Tribunals and Commissions02 Jul 2026Allowed
Pleasant Impex Pvt. Ltd. Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2371
Income-tax Act, 1961-Section 143(1)
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12,31,517 judgments in All Courts · page 1,186 of 61,576
Tribunals and Commissions02 Jul 2026Allowed
Beena Yadav Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2184
Income-tax Act, 1961-Section 147, 143(3)
Tribunals and Commissions02 Jul 2026Allowed
Gramin Bal Vikas Shiksha Samiti Vs ITO Exemption
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2150
Income Tax Act, 1961-Section 250, 10(23C)(iiiad), 143(1), 139(1), 11, 12
LandmarkSupreme Court02 Jul 2026Disposed Of
Pooja Ramesh Singh Vs Jammu And Kashmir Bank Ltd. & Anr.
Supreme Court Of India · 2026 INSC 668
United Kingdom Legal Services Act 2007Insolvency and Bankruptcy Code, 2016-Section 7, 14
Tribunals and Commissions02 Jul 2026Allowed
Himanshu Sharma Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2021
Income-tax Act, 1961-Section 250, 148, 69A, 69, 149, 151, 148A(6)TOLA-Section 2, 3(1)Finance Act 2021
Tribunals and Commissions02 Jul 2026
Feedback Infra Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2022
Income Tax Act, 1961-Section 250, 201(1)/201(1A), 194C, 194I
Tribunals and Commissions02 Jul 2026
Avinash Kumar Sadh Vs ACIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2024
Income Tax Act, 1961-Section 250, 68, 115BBE
Tribunals and Commissions02 Jul 2026
ACIT Vs Suresh Chand Gupta
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2028
Income Tax Act, 1961-Section 250, 153C
Tribunals and Commissions02 Jul 2026
Arun Adlakha Vs National Faceless Assessment Centre Additional/Joint/Deputy/Assistant Commissioner Of Income Tax, Income Tax Officer, National Faceless Assessment Centre, Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2035
Income Tax Act, 1961-Section 250, 271(1)(c)
Tribunals and Commissions02 Jul 2026
Income Tax Officer Vs BNA Enterprises Private Ltd.
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2038
Income Tax Act, 1961-Section 250, 68, 115BBE
Tribunals and Commissions02 Jul 2026
Gautam Prakash Kharbanda Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2072
Income Tax Act, 1961-Section 250, 253(5)
High Courts02 Jul 2026
Ramjith Nayak Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1731
Constitution of India-Article 21, 22(1), 22(2), Part IIINarcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c)BNSS-Section 35, 40(1), 40(2), 47, 48, 58, 60, 62, 187, 187(2), 193(5), 346(2), 431, 480(5), 483(3)
High Courts02 Jul 2026
Vasu & Ors. Vs The State Of Kerala
High Court Of Kerala · 2026 INSC 57
Indian Penal Code-Sections 341, 323, 304, 304(I), 302, 307Indian Evidence Act, 1872-Section 32
High Courts02 Jul 2026
Sareena Banu Vs Sumesh Kumar P.S. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1733
High Courts02 Jul 2026
The Oriental Insurance Co. Ltd Vs Shobhana Chandran & Ors.
High Court Of Kerala · (2026) 07 KL CK 1734
Motor Vehicles Act-Section 166(3)
High Courts02 Jul 2026
Robert Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1735
Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code-Sections 120B, 489B, 489C, 34Arms Act
High Courts02 Jul 2026
Johnson Nadar & Ors. Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1736
Indian Penal Code-Section 436, 34Code of Criminal Procedure, 1973-Section 235(2), 357(1), 428
High Courts02 Jul 2026
Dipin Idavanna Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1737
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223 (1), 227, 226Bharatiya Nyaya Sanhita, 2023-Section 356(2)
High Courts02 Jul 2026
The High Court Of Kerala & Anr. Vs Loushan.P.M & Ors.
High Court Of Kerala · (2026) 07 KL CK 1738
Kerala Service Rules-Rule 28A, Part-IKerala High Court Service Rules, 2007Pay Revision Order-Clause 16 of Appendix 3
High Courts02 Jul 2026Allowed
St. Theresas Convent Vs The District Collector, Ernakulam & Ors.
High Court Of Kerala · (2026) 07 KL CK 1739
Land Acquisition Act, 1894-Section 4(1), 9, 11(2), 17(1), 17(2), 17(3), 17(3A), 28A, 31(2), 34Land Acquisition (Kerala) Rules, 1990-Form No.10(a), Clause 3Constitution of India-Article 226