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High Courts18 Jun 2026

Principal Secretary & Ors. Vs Chandra Mohan Agarwal

Madhya Pradesh High Court · (2026) 06 MP CK 0894

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)M.P. Work Charged and Contingency Paid Employees Pension Rules, 1979-Rule 2(c)Madhya Pradesh Civil Services (Pension) Rules, 1979
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High Courts18 Jun 2026

Court On Its Own Motion Vs State Of Delhi

Delhi High Court · (2026) 06 DEL CK 0938

Code of Criminal Procedure, 1973-Section 4(2), 2(d), 16, 42, 154, 156, 157, 173, 190, 190(1)(a), 190(1)(b), 195, 258, 395(2), 468, Chapter XII, Chapter XX, Chapter XXXVIDelhi Municipal Corporation Act, 1957-Section 313, 317(1), 320(1), 321(1), 325(1), 332, 333(1), 334, 339, 343, 344, 345, 347, 461, 466-A, 467, 469, 471Indian Penal Code-Section 188
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High Courts18 Jun 2026

Sanjay Vs State

Delhi High Court · (2026) 06 DEL CK 0865

Indian Penal Code, 1860-Section 302/201, 302/201/34, 302/34, 201/34, 302Code of Criminal Procedure, 1973-Section 174, 313, 161, 437-A
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High Courts18 Jun 2026Partly Allowed

Sirajuddin Vs State Delhi Admn. Delhi

Delhi High Court · (2026) 06 DEL CK 0859

Indian Penal Code, 1860-Sections 302, 304-B, 498-A, 307Code of Criminal Procedure-Section 176, 313Indian Evidence Act-Section 8
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High Courts18 Jun 2026

Yogesh Tanwar Vs State

Delhi High Court · (2026) 06 DEL CK 0860

Code of Criminal Procedure, 1973-Section 31, 164, 216, 313, 374(2), 377Indian Penal Code-Section 71, 354, 376(2), 376(2)(f) and (i)Protection of Children from Sexual Offences Act, 2012-Section 3, 4, 5/3, 6, 6/10, 9/7, 10, 29
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Tribunals and Commissions17 Jun 2026

Ocean Realcon (P) Limited Vs ACIT, CC-1

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1792

Income Tax Act, 1961-Section 119, 132, 143(3), 153A, 153A(1), 153A(1)(b), 153C, 153D, 158BG, 250, 292BCentral Excise Act, 1944-Section 37B
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Tribunals and Commissions17 Jun 2026

Lokesh Thakur Vs Assessing Officer

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1812

Income Tax Act, 1961-Section 250, 147, 144B, 148, 142(1), 133(6), 69A, 115BBE, 271AAC, 271AAC(1), 139, 139A(5)(c), Rule 114B
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Tribunals and Commissions17 Jun 2026Allowed

Rishi Pal Vs DCIT - CC - 27

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1809

Income Tax Act, 1961-Section 153C, 143(3), 68, 69, 234A and 234B, 153A, 132, 127, 143(2), 147/148, 132A, 132(4)
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Tribunals and Commissions17 Jun 2026

Subros Ltd. Vs Assessment Unit

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1808

Income Tax Act, 1961-Section 250, 271(1)(c), 270A, 274, 271(1B), 36(1)(va), 43B, 139(1), 68, 35(2AB), 143(1), 148, 115JB, 115JC, 92D, 271AABFinance Act, 2021
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Tribunals and Commissions17 Jun 2026

Asst. CIT Vs P.P. Jewellers Exports

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1850

Income Tax Act, 1961-Section 10B, 139, 139(1), 143(1), 143(3), 144, 144B, 147, 148, 194A, 250(4), 254, 271(1)(c), 276CC
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Tribunals and Commissions17 Jun 2026Partly Allowed

Cinflex Infotech Pvt.Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1848

Income Tax Act, 1961-Section 250, 143(3), 143(2), 36(1)(iii), 68, 155(14), 199, 244A, 70 to 72, 119Income-tax Rules, 1962-Rule 37BA
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