Tribunals and Commissions08 Jun 2026Allowed
Kali Charan Sharma Vs Assessment Unit of IT Department
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1682
Income Tax Act, 1961-Section 250, 147, 144B, 143(1), 148GST Act
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,305 of 61,645
Tribunals and Commissions08 Jun 2026
Sandeep Singla Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1681
Income Tax Act, 1961-Section 143(3), 143(3A), 143(3B)
Tribunals and Commissions08 Jun 2026Allowed
Karam Veer Vs Income Tax Officer, Ward-2(3)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1901
Income-tax Act, 1961-Section 250, 147, 148, 144, 139, 142, 142(1), 143(1), 143(2), 143(3), 44AD, 44AE
High Courts08 Jun 2026
Rajesh.R Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1364
Indian Penal Code-Sections 299, 300, 302, 304, 304A, 323, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442Code of Criminal Procedure-Section 227
High Courts08 Jun 2026
M.S. Sumaraj & Anr. Vs The Kaduthuruthy Urban Co-Operative Bank Limited & Ors.
High Court Of Kerala · (2026) 06 KL CK 1365
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 13(2), 13(4), 14, 14(1), 14(3), 17Constitution of India-Article 136, 226, 227
High Courts08 Jun 2026
Jomon Jaison & Ors. Vs The State Of Kerala & Ors.
High Court Of Kerala · (2026) 06 KL CK 1366
Constitution of India-Article 14(2)
High Courts08 Jun 2026
M/S. Intertek India Pvt. Ltd. Vs Assistant Commissioner Of Central Taxes And Central Excise
High Court Of Kerala · (2026) 06 KL CK 1367
Companies Act, 2013CGST Act, 2017-Section 74, 25(4), 9(3), 9(4), 2(93), 16, 16(2)(a), 49, 37, 38, 41, 39, 50, 31, 31(3)(f), 2(61), 20, 24(viii), 22Central Goods and Services Tax Rules, 2017-Rule 36, 39, 60
High Courts08 Jun 2026
United India Insurance Company Co. Ltd. Vs Salpriya & Ors.
High Court Of Kerala · (2026) 06 KL CK 1368
High Courts08 Jun 2026
Abhijith S. L. & Ors. Vs The Kerala Public Service Commission & Ors.
High Court Of Kerala · (2026) 06 KL CK 1369
Constitution of India-Article 227Administrative Tribunals Act, 1985-Section 19KS&SSR-Rule 10 a (ii) of Part II
Tribunals and Commissions08 Jun 2026
Gayatri Engimech Private Limited Vs Sisa Mosaic Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1090
Insolvency and Bankruptcy Code, 2016-Section 7, 2(17), 2(16), 5(8), 5(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Insolvency Resolution Process for Corporate Persons) Regulations-Regulation 2A
Tribunals and Commissions08 Jun 2026Allowed
Scorpion Nirman Private Limited Vs Swal Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0960
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 15, 17, 18, 19, 20, 21, 13(2), 7(5), 7(7)Limitation Act, 1963-Article 137Companies Act, 2013-Section 186
Tribunals and Commissions08 Jun 2026
Axis Bank Limited Vs Vin Semiconductors Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1091
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 15(1)(c), 16(1), 21(2), 21(6A), 22(1), 25(2)(h), 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 39, 43, 44, 45, 47, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(2), 39(4), 40ACompanies Act 1956
Tribunals and Commissions08 Jun 2026Allowed
L H Sugar Factories Limited Vs Oswal Overseas Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1393
Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 5(8), 5(8)(f), 4, 65, 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions08 Jun 2026
Rohtas Bio Energy Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1394
Insolvency and Bankruptcy Code, 2016-Section 10, 60(5), 21(1), 33(2), 54(2A), 14, 52, 35 to 50, 52 to 54Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 17, 22(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 15
Tribunals and Commissions08 Jun 2026Allowed
Surinder Aggarwal & Ors. Vs M/s Raheja Developers Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1377
Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(5)(a), 7(5)(b), 7(6), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 21(6A), 25, 31(1), 60(1)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Tribunals and Commissions08 Jun 2026Allowed
Scorpion Nirman Private Limited Vs Swal Limited
National Company Law Tribunal · (2026) 06 NCLT CK 0972
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 7(5), 7(7), 13(2), 15, 17, 18, 19, 20, 21Limitation Act, 1963-Article 137Companies Act, 2013-Section 186
Tribunals and Commissions08 Jun 2026Allowed
Jajoo Rashmi Refractories Limited Vs Shri Girija Alloy & Power (I) Private Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1029
Insolvency and Bankruptcy Code, 2016-Sections 4, 8, 8(2)(a), 8(2)(b), 9, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 5, 6IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions08 Jun 2026Allowed
M/s. Orchid Valley Apartment Buyers Association Vs Assistant Commissioner Of Income Tax Circle 1(1) & Anr.
National Company Law Tribunal · (2026) 06 NCLT CK 0976
NCLT Rules, 2016-Rule 11Insolvency and Bankruptcy Code, 2016-Section 60(5), 31, 32A, 14, 30(4), 30(2), 5(1)Income-tax Act, 1961-Section 220(2), 281, 156A
Tribunals and Commissions08 Jun 2026Allowed
Surinder Aggarwal & Ors. Vs M/s Raheja Developers Limited
National Company Law Tribunal · (2026) 06 NCLT CK 1378
Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 7(1), 7(2), 7(4), 7(5), 7(6), 8, 8(1), 8(2), 13(2), 14(1), 14(2), 14(3), 17, 18, 20, 21(6A), 25, 31(1), 60(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 3A, 4, 6(1)
Tribunals and Commissions08 Jun 2026Allowed
IDBI Trusteeship Services Limited Vs Envirant Constructions Pvt. Ltd.
National Company Law Tribunal · (2026) 06 NCLT CK 1379
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 32, 43, 44, 45, 46, 47, 50, 51, 61(3), 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 37, 38, 38(1), 38(1)(a), 38(1A), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(4), 39(5A)Micro, Small and Medium Enterprises Development Act, 2006