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12,29,635 judgments in All Courts · page 422 of 61,482

Tribunals and Commissions22 Sept 2026Dismissed

ACIT Vs Anil Kumar Rajput

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6683

Income-tax Act, 1961-Section 271AAC, 147, 144B, 69C, 148, 148A(b), 148A(d), 142(1), 143(2), 115BBEIncome Tax Rules, 1962-Rule 46A
Tribunals and Commissions22 Sept 2026Allowed

Daya Nand Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6682

Income Tax Act, 1961-Section 250, 144, 148, 147, 69A, 151, 143(3), 234A, 234B
Tribunals and Commissions22 Sept 2026Allowed

Gujarat Integrated Maritime Complex Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6335

Insolvency and Bankruptcy Code, 2016-Section 10, 4, 59(1), 59(3), 14, 14(1), 31(1), 33, 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act-Sections 241, 242
Tribunals and Commissions22 Sept 2026Allowed

Mahaveer Impex Vs Beepee Enterprise Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6240

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(3)(b), 9(5), 14(1), 14(2) to 14(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Tribunals and Commissions22 Sept 2026Dismissed

Chandan Das & Ors. Vs The Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5755

Central Civil Services (Revised Pay) Rules, 2008-Rule 7(1)(A)(i), 7(1)(A)(ii), 7(1), Note 2A, Illustration 4AAdministrative Tribunals Act-Section 20Railway Services (Revised Pay) Rules, 2008-Rule 7(1)(A)(i), 7(1)(A)(ii), proviso to Rule 7(1)(A)(i) and (ii), Illustration 4A, Illustration 4B
Tribunals and Commissions22 Sept 2026Allowed

Arvind Kumar Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5207

Administrative Tribunals Act, 1985-Section 19GDS (Conduct & Engagement) Rules, 2011-Rule 12, 12(1)(a), 12(2), 12(3)
Tribunals and Commissions22 Sept 2026Allowed

L.R. Jogannavar Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 5171

C.A.T. Act, 1985-Section 19U.P. Industrial Disputes Act, 1947-Section 6E, 6NDepartment of Posts (Multi Tasking Staff) Recruitment Rules, 2018