Tribunals and Commissions13 Jul 2026Allowed
Pyare Lal & Sons Jewellers Vs Commissioner Of Income Tax-29, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2786
Income-tax Act, 1961-Section 250, 132, 127, 148, 133(6), 37(1), 270A, 250(2)(a)
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Tribunals and Commissions13 Jul 2026Allowed
Anil Madan Vs ACIT/DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2701
Income-tax Act, 1961-Section 250, 250(2)(a), 143(3), 80D
Tribunals and Commissions13 Jul 2026Allowed
Sunil Kumar Singh Vs DCIT, Central Circle, Gurgaon-2
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2785
Income-tax Act, 1961-Section 250, 68, 115BBE, 132, 153A, 142(1), 133(6), 132(4), 131(1A), 37 (Explanation 1), 153D, 271AAC, 250(6), 250(2)(a)Income Tax Rules, 1962-Rule 46A
Tribunals and Commissions13 Jul 2026Dismissed
Metenere Ltd. Vs Addl. Commissioner Of Income Tax, Central Circle-17, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2698
Income Tax Act, 1961-Section 144C, 153A, 143(3)
Tribunals and Commissions13 Jul 2026
Cash UR Drive Marketing Pvt. Ltd. Vs DCIT, Central Circle-30, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2689
Income-tax Act, 1961-Section 143(3), 69C
Tribunals and Commissions13 Jul 2026Dismissed
Surinder Kumar Khurana Vs ITO, Ward 1
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2688
Tribunals and Commissions13 Jul 2026Allowed
Ashim Talwar Vs Additional Commissioner Of Income Tax Central Range-4, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2342
Income Tax Act, 1961-Section 271DA, 269ST
Tribunals and Commissions13 Jul 2026
Cash UR Drive Marketing Pvt. Ltd. Vs DCIT, Central Circle-30
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2097
Income-tax Act, 1961-Section 143(3), 69C
Tribunals and Commissions13 Jul 2026Allowed
Ashim Talwar Vs Additional Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2104
Income Tax Act, 1961-Section 271DA, 269ST
Tribunals and Commissions13 Jul 2026
Ashim Talwar Vs Additional Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2088
Income Tax Act, 1961-Section 271DA, 269ST
Tribunals and Commissions13 Jul 2026
Cash UR Drive Marketing Pvt. Ltd. Vs DCIT, Central Circle-30, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2080
Income-tax Act, 1961-Section 143(3), 69C
Tribunals and Commissions13 Jul 2026
Ashim Talwar Vs Additional Commissioner of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2077
Income Tax Act, 1961-Section 271DA, 269ST
Tribunals and Commissions13 Jul 2026
Cash UR Drive Marketing Pvt. Ltd. Vs DCIT, Central Circle-30, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2091
Income-tax Act, 1961-Section 143(3), 69C
Tribunals and Commissions13 Jul 2026
M/s L. A. Archplan (P) Ltd. Vs Deputy Commissioner of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2018
Income Tax Act, 1961-Section 147, 144, 143(3), 148, Explanation 2(iv) of Section 148, 149(1)(a), 132, 132A
Tribunals and Commissions13 Jul 2026
Tripathi Abhishek Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2034
Income Tax Act, 1961-Section 148, 54, 147, 144C(3)
High Courts13 Jul 2026
Dilha Jan Govindan Vs State Bank Of India & Ors.
High Court Of Kerala · (2026) 07 KL CK 1859
Constitution of India-Article 14, 21A, 41Credit Information Companies (Regulation) Act, 2005Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts13 Jul 2026
Vinu K.S & Anr. Vs Veena Viswan
High Court Of Kerala · (2026) 07 KL CK 1664
Indian Evidence Act-Section 3
High Courts13 Jul 2026
Edison Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1665
Criminal Procedure Code-Section 374, 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act-Section 154
High Courts13 Jul 2026
Muhammed Sumair A Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1666
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 47, 48, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 22(c), 37, 50
High Courts13 Jul 2026
Anoop Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1667
Indian Penal Code-Sections 279, 337, 304, 304AMotor Vehicles Act-Sections 185, 197, 3(1) r/w 181