Tribunals and Commissions29 Apr 2026Allowed
M/s Veer Oil & General Mills Vs ACIT Circle Karnal
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3199
Income-tax Act, 1961-Section 147, 144, 148
JUDGMENT DATABASE
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12,33,556 judgments in All Courts · page 1,558 of 61,678
Tribunals and Commissions29 Apr 2026Allowed
Deepika Sharma Vs Commissioner Of Income Tax (Appeals)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3198
Income-tax Act-Section 48, 54F, 142(1), 143(2), 143(3), 144B
Tribunals and Commissions29 Apr 2026
Eduwizards Infosolutions Private Limited Vs DCIT
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3197
Income Tax Act, 1961-Section 143(3), 56(2)(viib)Income Tax Rules, 1962-Rule 11UA, 11U, 11U(b), 11U(j), sub-rule (2) of rule 11UACompanies Act, 1956-Section 224
Tribunals and Commissions29 Apr 2026
Arvind Vs ITO
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3196
Tribunals and Commissions29 Apr 2026
ACIT Vs Sh. Yogesh Kumar
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3984
Income-tax Act, 1961-Section 143(3), 69, 115BBE
Tribunals and Commissions29 Apr 2026Allowed
ACIT, Circle 10(1) Vs Harish Chandra Infrastructure Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3190
Income Tax Act, 1961-Section 143(3), 133(6), 143(2), 143(1), 142(1), 145(2)
Tribunals and Commissions29 Apr 2026
The Kangra Co-Op. Bank Ltd. Vs Dy. Director Of Income Tax, CPC, Bengaluru
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3110
Income Tax Act, 1961-Section 250, 244A, 143(1)
Tribunals and Commissions29 Apr 2026
Maxim Foundation Vs CIT (Exemptions)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3119
Income Tax Act, 1961-Section 12AB, 12A(1)(ac)(ii), 80G(5)
Tribunals and Commissions29 Apr 2026
M/s Best Agrolife Limited Vs DCIT, Central Circle-28
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3124
Income Tax Act-Section 153, 139(1), 132, 153C, 142(1), 69C
Tribunals and Commissions29 Apr 2026
Lawuncle Chambers Vs CIT (Exemptions)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3126
Income Tax Act, 1961-Section 2(15), 80G, 80G(5), clause (iv)(B) of proviso to Section 80G(5), (i) to (v)
Tribunals and Commissions29 Apr 2026Allowed
Rajdeo Singh & Anr. Vs DCIT, Central Circle 3
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3065
Income Tax Act, 1961-Section 250, 153C, 115BBE, 127, 153A, 158BC, 158BD, 153B, 153D, 148, 151, 147, 132, 142Indian Evidence Act, 1872-Section 65BInformation Technology Act, 2000-Section 65B
Tribunals and Commissions29 Apr 2026
M/s Empire Fincap (P) Ltd. Vs Principal Commissioner of Income Tax
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3165
Income-tax Act, 1961-Section 143(3), 263, 263 Explanation 2, 56(2)(viia), 68, 69, 41(1)
Tribunals and Commissions29 Apr 2026
Wateredge Hospitality Pvt. Ltd. & Ors. Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 2979
RDB Act-Section 22(2)(g)Code of Civil Procedure, 1908-Order V, IX Rule 13
Tribunals and Commissions29 Apr 2026
M/s. Babar Agro Products Through Prop. Appasaheb Manohar Babar Vs Union Bank Of India & Ors.
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 2980
Tribunals and Commissions29 Apr 2026
Smt. Kiran Singh Vs Bank Of Baroda & Ors.
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 2981
Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2)
Tribunals and Commissions29 Apr 2026
Srei Equipment Finance Limited Vs SRK Infracon (India) Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2805
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(8), 7, 13, 14, 14(1), 17, 18, 19, 20, 21, 31(1), 33, 60(5)National Company Law Tribunal Rules, 2016-Rule 11, 154Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9
High Courts29 Apr 2026Dismissed
Joint Teachers Front Of Himachal Pradesh & Anr. Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2812
Constitution of India-Article 51-A, 246(2), 162, 73, 154, 309, 312, 14 and 16, 41Right to Education Act, 2005All India Services Act, 1951-Section 3
High Courts29 Apr 2026
Anand Mehta & Ors. Vs Land Acquisition Collector & Anr.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2813
Land Acquisition Act, 1894-Section 54, 4, 17(4), 4(1), 23, 34
Tribunals and Commissions29 Apr 2026
M/s. Omkara ARC Pvt. Ltd. Vs M/s. Divya Infra Properties Pvt. Ltd.
National Company Law Tribunal · (2026) 04 NCLT CK 2743
Insolvency and Bankruptcy Code, 2016-Section 7, 21(2), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 53, 61, 62, Chapter III, Chapter VI of Part IIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 31A, 35, 36A(8), 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2)(a)(b)(c), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 39(1)(c), 39(2), 39(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 11
Tribunals and Commissions29 Apr 2026Allowed
Golden Medows Export Private Limited Vs PS IT Infrastructure & Services Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2736
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(a), 7(5), 3(12), 4, 5(8), 14, 31(1), 33, 13, 17, 25, 238, 8, 9, 60(5)(c)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956-Section 433(e)