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Tribunals and Commissions18 May 2026Dismissed

Assistant Commissioner Of Income Tax, Circle-15(2), New Delhi Vs M/s Lord Krishna Realinfra Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3549

Income-tax Act, 1961-Section 143(3), 115JB, 143(1), 194H, 250(4), 250(5), 143(1)(a)(vi)

Tribunals and Commissions18 May 2026Dismissed

Imsofer Manufacturing India Private Limited (Now known as Ferrero India Private Limited) Vs Deputy Commissioner Of Income Tax, Circle 12(1), New Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3548

Income Tax Act, 1961-Section 250, 143(3), 144C

Tribunals and Commissions18 May 2026

Havi Design India LLP Vs ACIT, Circle 60 (1)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3190

Tribunals and Commissions18 May 2026

Suchi Paper Mills Limited Vs DCIT, Central Circle -2, Noida

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3195

Income Tax Act, 1961-Section 148, 147Insolvency and Bankruptcy Code, 2016-Section 14

Tribunals and Commissions18 May 2026

Amit Kumar Vs Income Tax Officer/Ward-45(1)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3193

Income Tax Act, 1961-Section 69, 147, 144, 144B

Tribunals and Commissions18 May 2026

Comverse Kenan UK (Formerely Known As CSG International Ltd.) Vs Additional Director Of Income Tax Circle-1(1), International Taxation, New Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3833

Income Tax Act, 1961-Section 9(1)(vi), 9(1)(vii), Explanation 2 to Section 9(1)(i), Explanation 4 to Section 9(1)(vi), 115A, 271(1)(c), 271AA, 271BA, 234BCopyright Act-Section 14, 14(a), 14(b), 30

Tribunals and Commissions18 May 2026

Deeependra Kumar Singhal Vs Assessing Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3185

Income Tax Act, 1961-Section 10(10AA), 10(10B), 10(10C), 151

Tribunals and Commissions18 May 2026

OSR Logistics Vs. ACIT, Circle 45(1)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3143

Income Tax Act, 1961-Section 154, 144, 251, proviso to Section 251 (1)Finance Act, 2024

Tribunals and Commissions18 May 2026

Havi Design India LLP Vs ACIT, Circle 60 (1)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3136

Tribunals and Commissions18 May 2026

Sukhdev Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 05 CAT CK 3070

Railway Services (Pension) Rules, 1993-Rule 20, 107D & A Rules

Tribunals and Commissions18 May 2026

Umesh Kumar Tiwari & Ors. Vs Somesh Kumar & Anr.

Central Administrative Tribunal · (2026) 05 CAT CK 3071

Administrative Tribunals Act, 1985-Section 17

Tribunals and Commissions18 May 2026

Ram Mahendra Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 05 CAT CK 3072

Tribunals and Commissions18 May 2026

Misbahul Haque Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 05 CAT CK 3073

High Courts18 May 2026

Suresh @ Kadakam Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 2981

Code of Criminal Procedure, 1973-Section 374, 428, 357(1)(b), 313Indian Penal Code-Section 354, 375, 376, 376(2)(f), 377, 511, 511 read with 376Evidence Act-Section 6, 8, 32

High Courts18 May 2026

Rahiman Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 2982

Protection of Children from Sexual Offences Act-Section 5(m), 6, 42, 19Indian Penal Code-Section 376(2)(1), 376(2)(9)Code of Criminal Procedure-Section 209

High Courts18 May 2026Partly Allowed

Kannan Vs M/s. Adisiva Enterprises & Anr.

High Court Of Kerala · (2026) 05 KL CK 2983

Negotiable Instruments Act-Section 138Code of Criminal Procedure-Section 357(3), 465, 465(1), 465(2)Prevention of Corruption Act-Section 19(3)

High Courts18 May 2026

Saleela A. Vs Laila T.M. & Ors.

High Court Of Kerala · (2026) 05 KL CK 2984

Constitution of India-Article 226, 14, 16(1)Kerala Education Rules-Rule 44 of Chapter XIVA, 45 of Chapter XIVA, 45B of Chapter XIVA, 8 of Chapter XIVA, 8A of Chapter XIVA, 8 of Chapter III, 2 of Chapter IRight of Children to Free and Compulsory Education Act, 2009

High Courts18 May 2026

M. B. Faisal & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 05 KL CK 2985

Calicut University Act, 1975-Section 3, 5 clause (xxvii), 7, 7(3), 7(6), 7(7), 7(8), 7(9), 7(10), 16, 21, 23Calicut University First Statutes-Statutes 52 and 53 of Part III of Chapter 4Foreign Exchange Regulation Act, 1973-Section 54

High Courts18 May 2026

Karthik G Vs Varkala Municipality & Ors.

High Court Of Kerala · (2026) 05 KL CK 2986

Kerala Buildings (Lease and Rent Control) Act, 1965-Section 11(2), 2(6)Kerala Municipalities Act, 1994-Section 492, 492 (3)

High Courts18 May 2026

Santhosh Kumar Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 05 KL CK 2987

Indian Penal Code-Section 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Sections 3(1)(s), 3(1)(w)(i), 3(2)(va)