Tribunals and Commissions04 Jun 2026
Late Vedi Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1980
Income Tax Act, 1961-Section 250, 253(3), 253(5), 69A
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Tribunals and Commissions04 Jun 2026
Om Vasudeva Industries Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2135
Income Tax Act, 1961-Section 271(1)(c)
Tribunals and Commissions04 Jun 2026Allowed
Komal Kumar Vs Assessment Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2132
Income-tax Act, 1961-Section 270A(1)(d), 271A(1)(d)
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 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