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12,29,635 judgments in All Courts · page 464 of 61,482

Tribunals and Commissions18 Sept 2026

Rajendra Devidas Puranik Vs ---

National Company Law Appellate Tribunal · (2026) 09 NCLAT CK 3589

Companies Act, 2013-Section 421Companies (Winding Up) Rules, 2020NCLAT Rules-Rule 26
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High Courts18 Sept 2026Allowed

Alleti Maheshwar Reddy & Anr. Vs The Hon'ble Speaker-cum-Tribunal under the Tenth Schedule to the Constitution of India, Telangana Legislative Assembly at Hyderabad, Telangana, Presided by the Speaker & Anr.

Telangana High Court · 2025 INSC 912

Constitution of India-Article 32, 99, 105, 122(1), 136, 164(1-B), 188, 191(1), 191(1)(e), 191(2), 192, 194, 212(1), 226, 227, Tenth Schedule, Para 2(1)(a) of the Tenth Schedule, 2(1)(b) of the Tenth Schedule, 6(1) of the Tenth Schedule, 6(2) of the Tenth ScheduleCode of Civil Procedure, 1908-Order VI Rule 15Bharatiya Sakshya Adhiniyam, 2023-Section 63, 80, 81, 92, 93
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Supreme Court18 Sept 2026Dismissed

S. Panchalingu & Ors. Vs People's Education Trust (R) & Ors.

Supreme Court Of India · 2026 INSC 1010

Code of Civil Procedure, 1908-Section 9, 26, 80, 86, 91, 92, 94, 122, 125, 141, 151, Order IV, IX, XXVI Rule 11, XXXII, XXXIII Rules 2 and 8, XXXVIII, XXXIX Rules 1 and 2, XL Rule 1, XL Rule 1(a)Code of Civil Procedure (Amendment) Act (104 of 1976)Karnataka Civil Rules of Practice, 1967-Rule 16-A
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Supreme Court18 Sept 2026Dismissed

Orient Crafts Limited Vs Commissioner Of Income Tax, New Delhi

Supreme Court Of India · 2026 INSC 1018

Companies Act, 1956Income Tax Act, 1961-Section 80HHC, 80HHC(3), First proviso to Section 80HHC(3), proviso to Section 80HHC(iii), 80HHC(4), Explanation (baa) to Section 80HHC, 28, 28(1), 28(iiia), 28(iiib), 28(iiic), 28(iiid), 28(iiie), 28(iv), 10A, 10A(4), 10A(4)(iii), 56, 119, 143(2), 143(3), 147, 260A, 263Imports (Control) Order, 1955
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High Courts18 Sept 2026

Amit Vs Rakam Singh & Ors.

Punjab And Haryana At Chandigarh · (2026) 09 P&H CK 2524

Constitution of India-Article 226Haryana Panchayati Raj Act, 1994-Section 176, 176(4)(aa)(iii), 178
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