High Courts17 Jun 2026
Sandeepa Virk Vs Directorate Of Enforcement
Delhi High Court · (2026) 06 DEL CK 0864
Constitution of India, 1950-Articles 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,278 of 61,645
High Courts17 Jun 2026
Dhanjay Kumar Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 06 DEL CK 0845
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(C), 29, 37, 32A
Tribunals and Commissions17 Jun 2026Allowed
The Income Tax Department Vs The Registrar of Companies & Anr
National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0776
Companies Act, 2013-Section 421, 252(3), 164, 421(3)NCLAT Rules-Rule 26, 3 & 4, (3 & 4)NCLT Rules, 2016-Rule 87A(4)(c), 87(A)(4)(c)
Tribunals and Commissions17 Jun 2026Dismissed
Punjab National Bank Vs Mr. Nagireddy Venkata Pratap Reddy
National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0763
I & B Code, 2016-Section 60 (5), 60(5), 53, explanation II of Section 53, 53(1)(c), 5(13), 53 (1), 30(2)Constitution of IndiaPayment of Gratuity Act, 1972-Section 4
Tribunals and Commissions17 Jun 2026Disposed Of
Mr. Chintalapati Venkata Satya Surya Raghurama Raju, Suspended Director Of Shri Girija Alloy & Power (I) Private Limited Vs Jajoo Rashmi Refractories Limited, Rep By Its Director, Sh. Sunil Jaju, Mr. Sourabh Malpani, Interim Resolution Professional Of Shri Girija Alloy & Power (I) Private Limited
National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0754
I & B Code, 2016-Section 9, 8(2)(a), 8(2)(b)Companies Act of 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5
Tribunals and Commissions16 Jun 2026
MI2C Business Enterprises Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1952
Income-tax Act, 1961-Section 143(1), 143(1)(a), 143(1)(a)(iv), 143(3), 36(1), 36(1)(va), 2(24)(x), 139(1), 43B, 37(1), 154, 234A, 234BIncome Tax Act, 2025-Section 29(1)(e)Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 38(1)
Tribunals and Commissions16 Jun 2026Dismissed
DCIT Vs Ernst & Young Services Private Limited
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1944
Income Tax Act, 1961-Section 12A, 30 to 36, 37, 37(1), 43B, 80G, 80G(1), 80G(2), 80G(2)(a), 80G(2)(a)(iiihk), 80G(2)(a)(iiihl), 139(1), 143(1), 143(2), 143(3), 154Companies Act, 2013-Section 135
Tribunals and Commissions16 Jun 2026Allowed
Gurcharan Singh Bhatia Vs ACIT
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1943
Income Tax Act, 1961-Section 250, 154, 139(1), 143(1), 119(2)(b), 199, 139, 140A, 4, 240Constitution of India-Article 265
Tribunals and Commissions16 Jun 2026Allowed
Accenture Impex Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1727
Income Tax Act, 1961-Section 250, 147, 144, 144B, 151, 151(ii), 148
Tribunals and Commissions16 Jun 2026Allowed
Arush Gupta Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1725
Income Tax Act, 1961-Section 250, 142(1), 234F, 234B, 44ADA, 194JB
Tribunals and Commissions16 Jun 2026Allowed
M/s Park City Infrastructures Vs ITO, Ward- 59 (1)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1724
Income Tax Act, 1961-Section 147, 144, 148, 144B
Tribunals and Commissions16 Jun 2026Allowed
Vinsan Credit And Securities Limited Vs DCIT Circle 25(1)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1722
Income Tax Act, 1961-Section 143(3), 147, 148, 148A, 148A(b), 148A(d), 151
Tribunals and Commissions16 Jun 2026Partly Allowed
Ghaziabad Containers Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1720
Income Tax Act, 1961-Section 250, 36(1)(iii), 14A, 143(2), 142(1)Income Tax Rules, 1962-Rule 8D
Tribunals and Commissions16 Jun 2026
Income Tax Officer Vs Shankar Metal & Alloys
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1719
Income Tax Act, 1961-Section 250, 147, 144B, 69C
Tribunals and Commissions16 Jun 2026
Harpreet Singh Sodhi Vs Income Tax Officer, Ward 58(3)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2019
Income Tax Act, 1961-Section 250, 147, 144B, 1448, 148, 148A, 148A(d), 269SS, 270A, 271D, 54, 54B, 54F, 246A, 234A, 234B, 2348, 234C, 274Indian Evidence Act
Tribunals and Commissions16 Jun 2026Allowed
Ashok Seth Vs ACIT
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2098
Income Tax Act, 1961-Section 250, 143(3), 14A, 271(1)(c), 249(3), 244AIncome Tax Rules, 1962-Rule 8DLimitation Act of 1963-Section 51
High Courts16 Jun 2026
Amina Muhammad & Anr. Vs District Collector & Ors.
High Court Of Kerala · (2026) 06 KL CK 1400
Banning of Unregulated Deposit Schemes Act, 2019-Section 19, 14, 7(3), 15, 7, 16, 3, 7(1), 7(2)Banning of Unregulated Deposit Schemes Rules-Rule 4(2)Prevention of Money Laundering Act, 2002-Section 50
Tribunals and Commissions16 Jun 2026
M/s Park City Infrastructures Vs ITO, Ward- 59 (1)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1451
Income Tax Act, 1961-Section 147, 144, 148, 144B
Tribunals and Commissions16 Jun 2026Allowed
Vinsan Credit and Securities Limited Vs DCIT Circle 25(1)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1397
Income Tax Act, 1961-Section 143(3), 147, 148, 148A, 148A(b), 148A(d), 151
High Courts16 Jun 2026
M.K. Johnappan Vs K.V. Padmanabhan & Anr.
High Court Of Kerala · (2026) 06 KL CK 1150
Negotiable Instruments Act-Section 138, 118 and 139