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Tribunals and Commissions27 Jul 2026

GPA Capital Foods Private Limited Vs. DCIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2071

Income Tax Act, 1961-Section 250, 147, 148, 148A, 151, 149, 149(1)(b), 151(ii), 132, 143(3), 143(3A), 143(3B), 142(1), Explanation 2 of Section 148, proviso (c) of Section 148Finance Act, 2021
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High Courts27 Jul 2026

D. Rajendran Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1605

Criminal Procedure Code-Section 374(2)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(c), 13(1)(d)Indian Penal Code-Section 409, 465, 468, 471, 477A, 201, 405, 25, 44
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High Courts27 Jul 2026Disposed Of

Alphy Joseph K. Vs The Revenue Divisional Officer & Ors.

High Court Of Kerala · (2026) 07 KL CK 1607

Kerala Conservation of Paddy Land and Wetland Rules, 2008-Rule 12(13), sub-clauses (i) to (v) of Rule 12(13), 12(13)(iv), 12(13)(v)Kerala Conservation of Paddy Land and Wetland Act, 2008-Section 30, 27A, proviso to sub-section (3) of Section 27AKerala Land Utilisation Order, 1967-Clause 6, sub-clauses (1) and (2)
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High Courts27 Jul 2026

Phool Chand Kosta Vs Central M.P. Gramin Bank & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0900

Constitution of India-Article 226, 141Madhya Pradesh Gramin Bank (Officers and Employees) Service Regulations, 2010-Regulation 39, 45, 45(1), 45(3), 39(1)(a)(v), 39(2)(b)(vi)Discipline and Appeal Regulations-Regulation 4
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