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12,31,517 judgments in All Courts · page 1,618 of 61,576

Tribunals and Commissions10 Apr 2026Allowed

Nitin Mangla Vs PCIT-15

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3443

Income Tax Act, 1961-Section 263, 133(6), 69C, 115BBE, 132GST Act-Section 73/74
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Tribunals and Commissions10 Apr 2026Dismissed

DCIT Vs Joginder Singh

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3442

Income Tax Act, 1961-Section 250, 153A, 139(1), 132, 245D(3), 245D(4)
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Tribunals and Commissions10 Apr 2026Dismissed

JCIT(OSD) Vs Deepak Pawar

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3441

Income Tax Act, 1961-Section 143(3), 144B, 133(6), 148A, 148A(d), 148, 69C, 115BBE, 68 to 69D
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Tribunals and Commissions10 Apr 2026Allowed

Kamla Yadav Vs ACIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3440

Income Tax Act, 1961-Section 2(14), 2(14)(iii), 10, 69A, 115BBE, 142(1), 143(2), 144B, 147, 148, 148A(d), 249(4)(b), 250, 250(2)(a), 250(6)
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Tribunals and Commissions10 Apr 2026Allowed

Miles2smile Foundation Vs CIT(Exemptions)

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3439

Income-tax Act, 1961-Section 12A(1)(ac)(ii), 80G, 12AB, 12AB(1)(b)(ii)(B), 80G(5), 80G(5)(iii), Clause (ii)(b)(B) of second proviso to Section 80G(5), 250(2)(a), 115BBC, 2(24)(iia)
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Tribunals and Commissions10 Apr 2026Allowed

Midea India Pvt.Ltd. Vs Assessment Unit, Income Tax Department

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3437

Income Tax Act, 1961-Section 144C(1), 144C(5), 144C(10), 144C(13), 144B, 144B(1), 144B(7), 144B(8), 92CA(3), 143(3), 153, 147, 148, 148A, 148A(d), 151A, 119Constitution of India-Article 14Finance Act, 2022
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Tribunals and Commissions10 Apr 2026

Warner Media India P. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3435

Income-tax Act, 1961-Section 92, 92C, 143(3), 144C, 144C(5), 144C(13), 244A, 270AIncome-tax Rules, 1962-Rule 10B(1)(e), 108(2)
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Tribunals and Commissions10 Apr 2026

Ajay Jain Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3847

Income-tax Act, 1961-Section 147, 144B
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High Courts10 Apr 2026Dismissed

Vikraman & Ors. Vs Central Bureau Of Investigation (CBI)

High Court Of Kerala · (2026) 04 KL CK 3014

Code of Criminal Procedure-Sections 91, 173(2), 227Unlawful Activities (Prevention) Act, 1967-Sections 13(1)(a), 15, 15(1), 15(1)(a)(i), 16, 16(a), 16(1)(a), 18, 19, 45, 45(2)Indian Penal Code-Sections 40, 120B, 141, 143, 147, 148, 149, 201, 202, 212, 302, 307, 324
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High Courts10 Apr 2026

Joseph @ Sabu Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 3015

Protection of Children from Sexual Offences Act, 2012-Section 7, 8, 42, 2(d), 29, 5Indian Penal Code-Section 354Indian Evidence Act, 1872-Section 134
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