Tribunals and Commissions13 Aug 2026Allowed
Frozen Iron and Steel Private Limited Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6492
Income-tax Act, 1961-Section 147
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12,31,517 judgments in All Courts · page 892 of 61,576
Tribunals and Commissions13 Aug 2026Allowed
M/S Marc Enterpries Private Limited Vs DCIT, Circle 16(1), New Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6615
Income Tax Act, 1961-Section 143(3), 144B, 56(2)(viib), 143(1), 154, Rule 11UA, 11UA(2), 11UA(4)
Tribunals and Commissions13 Aug 2026
Rajiv Puri Vs Circle 70(1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6612
Income-tax Act, 1961-Section 271(1)(c), Explanation 4(b) below Section 271(1)(c)(iii), 274, 273B, 143(3), 147, 148, 142(1), 139, 80C
Tribunals and Commissions13 Aug 2026Allowed
Baki Packi Private Limited Assessment Unit Vs W32 AO-3 Income Tax Department
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6590
Income-tax Act, 1961-Chapter XVII-B, Section 69C, 234A, 234B, 234C, 270A
Tribunals and Commissions13 Aug 2026
Jain Rajesh & Associates Vs ITO Ward 61(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6586
Income Tax Act, 1961-Section 154, 143(1), 244A
Tribunals and Commissions13 Aug 2026Allowed
Lucknow Realities Private Limited Vs Income Tax Officer Ward 15(1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6412
Income Tax Act, 1961-Sections 147, 144, 144B, 143(2), 143(3), 148, 148A, 148A(a), 148A(b), 148A(d), 149, 151, 151(i), 151(ii), 68, 270A, 271AAC, 234A, 234B, 234C, 90, 90A, 132, 132A, 133A, 135AFinance Act 2021Finance Act 2022
Tribunals and Commissions13 Aug 2026Allowed
Gurgaon Realtech Limited Vs NFAC Assessment Unit Income Tax Department
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6406
CGST Act, 2017-Section 17(5)Income-tax Act-Section 37(1), 40(a)(ia), Chapter XVIIB
Tribunals and Commissions13 Aug 2026Allowed
Mr. Ankit Agarwal Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6398
Income Tax Act, 1961-Section 250, 143(3), 144B, 270A, 154
Tribunals and Commissions13 Aug 2026Allowed
M/s WLD Investments Pvt. Ltd. Vs DCIT, Circle 25(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6305
Income Tax Act-Section 250(6)
High Courts13 Aug 2026
Randeep Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6086
High Courts13 Aug 2026
M/s Nain Foundation Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6073
Arbitration and Conciliation Act, 1996-Fourth Schedule
Tribunals and Commissions13 Aug 2026
ACIT Vs M/s Bajaj Resources Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6252
Income-tax Act, 1961-Section 10(34), 14A, 14A(1), 14A(2), 14A(3), 142(1), 143(2), 143(3), 143(3A), 143(3B), 147, 154, 250, 263, 115JBIncome-tax Rules, 1962-Rule 8D, 8D(2), 8D(2)(ii)IT (Fourteenth Amendment) Rules, 2016
High Courts13 Aug 2026
Nilesh Dhanukar Vs Siemens Industry Software Inc & Anr.
Delhi High Court · 2025 INSC 325
Code of Civil Procedure, 1908-Order XXVI Rule 9, XXXIX Rule 2A, XXXIX Rules 1 and 2, XXI Rule 32Contempt of Courts Act, 1971-Section 2(b), 2(c)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
High Courts13 Aug 2026Dismissed
S.Nandini Vs Nalsar University Of Law
Telangana High Court · (2026) 08 TEL CK 5658
Letters Patent-Clause 15CPC-Section 151Manual of Policies for MBA-Rule 4.4, 4.6, 4.8.1, 4.8.2, 4.8.3, 4.8.7, 5.3.5
High Courts13 Aug 2026Disposed Of
The Jupaka Primary Agricultural Cooperative Society Ltd. Vs Narige Rajani Kanth & Ors.
Telangana High Court · (2026) 08 TEL CK 5659
Telangana State Cooperative Societies Act, 1964-Section 60, 52CPC-Section 151
High Courts13 Aug 2026Disposed Of
Gade Laxman Vs Telangana Industrial Infrastructure Corporation (TGIIC) & Ors.
Telangana High Court · (2026) 08 TEL CK 5660
Constitution of India-Article 226, 14, 19, 21, 300-ACPC-Section 151
High Courts13 Aug 2026Allowed
B. Sai Srimann & Ors. Vs The State Of Telangana & Ors.
Telangana High Court · (2026) 08 TEL CK 5202
Registration Act, 1908-Section 22-A, 22-A(1)(b), 22-A(1)(e), 22-A(2), 22-A(4), 71Constitution of India-Article 226CPC-Section 151
High Courts13 Aug 2026Allowed
Penugonda Sree Ram Reddy Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5201
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)(b)
High Courts13 Aug 2026Disposed Of
Jesha Makwana & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 08 TEL CK 5200
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 318(4)Essential Commodities Act, 1955-Section 7
High Courts13 Aug 2026Disposed Of
Telangana State Co-operative Apex Bank Ltd Vs T. Hemanth Kumar Yadav & Ors.
Telangana High Court · (2026) 08 TEL CK 5199
Code of Civil Procedure-Section 114, Order XLVII Rule 1