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Supreme Court28 Apr 2026Dismissed

Lucknow Public School, Eldico And Anr Vs State Of Uttar Pradesh & Ors.

Supreme Court Of India · (2026) 04 SC CK 0535

Constitution of India, 1950- Article 21A, 51A(k)Right of Children to Free and Compulsory Education Act, 2009- Section 3, 6, 7, 8, 9, 9(b), 9(d), 9(e), 12, 12(1), 12(1)(c), 38Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011- Rule 7, 8
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Tribunals and Commissions27 Apr 2026Disposed Of

Mr. Govinda Wadhwa Vs M/s Diamond Multistate CGHS Ltd. & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 04 RERA CK 3976

Real Estate (Regulation and Development) Act, 2016-Section 2, 2(zk), 2(zk)(iv), 2(zg), 2(zn), 3, 12, 18, 18(1), 31, 79, 89Societies Registration Act, 1860Multistate Cooperative Societies Act
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Tribunals and Commissions27 Apr 2026

Rajesh Kumar Verma Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3497

Income-tax Act, 1961-Section 250, 147, 144, 148, 253(3), 234A, 234B, 234C, 271(1)(c), 142(1)
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Tribunals and Commissions27 Apr 2026

Chandra Shekhar Jha Vs Dheeraj, DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3526

Income Tax Act, 1961-Section 132, 153A, 153C, 139, 147, 148, 149, 151, 153, 153A(1), 153A(1)(a), 1534, 1534(1)(a), Explanation 1 of Section 153A
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Tribunals and Commissions27 Apr 2026Allowed

Federal Mogul Goetze (India) Ltd. Vs ACIT & Anr.

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3522

Income Tax Act, 1961-Section 144C, 92C, 144C(5), 40(a)(i), 143(3), 154, 92D, 271(i)(c), 36(2), 115JA, 155JAA, 144C(10), 144C(13), 144C(8), 37, 37(1), 30 to 36, 147, 153A, 153C, 253(1)(d), 254(2), 144(13)Income-tax Rules, 1962-Rule 10DIncome-Tax (Appellate Tribunal) Rules, 1963-Rule 29
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