Tribunals and Commissions23 Apr 2026
Jaswant Singh Vs Ward 2(2)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3163
Income Tax Act, 1961-Section 250, 147, 144, 144B, 139(1), 249(2), 249(3), 250(6)
JUDGMENT DATABASE
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12,33,556 judgments in All Courts · page 1,593 of 61,678
Tribunals and Commissions23 Apr 2026
Govind Vs ITO Ward 1(3)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3161
Income-tax Act, 1961-Section 144, 147, 148, 2(29)Code of Civil Procedure, 1908-Section 2(11)
Tribunals and Commissions23 Apr 2026
Bani A K Dhillon Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3158
Income-tax Act, 1961-Section 147, 56(2)(viib), 56(2)
Tribunals and Commissions23 Apr 2026
Sampark India Logistics Limited Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3176
Income Tax Act, 1961-Section 147, 143(3), 144
Tribunals and Commissions23 Apr 2026
Rajiv Kumar Arora Vs ITO
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3175
Income Tax Act, 1961-Section 147, 144
Tribunals and Commissions23 Apr 2026
Beaver International (India) Private Limited Vs ACIT
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3174
Income-tax Act, 1961-Section 147, 144B
Tribunals and Commissions23 Apr 2026
Rajiv Kumar Arora Vs ITO
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3179
Income Tax Act, 1961-Section 147, 144
Tribunals and Commissions23 Apr 2026
Bhojraj Singh Vs Govt. Of Nct Of Delhi & Ors.
Central Administrative Tribunal · (2026) 04 CAT CK 3077
Code of Criminal Procedure, 1973-Section 160Delhi Police (Punishment and Appeal) Rules, 1980-Rule 16(ix)Constitution of India-Articles 14, 16, 226, 227
Tribunals and Commissions23 Apr 2026
M/s. Aditi Automobiles Through Its Proprietor Mr. Anil Govind Ghige Vs The Greater Bombay Cooperative Bank Ltd. & Ors.
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 3047
Tribunals and Commissions23 Apr 2026
Rajesh Kumar & Anr. Vs Kotak Mahindra Bank Ltd. & Ors.
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 3060
High Courts23 Apr 2026
Sunil Kumar Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2837
Bharatiya Nagrik Suraksha Sanhita-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 29, 67, 42, 53, 37Constitution of India-Article 21, 14, 20(3), Part III
High Courts23 Apr 2026Allowed
Dr. Dhriti Gupta Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2838
Indian Penal Code-Section 376, 370POCSO Act-Sections 6, 17, 21Prohibition of Child Marriage Act, 2006-Sections 9, 10
High Courts23 Apr 2026
Paramjit Singh Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2839
High Courts23 Apr 2026
Prem Lata Bushahri Vs M/s Himachal Pradesh Commercial Corporation
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2840
Negotiable Instruments Act, 1881-Section 138Criminal Procedure Code-Section 313, 340, 397, 401, 482Constitution of India-Article 21, 22(1)
Tribunals and Commissions23 Apr 2026Allowed
M/s. Pani Trading Corporation Pvt. Ltd. Vs M/s. P & M Associates LLP
National Company Law Tribunal · (2026) 04 NCLT CK 2792
Insolvency and Bankruptcy Code, 2016-Section 9, 33(2), 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14, 45
Tribunals and Commissions23 Apr 2026
Smt. Annu Anand Vs WTC Noida Development Company Pvt. Ltd.
National Company Law Tribunal · (2026) 04 NCLT CK 2841
Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 7(1), 7(2), 7(3), 7(4), 7(5), 9, 10(4), 12A, 13, 14, 15, 17, 18, 20, 21Companies Act, 1956Companies Act, 2013
Tribunals and Commissions23 Apr 2026Disposed Of
Amresh Shukla Vs State Of Madhya Pradesh & Ors.
National Company Law Tribunal · (2026) 04 NCLT CK 2842
National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016-Regulation 7(2)(h), 21Civil Service (Conduct) Rules, 1965
Tribunals and Commissions23 Apr 2026Allowed
Hankook Tires India LLP
National Company Law Tribunal · (2026) 04 NCLT CK 2843
Insolvency and Bankruptcy Code, 2016-Section 59, 59(3), 59(7), 59(9)Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017-Regulation 3, 5, 6, 34, 34(1), 38, 38(1)(a), 38(1)(b)(i), 38(1)(b)(ii), 38(1)(b)(iii), 38(1)(c)Income-tax Act, 1961
Tribunals and Commissions23 Apr 2026
Ramchandra D Choudhary Liquidator of Vijay Timber Industries Pvt Ltd Vs The Assistant Commissioner Of State Tax & Ors.
National Company Law Tribunal · (2026) 04 NCLT CK 2844
Insolvency and Bankruptcy Code, 2016-Section 60(5), 238, 7, 5(20), 53, 3(4), 3(11), 3(30), 3(31)NCLT Rules, 2016-Rule 11Gujarat Value Added Tax Act, 2003-Section 46, 48
Tribunals and Commissions23 Apr 2026
Canara Bank Vs Mr. Rajiv Prasad
National Company Law Tribunal · (2026) 04 NCLT CK 2845
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1)Contract Act-Section 133, 134, 135, 139, 141