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Tribunals and Commissions25 May 2026Partly Allowed

Lalit Kumar Nagar Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3333

Income-tax Act, 1961-Section 143(3), 153C, 153D, 148, 127, 132, 132A, 139, 147, 149, 151, 153, 153A, 142(1), 143(2)Finance Act, 2021
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Tribunals and Commissions25 May 2026

DCIT Vs Aamby Valley City Ltd.

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3329

Income Tax Act, 1961-Section 250, 143(3), 14A, 36(1)(vii), 36(2), 37(1), 36(1)(iii), 43B, 40A(7)Income Tax Rules, 1962-Rule 8DFinance Act, 2022
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Tribunals and Commissions25 May 2026Dismissed

ACIT Vs Hari Om Sehgal

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3846

Income-tax Act, 1961-Section 147, 69C, 139, 148, 133(6)
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High Courts25 May 2026

Hussain Vs State Of Kerala & Anr.

High Court Of Kerala · 2007 INSC 142

Indian Penal Code-Section 3(1)(d), 141, 143, 147, 148, 149, 294(b), 300, 302, 304 Part II, 319, 323, 324, 326, 342, 352, 364, 367, 368, 457, 380, 461Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(d), 3(1)(r), 3(2)(v), 3(2)(va), 8Code of Criminal Procedure, 1973-Section 91, 154, 161, 162, 174, 176, 176(1)(A), 176(1A), 232, 235(1), 235(2), 293, 293(4)(e), 313, 357, 386
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High Courts25 May 2026

Ebin A.V. Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 2978

Criminal Procedure Code-Section 374(2), 313(1)(b)Indian Penal Code-Section 376(2)(n)Protection of Children from Sexual Offences Act-Section 3(a), 5(l), 6, 7, 8
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Tribunals and Commissions25 May 2026

Neroth Marakkar Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2856

SARFAESI Act, 2002-Section 18, 13(10)Security Interest (Enforcement) Rules, 2002-Rule 11Debts Recovery Tribunal (Procedure) Rules, 1993-Rule 7
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