Tribunals and Commissions24 Aug 2026Allowed
Moon Herbal Laboratories Pvt. Ltd. Vs ITO, Ward 17(3)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6474
Income tax Act 1961-Section 143(3), 143(2), 69A, 145, 115BBEITAT Rules, 1963-Rule 29
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12,30,331 judgments in All Courts · page 760 of 61,517
Tribunals and Commissions24 Aug 2026Allowed
Newtimes Development India Private Limited Vs Office Of The Deputy Commissioner Of Income Tax, Circle 3(1), Gurgaon
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6468
Income Tax Act, 1961-Section 139(1), 142(1), 143(1), 143(3), 144(B), 144C, 144C(1), 144C(2)(b), 144C(13), 92CA(1), 92CA(3), 234B, 270AIncome Tax Rules, 1962-Rule 10B, 10D, 108
Tribunals and Commissions24 Aug 2026
Assistant Commissioner Of Income Tax Vs Aas Research & Solutions Private Limited
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6761
Income-tax Act-Section 148
Tribunals and Commissions24 Aug 2026Dismissed
DCIT Central Circle-28 Vs Aravi Ventures Private Limited
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6381
Income-tax Act, 1961-Section 132, 150, 153, 153A, 153C, 153C(1)Finance Act, 2017
Tribunals and Commissions24 Aug 2026Allowed
Mantarav Private Limited Vs DCIT, Circle 10 (1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6378
Income-tax Act, 1961-Section 143(3), 144B, 68, 56(2)(viib), 143(2), 133(6), 131, 271AAC, 27OA, 5(2)Finance Act, 2012
Tribunals and Commissions24 Aug 2026
AL Barkat Enterprises Vs Central Circle – 2
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6372
Income Tax Act, 1961-Section 250, 144, 133A, 145(3), 147, 270A, 271A, 271(1)(c), 40A(3), 44AB
Tribunals and Commissions24 Aug 2026Allowed
Imperial Export Vs Income Tax Officer Ward-D-I/24 Vasant Vihar -1, 52(1) Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6367
Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions24 Aug 2026Allowed
Manish Kumar Arora Vs ITO Ward 59(3)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6307
Income Tax Act, 1961-Section 147, 144, 148A(d), 142(1), 148
High Courts24 Aug 2026
Shiv Shankar Singh Vs Committee Of Management Nehru Vidyapeeth Inter College & Anr.
Allahabad High Court · (2026) 08 AHC CK 6247
Code of Civil Procedure, 1908-Order 11, XIII, III Rules 1, 2 and 4, XXIII Rule 3, Section 151Advocates Act, 1961-Chapter V, Section 35, 36, 36-B, 49Bar Council of India Rules-Chapter II Part VI
High Courts24 Aug 2026Allowed
Smt. Santosh Singh & Ors. Vs Gajendra Singh & Ors.
Allahabad High Court · (2026) 08 AHC CK 6242
Motor Vehicles Act, 1988-Section 159, 164, 165, 166, 166(2), 169, 173Code of Civil Procedure-Section 21, Order XLI Rule 27
High Courts24 Aug 2026
Seema Ray & Ors. Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 08 AHC CK 6266
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981Uttar Pradesh Basic Education Teachers Posting Rules, 2008
High Courts24 Aug 2026
Masihunnisa Degree College & Anr. Vs State Of U.P. Thru. Prin. Secy. Higher Edu. Deptt. Lko. & Ors.
Allahabad High Court · (2026) 08 AHC CK 6243
Constitution of India-Article 226, 32, 226 and 136Society Registration Act, 1860-Section 12(D)(1)(C)U.P State University Act, 1973-Section 57 (iii)
Tribunals and Commissions24 Aug 2026
Gewinn Consulting Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6232
Income Tax Act, 1961-Section 68
Tribunals and Commissions24 Aug 2026
HMY Impex Pvt Ltd Vs ITO, Ward 11(2)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6238
Income Tax Act, 1961-Section 250, 143(2), 142(1), 68, 115BBE, 69A, 145(3), 234B, 234C, 271AACTaxation Laws (Second Amendment) Act, 2016UP VAT Act, 2008
High Courts24 Aug 2026Disposed Of
Swami @ Mallepelly Sathyanarayana Swamy & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 6082
Constitution of India-Article 226, 14, 16 and 21CPC-Section 151BNS-Section 296(b), 329(4), 324(4), 351(2), 3(5)
Tribunals and Commissions24 Aug 2026
ACIT Vs Rajiv Sharma
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6063
Income Tax Act, 1961-Section 69A, 132(4)
High Courts24 Aug 2026
Punjabi Academy & Anr. Vs Avtar Singh & Anr.
Delhi High Court · (2026) 08 DEL CK 5256
Societies Registration Act, 1860Constitution of India-Article 23, 23(1), 14, 39, 41, 42Delhi School Education Rules, 1973-Rule 101, 101(1), 101(2), proviso to Rule 101(2)
High Courts24 Aug 2026Dismissed
Saurabh Vs State Of Nct Of Delhi
Delhi High Court · (2026) 08 DEL CK 5245
BNS-318(4), 3(5)
High Courts24 Aug 2026
Thakur Rathan Singh @ Thakur Siva Rathan Singh Vs The State Of Telangana
Telangana High Court · (2026) 08 TEL CK 5368
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3), 482 (2)Indian Penal Code, 1860-Sections 420, 406 read with 34Telangana Protection Of Depositors Of Financial Establishments Act, 1999-Section 5
High Courts24 Aug 2026Allowed
M/s RPM Infra Vs Kongara Saida Rao & Ors.
Telangana High Court · (2026) 08 TEL CK 5369
Letters Patent-Clause 15Constitution of India-Article 226Motor Vehicles Act, 1988-Section 166