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Tribunals and Commissions09 Jul 2026

Rajesh Kumar Vs DCIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2039

Income-tax Act, 1961-Section 10(37), 142(1), 143(1), 143(1)(a), 143(2), 143(3), 143(3A), 143(3B), 145A, 145A(b), 145B, 147, 263, 264, 45(5), 56(2)(viii), 57(iv)Land Acquisition Act, 1894-Section 28, 34Finance (No.2) Act, 2009
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High Courts09 Jul 2026

T.P. Satheesan Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1684

Prevention of Corruption (Amendment) Act, 2018-Sections 7, 13(1)(d) r/w 13(2), 19(1)Kerala Municipality Act-Section 548, S.513, S.517DCode of Criminal Procedure-Section 197
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High Courts09 Jul 2026Dismissed

Saju George Vs Saji Varghese & Anr.

High Court Of Kerala · (2026) 07 KL CK 1685

Constitution of India-Article 227National Green Tribunal Act, 2010-Section 14, 15, 29Indian Easements Act, 1882-Section 7
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High Courts09 Jul 2026

Nazeer Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 07 KL CK 1686

Indian Penal Code-Sections 465, 468, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 161, 482, 397(1), 397(3)
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High Courts09 Jul 2026

Union Of India Vs Sreekanth

High Court Of Kerala · (2026) 07 KL CK 1691

Railways Act-Section 147, S.123(c)(2), 124ARailway Claims Tribunal Act, 1987-Section 18, 18(1), 18(2), 18(3), 30Railway Claims Tribunal (Procedure) Rules, 1989-Rule 12(2), 12 to 31, 14, 14(2), 15, 15(2), 15(3), 15A, 15B, 15C, 16, 17, 17A, 21, 21(1), 22, 22(2), 22-A, 22-A(c), 22-A(d), 23
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Tribunals and Commissions09 Jul 2026Allowed

Siddhesh Bhalchandra Naik Vs Rao Edusolutions Pvt Ltd

National Company Law Tribunal · (2026) 07 NCLT CK 1394

Insolvency and Bankruptcy Code, 2016-Section 9, 13 and 15, 21(1), 33, 33(2), 33(5), 33(7), 34Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17(1)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13, 32A
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Tribunals and Commissions09 Jul 2026

PCS Vaishali Patrikar

National Company Law Tribunal · (2026) 07 NCLT CK 1395

Insolvency and Bankruptcy Code, 2016-Section 33(2), 7, 43, 66(1), 33, 34(1), 34(4), 33(1), 30(6), 12, 34(5), 34(2), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 37A, 44A, 15
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