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Supreme Court12 May 2026Disposed Of

Shrikant Ojha State Of UP & Ors

Supreme Court Of India · (2026) 05 SC CK 0428

Constitution of India, 1950- Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(3), 528Code of Criminal Procedure, 1973- Section 482
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Supreme Court12 May 2026Allowed

Padam Mehta And Another Vs State Of Rajasthan And Others

Supreme Court Of India · (2026) 05 SC CK 0427

Constitution of India, 1950- Article 14, 19(1)(a), 21, 21A, 41, 45, 51A(k), 136, 343, 344, 345, 346, 347, 348, 349, 350, 350A, 351Right of Children to Free and Compulsory Education Act, 2009- Section 3, 15, 17, 29(2)(f)
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Tribunals and Commissions11 May 2026

ACIT Vs Wellisen Nutraceuticals Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3700

Income-tax Act, 1961-Section 143(3), 69, 32, 32(1), Explanation 3 to Section 32(1), 2(11), 48, 49, 49(1), 50, 55Finance Act, 2021
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Tribunals and Commissions11 May 2026Dismissed

The A.C.I.T Vs. Rani Gupta

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3698

Income-tax Act, 1961-Section 250, 153A, 153CITAT Rules-Rule 18(6)
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Tribunals and Commissions11 May 2026

Tryshoera India Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3697

Income Tax Act, 1961-Section 143(3), 143(2), 14A read with Rule 8D, 234A/234B/234C/234D, 271(1)(c)
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