Tribunals and Commissions22 Jun 2026Allowed
M/s IVF (In-Vitro Fertilization) Research Society Vs Commissioner of Income Tax (Exemption), Delhi
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2182
Income-tax Act, 1961-Section 12A
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,269 of 61,645
Tribunals and Commissions22 Jun 2026Partly Allowed
KAD Housing Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1490
Income-tax Act, 1961-Section 6, 68, 69, 131, 132(1), 142(1), 143(2), 143(3), 147, 148, 153A, 234A, 234B, 254(1), 255(4), 271(1)(c), 274Finance Act, 2012I.T. Rules-Rule 46A
Tribunals and Commissions22 Jun 2026Allowed
Yumna Asmat Vs ITO, Ward 2(3)(2)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1492
Income-tax Act, 1961-Section 147, 144, 271(1)(c)
Tribunals and Commissions22 Jun 2026
Suman Mittal Vs ITO Ward 1 Hissar
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1484
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 151, 151(ii)
Tribunals and Commissions22 Jun 2026
Jai Singh Vs Ito, Ward - 1, Sonipat
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1483
Income Tax Act, 1961-Section 68
Tribunals and Commissions22 Jun 2026
Bhanwar Lal Periwal Vs Income Tax Officer Ward 30(1)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1482
Income Tax Act, 1961-Section 69A, 115BBE
High Courts22 Jun 2026
Prathapan & Ors. Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1208
Indian Penal Code-Sections 143, 147, 148, 149, 307, 326, 320Code of Criminal Procedure-Sections 428, 357(1), 357(1)(b)
High Courts22 Jun 2026Allowed
Muhammed Sahal Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1209
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c), 42, 42(1), 43, Chapter IV
High Courts22 Jun 2026Allowed
Muhammed Sahal Vs The State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1210
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c), 42, 42(1), 43
High Courts22 Jun 2026
Shameem Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1211
Indian Penal Code-Sections 366, 376(1), 506(i)Protection of Children from Sexual Offences Act, 2012-Sections 6(1), 5(j)(ii), 12, 11(iv), 11(vi), 2(1)(d)Code of Criminal Procedure-Sections 164, 357(1)
High Courts22 Jun 2026
Sreelakshmy Vs State Of Kerala
High Court Of Kerala · (2026) 06 KL CK 1212
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47 and 48Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 37Constitution of India-Article 22(1)
High Courts22 Jun 2026
The Thiruvalla East Co-Operative Bank Ltd. No. 3260 Vs K.J. Amminikutty & Ors.
High Court Of Kerala · (2026) 06 KL CK 1213
Kerala Co-operative Societies Act, 1969
High Courts22 Jun 2026
Managing Director, The State Bank Of India (State Bank Of Travancore, Then It Was) Vs S. Murali & Anr.
High Court Of Kerala · (2026) 06 KL CK 1214
Industrial Disputes Act, 1947-Section 2A(2), 2A(3)
High Courts22 Jun 2026
Tritvam Apartment Owners Association (TAOA) & Anr. Vs The District Collector & Ors.
High Court Of Kerala · 2026 INSC 647
Kerala Town and Country Planning Act, 2016-Section 51, 56Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Kerala Municipality Act, 1994-Section 207(1), 207, 2(34)
High Courts22 Jun 2026
Henna P.K. & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 06 KL CK 1217
Constitution of India-Article 227Administrative Tribunals Act, 1985-Section 19Kerala Administrative Tribunal (Procedure) Rules, 2010-Rule 4B, 10 (sub-rules (1), (2), (3), (4), (8) and (9))
High Courts22 Jun 2026
M/s. Poabs Enterprises Private Limited & Anr. Vs New India Assurance Co. Ltd. & Ors.
High Court Of Kerala · (2026) 06 KL CK 1218
Employee's Compensation Act, 1923-Section 4-A(2)
High Courts22 Jun 2026
Muhammed Firdouz Vs The State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1219
Constitution of India-Article 14, 15(1), 15(3)Representation of the People Act, 1951-Section 123
High Courts22 Jun 2026
The Managing Director, Kerala State Civil Supplies Corporation & Anr. Vs A. Abdul Salim & Ors.
High Court Of Kerala · (2026) 06 KL CK 1220
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960-Rule 11, 11(1), 11(iii), 11(iv), 15, 16Punjab Civil Services (Punishment and Appeal) Rules, 1970
Tribunals and Commissions22 Jun 2026Allowed
Karnataka State Co Operative Apex Bank Ltd Vs Mr. Ramesh J Jarkiholi
National Company Law Tribunal · (2026) 06 NCLT CK 1008
Insolvency and Bankruptcy Code, 2016-Section 60(5), 95, 95(1), 95(4)(b), 96, 96(1), 96(3), 97, 97(2), 97(3), 97(4), 97(5), 98, 98(3), 98(5), 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2), 8
Tribunals and Commissions22 Jun 2026
Punjab National Bank Vs Shyamal Kumar Bhattacharjee
National Company Law Tribunal · (2026) 06 NCLT CK 0962
Insolvency and Bankruptcy Code, 2016-Section 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A, 31A(11), 44National Company Law Tribunal Rules, 2016-Rule 11