Tribunals and Commissions06 Aug 2026
ACIT Vs Pragati Power Corporation
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6518
Income-tax Act, 1961-Section 271(1)(c), 80-IA
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 967 of 61,517
Tribunals and Commissions06 Aug 2026Allowed
M/s. Footwear (Klick) India Private Limited Vs DCIT, Central Circle-29
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6493
Income-tax Act, 1961-Section 153C, 143(3), 139(1), 132, 143(2)
Tribunals and Commissions06 Aug 2026Allowed
Aman Buildwell Private Limited Vs Deputy Commissioner Of Income Tax, Central Circle 28, Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6413
Income Tax Act, 1961-Section 153C
Tribunals and Commissions06 Aug 2026Allowed
New Delhi Realcon Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6370
Income-tax Act, 1961-Section 153C, 143(3)
Tribunals and Commissions06 Aug 2026
Justice Gopal Singh Public Charitable Trust Vs Income Tax Officer (E)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6368
Income-tax Act, 1961-Section 143(1), 11
Tribunals and Commissions06 Aug 2026Allowed
Sh. Kamaldeep Singh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6298
Income-tax Act, 1961-Section 144
Tribunals and Commissions06 Aug 2026
Niru Anand Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6295
Income-tax Act, 1961-Section 143(3), 147, 151
Tribunals and Commissions06 Aug 2026
ACIT Vs Pragati Power Corporation
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6234
Income-tax Act, 1961-Section 271(1)(c), 80-IA
Tribunals and Commissions06 Aug 2026Allowed
D B Engineering P. Ltd. Vs Assistant Commissioner Of Income Tax, Circle-7(1), Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6237
Income Tax Act, 1961-Section 250, 271B, 147/144/144B, 274, 44AB, 139(1), 273B
High Courts06 Aug 2026
Nimmo @ Nimmo Rani Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6089
High Courts06 Aug 2026
Jaswant Singh Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6090
Constitution of India-Article 226, 227
High Courts06 Aug 2026
Amit Kumar Malhan Vs Haryana Staff Selection Commission & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6091
Tribunals and Commissions06 Aug 2026
Mohammad Amin Bhat & Ors. Vs Sher-i-Kashmir Institute of Medical Sciences & Ors.
Central Administrative Tribunal · (2026) 08 CAT CK 6193
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956Sher-i-Kashmir Institute of Medical Sciences Subordinate Service Recruitment Rules, 1998Recruitment Rules of Non-gazetted posts of SKIMS Medical College-Hospital, Bemina
Tribunals and Commissions06 Aug 2026
Govind Hariba Mali Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 08 CAT CK 6194
Indian Penal Code-Sections 384, 504 read with 34, 166
Tribunals and Commissions06 Aug 2026
Ishaq Ahmad Bhat & Ors. Vs Union Territory Of Jammu And Kashmir & Ors.
Central Administrative Tribunal · (2026) 08 CAT CK 6195
Constitution of India-Articles 14, 16
Tribunals and Commissions06 Aug 2026
Mahesh Tannaya Kotiyan & Anr. Vs Punjab National Bank & Anr.
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6136
SARFAESI Act-Section 18, 13 (2), 17
Tribunals and Commissions06 Aug 2026
Alica Kraft Papers Pvt. Ltd. & Ors. Vs State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6137
Tribunals and Commissions06 Aug 2026
Andhra Pradesh State Financial Corporation & Anr. Vs Masina Veera Prasad & Ors.
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6138
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(3-A), 14, 17State Financial Corporation Act, 1951-Section 29
Tribunals and Commissions06 Aug 2026
B.U. Industries & Anr. Vs Central Bank of India & Anr.
Debts Recovery Appellate Tribunal · (2026) 08 DRAT CK 6139
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17
High Courts06 Aug 2026
M/S Teesta Rangit Pvt. Ltd. & Anr. Vs Union Of India & Ors.
Sikkim High Court · 2026 INSC 595
CGST Act, 2017-Section 2(31), 2(52), 7, 9, 9(1), 15, 74(1), Schedule III, Entry 6 of Schedule IIIConstitution of India-Article 246A, 366(12), 366(12A), 14, 19(1)(g), 21, 265Transfer of Property Act-Section 3