High Courts27 Jul 2026
M.Vaitheeshwaran and Bharathi @ Sanjay Vs State of Tamil Nadu
Madras High Court · (2026) 07 MAD CK 0180
Bharatiya Nyaya Sanhita, 2023-Section 318(2), 318(4)
JUDGMENT DATABASE
Search 12,32,444 Indian judgments.
12,32,444 judgments in All Courts · page 1,116 of 61,623
Tribunals and Commissions27 Jul 2026Disposed Of
Vikash Kumar Shrivastav & Anr. Vs Radhey Shyam Yadav
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0069
the Code-Section 9
Tribunals and Commissions27 Jul 2026Dismissed
Institute Of Instrumentation & Media Science And Ors. Vs Sudha Sarma (Liquidator Of Mayak Infrastructure Pvt. Ltd.)
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0060
the Code-Section 35, 66
Tribunals and Commissions27 Jul 2026Allowed
UCO Bank Vs Rupinder Singh
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0052
the Code-Section 95IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019-Regulation 7
Tribunals and Commissions27 Jul 2026Allowed
Shanivi Constructions Pvt. Ltd. Vs Kaashvi Parasher
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0039
High Courts27 Jul 2026Dismissed
Ajay Pratap Singh Vs State Of Kerala
High Court Of Kerala · 2026 INSC 365
Prevention of Corruption Act, 1988-Section 7, 13(1)(d) r/w 13(2), 20, 13, 13(1)(d)(i) and (ii), 13(1)(d) r/w Section 13(2), 13 (1)(d) (i) and (ii), 13 (1) (d), (i) and (ii), 13 (1)(d) and (i) and (ii), 13(1) (d) and (ii)Indian Evidence Act, 1872-Section 65B, 154
High Courts27 Jul 2026Dismissed
D. Rajendran Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 0007
Criminal Procedure Code-Section 374(2)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(c), 13(1)(d)Indian Penal Code-Sections 409, 465, 468, 471, 477A, 201, S.409, S.465, S.468, S.471, 405, 25, 44
Supreme Court27 Jul 2026Appeals partly allowed
Tejas J. Shah & Amisha T. Shah & Ors. Vs Mantri Technology Constellations Pvt. Ltd. (Now Known As Buoyant Technology Constellations Pvt. Ltd.) & Ors.
Supreme Court Of India · 2026 INSC 746
Insolvency and Bankruptcy Code, 2016-Section 14
Supreme Court27 Jul 2026Appeals partly allowed
Tejas J.Shah & Amisha T. Shah & Ors. Vs Mantri Technology Constellations Pvt.Ltd. (Now Known As Buoyant Technology Constellations Pvt.Ltd.) & Ors.
Supreme Court Of India · 2026 INSC 746
Insolvency and Bankruptcy Code, 2016-Section 14
Tribunals and Commissions24 Jul 2026Allowed
Junaid Naseer Vs Income Tax Officer, Ward 59(8), Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2263
Income Tax Act-Section 143(3), 144B, 69C, 69A, 115BBE, 234A, 234B, 1444C, 139, 143(2)
Tribunals and Commissions24 Jul 2026Partly Allowed
Dwarka Infraworld Buildtech Pvt Ltd Vs ACIT Circle 7 (1)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2273
Income-tax Act, 1961-Section 147, 148A(b), 148A(d)
Tribunals and Commissions24 Jul 2026Allowed
Saurabh Rana Vs Dcit, Circle 70(1) - New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2295
Income Tax Act, 1961-Section 250, 147, 144B, 148, 142(1), 69Income Tax Rules, 1962-Rule 46A
Tribunals and Commissions24 Jul 2026Partly Allowed
Transparent Agro Pvt. Ltd Vs Income Tax Officer, Ward-25(3)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2795
Income-tax Act, 1961-Section 68, 144, 144B, 147, 148, 151, Explanation 1 to Section 147
Tribunals and Commissions24 Jul 2026Allowed
SRB Promoters Pvt Ltd Vs Assistant Commissioner Of Income Tax (ACIT)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2794
Income Tax Act, 1961-Section 250, 153C, 143(3), 153, 153A, 132, 153GFinance Act, 2017The Marine Products Export Development Authority Act, 1972-Section 33
Tribunals and Commissions24 Jul 2026
Mr. Manoj Dudeja Vs DCIT, Central Circle-13
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2436
Income-tax Act, 1961-Section 250, 249(2), 249(3)
Tribunals and Commissions24 Jul 2026
Uditanshu Banka Vs. DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2435
Income Tax Act, 1961-Section 250, 153C r.w.s 143(3)
Tribunals and Commissions24 Jul 2026
DCIT Vs Om Trans Logistic Ltd.
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2434
Income Tax Act, 1961-Section 250, 153C, 153A, 153C(1), First Proviso to Section 153CFinance Act, 2017
Tribunals and Commissions24 Jul 2026Allowed
Visan Foundation Vs Commissioner Of Income Tax (Exemptions)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2432
Income Tax Act, 1961-Section 12A(1)(ac)(ii), 12AB, 12A, 11, 12, 13
Tribunals and Commissions24 Jul 2026Dismissed
Income Tax Officer Vs Shri Rajesh Kumar
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2414
Tribunals and Commissions24 Jul 2026
Consolidated Finvest And Holdings Limited Vs Depty Commission Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2413
Income-tax Act, 1961-Section 143(3), 144B, 153, 153(1), Explanation 1(v) to Section 153, Explanation 1(b) to Section 153, 142A, 142A(4), 50C, 50C(2), 55A, 45, 48, 115JB, 155(15), 69, 69A, 69BFinance Act, 2014