High Courts17 Sept 2026Allowed
Hakeem Basha Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2321
Cr.P.C.-Section 320(8)
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12,29,635 judgments in All Courts · page 487 of 61,482
High Courts17 Sept 2026Allowed
Mohammad Raffiq Vs The State Of Andhra Pradesh & Anr.
Andhra Pradesh High Court · (2026) 09 AP CK 2320
Cr.P.C.-Section 320(8)
Tribunals and Commissions16 Sept 2026Disposed Of
Raj Kumar Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6801
Railway Services (Pension) Rules 1993
Tribunals and Commissions16 Sept 2026Disposed Of
Amitabh Sen Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6793
Tribunals and Commissions16 Sept 2026Disposed Of
Lakhmichand Katariya Vs HDFC Bank
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6109
Tribunals and Commissions16 Sept 2026Disposed Of
G.Sarathy Vs Indian Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6106
SARFAESI Act, 2002-Section 2, 2(f), 11, 13, 13(2), 13(4), 14, 17RDB Act, 1993Indian Evidence Act-Section 73
Tribunals and Commissions16 Sept 2026Disposed Of
G.Sarathy Vs Indian Bank & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6074
SARFAESI Act, 2002-Section 2, 2(f), 11, 13, 13(2), 13(4), 14, 17RDB Act, 1993Arbitration and Conciliation Act, 1996-Section 11
Tribunals and Commissions16 Sept 2026Allowed
Mrs. Esther Beula Vs The Authorised Officer, Central Bank Of India
Debts Recovery Appellate Tribunal · 2024 INSC 80
SARFAESI Act, 2002Security Interest (Enforcement) Rules, 2002-Rule 8(6), 8(6)(f), 8(7), 8(7)(a), 8(7)(f), 9(5)Transfer of Property Act, 1882
Tribunals and Commissions16 Sept 2026Disposed Of
The Authorized Officer, M/s. LIC Housing Finance Ltd. Vs B. Kavitha & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6060
SARFAESI
Tribunals and Commissions16 Sept 2026Allowed
Mr. Amitava Biswas & Anr. Vs The Senior Manager, Canara Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6055
Limitation Act-Section 5
Tribunals and Commissions16 Sept 2026Partly Allowed
Jeetmal Choraria Vs ACIT
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6671
Income Tax Act, 1961-Section 10(23FB), 37(1), 68, 115BBE, 119, 127, 131, 131(1A), 131A, 132, 132(4), 132(4A), 132(13), 132(14), 132A, 133A(3)(iii), 136, 142(2A), 143(2), 143(3), 143(4), 153A, 158BC, 250, 250(4), 260-A, 278E, 292CIT Rules-Rule 46A, 112, 112(6)/(7)Indian Evidence Act, 1872-Section 3, 17, 65A, 65B, 65B(1), 65B(2), 65B(4), 68
Tribunals and Commissions16 Sept 2026Allowed
Globus Motocorp Private Limited Vs Income Tax Department Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6661
Income Tax Act, 1961-Section 250(6)
Tribunals and Commissions16 Sept 2026
Tarun Pal Singh Makhni & Anr. Vs DCIT, CC - 26 & Anr.
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6616
Income Tax Act, 1961-Section 127, 132, 132A, 139, 143(3), 147, 148, 149, 151, 153, 153A, 153B, 153B(1), 153C, 153C(1), 153C(3), 153D, 69A, 271AACFinance Act, 2021
Tribunals and Commissions16 Sept 2026Allowed
Sidhdata Social Care Foundation Vs CIT Exemption
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6613
Income Tax Act, 1961-Section 12AB(1)(b), 80G, 2(15), 80G(5)(ii)Constitution of India-Article 25, 26
Tribunals and Commissions16 Sept 2026
Dharmendra Sharma Vs Income Tax Officer, Ward 47(1), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6611
Income Tax Act, 1961-Section 69C, 90, 90A, 132, 132A, 133A, 135A, 143(3), 144, 144B, 147, 148, 148(d), 148A, 148A(a), 148A(b), 148A(d), 149, 151, 151(i), 151(ii), 151(2)Constitution of India-Article 142Finance Act, 2021
Tribunals and Commissions16 Sept 2026Allowed
Shree Laxmi Narayan Divya Dham Vs CIT Exemption Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6610
Income Tax Act, 1961-Section 80G(5), 80G, 12AB
Tribunals and Commissions16 Sept 2026
Shree Anjaney Traders LLP Vs Pr. CIT Delhi-15
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6607
Income Tax Act, 1961-Section 263, 143(3), 133(6), 68, 147, 148, Explanation 1 to Section 148, Explanation 1(ii) to Section 148, 148A, 148A(b), 148A(d), 149, 151, 154Finance Act, 2021Finance Act, 2022
Tribunals and Commissions16 Sept 2026Allowed
Gaurav Aggarwal Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6605
Income Tax Act, 1961-Sections 68, 69, 69C, 10(38), 115BBE, 131, 133(6), 142(2)SEBI (Delisting of Equity Shares) Regulations, 2009-Regulation 23
Tribunals and Commissions16 Sept 2026Partly Allowed
Jyoti Strips Private Limited Vs The Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6604
Income Tax Act, 1961-Section 250, 143(1), 143(3), 143(3A), 143(3B), 36(1)(va), 139(1), 37(1), 80GEPF Act, 1952ESI Act, 1948
Tribunals and Commissions16 Sept 2026
Om Shree Retails India Limited Vs ITO Ward 19(1)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6603
Income Tax Act, 1961-Section 250, 143(3), 68, 115BBE, 143(2), 10(23FB)