Income-tax Act, 1961-Section 250, 143(1), 147, 148, 151, 142(1), 144, 68, 159, 251(1)(a), 250(6), 251, 151A, 282AIndian Evidence Act, 1872-Section 76Information Technology Act, 2000-Section 3, 5

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Tribunals and Commissions30 Sept 2026Allowed

Mitsubishi Electric Europe B.V. Vs ACIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5464

Income Tax Act, 1961-Section 143(3), 144C(13), 144C(8), 144C(5), 9(1)(vii), 144C

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Tribunals and Commissions30 Sept 2026

Tricolour Education Foundation Vs PCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5461

Income Tax Act, 1961-Section 12A(1)(ac)(vi)(B), 80G(5)(iv)(B)

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Tribunals and Commissions30 Sept 2026Allowed

Bindawala Banijya Ltd Vs Kurapati Singarayya Chowdary

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 5575

IBC

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Tribunals and Commissions30 Sept 2026Allowed

M/S Rup Chand Filling Station Vs ITO Ward-2(4)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5609

Income Tax Act, 1961-Section 68, 69, 143(3), 115BBE, 234BTaxation Laws (Second Amendment) Act, 2016

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Tribunals and Commissions30 Sept 2026

Deputy Commissioner Of Income Tax Central Circel-26 Vs Rama Krishna Jewellers Private Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5607

Income Tax Act, 1961-Section 143(3), 69B, 115BBE

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Tribunals and Commissions30 Sept 2026

DCIT Central Circle 32 Vs Nirmal Kumar Sarda

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5606

Income Tax Act, 1961-Section 153A, 144, 131

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Tribunals and Commissions30 Sept 2026Dismissed

DCIT Central Circle 32 Vs Segmental Consulting & Infrastructure Advisory Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5605

Income Tax Act, 1961-Section 147, 144, 69A, 69C, 115BBE, 148

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High Courts30 Sept 2026Allowed

Shankar Kishanrao Rathod Vs Tejerao Chatru Pawar & Anr.

Bombay High Court · (2026) 09 BOM CK 5603

Indian Penal Code-Section 381, 378

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High Courts30 Sept 2026

Smt. Ashwini W/o Mahendra Korde Vs Sou. Gita Ramkrishna Nimje

Bombay High Court · (2026) 09 BOM CK 5598

Specific Relief Act, 1963-Section 16(c)Maharashtra Gunthewari Development Act, 2001Code of Civil Procedure-Order XLI Rules 23 and 23-A

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High Courts30 Sept 2026Dismissed

Pawan Subhash Sonawane Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 5597

Indian Penal Code-Section 354-A(1)(i)Protection of Children from Sexual Offences Act-Section 8

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High Courts30 Sept 2026Allowed

Madhav S/O Mohanaji Jarande Vs The State Of Maharashtra

Bombay High Court · (2026) 09 BOM CK 5596

Electricity Act, 2003-Section 135Indian Evidence Act-Section 65-B

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Tribunals and Commissions30 Sept 2026Dismissed

Smt.Ch.Jyothi Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5710

Administrative Tribunals Act, 1985-Section 19Hindu Marriage Act, 1955-Section 5, 5(1), 11Indian Christian Marriage Act

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High Courts30 Sept 2026Allowed

Dipak Kumar Sarkar Vs The Secretary, Hariharpara Thana Ferry Service Co-operative Society Ltd. & Ors.

Calcutta High Court · (2026) 09 CAL CK 5691

West Bengal Land and Land Reforms Manual, 1991-Rule 281, 281(iii), 266, 266(2), 266(C), 272 to 275West Bengal Panchayat Act, 1973West Bengal Panchayat (Panchayat Samiti Administration) Rules, 2008-Rule 31

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High Courts30 Sept 2026Dismissed

ICHOR Biologics Private Limited Vs The State Of West Bengal & Ors.

Calcutta High Court · (2026) 09 CAL CK 5690

Drugs Rules, 1945-Rule 122H, 21(b), 122F, 122-I, 68, 68A, 81Drugs and Cosmetics (9th Amendment) Rules, 1992

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High Courts30 Sept 2026

All India Secular Front & Anr. Vs The Election Commission Of India & Ors.

Calcutta High Court · (2026) 09 CAL CK 5689

Conduct of Elections Rules, 1961Constitution of India-Article 324Representation of People Act, 1951-Section 15, 150

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High Courts30 Sept 2026Disposed Of

Tapasi Rana Vs Atindra Nath Sen & Ors.

Calcutta High Court · (2026) 09 CAL CK 5686

Constitution of India-Article 227West Bengal Land Reforms Act, 1955-Section (1) subsection (2), 5, 5(4), 5(5), 7, 8, 9, 9(1), 9(2), 9(3), 10, Chapter IIBWest Bengal Land Reforms (Amendment) Act, 1972-Section 7, 8

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