CourtKutchehry.com

JUDGMENT DATABASE

Search 12,31,092 Indian judgments.

12,31,092 judgments in All Courts · page 1,588 of 61,555

Supreme Court16 Apr 2026Disposed Of

S. Valliammai & Others Vs S. Ramanathan & Another

Supreme Court Of India · (2026) 04 SC CK 0496

Civil Procedure Code, 1908- Section 115, Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 1(a), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 13, Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 34
Read judgment
Supreme Court16 Apr 2026Disposed Of

Pramod Shroff Vs Mohan Singh Chopra

Supreme Court Of India · (2026) 04 SC CK 0494

Civil Procedure Code, 1908- Section 2(2), 2(9), Order 8 Rule 10, Order 14 Rule 1, Order 14 Rule 1(6), Order 14 Rule 3, Order 14 Rule 6, Order 20 Rule 4(2), Order 20 Rule 5
Read judgment
Supreme Court16 Apr 2026Dismissed

Priyanka Sarkariya Vs Union Of India & Anr

Supreme Court Of India · (2026) 04 SC CK 0491

Constitution of India, 1950- Article 14, 22, 22(3)(b), 22(5)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974- Section 3(1), 8(c), 8(e)Customs Act, 1962- Section 108
Read judgment
Tribunals and Commissions15 Apr 2026Partly Allowed

HCL Technologies Limited Vs Asst. Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3959

Income-tax Act, 1961-Sections 2, 9(1)(vii), 10A, 10A(1), 10A(4), 10A(8), 10AA, 10AA(7), 10B, 10B(4), 10BA, 14A, 28, 37(1), 41(1), 43(5), 70, 71, 72, 80A(4), 80HHC, 80HHE, 80-IB, 115-O, 143, 144C(5), 144C(13); Section 10A Explanation 2(iii), Explanation 2(iv); Section 10A Explanation 3; Section 10AA Explanation 2Income Tax Act, 1922-Section 15C, 24(1)Income-tax Rules, 1962-Rule 8D
Read judgment
Tribunals and Commissions15 Apr 2026

DCIT, Circle 6 Vs M/s. Sahara India Mass Communication Ltd.

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3947

Income-tax Act-Section 37, 37(1), 40, 40(a)(ia), 40A(2), 10(23), 14A, 14A(1), 14A(2), 14A(3), 30 to 38, 139(1), 194, 194A-194N, 194C, 194C(2), 194-I, 194J, 194J(3) Explanation (a), 195, 200, 200(1), 201, 201(1), 221, Chapter X-A, Chapter XVII-BIncome Tax Rules, 1962-Rule 8DFinance Act 2001
Read judgment
Tribunals and Commissions15 Apr 2026

Juhar Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3521

Societies Registration Act, 1860Income Tax Act, 1961-Section 57, 144, 250
Read judgment