High Courts10 Sept 2026Dismissed
National Insurance Company Limited Vs Haliman Nessa & Ors.
Gauhati High Court · (2026) 09 GAU CK 1095
Motor Vehicles Act, 1988-Section 173, 166
JUDGMENT DATABASE
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12,29,691 judgments in All Courts · page 554 of 61,485
High Courts10 Sept 2026Allowed
Mohinder Singh & Ors. Vs Bullu Ram (Deceased), Through His Lrs Smt. Kaushalya Devi & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 1060
Indian Evidence Act, 1872-Section 60(2), 68, 90, 91, 115, 138Indian Contract Act, 1872-Section 15, 16, 17, 18, 19, 19ASpecific Relief Act, 1877-Section 35
Tribunals and Commissions09 Sept 2026Allowed
Shri Manish Tuteja Vs Principal Commissioner Of Income Tax, Rohtak
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6998
Income Tax Act, 1961-Section 2(24)(xviii), 2(28A), 4, 14 to 59, 10(37), 45(5), 45(5)(b), 45(5)(c), 56(2), 56(2)(vii), 56(2)(viii), 57, 57(iv), 120, 133(6), 142(1), 143(1), 143(2), 143(3), 143(3A), 143(3B), 145A, 145A(b), 145B, 145B(1), 154, 255(4), 263, 263(1), Explanation 2 of Section 263Land Acquisition Act, 1894-Section 16, 17, 18, 18 to 28, 23(1), 23(1-A), 23(2), 28, 34, 34AFinance (No.2) Act, 2009
High Courts09 Sept 2026Dismissed
Moazzem Hossain & Ors. Vs The State Of West Bengal & Ors.
Calcutta High Court · 2025 INSC 1249
Constitution of India-Article 226, 227, 32, 14, 15, 16, 19(1)(a), (b) and (g), 20 and 21Indian Penal Code, 1860-Sections 381, 283, 506, 188, 34, 341Disaster Management Act, 2005-Section 51(b)
Tribunals and Commissions09 Sept 2026Dismissed
Vijayprakash S/o. Narendraprasad Pandey Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6820
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions09 Sept 2026Disposed Of
Pavan Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6816
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions09 Sept 2026Dismissed
Ravindra Kumar Vyas Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6775
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions09 Sept 2026Dismissed
M/s Support Services Limited Vs Deputy Commissioner Of Income Tax, Central Circle-16(1), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5981
Income Tax Act, 1961-Section 143(1), 36(1)(va), 37, 139(1), 36(1)(iv), 2(24)(x), 43B, 28, Explanation to Section 36(1)(va), Explanation 5 to Section 43BESI Act, 1948
Tribunals and Commissions09 Sept 2026Allowed
Royal Valtrans India Private Limited Vs Assessment Unit & Anr.
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6692
Income-tax Act, 1961-Section 147
Tribunals and Commissions09 Sept 2026Allowed
NTPC GE Power Services Private Limited Vs Commissioner Of Income Tax(Appeals)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6680
Income-tax Act, 1961-Section 143(3), 154, 36(1)(va)
Tribunals and Commissions09 Sept 2026Partly Allowed
Pollucon Technologies Limited Vs Income Tax Officer, Ward 20(1)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6679
Income-tax Act, 1961-Section 147, 69C
Tribunals and Commissions09 Sept 2026Partly Allowed
Onkar Jewellers Private Limited Vs Deputy Commissioner Of Income Tax Central Circle 26, Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6547
Income Tax Act, 1961-Section 250, 143(3), 115JB, 68, 115BBETaxation Laws (Second Amendment) Act, 2016
Tribunals and Commissions09 Sept 2026Allowed
Consortium Of Accredited Healthcare Organization Vs CIT (Exemption)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6431
Income Tax Act, 1961-Section 12A(1)(ac)(ii), 80G, 12A, 80G(5)(ii), 12AB(ii)(B), 2(15), 12AA, 11, 12, 12AB, 12AB(4), clause (e)(ii) of the Explanation to Section 12AB(4), 11(4A), 13(8)Society Registration Act of 1960
Tribunals and Commissions09 Sept 2026Allowed
Gautam Sehgal Vs DCIT, Central Circle- 14
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6427
Income-tax Act, 1961-Section 153C, 153A, 143(3), 271D, 132, 127(2), 69A, 115BBE, 139(5), 139(1), 131, 142(1), 144(1)(a), 144(1)(b)
Tribunals and Commissions09 Sept 2026
Education Concern Vs CIT (Exemptions)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6419
Income Tax Act, 1961-Section 12AA, 80G, 12AB, 12A(1)(ac)(ii), 12A(1)(ac)(iii), 282Income Tax Rules, 1962-Rule 127
Tribunals and Commissions09 Sept 2026
M/s. Smart Eye Security System Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6418
Income Tax Act, 1961-Section 250, 143(3), 144B, 143(2), 142(1), 68, 115BBE, 40(a)(ia), 194Q, 271AAC(1), 234A, 234B, 234C, 133(6), 206, 206C, 206C(1H), 194-OI.T. Rules, 1962-Rule 29GST Act
Tribunals and Commissions09 Sept 2026Allowed
Ankish Madhan Vs ITO Ward 29(1), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6417
Income-tax Act, 1961-Section 143(3), 115BBE, 68
Tribunals and Commissions09 Sept 2026Dismissed
ACIT Vs Shree Anjaney Traders LLP
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6415
Income-tax Act, 1961-Section 144B, 148, 148A(d), 147, 143(3)Direct Tax laws (Amendment) Act, 1987
Tribunals and Commissions09 Sept 2026
Shreenath Enterprises Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6414
Income Tax Act, 1961-Section 147, 144
Tribunals and Commissions09 Sept 2026Allowed
Frontier Raas Exports Private Limited Vs Central Circle 26
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6413
Income-tax Act, 1961-Section 147, 148, 148A(b), 148A(d)