Tribunals and Commissions14 Oct 2026Allowed
Velocious Trading Private Limited Vs Deputy Commissioner Of Income Tax, Circle-25(1)
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4690
Income Tax Act, 1961-Section 250, 143(3), 144B, 253(5), 69C
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12,26,792 judgments in All Courts · page 136 of 61,340
Tribunals and Commissions14 Oct 2026
Oriental Tollways Pvt Ltd Vs CPC/DCIT, Central Circle-26
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4689
Income Tax Act, 1961-Section 250, 143(1), 153A, 139(5), 115JB, 132
Tribunals and Commissions14 Oct 2026Allowed
Dy. CIT Vs Saurabh Bhargava
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4688
Income Tax Act, 1961-Section 250, 143(3), 148, 147, 69, 142(1), 143(2)
Tribunals and Commissions14 Oct 2026Partly Allowed
Kellogg Brown and Root Engineering and Construction India Private Limited Vs Assessing Officer (DCIT)
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4362
Income Tax Act, 1961-Section 143(3), 144(C)(13), 144B, 90, 234A, 234B, 234C, 270A, 143(2), 142(1), 92CA, 144C
Tribunals and Commissions14 Oct 2026
Nugraj Jain Vs DCIT, Central Circle 26, Delhi
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4361
Income-tax Act, 1961-Section 250, 143(3), 148 (Explanation 2), 147, 143(2), 139, 132, 132A, 133A, 127, 148B, 151, 148A, 142(1), 153A, 153C, 153D, 144, 144B, 119Finance Act, 2021
Tribunals and Commissions14 Oct 2026
Mohan Kumar Garg Vs DCIT, Central Circle 28, New Delhi
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4360
Income Tax Act, 1961-Section 153C, 153C(1), 132, 132(4A)(i), 292C(1)(i), 158BD, 250, 127(2), 153A, Explanation 1 of Section 153A
Tribunals and Commissions14 Oct 2026Allowed
Society For Human Transformation And Research Vs ITO
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4359
Income Tax Act, 1961-Section 12A, 143(3), 11 & 12, 13(3), 40A(2)(a), 40A(2)(b), 13(1)(c), 13(2)(g), 80G, 13(1)(d), 37, 133(6)
Tribunals and Commissions14 Oct 2026Allowed
Iphito Real Estate Private Limited Vs Assessment Unit New Delhi
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4358
Income Tax Act 1961-Section 147, 144B, 148, 148A(b), 148A(d), 68, 153, 153(2), 143, 144, 139(8A), 92CA, 254, 263, 264
Tribunals and Commissions14 Oct 2026Allowed
Sidharth Gupta Vs ITO, Ward 29 (1)
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4357
Income-tax Act, 1961-Sections 147, 148, 144B, 270A, 270A(6)(a), 270A(7), 270A(8), 270A(9), 274
Tribunals and Commissions14 Oct 2026Allowed
UP Zam Zam Apex Handloom Export Federation Limited Vs CIT, NFAC, New Delhi
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4356
Income Tax Act, 1961-Section 250, 147, 144, 69C, 115BBE, 271AAC(1), 69
Tribunals and Commissions14 Oct 2026
Mohammed Nowshad.P.M. & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4262
Right to Information ActConstitution of India-Articles 14, 16, 39(d)Lakshadweep Administration Staff Car Drivers (Group-C and B non-gazetted, non-ministerial) Recruitment Rules, 2009-Schedule-IV
High Courts14 Oct 2026Dismissed
Janak Ram Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4116
Code of Criminal Procedure-Section 374 (2), 164, 161, 313Indian Penal Code-Section 363, 325, 323Protection of Children from Sexual Offences Act, 2012-Section 7, 8, 12
High Courts14 Oct 2026Dismissed
XYZ Vs State Of Chhattisgarh & Anr.
Chhattisgarh High Court · (2026) 10 CHH CK 4115
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413IPC-Sections 450, 376, 506Cr.P.C.-Section 313
High Courts14 Oct 2026Dismissed
Brajmohan Nayak Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4106
High Courts14 Oct 2026Dismissed
Somnath Markam & Ors. Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 4058
Constitution of India-Article 226
High Courts14 Oct 2026Dismissed
Nirmal Nag Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 10 CHH CK 4018
High Courts14 Oct 2026Dismissed
The State Of Chhattisgarh Vs Dinesh Kumar Kaiwart
Chhattisgarh High Court · (2026) 10 CHH CK 3939
Constitution of India-Article 226, 227Industrial Dispute Act, 1947-Section 25F, 25G, 25H, 17-B, 25BAct 49 of 1984-Section 32
High Courts14 Oct 2026Disposed Of
Santoshi Bhagat Vs State Of Chhattisgarh & Ors.
Chhattisgarh High Court · (2026) 10 CHH CK 3924
Chhattisgarh Panchayat Raj Adhiniyam, 1993-Section 91
High Courts14 Oct 2026Allowed
Rakesh Kumar Vs State Of UP
Allahabad High Court · (2026) 10 AHC CK 3798
IPC-Section 302, 306, 376, 511Code of Criminal Procedure, 1973-Section 161, 313, 313(1)(a), 313(1)(b)Evidence Act-Section 45, 3
High Courts14 Oct 2026Dismissed
MS Patni Engineering And Construction Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 10 UK CK 3550
Constitution of India-Article 226