High Courts03 Sept 2026Allowed
Yagya Dutt Sharma & Shweta Sharma Vs State of NCT of Delhi
Delhi High Court · 2026:DHC:7480
Indian Penal Code, 1860-Section 420, 468, 471, 34
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12,30,331 judgments in All Courts · page 659 of 61,517
High Courts03 Sept 2026Allowed
The Commissioner MCD and Ors Vs Rajinder Parshad Sharma and Ors
Delhi High Court · 2026:DHC:7474-DB
High Courts03 Sept 2026Allowed
Kamran Ashraf Reshi & Sobiya Aziz Vs National Investigation Agency
Delhi High Court · 2026:DHC:7447-DB
National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Section 120B, 121A, 122, 123Unlawful Activities (Prevention) Act, 1967-Section 18, 18A, 18B, 20, 38, 39, 43D(5)
High Courts03 Sept 2026Dismissed
M/s Patil Constructions and Infrastructure Limited Vs IFCI Venture Capital Funds Ltd. & Anr.
Delhi High Court · 2026:DHC:7469-DB
Code of Civil Procedure, 1908-Order 1 Rule 10, Section 151Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 9(1), 9(2), 9(3), 9(4)
High Courts03 Sept 2026Dismissed
Global Avianautics Limited Vs Directorate General of Civil Aviation & Ors.
Delhi High Court · 2026:DHC:7460-DB
Bharatiya Vayuyan Adhiniyam, 2024-Section 5AAircraft Act, 1934-Section 5AAircraft Rules, 1937-Rule 3(33AA), 49E, 49I, Schedule II
High Courts03 Sept 2026Disposed of
Spherion Solutions Private Limited Vs Additional Commissioner Adjudication CGST Delhi North & Ors.
Delhi High Court · 2026:DHC:7442-DB
Central Goods and Services Tax Act, 2017-Section 49, 107, 161Central Goods and Services Tax Rules, 2017-Rule 86A
High Courts03 Sept 2026Dismissed
Nahid Zakiya Through SPA Mohammad Uzair Vs Commissioner of Customs
Delhi High Court · 2026:DHC:7441-DB
Customs Act, 1962-Section 108, 110, 124Constitution of India-Article 226, 300A
High Courts03 Sept 2026Allowed
M/S Jindal Photo Ltd Vs M/S Rays Medical Services (P) Ltd
Delhi High Court · 2026:DHC:7454
Code of Civil Procedure, 1908-Section 96, Order VI Rule 17, Order VII Rule 14Limitation Act, 1963-Section 21, Article 113Bankers' Books Evidence Act
High Courts03 Sept 2026Disposed of
Devender Yadav & Anr. Vs Election Commission of India & Anr.
Delhi High Court · 2026:DHC:7464
Representation of the People Act, 1950-Section 21, 31Registration of Electors Rules, 1960Constitution of India-Article 324
LandmarkHigh Courts03 Sept 2026Dismissed
Subhash Chand and others Vs M/s Competent Automobiles Co. Ltd.
High Court Of Himachal Pradesh · 2026 INSC 434
Constitution of India-Article 227, 32 and 226Civil Procedure Code, 1908-Order 21 Rules 32 and 34 (5), Section 151, 96, 47, 21 Rule 34, 21 Rule 34 sub-rule (3), 21 Rule 34 sub-rules (1) to (4)Himachal Pradesh Tenancy and Land Reforms Act-Section 118, Rule 38
High Courts03 Sept 2026Dismissed
Subhash Chand and others Vs M/s Competent Automobiles Co. Ltd.
High Court Of Himachal Pradesh · 2026 INSC 434
Constitution of India-Article 227, 32, 226, 32 and 226Civil Procedure Code, 1908-Order 21 Rules 32 and 34 (5), Section 151, 96, 47, 21 Rule 34, 21 Rule 34 sub-rule (3), 21 Rule 34 sub-rules (1) to (4)Himachal Pradesh Tenancy and Land Reforms Act-Section 118, Rule 38
High Courts03 Sept 2026Allowed
Anjori Kapoor Vs State Of Himachal Pradesh Through Principal Secretary Housing, Govt. Of HP & Ors.
High Court Of Himachal Pradesh · (2026) 09 SHI CK 0167
Recruitment & Promotion Rules for the post of Chief Engineer (Civil) Class-I (Gazetted) in HIMUDA-Rule 10 & 11Himachal Pradesh Housing and Urban Development Authority, Chief Executive Officer, Class-I (Gazetted), Appointment, Terms & Conditions of Service Rules, 2012-Rule 11Himachal Pradesh Housing and Urban Development Authority Act, 2004-Section 11(1)
Tribunals and Commissions02 Sept 2026
Gurcharan Kaur Sahni Vs Income Tax Officer, Ward 30(4), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 7025
Income-tax Act, 1961-Section 143(3), 69A, 115BBE
Tribunals and Commissions02 Sept 2026Disposed Of
Sudhanshu Ram Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6888
Administrative Tribunals Act, 1985-Section 19
Tribunals and Commissions02 Sept 2026Disposed Of
Kartick Biswas Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6883
Administrative Tribunals Act 1985-Section 19
Tribunals and Commissions02 Sept 2026Disposed Of
Dipak Kumar Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6838
Tribunals and Commissions02 Sept 2026Dismissed
DCIT Vs Atoll Vyapaar Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6751
Income-tax Act, 1961-Section 4(2), 69A, 113, 132, 132A, 133A, 139, 139(1), 142(1), 142(2A), 143(2), 145 to 151, 147, 148, 148A, 149, 151, 153, 153A, 153B, 153C, 153C(1), 153C(3), 153D, 158B to 158BH, 158BA, 158BA(3), 158BI, 250, 260A, 292C(1)(i)Income-tax Act, 2025-Section 362(3)Constitution of India-Article 14
Tribunals and Commissions02 Sept 2026Allowed
Krish Road Carriers Private Limited Vs ITO, Ward 14 (4)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6755
Income-tax Act, 1961-Section 147, 147(a), 147(b), 147(c), Explanation 2 to Section 147, 148, 149, 150(2), 151, 151(2), 281A, 282, 282A, 282A(1), 282A(2)Income Tax (Appellate Tribunal) Rules-Rule 11Income-tax Rules, 1962-Rule 127A
Tribunals and Commissions02 Sept 2026Allowed
Ashwani Minda L/H Of Late Shri Jai Deo Prasad Minda Vs ACIT CC-13 New Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6754
Income Tax Act, 1961-Section 143/147, 143(3), 147, 148Direct Tax Laws (Amendment) Act, 1987
Tribunals and Commissions02 Sept 2026
Upkar Mani Vs DCIT
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6753
Income-tax Act, 1961-Section 153A, 153C