Tribunals and Commissions01 Jun 2026Partly Allowed
Sh. Anil Madaan Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2162
Income-tax Act, 1961-Section 143(3), 68, 115BBE
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Tribunals and Commissions01 Jun 2026Allowed
Vinita Singh Vs ITO, Ward-58(6)
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2159
Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions01 Jun 2026Allowed
Arun Tyagi Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1495
Income-tax Act, 1961-Section 143(3), 144BIncome Tax Rules, 1962-Rule 46A
Tribunals and Commissions01 Jun 2026Allowed
Auvjan Holidays Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1461
Income Tax Act, 1961-Section 250, 148A, 148, 68Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
Tribunals and Commissions01 Jun 2026
Auvjan Holidays Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1447
Income Tax Act, 1961-Section 250, 148A, 148, 68Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
Tribunals and Commissions01 Jun 2026
Auvjan Holidays Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1442
Income Tax Act, 1961-Section 250, 148A, 148, 68Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts01 Jun 2026
Purushothaman Thitta Vs Pothan Rajan & Anr.
High Court Of Kerala · 2026 INSC 425
Constitution of India-Article 226, 227, 226 and 227Arbitration and Conciliation Act, 1996-Section 5, 11, 16, 16(2), 16(3), 16(5), 34, 37Companies Act, 2013-Section 241, 241(1)(b), 242
High Courts01 Jun 2026
Aboobacker Siddique & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 06 KL CK 1320
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 187, 187(3), 187(3)(i), 187(3)(ii)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29Constitution of India-Article 21
High Courts01 Jun 2026
Kerala State Electricity Board Limited & Anr. Vs C.K. Rathnakumar & Ors.
High Court Of Kerala · (2026) 06 KL CK 1321
Industrial Disputes Act, 1947-Section 10(1), 10(1)(d)
High Courts01 Jun 2026
The Authorized Officer, Central Bank Of India & Anr. Vs Shahana Venus
High Court Of Kerala · (2026) 06 KL CK 1322
Recovery of Debts and Bankruptcy Act, 1993SARFAESI Act
High Courts01 Jun 2026
Anju Krishna & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 06 KL CK 1323
Constitution of India-Article 21, 226Registration of Births and Deaths Act, 1969-Section 15
High Courts01 Jun 2026Allowed
The Authorized Officer, Axis Bank Ltd. & Ors. Vs Reji Paulose & Ors.
High Court Of Kerala · (2026) 06 KL CK 1324
SARFAESI Act-Section 14
High Courts01 Jun 2026
Vijith T.K. & Ors. Vs Sharmila Mary Joseph IAS & Anr.
High Court Of Kerala · (2026) 06 KL CK 1325
Administrative Tribunals Act, 1985-Section 19, 17Contempt of Courts Act, 1971-Section 2(b)Constitution of India-Article 226, 227
High Courts01 Jun 2026
Hayarunisa Abdul Hakkim Vs The Director General Of Police & Ors.
High Court Of Kerala · (2026) 06 KL CK 1326
Protection of Women from Domestic Violence Act, 2005
High Courts01 Jun 2026
E.K. Narayanan Vs Union Of India & Ors.
High Court Of Kerala · (2026) 06 KL CK 1327
Central Civil Services (Classification, Control, and Appeal) Rules, 1965CCS (Pension) Rules-Rule 9
High Courts01 Jun 2026
Range Officer & Anr. Vs Anilkumar
High Court Of Kerala · (2026) 06 KL CK 1328
Forest (Conservation) Act, 1980-Section 2Indian Easements Act, 1882-Section 15, Explanation-II to Section 15Kerala Forest Act, 1961-Section 4, 6, 16, 18, 19, 20, 22
Tribunals and Commissions01 Jun 2026
Bank of Baroda (Erstwhile Dena Bank) Vs Thirmax Enterprises Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1329
PMLACGST Act-Section 13, 37, 39, 143(1)CGST Rules-Rule 45, 59, 61
Tribunals and Commissions01 Jun 2026
Sanidhya Garg & Anr. Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1330
Income Tax Act, 1961-Rules 73 and 83 of the Second ScheduleRDB Act 1993-Section 30, 25 and 28
Tribunals and Commissions01 Jun 2026
Sh. Rakesh Kumar Srivastava Vs Edelweiss Asset Reconstruction Private Limited & Ors.
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1331
RDB Act, 1993-Section 19(5)(i)
Tribunals and Commissions01 Jun 2026
Ruchi Garg & Anr. Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1332
RDB Act, 1993-Section 30, 30-A