 127, 144, 139(1), 153B(1)(b)(ii), 1534(1)(a), Second and Third Provisos to Section 153BConstitution of India-Article 226

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Tribunals and Commissions27 Jul 2026Allowed

Harish Bansal Vs Deputy Commissioner Of Income Tax, Circle- 25(1)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2338

Income-tax Act, 1961-Section 13A, 144B, 144C, 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), 151, 151(1), 151(2), 151(i), 151(ii)Finance Act, 2021Constitution of India-Article 142

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Tribunals and Commissions27 Jul 2026Allowed