Tribunals and Commissions08 Apr 2026
Arun Bussi Vs ACIT & Anr.
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3240
Income Tax Act, 1961-Section 250, 154, 115BBE
JUDGMENT DATABASE
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12,31,178 judgments in All Courts · page 1,629 of 61,559
Tribunals and Commissions08 Apr 2026
Vikas Bharti Vs Commissioner of Income Tax (Appeals)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3225
Income-tax Act, 1961-Section 147
Tribunals and Commissions08 Apr 2026Allowed
Alankit Associates Private Limited Vs Deputy Commissioner Of Income Tax Central Circle- 28
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3217
Income-tax Act, 1961-Section 153C, 153
Tribunals and Commissions08 Apr 2026
Ram Niwas Saini Vs. ITO
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3257
Income Tax Act, 1961-Section 143(1), 69A, 115BBE
Tribunals and Commissions08 Apr 2026Partly Allowed
Shri Piyush Singla Vs. ITO
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3191
Income Tax Act, 1961-Section 147, 144B, 151, 234A, 234B, 234C, 234D, 148, 142(1), 133(6), 69A, 115BBE
Tribunals and Commissions08 Apr 2026Allowed
Smt. Sushma Kapur Vs Assessment Unit, NFAC
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3187
Income Tax Act, 1961-Section 143(3), 144B, 54, 54F
Tribunals and Commissions08 Apr 2026
Anil Kumar Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3063
Income Tax Act, 1961-Section 144
Tribunals and Commissions08 Apr 2026
HPC Infotech P. Ltd. Vs Income Tax Officer, Ward 11(1)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3068
FEMA
Tribunals and Commissions08 Apr 2026
Ganpati Multiservices Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3070
Income Tax Act, 1961-Section 69A, 115BBE
Tribunals and Commissions08 Apr 2026
Shagun Gupta Vs Income Tax Officer, Ward 5(2)(4)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3069
Income Tax Act, 1961-Section 132, 69
Tribunals and Commissions08 Apr 2026
Manju Rani Vs Municipal Corporation of Delhi & Ors.
Central Administrative Tribunal · (2026) 04 CAT CK 3089
Constitution of India-Articles 14, 16CCS (Pension) RulesAdministrative Tribunals Act-Section 21
High Courts08 Apr 2026Disposed Of
The Panangad Service Co-Operative Bank Limited Vs Union Of India & Ors.
High Court Of Kerala · (2026) 04 KL CK 3019
Income Tax Act, 1961-Section 194A, 194A(1), 194A(3), 194A(3)(v), 194A(3)(viia), 194A(3)(iii)(v), 194A(3)(iii)(a), 80P(1), 80P(2)(b), 80P(2)(d)Kerala Co-operative Societies Act-Section 2(oaa), 2(ob), 2(oc), 2(ka), 2(ta)Banking Regulation Act, 1949-Part V
High Courts08 Apr 2026
Febina P.N Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 2985
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4)
High Courts08 Apr 2026
M.Kesava Vs State Of Kerala
High Court Of Kerala · (2026) 04 KL CK 2986
Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act-Section 154
High Courts08 Apr 2026
Mary Help John David J & Anr. Vs J.V. Anoop & Ors.
High Court Of Kerala · (2026) 04 KL CK 2987
Constitution of India-Article 226Advocates Act 1961Bar Council of India Rules-Rule 15, 20, 28, 29
Tribunals and Commissions08 Apr 2026Dismissed
M/s. Varasiddhi Vinayaka Agro Foods Vs The Authorised Officer, State Bank Of India & Ors.
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 2988
Limitation Act, 1963-Section 3, 5
Tribunals and Commissions08 Apr 2026Allowed
Anand Cine Service Pvt. Ltd. Vs M/s. Kotak Mahindra Bank Ltd & Ors.
Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 2949
RDB Act-Section 20
Tribunals and Commissions08 Apr 2026
Credas Trusteeship Services Private Limited Vs M/s Odicea Distribution Technologies Private Limited
National Company Law Tribunal · (2026) 04 NCLT CK 2853
Companies Act, 2013-Section 419(5)Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 14, 15, 17, 18, 20, 21Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions08 Apr 2026
M/s. State Bank Of India Vs Mr. Rajesh Meena
National Company Law Tribunal · (2026) 04 NCLT CK 2854
Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 60(5)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7(2)National Company Law Tribunal Rules, 2016-Rule 11
Tribunals and Commissions08 Apr 2026
Mr. Pankaj Mahajan Vs Ajay Mittal & Ors.
National Company Law Tribunal · (2026) 04 NCLT CK 2855
Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c), 20, 25, 7, 14Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013-Section 98, 100(2), 100(4), 136