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12,31,517 judgments in All Courts · page 927 of 61,576

High Courts12 Aug 2026Appeals dismissed

State (Nct Of Delhi) Vs Jagdish

Delhi High Court

Code of Criminal Procedure, 1973-Section 378Indian Penal Code, 1860-Sections 279 and 304AMotor Vehicles Act, 1988-Section 133
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High Courts12 Aug 2026Appeal dismissed and disposed of

Ms. Reshma Vs Ms. Shahnaz Parveen

Delhi High Court

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, Order 1 Rule 10; Section 96 read with Order XLI Rule 1
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Tribunals and Commissions11 Aug 2026Dismissed

ACIT, Central Circle 25, Delhi Vs Bansal Iron & Sheet Traders

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6759

Income Tax Act, 1961-Section 132, 132(4A)(i), 132A, 139, 143(1), 143(3), 147, 148, 149, 151, 151(1), 153, 153A, 153C, 153C(1), 153D, 158BD, 253(4), 254(1), 292C(1)(i)Income Tax Appellate Tribunal Rules, 1963-Rule 11, 12, 27Finance Act, 2005
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Tribunals and Commissions11 Aug 2026Allowed

M/s Lala Sher Singh Memorial Jeevan Trust Society Vs Principal Commissioner Of Income Tax (Central)-3

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6728

Income Tax Act, 1961-Section 11, 12, 12A, 12A(1), 12A(1)(ac)(i), 12A(1)(ac)(ii), 12A(1)(ac)(iii), 12AA, 12AA(1b), 12AB, 12AB(1)(b)(ii)(B), 12AB(4), 2(15), 13, 13(1)(c), 13(3), 13(3)(cc), 13(3)(d), 80G, 80G(5), 80G(5)(ii), 127, 132, 132(1), 143(3), 153AIncome Tax Rules, 1962-Rule 17ASociety Registration Act, 1860
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Tribunals and Commissions11 Aug 2026

Medhavi Tanwar Vs ACIT

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6699

Income Tax Act, 1961-Section 143(3), 250, 68, 115BBE, 143(1), 145(3)
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