Tribunals and Commissions22 Jul 2026
Income Tax Officer Vs Jimmy Talwar
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2047
Income Tax Act, 1961-Section 143(1), 147 to 151, 148, 151(1), 10(38)Finance (No. 2) Act, 2004-Chapter VII
JUDGMENT DATABASE
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12,32,762 judgments in All Courts · page 1,140 of 61,639
Tribunals and Commissions22 Jul 2026
Subhash Kumar Bansal Vs ITO, Ward-5(2)(4)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2055
Income-tax Act, 1961-Section 10(12), 80CCD, 143(3), 143(3A), 143(3B), 250, Rule 8 of Part A of the Fourth Schedule
Tribunals and Commissions22 Jul 2026
Kumar Ashutosh Vs Income Tax Officer, Ward 34(5)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2058
Income Tax Act, 1961-Section 250, 144B, 147, 148, 142(1), 69A, 144, 249(2), 249(3), 282, 250(6)Income-tax Rules, 1962-Rule 127Income Tax Act, 2025-Section 359(4)
Tribunals and Commissions22 Jul 2026
Aostaf Industries Ltd Vs The Assessing Officer, Assessment Unit, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2059
Income Tax Act, 1961-Section 250(6), 147, 144B, 139(1), 148A(d), 148, 253, 260AIncome-tax Act, 2025-Section 359(4), 362, 365
Tribunals and Commissions22 Jul 2026
Om Shivam Farms Pvt. Ltd. Vs ITO, Ward 44(3), Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2069
Income-tax Act, 1961-Section 250, 144B, 147, 148A(d), 148, 250(6)Income-tax Act, 2025-Section 359(4)
High Courts22 Jul 2026Allowed
K.Krishnakumar & Ors. Vs Union Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1616
Employees' Provident Fund and Miscellaneous Provisions Act, 1952-Section 6AEmployees' Pension Scheme, 1995-Clause 11(3), Paragraph 11(3), Paragraph 3EPF Scheme, 1952-Paragraph 26(6), Paragraph 2(f)
High Courts22 Jul 2026
Shereefa Shanavaz Vs Shanavaz & Anr.
High Court Of Kerala · (2026) 07 KL CK 1617
Prohibition of Benami Property Transactions Act, 1988-Section 2(9)
High Courts22 Jul 2026
M.K. Asokan Vs State Represented By The Public Prosecutor, High Court Of Kerala
High Court Of Kerala · 2026 INSC 365
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i) and (ii), 13(2), 20Conservation of Foreign Exchange and Prevention of Smuggling Activities ActEvidence Act-Section 140, 154
High Courts22 Jul 2026
Mary Peter Vs Senior Manager (Branch Head), Central Bank Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1619
Reserve Bank – Integrated Ombudsman Scheme, 2021-Clause 16(2)(a)
Tribunals and Commissions22 Jul 2026
Canara Bank Vs M/s Shree Ji Exim Traders
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1912
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions22 Jul 2026
Indian Overseas Bank Vs Meroz Trading Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1913
Debts Recovery Tribunal (Procedure) Rules 1993Debts Recovery Tribunal Regulations, 2015Recovery of Debts and Bankruptcy Act, 1993-Section 19(25)
Tribunals and Commissions22 Jul 2026
Canara Bank Vs M/s Solanki Constructions
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1914
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions22 Jul 2026
Canara Bank Vs M/s V.K. Enterprises
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1915
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions22 Jul 2026
Canara Bank Vs M/s Radhika Enterprises & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1916
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions22 Jul 2026
Canara Bank Vs M/s Sunshine Industries
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1917
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions22 Jul 2026
Indian Overseas Bank Vs D.G. Footwear Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1918
Debts Recovery Tribunal (Procedure) Rules, 1993Debts Recovery Tribunal Regulations, 2015Recovery of Debts and Bankruptcy Act, 1993-Section 19(25)
Tribunals and Commissions22 Jul 2026
Canara Bank Vs M/s Sun Global Enterprises
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1919
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions22 Jul 2026
Mrs. Renu Chaudhary Vs Syndicate Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1920
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(4)I.P.C.-Section 406, 420, 34Banking Companies Acquisition and Transfer of Undertakings) Act, 1970
Tribunals and Commissions22 Jul 2026
Union Bank Of India Vs M/s Maksi Agro Cool Chains Pvt. Ltd. & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 2120
Debts Recovery Tribunal (Procedures) Rule, 1993-Rule 14(2)
Tribunals and Commissions22 Jul 2026Partly Allowed
Agarwal Coal Corporation Pvt Ltd Vs Shriram Cement Ltd
National Company Law Tribunal · (2026) 07 NCLT CK 1386
Insolvency and Bankruptcy Code, 2016-Section 60(5), 74(3), 75, 34, 31, 33(3), 33(4), 33(5), 33(6), 14, 35 to 50, 35(1), 35(1)(k), 238, 54L, Chapter II, Chapter III, Chapter III of Part IICompanies Act, 1956Companies Act, 2013-Section 213, 417