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12,31,488 judgments in All Courts · page 1,309 of 61,575

Tribunals and Commissions29 May 2026Partly Allowed

PNB Housing Finance Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3852

Income-tax Act, 1961-Section 143(3), 144, 68, 115BBE, 40A(7), 37(1), 270A, 80G, 271DA, 269ST, 271ADCompanies Act, 2013-Section 135, 135(5)Finance Act, 2017

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Tribunals and Commissions29 May 2026Allowed

Mrs. Rani Kishin Chandiramani Vs ACIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3832

Income Tax Act, 1961-Section 132, 143(1), 144, 147, 148, 148A(b), 148A(d), 151

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Tribunals and Commissions29 May 2026Allowed

Sachin Saxena Vs DCIT/ACIT,(International Taxation) Noida, Uttar Pradesh

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3831

Income Tax Act, 1961-Section 143(3), 5(2)(a), 5(2), 17(1), 250, 90, 6(1)

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Tribunals and Commissions29 May 2026Allowed

Mr. Deepak Kumar Vs The Assessing Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3829

Income Tax Act, 1961-Section 250, 147, 144, 144B, 253(3), 68, 115BBE, 250(6), 250(4)

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Tribunals and Commissions29 May 2026Allowed

Mr. Kamlesh Kumar Singh Vs The ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3828

Income-tax Act, 1961-Section 250, 144, 147, 69A, 251(1)(a)

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Tribunals and Commissions29 May 2026

ACIT Vs M/s. Krishna Assets Reconstruction Pvt. Ltd. & Anr.

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3827

Income Tax Act, 1961-Section 153C, 153C(1) 1st proviso

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Tribunals and Commissions29 May 2026

M/s Mahalakshmi Foundation Vs Commissioner Of Income Tax (Exemption)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3151

Income-tax Act, 1961-Section 80G, 12AA

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Tribunals and Commissions29 May 2026

M/s Mahalakshmi Foundation Vs Commissioner Of Income Tax (Exemption)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3100

Income-tax Act, 1961-Section 80G, 12AA

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High Courts29 May 2026

The Assistant Commissioner, KVAT, Commercial Taxes Special Circle, Kottayam & Anr. Vs John Jacob

High Court Of Kerala · (2026) 05 KL CK 2962

Kerala Value Added Tax Act, 2003-Section 24, 25(1), 67, Entry 18(1)(c) of the Third Schedule

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High Courts29 May 2026

Ayshath Bunayath & Anr. Vs The Union Of India & Ors.

High Court Of Kerala · (2026) 05 KL CK 2963

Passports Rules, 1980-Schedule III, Section D, D.1, D.2, IV, IV(B), Annexure E, Column 8(i)Passports ActShariat Act

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High Courts29 May 2026

Balamurali Krishna M & Ors. Vs Union Of India & Ors.

High Court Of Kerala · (2026) 05 KL CK 2964

Entitlement Rules for Casualty Pensionary Awards, 2008-Rules 5, 7Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 5, 14Armed Forces Tribunal Act, 2007-Section 14

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High Courts29 May 2026