Tribunals and Commissions26 May 2026Allowed
Mascot Realtech Pvt. Ltd. Vs ITO, Ward 16(1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3206
Income Tax Act, 1961-Section 147
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,371 of 61,645
Tribunals and Commissions26 May 2026Partly Allowed
ACIT Vs Shiv Kumar Gupta
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3830
Income Tax Act, 1961-Section 10(38), 142(1), 143(2), 147, 147(a), Explanation 2(b) to Section 147, 148
Tribunals and Commissions26 May 2026
Vintage Shades Vs ACIT
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3124
Income-tax Act, 1961-Section 144B, 147, 151, 143(3), 148A(d), 148Taxation & Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
Tribunals and Commissions26 May 2026
Sadhu Sundar Singh Welfare Society Vs CIT(Exemption), Exemption Ward 2(1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3134
Income-tax Act, 1961-Section 12AB(1)(b)(ii)(B), 12A(1)(c)(iii), 253(3), 12A(1)(ac)(iii)Societies Registration Act, 1860
Tribunals and Commissions26 May 2026
Anil Kumar Prasad Vs Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3169
Income Tax Act, 1961-Section 153C, 153A
Tribunals and Commissions26 May 2026
DCIT, Central Circle-32 Vs Indo Greenfuel Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3172
Income Tax Act, 1961-Section 153C, 153A
High Courts26 May 2026
M.C. Kunhunni Raja & Ors. Vs The Commissioner, Malabar Devaswom Board & Ors.
High Court Of Kerala · (2026) 05 KL CK 2966
Madras Hindu Religious and Charitable Endowments Act, 1951-Sections 18, 20, 23, 25, 38, 45, 48, 48(1), 49, 58, 58(1), 99, 99(1), 100, 100(2)(q)(r)(s), 100(2)(x)(i), 100(2)(x)(ii), 100(2)(y), 100(2)(z), 100(2)(aa); Rules 6 and 10 of the Rules framed under Section 100(2)(y)
High Courts26 May 2026
Rajesh K. Vs Asokan P.K. & Anr.
High Court Of Kerala · (2026) 05 KL CK 2967
Negotiable Instruments Act, 1881-Section 138, proviso (b) to Section 138, proviso (c) to Section 138
High Courts26 May 2026
Mini M. Vs State Of Kerala & Anr.
High Court Of Kerala · (2026) 05 KL CK 2969
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Prevention of Corruption Amendment Act, 1988-Sections 13(1)(c), 13(1)(d), 13(2), 17AIndian Penal Code-Sections 409, 475, 471, 120(B)
High Courts26 May 2026
Ravikumar Properties Pvt. Ltd. & Anr. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2970
Land Acquisition Act, 1894-Section 4(1), 6(1), 11, 11(2)Right to Fair Compensation and Transparency in Land Acquisition and Rehabilitation and Resettlement Act, 2013-Section 11(4), 24, 24(1), 24(1)(a), 24(2), 40, 46, 64, 104Land Acquisition (Kerala) Rules, 1990-Rule 8, 12(5)
High Courts26 May 2026Dismissed
Dr. Anoop.R & Anr. Vs Dr. Surabhi S.L. & Ors.
High Court Of Kerala · (2026) 05 KL CK 2971
Kerala High Court Act, 1958-Section 5
High Courts26 May 2026
Midhun. M Vs Hindustan Latex Limited (HLL) Lifecare Limited & Ors.
High Court Of Kerala · (2026) 05 KL CK 2972
Bharthiya Nyaya Sanhitha, 2023-Section 281, 125(a), 125(b)Kerala Police Act, 2011-Section 53
High Courts26 May 2026
Union Of India & Ors. Vs Valsala S.
High Court Of Kerala · (2026) 05 KL CK 2973
Entitlement Rules for Casualty Pensionary Awards, 1982-Rules 4, 5, 14(a), (b), (c)Regulations for Medical Services for Armed Forces, 1983-Regulation 423(a), (c)Constitution of India-Article 226, Part III
Tribunals and Commissions26 May 2026Dismissed
Radiant Digitek Network Limited Vs Srishtivinayak Entertainment Media Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 3035
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(c), 8, 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013
Tribunals and Commissions26 May 2026
Valufocus Eco-Revive Packaging Vs Devkiran Paper Mills Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 3036
Insolvency and Bankruptcy Code, 2016-Section 9, 9(3)(b), 8, 14, 14(3), 31(1), 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Partnership Act, 1932
Tribunals and Commissions26 May 2026Partly Allowed
Real Value Infotech Projects Pvt. Ltd. Vs Bihari Lal Chakravarti, Liquidator Of Ajit Solar Pvt. Ltd. & Anr.
National Company Law Tribunal · (2026) 05 NCLT CK 3037
Insolvency and Bankruptcy Code, 2016-Section 60(5), 29A, 53, 32A, 32A(a), 30 and 31National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 45(3)(a)
Tribunals and Commissions26 May 2026
M/s Empire Housing Projects Pvt. Ltd. Vs M/s Ninaniya Estates Limited
National Company Law Tribunal · (2026) 05 NCLT CK 3038
Insolvency and Bankruptcy Code, 2016-Section 5(8), 7Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions26 May 2026
CT-Technologies ApS Vs B. Y. Agro & Infra Limited
National Company Law Tribunal · (2026) 05 NCLT CK 3039
Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 60(1), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Companies Act, 1956Limitation Act, 1963-Section 19
High Courts26 May 2026Dismissed
Monika Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2689
Criminal Procedure Code-Section 482, 161Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act-Chapter XVII, Sections 138 to 142, 138, 139