Tribunals and Commissions18 Aug 2026Allowed
Kamlesh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6299
Income-tax Act, 1961-Section 147 r.w.s. 144
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Tribunals and Commissions18 Aug 2026Allowed
Ambica Aggarwal Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6292
Income-tax Act, 1961-Section 147
Tribunals and Commissions18 Aug 2026Allowed
Surendra Kumar (L/H Shri Natthu Singh) Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6291
Income-tax Act, 1961-Section 147, 144
Tribunals and Commissions18 Aug 2026Allowed
Yogesh Thakral Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6290
Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions18 Aug 2026Allowed
Raj Kumar Jha Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6308
Income-tax Act, 1961-Section 143(3), 144B
Tribunals and Commissions18 Aug 2026Allowed
Nisha Arora Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6306
Income Tax Act, 1961-Section 148, 147, 144, 143(2)
Tribunals and Commissions18 Aug 2026Dismissed
Moti Singh Memorial Trust Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6312
Income-tax Act, 1961-Section 143(3), 143(3A), 143(3B), 11, 12A
Tribunals and Commissions18 Aug 2026Allowed
Kuldip Kohi Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6317
Income-tax Act, 1961-Section 147, 260
Tribunals and Commissions18 Aug 2026Allowed
Amardeep Singh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6316
Income-tax Act, 1961-Section 147
Tribunals and Commissions18 Aug 2026Allowed
Priya Mehrotra Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6315
Income-tax Act, 1961-Section 147, 144
High Courts18 Aug 2026Disposed Of
Subhash Chander Mittal Vs Director General Of Income Tax & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6078
Income Tax Act, 1961-Section 132, 220(2), 220(2A), 234A, 234B, 234C, 245D(1), 144C, 264, 115JAA, 115JDFinance Act, 2024-Section 88, 89(1)(a), 89(1)(b), 89(1)(h), 89(1)(n), 89(1)(o), 97Finance (No.2) Act, 2024-Chapter IV
High Courts18 Aug 2026
Vijendra Stores Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6076
High Courts18 Aug 2026
M/s Steelman Industries Vs Union Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6084
Customs Act, 1962-Section 28
High Courts18 Aug 2026Disposed Of
Sri. Siddanth Shukla Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 6069
BNSS-Section 528
Tribunals and Commissions18 Aug 2026
Kamal Kumar Jangir (HUF) Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6271
Income-tax Act, 1961-Section 250, 147, 144B, 271(1)(c), 10(38), 148, 132, 154, 143(3), 69A, 69C, 156
Tribunals and Commissions18 Aug 2026
DCIT, Circle 75(1) Vs Mahagun (India) Pvt Ltd
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6064
Income Tax Act, 1961-Section 250, 201(1), 194I, 201(1A), 194I(b), 10(46)
Tribunals and Commissions18 Aug 2026
Vijay Batham & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 08 CAT CK 6185
Constitution of India-Article 14, 16, 226
Tribunals and Commissions18 Aug 2026Allowed
Bank Of India Vs Shri Karvir Nivasini Mahalaxmi Ispat Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6168
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5), 8, 8(1), 8(2), 9, 10, 3(12), 5(8), 5(8)(a), 4, 13, 14, 17, 25, 31(1), 33, 238, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3-A), 14
Tribunals and Commissions18 Aug 2026
Adarsh Barai Vs The Comptroller And Auditor General Of India & Ors.
Central Administrative Tribunal · (2026) 08 CAT CK 6186
Constitution of India-Article 14
High Courts18 Aug 2026
State Of Karnataka Vs Pavitra Gowda & Ors.
Karnataka High Court · (2026) 08 KAR CK 5525
IPC-Sections 302, 201, 161, 165-AIndian Evidence Act, 1872-Sections 154, 142, 155, 3, 137Cr.P.C.-Sections 482, 164, 174, 161, 36