CourtKutchehry.com

JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,369 of 61,576

Tribunals and Commissions20 May 2026

Ramesh Zalpuri Vs DCIT/ACIT, Central Circle-II

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3057

Income Tax Act, 1961-Section 69A, 132, 132A, 133A, 143(2), 143(3), 147, Explanation 2 to Section 147, 148, Explanation 2 to Section 148 (clauses (i) to (iv)), 148BFinance Act, 2021
Read judgment
Tribunals and Commissions20 May 2026

Rakesh Kumar Anand Vs ACIT, New Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3056

Income Tax Act, 1961-Section 250, 36, 143(2), 142(1), 250(5), 250(2)(a)Income Tax (Appellate Tribunal) Rules, 1963-Rule 11
Read judgment
High Courts20 May 2026Dismissed

Ayoob Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 2898

Indian Penal Code-Section 363, 376AB, 376(2)(m), 447Protection of Children from Sexual Offences Act, 2012-Section 3(b) r/w 4, 3(d) r/w 4, 4, 5(i) r/w 6, 5(m) r/w 6, 6, 7 r/w 8Indian Evidence Act, 1872-Section 9, 59, 61, 62, 63, 64, 65
Read judgment
Tribunals and Commissions20 May 2026

Punjab National Bank Vs M/s Extol Education Society & Ors.

Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2907

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13(8), 14, 14(3), 18, 31(i), 7(6)Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(2), 8(5), 8(6), 8(7), 9(1)
Read judgment
Tribunals and Commissions20 May 2026Allowed

Lucetio Primary Manpower Pvt. Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2908

Insolvency and Bankruptcy Code, 2016-Section 10, 10(4), 11, 13(1)(b), 14(1), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment