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12,29,635 judgments in All Courts · page 271 of 61,482

High Courts07 Oct 2026Disposed Of

M/s. Chandan Patra Vs Union Of India & Ors.

Orissa High Court · (2026) 10 OHC CK 4832

Central Goods and Services Tax Act, 2017/the Odisha Goods and Services Tax Act, 2017-Section 74, 74(1), 74(9), 73, 73(9), 73(10), 76(3), 50(1), 2(87)Central Goods and Services Tax Rules, 2017/the Odisha Goods and Services Tax Rules, 2017-Rule 142, 142(1), 142(4)Income Tax Act, 1961-Section 203AA
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High Courts07 Oct 2026Dismissed

Smt. Sharada & Ors. Vs The State Of Karnataka & Ors.

Karnataka High Court · (2026) 10 KAR CK 4831

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 14(A)(2), 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 191(3), 115(2), 118(1), 118(2), 109, 74, 49, 351(2), 352, 190, 103
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Tribunals and Commissions07 Oct 2026Allowed

Kishor Kumar Aggarwal Vs ACIT

Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4830

Income Tax Act, 1961-Section 250, 153C, 153C(3), 148, 143(3), 127, 132, 132AFinance Act, 2021
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High Courts07 Oct 2026

Kiran Kumar Jakkula Vs State Of Telangana

Telangana High Court · 2024 INSC 625

Bharatiya Nyaya Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 69, 74, 79, 115(2), 351(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(2)(v), 18, 18-A
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High Courts07 Oct 2026Allowed

Funidea Projects Private Limited & Anr. Vs Dr. Dilip Kumar Ghosh & Ors.

Calcutta High Court · (2026) 10 CAL CK 0367

Code of Civil Procedure, 1908-Order II Rule 1, II Rule 2, II Rule 2(1), II Rule 2(2), II Rule 2(3), VII Rule 11, VII Rule 11(a), VII Rule 11(d)Commercial Courts Act, 2015-Section 2(1)(c)(xii), 12A, 15Letters Patent for the High Court of Judicature at Fort William in Bengal-Clause 12, 15
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High Courts07 Oct 2026Disposed Of

Smt. Nihar Kana Maity & Ors. Vs Badal Maity & Anr.

Calcutta High Court · (2026) 10 CAL CK 0358

Code of Civil Procedure-Order VII Rule 11(c)West Bengal Court Fees Act, 1970-Section 7, 7 (iv) (b), 7 (iv) (c), 7 (v), 7 (vi) (b), 1, 11Court Fee Act of the State of Uttar Pradesh
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