Tribunals and Commissions10 Aug 2026
Harpal Singh Vs ITO, Ward -1, Sonipat
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6691
Income Tax Act, 1961-Section 119, 124(3), 127, 143(2), 143(3), 147, 148, 151
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12,31,517 judgments in All Courts · page 948 of 61,576
Tribunals and Commissions10 Aug 2026
Naresh Gupta Vs ITO Ward 62(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6688
Income Tax Act, 1961-Section 147, 144, 144B, 148, 69
Tribunals and Commissions10 Aug 2026
KRS Impex Vs ITO Ward 34(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6686
Income Tax Act, 1961-Section 147, 144, 144B, 148, first proviso to Section 148, 148A(d), 151, 69A, 115BBE, 69, 250, 250(6)
Tribunals and Commissions10 Aug 2026
M/s. Mahavir Fincon Pvt. Ltd. Vs DCIT (CC)- 28
Income Tax Appellate Tribunal · 2023 INSC 882
Income-tax Act, 1961-Section 127, 132, 139(1), 142(1), 143(2), 143(3), 144, 148, 153A, 153B, 153B(1), 153B(1)(b)(ii), 153C, 158BC, 158BDConstitution of India-Article 226
Tribunals and Commissions10 Aug 2026Allowed
Pace Buildcon Private Limited Vs Ward- 19 (3) Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6679
Income-tax Act, 1961-Section 56(2)(vii), 10(37)
Tribunals and Commissions10 Aug 2026Partly Allowed
M/s. AA Enterprises Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6618
Income-tax Act, 1961-Section 143(3), 69C
High Courts10 Aug 2026
Vijay Kumar Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6072
Constitution of India-Articles 226, 227
High Courts10 Aug 2026
Dr. Pardeep Kaur Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6071
Constitution of India-Articles 226, 227Punjab Civil Services Rules, Volume-I, Part-I-Rule 8.121
High Courts10 Aug 2026
Major Singh & Anr. Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6070
Constitution of India-Article 226, 227, 14, 16
High Courts10 Aug 2026
Smt. Roshni & Ors. Vs Financial Commissioner, Govt. Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6088
Haryana Land Revenue Act, 1887-Sections 34, 36
Tribunals and Commissions10 Aug 2026
Sanidhya Garg & Anr. Vs State Bank Of India; Sonidhya Garg & Anr. Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6133
High Courts10 Aug 2026
The Branch Manager, National Insurance Company Limited Vs Hasmukh Pannalal Punamiya & Ors.
Sikkim High Court · (2026) 08 SIK CK 5235
Motor Vehicles Act, 1988-Section 166Hindu Succession Act, 1956-Sections 15, 21
High Courts10 Aug 2026
Satya Kripal Agarwal Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5147
Constitution of India-Article 226, 227, 32, 14
High Courts10 Aug 2026
Neha Mudgil Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5148
Constitution of India-Article 226/227
Tribunals and Commissions10 Aug 2026Allowed
Vistra ITCL (India) Limited Vs Rajesh Habitat Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6118
Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(5)(a), 10A, 5(8), 3(12), 5(7), 3(23), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions10 Aug 2026Allowed
Ingram Micro India Private Limited Vs Planet Infrastructure Management Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5121
Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 5(21), 8, 8(1), 8(2), 8(2)(a), 9, 9(1), 9(2), 9(3)(b), 9(3)(e), 9(4), 9(5), 9(5)(ii)(d), 14(1), 14(2), 14(3), 14(4)Negotiable Instruments Act, 1881-Section 138Arbitration and Conciliation Act, 1996-Section 9, 17
Tribunals and Commissions10 Aug 2026Allowed
MKHS Housing LLP Vs Shivalay Infracon Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5122
Insolvency and Bankruptcy Code, 2016-Section 9, 7, 8, 9(3)(b), 3(11), 5(20), 8(1), 5(6), 9(5), 9(5)(2(d), 14(1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Tribunals and Commissions10 Aug 2026Allowed
M/s. Krone Finstock Private Limited Vs M/s. Krrish Realtech Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6110
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 3(12), 5(8), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 13(2), 17, 7(7)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 4, 9(l)Companies Act, 1956-Section 433(e)
Tribunals and Commissions10 Aug 2026Allowed
M/S Stemztech Industries Private Limited Vs M/S Oscorp Industries Private Limited
National Company Law Tribunal · (2026) 08 NCLT CK 5116
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(7), 4, 60(1), 9, 7(5)(a), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 15, 17, 18, 19, 20 & 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
Tribunals and Commissions10 Aug 2026Allowed
Kataria Plastics Pvt Ltd Vs Teerth Gopicon Limited
National Company Law Tribunal · (2026) 08 NCLT CK 6099
Insolvency and Bankruptcy Code, 2016-Section 9, 8(2), 9(3)(b), 5(20), 8, 9(5), 31(1), 33, 13(1)(c), 17, 18, 20, 21, 19, 15, 13(1)(b)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956