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Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 581 of 61,517

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)

Tribunals and Commissions09 Sept 2026Partly Allowed

Bharat Bhushan Gupta Vs ACIT Central Circle-25

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6411

Income-tax Act, 1961-Section 143(3), 153D, 69A, 139, 143(1), 132, 115BBE

Tribunals and Commissions09 Sept 2026

Shadi Lal Katyal Vs ACIT Circle-61(1), New Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6410

Income-tax Act, 1961-Section 139(1), 143(2), 143(3), 148, 124(3), 292BB