JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 1,266 of 61,517

Tribunals and Commissions04 Jun 2026

Advance Metering Technology Ltd. Vs Assessment Unit Income Tax Department

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2129

Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 143(1)(a), 143(1), 144C, 92CA(3), 270A, 274Income-tax Appellate Tribunal Rules-Rule 29-31

Tribunals and Commissions04 Jun 2026

Akhil Parkash (HUF) Vs Income Tax Officer, Ward 1(1)(1), Meerut

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1932

Income Tax Act, 1961-Section 69A, 115BBE, 234A, 234B, 234D

Tribunals and Commissions04 Jun 2026Allowed

M/s Mav Steels Private Limited Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1929

Income-tax Act, 1961-Section 147, 144B, 271(1)(c)

Tribunals and Commissions04 Jun 2026Dismissed

Shiv Kumar Jatia Vs DCIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1914

Income-tax Act, 1961-Section 143(3), 254

Tribunals and Commissions04 Jun 2026

Syndicate Bank Employees Co-Operative Thrift & Credit Society Limited Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1486

Income Tax Act, 1961-Section 80P, 80P(2), 80P(2)(a)(i), 80AC, 119(2)(b), 139(1), 143(3)

High Courts04 Jun 2026

Sambasivan Vs Shylaja Kumari

High Court Of Kerala · (2026) 06 KL CK 1399

Code of Civil Procedure, 1908-Section 151, Order II Rule 2, XIII Rule 7, IX Rule 7Civil Rules of Practice, Kerala-Rule 132Constitution of India-Article 227

Tribunals and Commissions04 Jun 2026

Printland Digital (India) Pvt. Ltd. Vs DCIT, Circle-19(1)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1452

Income Tax Act, 1961-Section 271(1)(c)

High Courts04 Jun 2026

The New India Assurance Company Limited Vs Devaki & Ors.

High Court Of Kerala · (2026) 06 KL CK 1299

High Courts04 Jun 2026

Sambasivan Vs Shylaja Kumari

High Court Of Kerala · (2026) 06 KL CK 1300

Code of Civil Procedure, 1908-Section 151, Order II Rule 2, XIII Rule 7, XIII Rule 5, IX Rule 7Civil Rules of Practice, Kerala-Rule 132Constitution of India-Article 227

High Courts04 Jun 2026

Chevayi Mohandas Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1301

Protection of Children from Sexual Offences Act, 2012-Sections 5(j)(ii), 5(l), 5(o), 5(p), 6, 5(1), 5, 29Indian Penal Code-Section 376, 376(2)(n)Juvenile Justice (Care and Protection of Children) Act-Section 23, S.94(2), S.94

High Courts04 Jun 2026

Atma Bodhodaya Sangham Sree Subhananda Trust Vs Commissioner Of Income Tax (Exemptions)

High Court Of Kerala · (2026) 06 KL CK 1302

Income Tax Act, 1961-Sections 12A, 10(23), 11, 12, 119Constitution of India-Article 14

High Courts04 Jun 2026

Nalakumaran Vs Mini & Anr.

High Court Of Kerala · (2026) 06 KL CK 1303

High Courts04 Jun 2026Partly Allowed

Bichathu Vs State Of Kerala

High Court Of Kerala · 2023 INSC 878

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21(b), 41, 42, 43, 50Code of Criminal Procedure, 1973-Section 100

High Courts04 Jun 2026

Kumaran Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1305

Criminal Procedure Code-Section 374(2), 313(1)(b)Indian Penal Code-Section 354, 511 read with Section 376

High Courts04 Jun 2026Dismissed

Kerala Headload Workers Welfare Board Vs T. P. Tiles Centre & Ors.

High Court Of Kerala · (2026) 06 KL CK 1306

Kerala Headload Workers Act, 1978Kerala Shops and Commercial Establishments Act, 1960Constitution of India-Article 226

High Courts04 Jun 2026

Kerala Headload Workers Welfare Board Vs T. P. Tiles Centre & Ors.

High Court Of Kerala · (2026) 06 KL CK 1307

Kerala Headload Workers Act, 1978Kerala Shops and Commercial Establishments Act, 1960Constitution of India-Article 226

High Courts04 Jun 2026Partly Allowed

Kerala Headload Workers Welfare Board Vs T. P. Tiles Centre & Ors.

High Court Of Kerala · (2026) 06 KL CK 1308

Kerala Headload Workers Act, 1978Kerala Shops and Commercial Establishments Act, 1960Constitution of India-Article 226

High Courts04 Jun 2026

Oriental Insurance Company Ltd. Vs P.P.Shainy

High Court Of Kerala · (2026) 06 KL CK 1309

High Courts04 Jun 2026

Senior Superintendent Of Post Offices Vs K.R. Sasikumaran & Ors.

High Court Of Kerala · (2026) 06 KL CK 1310

Payment of Gratuity Act, 1972-Section 4(5)

High Courts04 Jun 2026

Nalakumaran Vs Mini & Anr.

High Court Of Kerala · (2026) 06 KL CK 1311