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Tribunals and Commissions28 Aug 2026Allowed

Shri Mukul Rohatgi Vs Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6564

Income-tax Act, 1961-Section 2, 2(15A), 2(16), 14A, Rule 8D, 22, 23(1), 27(i), 64(1)(iv), 116, 116(b), 116(c), 119, 120(2), 139(1), 142(1), 142(4), 143(1), 143(2), 143(3), 144B, 147, 151, 263, Explanation 2 to Section 263 (clauses (a), (c))Finance Act, 2015
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High Courts28 Aug 2026Dismissed

Ms Tongam Nake Vs The State Of AP & Ors

Gauhati High Court · (2026) 08 GAU CK 4117

Constitution of India-Article 309The Arunachal Pradesh Civil Services and Civil Posts (Upper Age-Limit for Direct Recruitment) Rules, 2014-Rule 6Minimum Qualifying Marks for Recruitment to Group A, B and C Posts and Common Examination Scheme (for Group-C Posts) Rules, 2023-Rule 4(a), 5
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High Courts28 Aug 2026Dismissed

Elia Banda Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 4046

Code of Criminal Procedure-Section 374(2), 313, 161, 164Indian Penal Code-Section 376, 366-AIndian Evidence Act, 1872-Section 118, illustration (b) of Section 114
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High Courts28 Aug 2026Allowed

Siddhartha Buragohain Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4047

Constitution of India-Article 226Assam Medical Council Act, 1999-Section 32(D), 23, 17, 17(b), 34, 32DIndian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002-Clause 1.2 of Chapter 1, 2.4 of Chapter 2
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