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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12,32,650 judgments in All Courts · page 1,338 of 61,633
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)
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)
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
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
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
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
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
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
High Courts29 May 2026
Gigi Varghese Vs The Village Officer & Anr.
High Court Of Kerala · (2026) 05 KL CK 2965
Kerala Panchayat Raj Act, 1994-Section 238, 238(1)(b), 239, 239(3)(a)(iii), 239(3)(a)(iv), 239(3)(b)
Tribunals and Commissions29 May 2026
Mahua Co-operative Cold Storage Ltd. Vs National Co operative Development Corporation
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3018
RDB Act-Section 19, 19(5)(i), 19(6), 19(8)Consumer Protection Act, 1986-Section 13, 13(2)(a)Commercial Courts Act
Tribunals and Commissions29 May 2026
Indusind Bank Limited Vs Sanjeev Dang & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3019
SARFAESI Act, 2002-Section 13(2), 13(3A), 13(4)Security Interest (Enforcement) Rules, 2002
Tribunals and Commissions29 May 2026
Oriental Bank Of Commerce Vs Subhash Chand
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3020
SARFAESI Act-Section 17(3), 13, 13(4)
Tribunals and Commissions29 May 2026
IIFL Home Finance Limited Vs Umesh Chandra Jain & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3021
DRAT (Procedure) Rules, 1994-Rule 22
Tribunals and Commissions29 May 2026
Punjab National Bank Vs Rakesh Kumar Gupta & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3022
Tribunals and Commissions29 May 2026
India SME Asset Reconstruction Company Limited Vs Girivar Hotel and Resorts Private Limited
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3023
Securitization Act
Tribunals and Commissions29 May 2026
Anita Mahapatra & Anr. Vs Bank Of Baroda & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3024
SARFAESI Act
Tribunals and Commissions29 May 2026
PNB Housing Finance Limited Vs Saurabh Chawla & Ors.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3025
Tribunals and Commissions29 May 2026
M/s ACME Paper Ltd. Vs Prabhat Kumar Mohiley & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 3026
Recovery of Debts and Bankruptcy Act, 1993-Section 20, 30, 21Income Tax Act, 1961-Second Schedule, Rule 52, 53, 60, 61, 11, 87Indian Contract Act, 1872-Section 128
Tribunals and Commissions29 May 2026Allowed
M/s Valdel Projects Pvt Ltd Vs Mast Innovative Products Pvt Ltd
National Company Law Tribunal · (2026) 05 NCLT CK 3027
I & B Code, 2016-Section 7, 12AIBBI (Insolvency Resolution Process for Corporate Persons) Regulation 2016-Regulation 30ANCLT Rules, 2016-Rule 11