Tribunals and Commissions21 Jul 2026Dismissed
Prakash P Chhabria Vs Deepak Kishan Chhabria & Ors
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0091
Companies Act-Section 5, 58, 59, 241, 242Limitation Act-Article 54 of the Schedule
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12,32,107 judgments in All Courts · page 1,132 of 61,606
Tribunals and Commissions20 Jul 2026Dismissed
Late Sunil Biloria Vs ITO/Comm. Circle 61(1)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2212
Income Tax Act, 1961-Section 143(1), 139(1)
Tribunals and Commissions20 Jul 2026
Sukhbir Singh Vs ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2248
Income Tax Act, 1961-Section 250, 147, 144, 144B
Tribunals and Commissions20 Jul 2026Allowed
Assam Hire Purchase Company Private Limited Vs DCIT Central Circle-5
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2403
Income Tax Act-Section 147, 148, 143(2), 149(1)(b), 69A, 115BBE, 234A, 234B, 234C
Tribunals and Commissions20 Jul 2026Partly Allowed
Income Tax Officer Vs Vinod Kumar
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2392
Income Tax Act, 1961-Section 143(3), 147, 144B, 68, 115BBE, 155BBE
Tribunals and Commissions20 Jul 2026Disposed Of
Hamdard Laboratories India Vs CIT(Exemptions)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2391
Income Tax Act, 1961-Section 12A(1)(ac)(ii), 12AB, 12AB-1-ii-B, 12AB(3)(ii)
Tribunals and Commissions20 Jul 2026Dismissed
Ansal Housing Limited Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2176
Income Tax Act, 1961-Section 143(3), 43CA, 154 read with Section 250Finance Act, 2020
Tribunals and Commissions20 Jul 2026
Ansal Housing Limited Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2020
Income Tax Act, 1961-Section 143(3), 43CA, 154, 250
Tribunals and Commissions20 Jul 2026
Sukhbir Singh Vs ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2033
Income-tax Act, 1961-Section 250, 147, 144, 144B
High Courts20 Jul 2026
N. Xavier Raj Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1628
Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Sections 15A(3), 3(1)(v), 3(1)(xv)Indian Penal Code-Sections 406, 420, 120B, 34
High Courts20 Jul 2026
XXXXX Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1629
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code-Section 377Protection of Children from Sexual Offences Act-Sections 3(a), 4, 4(2), 5(l), 5(m), 5(n), 5(1), 6, 11(vi), 12, 42, 2(d)
High Courts20 Jul 2026
Akbar P Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1630
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts20 Jul 2026
Jayachandran B Vs The Authorised Officer & Anr.
High Court Of Kerala · (2026) 07 KL CK 1631
High Courts20 Jul 2026
Geetha Vs State Police Chief Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1632
Motor Vehicles Act, 1988-Section 161Motor Accident Injuries Act, 2019-Sections 324, 325, 326, 327, 330Road Traffic Act, 1988
High Courts20 Jul 2026
Lilly K & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1633
Tribunals and Commissions20 Jul 2026
Union Bank Of India Vs Mrs. Shaik Vahida & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1927
Limitation Act, 1963-Section 5Security Interest (Enforcement) Rules, 2002-Rule 8(6), 9(1)
Tribunals and Commissions20 Jul 2026
Mohamed Salim Iduddin Mansuri & Anr. Vs Punjab National Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1928
SARFAESI Act-Section 13(2)
Tribunals and Commissions20 Jul 2026
Canara Bank Vs Nishta Mall Management Company Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1929
Recovery of Debts and Bankruptcy Act, 1993 (RDB Act)-Chapter IV, Section 19, 19(1)
Tribunals and Commissions20 Jul 2026
Kuldeep & Ors. Vs Punjab & Sind Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1930
SARFAESI Act-Section 17(1)Transfer of Property Act-Section 54
Tribunals and Commissions20 Jul 2026
Arjun Thapar Vs Asset Reconstruction Company (India) Limited (ARCIL) & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1931
Recovery of Debts and Bankruptcy Act, 1993