High Courts23 May 2026
Ramji Lal & Ors. Vs Delhi Transport Corporation and Chander Prakash & Ors. Vs Delhi Transport Corporation
Delhi High Court · (2026) 05 DEL CK 2153
Industrial Disputes Act, 1947-Section 2(oo)(bb), 24F, 25F, 25G, 25H
JUDGMENT DATABASE
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12,33,288 judgments in All Courts · page 1,393 of 61,665
High Courts23 May 2026
Sunil Kukreja Vs National Rural Roads Development Agency & Anr.
Delhi High Court · (2026) 05 DEL CK 2155
Employees' Defined Contribution Superannuation Fund Rules-Rule 6(b)(ii), 6(d)Contributory Provident Fund Rules, 1962-Rule 4Central Civil Services (Pension) Rules, 1972
High Courts23 May 2026
Gurukul Institute Of Medical Science Vs Pharmacy Council Of India
Delhi High Court · (2026) 05 DEL CK 2156
Constitution of India-Article 226Pharmacy Act, 1948
High Courts23 May 2026
Super Agencies Vs Ravindra Brothers
Delhi High Court · (2026) 05 DEL CK 2159
Constitution of India-Article 227Code of Civil Procedure-Order 37, Section 114 read with Order XLVII Rule 1Commercial Courts Act, 2015-Section 12A
Tribunals and Commissions23 May 2026Dismissed
Prasar Bharati (Broadcasting Corporation of India) Vs M/s Singla Property Dealers Pvt. Ltd
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1240
Telecom Regulatory Authority of India Act, 1997- Section 2(e), 14Evidence Act, 1872- Section 102
Tribunals and Commissions22 May 2026
Mandeep Singh Anand Vs ACIT
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3806
Income Tax Act, 1961-Section 250, 143(3), 153A, 4, 4(1), 4(2)Evidence Act-Section 34Finance Act
Tribunals and Commissions22 May 2026Allowed
Ajay Mangal Vs ITO, Ward 17(1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3331
Income Tax Act, 1961-Section 143(3), 144B
Tribunals and Commissions22 May 2026Allowed
Aseem Kumar Gupta Vs ACIT, CC-9, New Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3330
Income Tax Act, 1961-Section 250, 153A, 143(3), 153C, 153D, 292BC
Tribunals and Commissions22 May 2026
Punya Sthali Tirth Trust Vs ITO, Ward (Exemption)-2(4)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3328
Income Tax Act, 1961-Section 271AAC(1), 151
Tribunals and Commissions22 May 2026Allowed
Life Foundation Vs CIT (Exemptions)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3327
Income Tax Act, 1961-Section 12A(1)(ac)(iii), 12A, 12AB(1)(b)(ii)B
Tribunals and Commissions22 May 2026Dismissed
DCIT, Central Circle -32 Vs M/s Indo Greenfuel Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3326
Income Tax Act, 1961-Section 153C, 153A
Tribunals and Commissions22 May 2026
Mahagun (India) Pvt. Ltd. Vs ACIT, CC-13
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3325
Income Tax Act, 1961-Section 271(1)(c)
Tribunals and Commissions22 May 2026Allowed
Rana Industries Vs ITO, Ward-3(2)(4)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3324
Income Tax Act, 1961-Section 147, 144B
Tribunals and Commissions22 May 2026Allowed
Inox Infrastructure Limited Vs Assessment Unit Income Tax, New Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3323
Income Tax Act, 1961-Section 270A, 14A, 139Income Tax Rules, 1962-Rule 8D, Proviso to Rule 8D
Tribunals and Commissions22 May 2026Allowed
Shri Aggarwal Sewa Sadan Vs CIT(Exemption), Exemption Ward-Rohtak
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3322
Income Tax Act, 1961-Section 12A(1)(c)(ii), 12A(1)(ac)(ii)
Tribunals and Commissions22 May 2026Allowed
M/s IMA Janakpuri Branch Vs CIT(Exemptions)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3359
Income-tax Act, 1961-Section 12A, 80G
Tribunals and Commissions22 May 2026Allowed
Sakshi Vs CIT (Exemption)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3358
Income-tax Act, 1961-Section 12A, 12AB, 80G
Tribunals and Commissions22 May 2026
M/s Aum Jewels Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3357
Income Tax Act, 1961-Section 143(3), 68, 115BBE, 115BE, 234B, 234C, 69A, 44AD, 133A, 133A(3)(ia), 271A, 44AB, 142(1), 4
Tribunals and Commissions22 May 2026
Gaurav Rakhecha Vs JCIT Central Range 04 Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3356
Income Tax Act, 1961-Section 2(12A), 2(22A), 2(22AA), 119, 131, 132, 132(1)(iib), 132(4), 132(4A), 132A, 133A(3)(iii), 136, 139, 142(1), 143, 143(2), 143(3), 143(4), 153C, 250, 250(4), 269SS, 269ST, 271DA, 274, 278E, 282(1)(c)Information Technology Act, 2000-Section 2(1)(t), Chapter IVIndian Evidence Act, 1872-Section 3, 17, 60, 65, 65A, 65B, 65B(4), 68
Tribunals and Commissions22 May 2026Allowed
Delhivery Freight Services Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3355
Income-tax Act, 1961-Section 68, 69C