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12,30,003 judgments in All Courts · page 567 of 61,501

High Courts10 Sept 2026

Shyamala C Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1126

Constitution of India-Article 226, 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9(f), 11, 3(2), 9(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)
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High Courts10 Sept 2026Dismissed

Union Of India & Ors. Vs Lt. Col. Sunny Thomas (Retd.)

High Court Of Kerala · (2026) 09 KL CK 1122

Regulation for Medical Services for Armed Forces, 1983-Regulation 423, 423(c)Entitlement Rules for Casualty Pensionary Awards, 1982-Appendix II (Regulation 173), Rule 5, 9, 14(b), 14(c)Armed Forces Tribunal Act, 2007-Section 30
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High Courts10 Sept 2026Allowed

Cambridge Education Trust Vs Hari Das

Gauhati High Court · 2026:GAU-AS:13179

Code of Criminal Procedure, 1973-Section 91, 311, 313, 397, 397(2), 401, 482, 540Negotiable Instruments Act, 1881-Section 138Indian Evidence Act, 1872-Section 114
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High Courts10 Sept 2026Allowed

Moimun Nessa and 6 Ors Vs State of Assam and Anr

Gauhati High Court · 2026:GAU-AS:13180

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 294, 323, 447, 506Code of Criminal Procedure, 1973-Section 156(1), 155(2), 200, 202, 482
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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
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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)
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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
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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
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