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High Courts28 Aug 2026Allowed

Dr. Swarajit Debbbarma Vs The State of Tripura

Tripura High Court · (2026) 08 TP CK 0923

Teachers Eligibility Qualifications in Medical Institutions Regulations, 2022-Regulation 6, 11.2Minimum Qualifications for Teachers in Medical Institution Regulations, 1998Tripura Medical Education (Administrative & Faculty) Service Conditions Rules, 2015-Schedule-II
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Tribunals and Commissions27 Aug 2026

Narender Singh Rathee Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6562

Income-tax Act, 1961-Section 147, 57(iv), 145A(b), 143(2), 142(1), 143(3), 143(3A), 143(3B), 263, 56(2)(viii), 10(37), 45(5), 145A, 145B, 143(1)Land Acquisition Act, 1894-Section 28, 34Finance Act, 2009
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Tribunals and Commissions27 Aug 2026Partly Allowed

Shokat Ali Vs AO

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6509

Income-tax Act, 1961-Section 143(3), 69A, 115BBE
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Tribunals and Commissions27 Aug 2026Allowed

Jay Ambe Industries Vs MIM Petro World Private Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6117

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13(1)(b), 13(1)(c), 14, 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Indian Evidence Act, 1872-Section 65(b), 65B
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