High Courts04 Sept 2026Allowed
Dayanand S/o Bhushanrao Ambekar Vs. Ashok S/o Bhaurao Biradar
Bombay High Court · 2026:BHC-AUG:40551
Code of Civil Procedure, 1908-Order IX Rule 7
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12,30,331 judgments in All Courts · page 639 of 61,517
High Courts04 Sept 2026Dismissed
Santram s/o Dhondiram Kawade Vs The State of Maharashtra and Others
Bombay High Court · (2026) 09 BOM CK 0358
Code of Criminal Procedure, 1973-Section 397, 401, 28(3), 194Indian Penal Code, 1860-Section 498-A, 304-B, 34Dowry Prohibition Act, 1961-Section 3, 4
High Courts04 Sept 2026Allowed
M/s. Ateshyam and Sadakat Ali Vs. State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-NAG:11706-DB
Maharashtra Regional and Town Planning Act, 1966-Section 127Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
High Courts04 Sept 2026Partially allowed
Tarachand s/o Keshaorao Rokde Vs. Ramesh Natthuji Dhage (Since Deceased) through Legal Representatives and Ors.
Bombay High Court · 2026:BHC-NAG:11719
Code of Civil Procedure, 1908-Order 21
High Courts04 Sept 2026Allowed
Amit Dineshchandra Palan Vs. The State of Maharashtra and Ors.
Bombay High Court · 2026:BHC-NAG:11712-DB
Maharashtra Regional and Town Planning Act, 1966-Section 127
High Courts04 Sept 2026Allowed
Diana Buildwell Private Limited Vs. M/s Sterling Holidays Resorts (India) Limited and Ors.
Bombay High Court · 2026:BHC-GOA:1792
Transfer of Property Act, 1882-Section 54, 55, 100Code of Civil Procedure, 1908-Order 43 Rule 1, Order 7 Rule 11, Order 39
Tribunals and Commissions03 Sept 2026Allowed
Mukesh Kumar Aggarwal Vs DCIT CC-05 - New Delhi-, Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 7024
Income Tax Act, 1961-Section 143(3)Income Tax Rules-Rule 46
Tribunals and Commissions03 Sept 2026
Ranjit Das Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6849
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions03 Sept 2026Allowed
Income Tax Officer Vs Naveen Sabharwal
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6723
Income-tax Act-Section 143(3), 68, 37, 69C, 115BBE, 234A, 234B, 234C, 234D
Tribunals and Commissions03 Sept 2026
Kohinoor Tea Company Private Limited Vs Central Bank Of India
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6120
Recovery of Debts and Bankruptcy Act, 1993-Section 17A, 30Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Constitution of India-Article 227
Tribunals and Commissions03 Sept 2026Dismissed
The Saraswat Co-operative Bank Ltd. Vs KBC Bank N.V. & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6104
Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 20SARFAESI Act-Section 13(2), 13(4)
Tribunals and Commissions03 Sept 2026Allowed
Asset Reconstruction Co. (India) Ltd. Vs Xrbia Ambience Reality LLP & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6098
Tribunals and Commissions03 Sept 2026Disposed Of
Bhoomi Rajeev Vora & Anr. Vs Bank Of Baroda
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6097
Tribunals and Commissions03 Sept 2026Disposed Of
Central Bank of India Vs SmtManjunla Devi G.D. & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6052
SARFAESI
Tribunals and Commissions03 Sept 2026Dismissed
Kunal Madhubhai Patel Vs Bank of India & Ors.
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6050
Tribunals and Commissions03 Sept 2026Disposed Of
Ms Shivam Agencies Vs Bank Of Maharashtra
Debts Recovery Appellate Tribunal · (2026) 09 DRAT CK 6049
Tribunals and Commissions03 Sept 2026Allowed
Jaswant Sehgal Vs Income Tax Officer Under Faceless Assessment Unit
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6687
Income-tax Act, 1961-Section 143(3), 263, 144B, 40A(3)
Tribunals and Commissions03 Sept 2026Allowed
Ghanshyam Gupta Vs DCIT Central Circle-16
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6425
Income Tax Act, 1961-Section 250, 143(3), 147, 148, 132, 143(2), 133A, 132A, 127, 148B, 139, 142(1), 142, 153A
Tribunals and Commissions03 Sept 2026Allowed
ZF Steering Gear (India) Limited Vs DCIT, Central Circle-15
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6336
Income Tax Act, 1961-Section 250, 143(3), 263, 80-IA, 80-IA(2), 80-IA(3) (Explanation 2), 80-IB, 80-I, 80-I(2), 80-I(2)(iii), 32
Tribunals and Commissions03 Sept 2026Partly Allowed
JCIT Vs RNT Metals Private Limited
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6326
Income Tax Act, 1961-Section 127, 132, 132A, 133A, 139, 139(1), 142(1), 143(1), 143(2), 143(3), 147, 148, 148B, 153A, 250