Tribunals and Commissions21 May 2026
Preeti Jain Vs Income Tax Officer Ward-34(1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3111
Income Tax Act, 1961-Section 250, 271AAC(1)
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12,32,888 judgments in All Courts · page 1,397 of 61,645
Tribunals and Commissions21 May 2026
M/s Al-Dua Agro Food Processing Pvt. Ltd. Vs Deputy Commissioner of Income Tax, Central Circle-1
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3148
Income Tax Act, 1961-Section 37(1), 40A(3), 69C, 115BBE, 132, 132(4A), 133(6), 142(1), 143(2), 147 to 151, 148, 148B, 206AB & 206CCAEvidence Act, 1872-Section 114Taxation Law (Amendment) Act, 1975
Tribunals and Commissions21 May 2026
Al-hamd Agro Food Products Pvt. Ltd. Vs Deputy Commissioner of Income Tax
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3063
Income Tax Act, 1961-Section 132, 148, 147 to 151, 148B, 142(1), 133(6), 206AB & 206CCA, 37(1), 40A(3), 132(4A), 115BBE, 69CEvidence Act, 1872-Section 114Taxation Law (Amendment) Act, 1975
Tribunals and Commissions21 May 2026
Al-hamd Agro Food Products Pvt. Ltd. Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3145
Income Tax Act, 1961-Sections 132, 132(4), 132(4A), 132(5), 147 to 151, 148B, 142(1), 133(6), 206AB, 206CCA, 37(1), 40A(3), 115BBE, 69CEvidence Act, 1872-Section 114Taxation Law (Amendment) Act, 1975
High Courts21 May 2026
Ummer C.K. Vs The Oriental Insurance Company Ltd.
High Court Of Kerala · (2026) 05 KL CK 2886
Motor Vehicles Act-Section 168
High Courts21 May 2026
Maya P R Vs The Co-Operative Service Examination Board & Ors.
High Court Of Kerala · (2026) 05 KL CK 2887
Kerala Co-Operative Societies Rules-Rule 185(5), 185(1), Section 185(1)
High Courts21 May 2026
Greeny Tomy & Ors. Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 05 KL CK 2888
Kerala Anatomy Act, 1957-Section 4ATransplantation of Human Organs and Tissues Act, 1994
High Courts21 May 2026
The Director, Mr. Naveen Philip, Vision Motors Private Limited Vs Sri. K.N. Somarajan & Anr.
High Court Of Kerala · (2026) 05 KL CK 2889
Industrial Disputes Act-Section 17B
Tribunals and Commissions21 May 2026
Mr. Riteshbhai Ashokbhai Bhingaradiya Vs Tamilnad Merchantile Bank Ltd. & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2890
Tribunals and Commissions21 May 2026
Aarti Malhotra & Anr. Vs PNB Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 05 DRAT CK 2891
Code of Civil Procedure, 1908-Order IX Rule 13, IX Rule 7RDB Act-Section 19, 20, 21
Tribunals and Commissions21 May 2026
Pawan Kumar Goyal Vs M/s Krishna Builder
National Company Law Tribunal · (2026) 05 NCLT CK 2892
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 14, 18(1)(a), 21, 21(2), 25(1), 25(2)(b), 25(2)(e), 25(2)(h), 29A, 30(1), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(3), 30(4), 30(6), 31, 31(4), 32A, 33, 43, 45, 47, 49, 50, 53, 60(5), 66, 240AInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 6(2)(c), 27, 31A, 36A, 36B(4A), 37, 37(ca), 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(c), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1), 39(1)(a), 39(1)(c), 39(2), 39(3), 39(3B), 39(4), 39B(1), 39B(3), 39BA, 39CInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32, 32(e), 32(f)
Tribunals and Commissions21 May 2026Allowed
M/s. Canara Bank Vs M/s. Mansarovar Pearls (India) Pvt Ltd
National Company Law Tribunal · (2026) 05 NCLT CK 2893
Insolvency and Bankruptcy Code, 2016-Section 7, 12, 13, 14, 15, 29A, 30(1), 30(2), 30(2)(a), 30(4), 30(6), 31, 31(1)IBBI (IRPCP) Regulations, 2016-Regulation 6, 36B(4A), 37, 38, 38(1)(a), 38(1A), 38(1B), 39(4)NCLT Rules, 2016-Rule 50
Tribunals and Commissions21 May 2026Allowed
Rajesh Kumar Loomba, Liquidator Of Julka Rice And Oil Mills Limited Vs Julka Rice And Oil Mills Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2917
Insolvency and Bankruptcy Code, 2016-Section 33(5), 60(5), 10, 35(1)(k), 35(5), 52National Company Law Tribunal Rules, 2016-Rule 11Land Acquisition Act-Section 4
Tribunals and Commissions21 May 2026Allowed
Atlantic Spinning And Weaving Mills Limited Vs M/s Garg Industries & Ors.
National Company Law Tribunal · (2026) 05 NCLT CK 2894
Insolvency and Bankruptcy Code, 2016-Section 14, 66, 69, 74Bharatiya Sakshya Adhiniyam, 2023-Section 53National Highways Act, 1956
Tribunals and Commissions21 May 2026
Assistant Commissioner Of State Taxes, District- Jalandhar- 3 Vs Mr. Shivadutt Bannanje
National Company Law Tribunal · (2026) 05 NCLT CK 2895
Insolvency and Bankruptcy Code, 2016-Section 60(5), 42, 42(3), 53, 3(31), 238, 238ALimitation Act, 1963-Section 5National Company Law Tribunal Rules, 2016-Rule 11, 32
Tribunals and Commissions21 May 2026
Lavkash Verma Vs M/s Vigneshwara Developers Private Limited & Anr.
National Company Law Tribunal · (2026) 05 NCLT CK 2788
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 9, 14, 14(1)(a), (b), (c) & (d), 15, 17, 18, 19, 20 & 21National Company Law Tribunal Rules, 2016-Rule 11Companies Act, 1956
Tribunals and Commissions21 May 2026
Unox S.P.A Vs M/s Ambro Asia Private Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2779
Insolvency and Bankruptcy Code, 2016-Section 9, 14, 30(2)(b), 33, 33(2), 33(5), 34, 34(1), 34(2), 52IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 17, 39(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 13
Tribunals and Commissions21 May 2026Partly Allowed
M/s.JM Financial Asset Reconstruction Company Limited Vs M/s.Bheema Cements Limited
National Company Law Tribunal · (2026) 05 NCLT CK 2896
Insolvency and Bankruptcy Code, 2016-Section 31(1), 29, 33, 33(3), 33(5), 34Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32
High Courts21 May 2026
Ramesh Chand Vs Jai Karan & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2675
H.P. Tenancy and Land Reforms Act, 1972-Section 104, 104(1), 104(3), 104(5), 104(8), 104(9), clause (iii) of sub-section (1) of Section 1041975 Rules-Rules 21, 24, 24(1), 27, 28
High Courts21 May 2026
Anjan Mahajan Vs Binta Devi & Ors.
High Court Of Himachal Pradesh · 2025 INSC 115
Civil Procedure Code-Section 115, 151, Order VII Rule 11Code of Criminal Procedure-Section 125, 397Indian Evidence Act, 1872-Section 112, 114