Tribunals and Commissions10 Jul 2026
Udit Cap-Fin Pvt. Ltd. Vs DCIT, CC-26
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2703
Income-tax Act, 1961-Section 153C, 153C(3), 147, 148
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12,32,888 judgments in All Courts · page 1,188 of 61,645
Tribunals and Commissions10 Jul 2026
ACIT Vs Ravi Shanker Gupta
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2699
Tribunals and Commissions10 Jul 2026
Pawan Kumar Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2369
Income-tax Act, 1961-Section 254 (2)Land Acquisition Act-Section 28
Tribunals and Commissions10 Jul 2026
Deepak Thakran Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2154
Income-tax Act, 1961-Section 143(3), 147
Tribunals and Commissions10 Jul 2026Allowed
Raj Kalra Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2153
Income-tax Act, 1961-Section 147, 144, 69C, 115BBE, 148, 145(3)
Tribunals and Commissions10 Jul 2026
Surjeet Vs ITO Ward 1(4), FBD
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2152
Income-tax Act, 1961-Section 143(3), 147, 133(6), 148
Tribunals and Commissions10 Jul 2026
Motley Logistics Private Limited Vs PR, CIT Delhi New Delhi, Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2010
Income Tax Act, 1961-Section 263, 143(3), 144B, 40A(2)(b), 142, 119, 92-CA, Explanation 2 to Section 263, 263(1), 112A, 271C, 142(1), 143(2), 69GST ActFinance Act, 2015
Tribunals and Commissions10 Jul 2026
Ultimate Fashion Maker Ltd. Vs The Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2030
Income Tax Act, 1961-Section 154, 143(1), 234B, 234C, 90, 90(2), 90A, 139(1), 80ICIncome-tax Rules, 1962-Rule 128(9)
Tribunals and Commissions10 Jul 2026Allowed
Late. Samarjit Singh Malik & Anr. Vs ACIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2036
Income Tax Act, 1961-Section 250, 143(3), 132, 271DA, 269ST, 271D, 269SS, 274, 69A, 139(1), 271AAB(1A), 275(1)(c), 271E, 271(1)(c)
Tribunals and Commissions10 Jul 2026Allowed
Late. Samarjit Singh Malik & Anr. Vs ACIT Central Circle -18, Jhandewalan, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2037
Income Tax Act, 1961-Section 250, 143(3), 132, 271DA, 269ST, 271D, 269SS, 274, 271AAB(1A), 69A, 275(1)(c), 139(1), 271E, 271(1)(c)
High Courts10 Jul 2026Allowed
Hafis Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1679
Narcotic Drugs and Psychotropic Substances Act-Section 22(c), 52A, 52A(2), 52A(3), 52A(4), 54, 37Indian Evidence Act, 1872Code of Criminal Procedure, 1973
High Courts10 Jul 2026Partly Allowed
Aboobacker Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 07 KL CK 1680
Protection of Children from Sexual Offences Act-Section 7, 8, 9(l) r/w 10, 2(d), 11(iv) r/w 12Cr.P.C.-Section 161, 164
High Courts10 Jul 2026
M/s. Irine Agro Spices & Anr. Vs The Board Of Directors Of Axis Bank Ltd. & Ors.
High Court Of Kerala · (2026) 07 KL CK 1681
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 14, 17, Chapter IIIMicro, Small and Medium Enterprises Development Act, 2006-Section 7(1), 7(9), 8(2), 8(3), 9Constitution of India-Article 226, 141
High Courts10 Jul 2026Dismissed
Sinana Farvin Vs Kerala Gramin Bank & Ors.
High Court Of Kerala · (2026) 07 KL CK 1682
Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Section 111
Tribunals and Commissions10 Jul 2026
Sri R. Gireeshwar Reddy & Ors. Vs M/s Pegasus Assets Reconstruction Pvt. Ltd. & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1976
The Bankers’ Books Evidence Act, 1891-Section 4, 2A(a), 2A(b), 2A(c), 2(8)Indian Evidence Act, 1872-Section 34, 101, 102, 65, 59Recovery of Debts and Bankruptcy Act, 1993-Section 19
Tribunals and Commissions10 Jul 2026Allowed
Smt. S. Nagaratna Patro & Ors. Vs Central Bank Of India & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1977
SARFAESI Act, 2002-Section 13 (2), 13 (4), 31 (i)Security Interest (Enforcement) Rules, 2002-Rule 3, 4, 8 (6)Code of Civil Procedure-Section 11
Tribunals and Commissions10 Jul 2026
The Authorised Officer, Canara Bank & Anr. Vs Xenon Exports India Private Limited & Anr.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1978
SARFAESI Act, 2002-Section 13(2), 13(4), 17, 17(1)Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 9(1), 9(3), 9(4)
Tribunals and Commissions10 Jul 2026
M/s Ajay Kumar and Company & Ors. Vs ICICI Bank Limited
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1979
Recovery of Debts and Bankruptcy Act, 1993
Tribunals and Commissions10 Jul 2026
Indian Overseas Bank Vs M/S Varahi Diamond and Finance Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1980
Tribunals and Commissions10 Jul 2026
AGR Steel Strips Private Limited Vs Indian Bank (Allahabad Bank)
Debts Recovery Appellate Tribunal · (2026) 07 DRAT CK 1981