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Tribunals and Commissions09 Apr 2026

HCL Infosystems Ltd Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3329

Income Tax Act, 1961-Section 250, 143(2), 143(3), 144, 254, 68, 234B, 154, 292BB
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Tribunals and Commissions09 Apr 2026Allowed

Smt. Kiran Wati Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3331

Income Tax Act, 1961-Section 250(6), 143(3), 132, 153C, 127, 143(2)
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Tribunals and Commissions09 Apr 2026Dismissed

ACIT Vs Sh. Dheeraj Chaudhary

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3333

Income Tax Act, 1961-Section 250, 143(3), 132, 127, 153A, 271, 139(1), 143(2), 142(1)
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Tribunals and Commissions09 Apr 2026Allowed

Rajesh Kathuria Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3215

Income Tax Act, 1961-Section 147, 144B, 69A, 115BBE, 10(38), 148, 148A(b), 148A(d), 143(3)
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Tribunals and Commissions09 Apr 2026Allowed

V & S International Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3192

Income Tax Act, 1961-Section 143(3), 147, 148, 151, 68, 69C, 234A, 234B, 234C, 234D, 292BB, 143(2), 139, 142(1)
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Tribunals and Commissions09 Apr 2026

Moni Sarkar Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 04 CAT CK 3088

Administrative Tribunals Act, 1985-Section 19Hindu Marriage Act, 1955-Section 13BCCS Pension Rules, 1972
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Tribunals and Commissions09 Apr 2026Allowed

Abhishek Agarwal Vs Shree Dwarkadhish Udyog Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2803

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 65, 14, 14(1), 14(2), 14(3), 14(4), 7(3)(b), 7(5), 7(7), 15, 17, 18, 19, 20, 21, 13(2)Limitation Act, 1963-Section 18Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)
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Tribunals and Commissions09 Apr 2026Allowed

Aarti Industries Limited Vs Magma Industries Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2780

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 8, 8(2), 8(2)(a), 9, 9(5), 9(5)(2)(d), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31, 33, 65, 75Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act-Section 8
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