Tribunals and Commissions17 Aug 2026
Triveni Enterprises Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6623
Income Tax Act, 1961-Section 147, 144B, 68, 148A(d), 148, 147/144Companies Act, 2013
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12,30,350 judgments in All Courts · page 846 of 61,518
Tribunals and Commissions17 Aug 2026Allowed
Vishal Jewels Vs DCIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6619
Income Tax Act, 1961-Section 250, 153C, 153A, 127, 153D, 69A, 69C, 115BBE, 271AAC, 234A, 234B, and 234C, 132, 142(1)
Tribunals and Commissions17 Aug 2026Allowed
Deepti Garg Vs ITO
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6613
Income Tax Act, 1961-Section 250, 147, 144B, 151A, 69A, 115BBE, 148, 151, 44AD, 132, 153C
Tribunals and Commissions17 Aug 2026Partly Allowed
Joharilal Agarwala Sales Private Limited Vs ACIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6610
Income Tax Act, 1961-Section 250
Tribunals and Commissions17 Aug 2026Allowed
Sehdev Vs Deputy Commissioner Of Income Tax, Circle 60(1), New Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6609
Income Tax Act, 1961-Section 250, 144B, 148A(b), 148, 142(1), 144
Tribunals and Commissions17 Aug 2026Allowed
Sh. Rattan Prakash Mishra Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6607
Income-tax Act, 1961-Section 153C, 143(3), 292C
Tribunals and Commissions17 Aug 2026Partly Allowed
Shakil Ahmad Khan Vs Deputy Commissioner Of Income Tax, Central Circle-1
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6606
Income Tax Act, 1961-Section 250, 69A, 115BBE
Tribunals and Commissions17 Aug 2026
M/s. Emaar MGF Construction Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6604
Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions17 Aug 2026Partly Allowed
Richemont India Private Limited (erstwhile known as RLG Retail Private Limited) Vs. Deputy Commissioner of Income Tax, Circle 19(1), New Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6603
Income Tax Act, 1961-Section 143(3), 254, 144C(13), 253(1), 153(3), 153(4), Sub-section (8) to Section 144CCompanies Act, 1956-Section 220
Tribunals and Commissions17 Aug 2026Allowed
One Step Greener Foundation Vs Circle Exempt 2(1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6601
Income Tax Act, 1961-Section 12A(1)(ac)(iii)
Tribunals and Commissions17 Aug 2026Allowed
Sh. Vinod Gupta Vs DCIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6599
Income-tax Act, 1961-Section 153C, 69A
Tribunals and Commissions17 Aug 2026
Sh. Manoj Kumar Yadav Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6598
Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions17 Aug 2026Partly Allowed
Rajvir Singh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6597
Income Tax Act, 1961-Section 250, 272A(1)(b)
Tribunals and Commissions17 Aug 2026Partly Allowed
Sungold Trade Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6594
Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions17 Aug 2026
M/s. R.P. Enterprises Vs ACIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6401
Income-tax Act, 1961-Section 143(3), 69, 69C, 139(1), 145(3), 115BBE
Tribunals and Commissions17 Aug 2026
Himanshu Sirohi Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6231
Income Tax Act, 1961-Section 270A
Tribunals and Commissions17 Aug 2026Allowed
Vishal Jewels Vs DCIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6259
Income Tax Act, 1961-Section 250, 153C, 153A, 127, 153D, 69A, 69C, 115BBE, 271AAC, 234A, 234B, 234C, 132, 142(1)
High Courts17 Aug 2026
Rajan Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6077
Constitution of India-Article 226, 227, 14Employees State Insurance Corporation (Medical Teaching Faculty Post) Recruitment Regulations, 2015
Tribunals and Commissions17 Aug 2026
P. Venugopal Vs The Registrar Of Companies & Ors.
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 6223
Companies Act, 2013-Section 248, 248(5), 252
High Courts17 Aug 2026
R. Balachandran & Anr. Vs State Of Kerala & Anr.
High Court Of Kerala · 2026 INSC 568
Indian Penal Code-Sections 120B, 420Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2), 19(1)(c)Prevention of Corruption Act, 1947-Section 5(1)(e)