CourtKutchehry.com

JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,613 of 61,678

Tribunals and Commissions21 Apr 2026Dismissed

ITO Vs Western Alloy Steels Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3685

Income-tax Act, 1961-Section 147, 143(3), 144B, 69A, 148, 2(7A), 250(6), 148A(d)Constitution of India-Article 141
Read judgment
Tribunals and Commissions21 Apr 2026

Jasbir Singh Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3680

Income Tax Act-Section 250, 271A, 271B, 148, 274
Read judgment
Tribunals and Commissions21 Apr 2026

ITO Vs Western Alloy Steels Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3143

Income-tax Act, 1961-Section 147, 143(3), 148, 148A(d), 144B, 69A, 2(7A), 250(6)Constitution of India-Article 141
Read judgment
Tribunals and Commissions21 Apr 2026

Parveen Dalal Vs DCB Bank Ltd.

Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 3056

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4)Negotiable Instruments Act, 1988-Section 138
Read judgment
Tribunals and Commissions21 Apr 2026

Tata Capital Housing Finance Ltd. Vs Smt. Anita Kathuria

Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 3058

DRT (Procedure) Rules 1993-Rule 5ADRAT (Procedure) Rules, 1994-Rule 22Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18(2), 13(4), 14
Read judgment