Tribunals and Commissions12 Aug 2026Allowed
Shyamjee Prepaid Services Vs ITO-Ward 49(1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6645
Income Tax Act, 1961-Section 147, 144
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12,31,517 judgments in All Courts · page 910 of 61,576
Tribunals and Commissions12 Aug 2026Dismissed
Delhi State Industrial & Infrastructure Development Corporation Limited Vs Deputy Commissioner Of Income Tax, Circle-7(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6602
Income Tax Act, 1961-Section 143(3), 40(a)(ia), 37, 43B, 143(1), 10(46), 10(46)(c)
Tribunals and Commissions12 Aug 2026Allowed
Vipin Khandelwal Vs. Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6596
Income Tax Act, 1961-Section 271D, 269SS, 269ST, 271DA, 206CCPC-Order VII Rule 11(a) and (d)
Tribunals and Commissions12 Aug 2026Allowed
Vipin Khandelwal Vs Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6314
Income Tax Act, 1961-Section 271D, 269SS, 269ST, 271DA, 206CCPC-Order VII Rule 11(a) and (d)
Tribunals and Commissions12 Aug 2026Allowed
Vipin Khandelwal Vs Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6281
Income Tax Act, 1961-Section 206C, 269SS, 269ST, 271D, 271DACPC-Order VII Rule 11(a), (d)
Tribunals and Commissions12 Aug 2026
Vipin Khandelwal Vs Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6264
Income Tax Act, 1961-Section 271D, 269SS, 269ST, 271DA, 206CCPC-Order VII Rule 11(a) and (d)
High Courts12 Aug 2026
Varun Vs Food Corporation Of India & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6087
Tribunals and Commissions12 Aug 2026
Premium Compostos India Private Limited Vs. Assessing Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6172
Income-tax Act, 1961-Section 144B, 40A(3), 143(1)
Tribunals and Commissions12 Aug 2026Allowed
Ratna Sagar Pvt Ltd Vs DCIT, CC-4 - New Delhi-110055, Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6173
Income Tax Act, 1961-Section 153CRight to Information Act
Tribunals and Commissions12 Aug 2026
Kunal Arora Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6248
Income Tax Act, 1961-Section 139(1), 148, 250(6)
Tribunals and Commissions12 Aug 2026
ACIT, CC-25, Delhi Vs Laxmi Publications (P) Ltd.
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6274
Income-tax Act, 1961-Section 68, 69C, 132, 142(1), 143(2), 148, 149, 151
High Courts12 Aug 2026
Sohan Lal & Ors. Vs The State Of Rajasthan & Ors.
Rajasthan High Court · (2026) 08 RAJ CK 5690
Land Acquisition Act, 1894-Section 4, 4(1), 4(2), 4-A, 5-A, 6, 11, 17(2), 17(4), 18Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24Constitution of India-Article 226, 300A
High Courts12 Aug 2026
Arun Kumar Nath & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 5691
Constitution of India-Article 226, 300ARegistration Act, 1908-Section 21ARegistration [Assam Amendment] Act, 2009
High Courts12 Aug 2026
Panna Lal & Ors. Vs Board Of Revenue For Rajasthan, Ajmer & Ors.
Rajasthan High Court · (2026) 08 RAJ CK 5692
Rajasthan Tenancy Act, 1955-Section 183, 224Constitution of India-Articles 226, 227Code of Civil Procedure-Section 100
High Courts12 Aug 2026Allowed
Pandu Ram Netam Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 08 CHH CK 5693
Cr.P.C.-Section 374(2), 175, 437-AIPC-Section 302Indian Evidence Act, 1872-Section 26, 106
Supreme Court12 Aug 2026Allowed
Srinivasa Reddy Velagala Vs Sravanthi Infratech Pvt. Ltd.
Supreme Court Of India · 2026 INSC 835
Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(21), 7, 7(1), 7(5)(b), 8, 8(1), 8(2), 8(2)(a), 9, 9(5)(i)(d), 238ALimitation Act, 1963-Article 137, 62, Section 5, 18Indian Contract Act, 1872-Section 56
Tribunals and Commissions12 Aug 2026
Prasad E.B. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 08 CAT CK 6187
High Courts12 Aug 2026
Abdul Gani & Ors. Vs Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 5694
BNSS, 2023-Section 528, 180Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(iii), 3(1)(v), 3(1)(x)BNS-Sections 109/190, 126(2), 115(2), 125/191(2), 352/351(2), 324(4)/191(3)
Supreme Court12 Aug 2026Partly Allowed
Dinesh Kumar Vs The State Of Haryana
Supreme Court Of India · 2026 INSC 842
Indian Penal Code, 1860-Sections 302, 392, 34Evidence Act, 1872-Section 27, 106Cr.P.C.-Section 313
High Courts12 Aug 2026
Laiq Parvez Vs Union Territory Of JK Through Anti-Corruption Bureau, South Kashmir
Jammu And Kashmir High Court · (2026) 08 J&K CK 5695
Code of Criminal Procedure (CrPC)-Section 482, 157Jammu and Kashmir Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2)Ranbir Penal Code (RPC)-Section 120-B