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)
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,350 of 61,645
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
Tribunals and Commissions29 May 2026Allowed
Arjun Saikumar Vs Danalakshmi Paper Mills Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2793
Insolvency and Bankruptcy Code, 2016-Section 9, 8(1), 8, 3(12), 9(3)(b), 5(21), 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy Rules, 2016-Rule 4, 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Tribunals and Commissions29 May 2026Disposed Of
Gee Vee Human Solutions India Pvt Ltd Vs Srimarg Human Resource Pvt Ltd
National Company Law Tribunal · (2026) 05 NCLT CK 2774
Insolvency and Bankruptcy Code, 2016-Sections 9, 14, 29A, 30, 30(2), 30(2)(e), 30(4), 30(6), 31, 31(1), 31(2), 32, 43, 60(5), 61, 61(3), 66, 188, 196Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6, 30(2)(d), 36A(1), 37, 37(ba), 38, 38(3), 38(4), 38(4)(b), 38(4)(c), 39, 39(4)Companies Act, 2013-Section 66, 133