Tribunals and Commissions15 Jun 2026Partly Allowed
Marhaba Medical Services Pvt. Ltd. Vs Assessing Officer Ward – 16(3)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1708
Income Tax Act, 1961-Section 143(3), 145
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,241 of 61,576
Tribunals and Commissions15 Jun 2026
ACIT (International Taxation) Vs Gurpreet Singh Dhillon
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1908
Income Tax Act, 1961-Section 143(3), 57, 57(iii), 112(1), 234A, 234B, 234D, 50D, 2(47), 54F, 139(1), 139(3), 72(1), 73(2), 73A(2), 74(1), 74(3), 74A(3), 70, 71
Tribunals and Commissions15 Jun 2026
Vijay Kumar Bansal Vs Deputy Commissioner
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1902
Income Tax Act-Section 143(3), 127, 143(2), 68, 115BBE, 133A, 142(1), 124(3)(a), 69 to 69D
High Courts15 Jun 2026Disposed Of
Yes Bank Limited Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 06 TEL CK 1539
Constitution of India-Article 226Motor Vehicles Act, 1988Central Motor Vehicles Rules, 1989
Tribunals and Commissions15 Jun 2026
Tanisha Chaudhary Vs Ward 5(2)(4), Noida
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1464
Income Tax Act, 1961-Section 139(1), 143(1), 139(4), 139(3), 80, 72(1), 73(2), 74(1), 74(3), 74A(3)Indian Income-tax Act, 1922-Section 22(3), 22(1)Income Tax (Appellate Tribunal) Rules, 1963-Rule 34(4)
High Courts15 Jun 2026Allowed
Wilson K.N. Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1155
Criminal Procedure Code, 1973-Section 374, 382, 313(1)(b), 235(1)Indian Penal Code-Sections 489(B), 489(C), 34
High Courts15 Jun 2026
Channapetta Service Co-Operative Bank Ltd. No. 3548 & Anr. Vs G. Anithakumari & Anr.
High Court Of Kerala · (2026) 06 KL CK 1156
Kerala Co-operative Societies Act, 1969-Section 69, 69(2)(d), 11Kerala Co-operative Societies Rules, 1969-Rule 198, 198(4)Kerala Co-operative Societies Employees Self Financing Pension Scheme, 1994-Clause 3, 20, 27
High Courts15 Jun 2026
Channapetta Service Co-Operative Bank Ltd. No. 3548 & Anr. Vs G. Anithakumari & Anr.
High Court Of Kerala · (2026) 06 KL CK 1157
Kerala Co-operative Societies Act, 1969-Section 69, 69(2)(d), 11Kerala Co-operative Societies Rules, 1969-Rule 198, 198(4)Kerala Co-operative Societies Employees Self Financing Pension Scheme, 1994-Clause 3, 20, 27
High Courts15 Jun 2026
Athira Mangalathu Raj Vs The District Police Chief & Ors.
High Court Of Kerala · (2026) 06 KL CK 1158
Tribunals and Commissions15 Jun 2026
Dhanalaxmi Traders & Ors. Vs Indian Bank
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1159
SARFAESI Act-Section 14, 13(8)
High Courts15 Jun 2026Allowed
M.Muthyalu Vs High Court For The State Of Telangana & Anr.
Telangana High Court · (2026) 06 TEL CK 1160
Constitution of India-Article 226, 16, 21, 311 (2)Telangana Civil Services (Classification, Control, and Appeal) Rules, 1991-Rule 9 (vii) (b), 9 clauses (vi) to (x), 20, sub-Rule (1) of Rule 20CPC-Section 151
Tribunals and Commissions15 Jun 2026Allowed
Ratnaafin Capital Pvt. Ltd. Vs Saarthi Pedagogy Pvt. Ltd.
National Company Law Tribunal · (2026) 06 NCLT CK 1056
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(3)(b), 7(5)(a), 5(8), 3(12), 4, 14, 14(1), 14(2), 14(3), 14(3)(a), 31, 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(2), 33(1), 33(3)
Tribunals and Commissions15 Jun 2026
Auburn Digital Solutions Private Limited Vs Gigs Media Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1057
Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 19(2), 33, 33(1)(b)(i), 33(2), 34, 34(2), 35 to 50, 52 to 54, 60(5), 66, 66(1)Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2019-Regulation 7AInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 15
Tribunals and Commissions15 Jun 2026Allowed
Rajasthan Financial Corporation Vs M/s Ruby Build Estates Pvt. Ltd.
National Company Law Tribunal · (2026) 06 NCLT CK 1058
IBC, 2016-Section 7, 12A
Tribunals and Commissions15 Jun 2026Allowed
HDFC Bank Limited Vs Bansi Pulp And Paper Mills Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1059
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4, 5(8)(a), 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2A, 6
Tribunals and Commissions15 Jun 2026Allowed
Ratnaafin Capital Pvt. Ltd. Vs Saarthi Pedagogy Pvt. Ltd.
National Company Law Tribunal · (2026) 06 NCLT CK 1060
Insolvency and Bankruptcy Code, 2016-Sections 3(12), 4, 5(8), 7, 7(3)(a), 7(3)(b), 7(5)(a), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
High Courts15 Jun 2026
Vijay Singh Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0888
Supreme Court Act, 1981 (England)-Section 30Rules of Supreme Court-Order 53, Rules 1 and 4
High Courts15 Jun 2026
P.C. Verma Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0887
Constitution of India-Article 226Madhya Pradesh Civil Services RulesMadhya Pradesh Public Works Department Engineer-In-Chief and Chief Engineers Recruitment and Conditions of Service Rules, 1983-Rule 6
High Courts15 Jun 2026
Indramani Patel Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0885
Madhya Pradesh Police Regulations-Regulation 70-A
High Courts15 Jun 2026Dismissed
Ramvilas Dhakad Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0884
Cr.P.C.-Section 374(2), 313, 233, 174IPC-Section 302, 304 Part II, 300 (Exception 1 and Exception 4)Evidence Act, 1872-Section 106, 114