Tribunals and Commissions19 Aug 2026Allowed
Surender Singh Vs ITO Ward 1, Bhiwani
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6342
Income Tax Act, 1961-Section 271(1)(c), 148, 142(1), 144, 274, 250
JUDGMENT DATABASE
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12,30,525 judgments in All Courts · page 812 of 61,527
Tribunals and Commissions19 Aug 2026
Rajender Kumar Vs ITO
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6225
Income Tax Act, 1961-Section 250, 69A, 115BBE, 143(1), 143(2), 142(1), 44AD, 143(3)
Tribunals and Commissions19 Aug 2026
Ishwar Chand Wadhwa Vs Asstt. Commissioner Of Income Tax, Circle 4(1), Gurugram
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6226
Income Tax Act, 1961-Section 143(3), 115BBE
Tribunals and Commissions19 Aug 2026
Isha Mehta Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6260
Income Tax Act, 1961-Section 144B, 68, 115BBE
Tribunals and Commissions19 Aug 2026
ACIT Vs Vikas Chain And Jewellery Private Limited
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6258
Income Tax Act, 1961-Section 250, 68, 115BBE, 143(1), 143(2), 142(1), 143(3)
Tribunals and Commissions19 Aug 2026Allowed
Ravindra Vs. ITO Charkhi Dadri
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6255
Income-tax Act, 1961-Sections 69A, 147, 148, 148A(6), 149, 149(1), 149(1)(6), 151, 271(1)(c)Finance Act, 2021TOLA-Sections 2, 3(1)
Tribunals and Commissions19 Aug 2026Allowed
Ravindra Vs ITO Charkhi Dadri
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6254
Income-tax Act, 1961-Section 147, 148, 149, 69A, 151, 148A, 271(1)(c)Finance Act, 2021TOLA-Section 2, 3(1)
Tribunals and Commissions19 Aug 2026
Dy. Commissioner of Income Tax, Gurgaon Vs Vivek Joshi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6276
Income-tax Act, 1961-Section 147, 69A, 148, 148A(b), 148A(d), 148A, 149, 149(1)(a)
Tribunals and Commissions19 Aug 2026Allowed
Knitscraft Textile LLP Vs Ervika Global Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6158
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 9(5)(2)(d), 13(2), 14, 15, 17, 18Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1)
Tribunals and Commissions19 Aug 2026Allowed
Saffron Gems Private Limited Vs Antique Exim Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6159
Insolvency and Bankruptcy Code, 2016-Section 7, 16(2), 5(8), 5(7), 4, 7(5)(a), 9, 14, 14(1), 14(3), 31(1), 33, 14(2), 14(2A), 13(1)(c), 15, 17, 18, 20 and 21, 19, 18(1)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 33(1), 33(3), 3A
Tribunals and Commissions19 Aug 2026Allowed
M/s. Union Bank of India Vs M/s. Andhra Pradesh Gas Power Corporation Ltd.
National Company Law Tribunal · (2026) 08 NCLT CK 6160
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 3(11) and 3(12), 15, 14, sub-section (1) of Section 14, 13(2), 17 and 18, 19, 20Bankers' Books Evidence Act, 1891Recovery of Debts and Bankruptcy Act, 1993-Section 19
Tribunals and Commissions19 Aug 2026Allowed
M/s. Nimbus International Pvt. Ltd. Vs Mrishi Marcndey India Ltd.
National Company Law Tribunal · (2026) 08 NCLT CK 6161
Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(7), 13, 14, 15 to 21, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Form 2
Tribunals and Commissions19 Aug 2026Allowed
M/s. Indian Overseas Bank Vs M/s. Helapuri Spinning Mills Pvt Ltd
National Company Law Tribunal · (2026) 08 NCLT CK 6162
Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(3), 7(4), 3(12), 5(7), 5(8), 13(2), 14, 14(1), 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
Tribunals and Commissions19 Aug 2026
Ritesh Kumar (HUF) Vs Dalmia Life Care Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6163
Insolvency and Bankruptcy Code, 2016-Section 33(2), 19(2), 33, 34(1), 14, 33(5), 52, Chapter-IIIInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
Tribunals and Commissions19 Aug 2026Allowed
Abinandan Holdings Private Limited Vs SKM Estates Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6164
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
Tribunals and Commissions19 Aug 2026Allowed
Sachetna Finance Private Limited Vs Shroff Textiles Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6165
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(3)(c), 7(5), 8, 9, 10A, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963-Section 18
Tribunals and Commissions19 Aug 2026Allowed
Pen India Private Limited Vs Reliance Entertainment Studios Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6166
Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 9, 13, 14, 17, 25, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
Tribunals and Commissions19 Aug 2026Allowed
Sidhraj Transinfra Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6167
Insolvency and Bankruptcy Code, 2016-Sections 7, 7(4), 7(7)(a), 10, 10(4), 11, 13, 14, 14(1), 14(2), 14(3), 15 to 21, 17, 18, 31(1), 33Companies Act, 2013Negotiable Instruments Act-Section 138
Tribunals and Commissions19 Aug 2026
Mr. Sumit Bansal Vs Mr. Rajeev Lochan
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 6222
I&B Code-Sub-Section 11 of Section 3, Sub-Section 7 of Section 5, Sub-Section 8 of Section 5, Section 5(8)(f), 60(5), 238Real Estate (Regulation and Development) Act, 2016-Section 2 clauses (d) and (zn)Arbitration and Conciliation Act, 2015
High Courts19 Aug 2026
Niranjan Vs Daljeet Singh & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5492