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Tribunals and Commissions23 Oct 2026Partly Allowed

Tarun Puri Vs ACIT, Central Circle-2, Delhi

Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4962

Income-tax Act, 1961-Section 68, 69C, 116, 119, 119(1), 119(2)(a), 131(1A), 133(6), 133A, 143(2), 143(3), 144, 153A, 153C, 153DTerrorist and Disruptive Activities (Prevention) Act, 1987-Section 20-A, 20A(1)Arms Act
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Tribunals and Commissions23 Oct 2026

Pawan Vs ITO

Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4963

Income Tax Act, 1961-Section 250, 271(1)(c), 139(1), 147, 148, 142(1), 275(1)(c)
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Tribunals and Commissions23 Oct 2026Allowed

Assets Care & Reconstruction Enterprise Limited Vs S&T Interiors and Contracting Services Private Limited

National Company Law Tribunal · (2026) 10 NCLT CK 4233

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(b), 10A, 4(1), 14, 14(1), 31(1), 33, 13, 17Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(2), 4(3), 9(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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High Courts23 Oct 2026Allowed

Ashok Kumar Vs Bhupendra Kumar Lunkad & Ors.

Madhya Pradesh High Court · 2026 INSC 92

Code of Civil Procedure, 1908-Section 115, Order 7 Rule 11, 38 and 39, 2(2)Arbitration and Conciliation Act, 1996-Section 34, 36, 36(2), 36(3), 2(1)(e), 42, 37, 47, 48M.P. Civil Courts Act
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High Courts23 Oct 2026Dismissed

Anjana Vs M/s Sulabh Syntex

Madhya Pradesh High Court · (2026) 10 MP CK 3529

Arbitration and Conciliation Act, 1996-Sections 2(h), 2(1)(h), 3(1), 31, 31(1), 31(5), 32, 32(1), 32(2), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(3), 36, 36(1), 36(2), 36(3), 39(1), 39(2)Code of Civil Procedure, 1908General Causes Act-Section 27
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