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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,255 of 61,517

High Courts06 Jun 2026Dismissed

Harbinder Singh Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 06 J&K CK 0656

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section 34, 302Code of Criminal Procedure, 1973- Section 161, 174
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High Courts06 Jun 2026Dismissed

Hanief Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 06 J&K CK 0655

Prevention of Corruption Act, 1988- Section 7Code of Criminal Procedure, 1973- Section 164Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482
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High Courts06 Jun 2026Disposed Of

Raman Gandhi Vs Bar Council Of Delhi & Ors

Delhi High Court · (2026) 06 DEL CK 0346

Constitution of India, 1950- Article 32, 136, 141, 142, 226, 227, 323A, 323B, 329, 329(b)Advocates Act, 1961- Section 3, 6, 8A, 35, 35(1)Bar Council of Delhi Rules, 1963- Rule 23(2), 34, 34(1), 34(5), 35, 86
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Tribunals and Commissions05 Jun 2026Allowed

Geeta Khurana Vs ITO

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1801

Income Tax Act, 1961-Section 250, 143(3), 270A, 69A, 44AB, 234A, 234B, 234C
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Tribunals and Commissions05 Jun 2026Allowed

Ritu Singla Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1965

Income Tax Act, 1961-Section 147, 144, 271AAC(1), 270A, 148A(b), 148A(d), 69A, 115BBE, 28, 274Delhi VAT-2004
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Tribunals and Commissions05 Jun 2026Partly Allowed

Vikas Sethi Vs Income Tax Officer, Ward 43(5), Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1721

Income Tax Act, 1961-Section 143(3), 143(2), 69A, 115BBEIncome Tax (Appellate Tribunal) Rules, 1963-Rule 29, 46AThe Taxation Law Second Amendment Act, 2016
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