Tribunals and Commissions08 Jul 2026
Deepak Vs Assessment Unit, Income Tax Department
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2115
Income Tax Act, 1961-Section 147, 144B, 148A
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Tribunals and Commissions08 Jul 2026Partly Allowed
Rakesh Kumar Sharma Vs ITO Ward-1
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2098
Income-tax Act, 1961-Section 143(1), 143(1)(a), 36(1), 36(1)(va), 37, 43B, 139(1), 143(3), 2(24)(x)Income-tax Act, 2025-Section 29(1)(e)Finance Act 2026
Tribunals and Commissions08 Jul 2026Allowed
Vishakha Sinha Khetrapal Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2101
Income Tax Act, 1961-Section 250, 147, 144, 272B(1)
Tribunals and Commissions08 Jul 2026Dismissed
Rakesh Kumar Sharma Vs ITO Ward-1
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2090
Income-tax Act, 1961-Section 2(24)(x), 36(1), 36(1)(va), 37, 43B, 139(1), 143(1), 143(1)(a), 143(3)Income-tax Act, 2025-Section 29(1)(e)Finance Act, 2026
Tribunals and Commissions08 Jul 2026Dismissed
Rakesh Kumar Sharma Vs ITO Ward-1
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2083
Income-tax Act, 1961-Section 143(1), 143(1)(a), 36(1), 36(1)(va), 37, 43B, 139(1), 143(3), 2(24)(x)Income-tax Act, 2025-Section 29(1)(e)Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 38(1)
Tribunals and Commissions08 Jul 2026
Vishakha Sinha Khetrapal Vs Income Tax Officer, Ward 30(5), New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2082
Income Tax Act, 1961-Section 250, 147, 144, 272B(1)
Tribunals and Commissions08 Jul 2026
Vishakha Sinha Khetrapal Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2075
Income Tax Act, 1961-Section 250, 147, 144, 272B(1)
Tribunals and Commissions08 Jul 2026
Acemoney (India) Limited Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2027
Income Tax Act, 1961-Section 153C
Tribunals and Commissions08 Jul 2026
Sham Sunder Lal Kalawati Acharwale Charitable Trust Vs ITO, Ward-Exemption 2(1), Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2015
Income Tax Act, 1961-Section 12A(1)(ac)(ii), 12AB, 12AB(i)(b)(ii)(B), 61, 63, 63(a)Bombay Public Trusts Act, 1950MPT Act
Tribunals and Commissions08 Jul 2026Allowed
Aero Promoters Private Limited Vs DCIT Central Circle-20
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2011
Income Tax Act, 1961-Section 250, 147, 143(3), 132, 69C, 115BBE, 149(1)(b), 149(1A), 148, 149, 153A, 153C, 148A, 151, 131, 133A, 132A, 149(1)(a)Finance Act, 2021
Tribunals and Commissions08 Jul 2026
Kumar Trading Company Vs ITO-1(3)
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2048
Income Tax Act, 1961-Section 147, 144, 144B, 148, 251(1)(a)
Tribunals and Commissions08 Jul 2026
Mohammad Islam Mohammad Saleem & Co. Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2049
Income Tax Act, 1961-Section 250
Tribunals and Commissions08 Jul 2026
Wassan Singh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2050
Income Tax Act, 1961-Section 250, 142(1)
High Courts08 Jul 2026Allowed
Bharat Sursingh Asher & Ors. Vs Rupa Praveen Asher & Ors.
High Court Of Kerala · (2026) 07 KL CK 1694
Arbitration and Conciliation Act, 1996-Section 7, 7(2), 7(3), 7(4), 7(5), 9, 10, 11, 11(4), 11(5), 11(6), 11(6A), 11(10)Scheme for Appointment of Arbitrators by the Chief Justice of High Court of Kerala, 1996-Paragraph 2Kerala Arbitration and Conciliation (Court) Rules, 1997
High Courts08 Jul 2026
Deepa George Vs S. Valsa & Ors.
High Court Of Kerala · (2026) 07 KL CK 1695
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 17, 34, 35Recovery of Debts Due to Banks and Financial Institutions Act, 1993Code of Civil Procedure-Section 9
High Courts08 Jul 2026
Thuravoor Mahakshethra Upadeshaka Samithy Vs The Travancore Devaswom Board & Ors.
High Court Of Kerala · (2026) 07 KL CK 1696
Travancore Cochin Hindu Religious Institutions Act, 1950-Sections 24, 25, 30, 31, 31A, 68Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955Transfer of Property Act, 1882-Sections 10, 11
High Courts08 Jul 2026Allowed
M/S. Sree Gokulam Chit & Finance Co. (P) Ltd. Vs Ida Purushothaman & Anr.
High Court Of Kerala · (2026) 07 KL CK 1697
Negotiable Instruments Act, 1881-Section 118, 138, 139, 142Code of Criminal Procedure, 1973-Section 357(3), 357(1)(b)Central Amendment Act 55 of 2002-Section 9
High Courts08 Jul 2026
George P.O. @Georgekutty Vs M.Nissamudheen & Anr.
High Court Of Kerala · (2026) 07 KL CK 1698
Negotiable Instruments Act-Section 138, 118, 139General Clauses Act-Section 27Code of Criminal Procedure-S.357(1)(b)
High Courts08 Jul 2026Dismissed
Noby Kunjappan Vs Shelna. K.A. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1699
Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 21A, 142Right of Children to Free and Compulsory Education Act, 2009-Section 2(n), 23, 23(1), 23(2) and the first and second provisos to Section 23(2)
High Courts08 Jul 2026
Sojan Varghese & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 07 KL CK 1700
Indian Penal Code-Sections 304, 201 read with 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)Bharatiya Nagarik Suraksha Sanhita-Section 528