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Income Tax Appellate Tribunal judgments, 2025

1,149 judgments · page 12 of 58

Tribunals and Commissions19 Dec 2025Partly Allowed

Niraj Vs ITO

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4700

Income-tax Act, 1961-Sections 148, 148A, 151
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Tribunals and Commissions19 Dec 2025

Smt. Nidhi Rani Vs ITO

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4742

Income Tax Act, 1961-Sections 250, 143(3), 143(3A), 143(3B), 143(2), 142(1), 68, 234A, 234B, 234C, 131, 133(6), 10(23FB), 145(3)Finance Act, 2022
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Tribunals and Commissions19 Dec 2025Dismissed

DCIT Vs M/s. Mirha Exports Pvt.Ltd.

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4741

Income Tax Act, 1961-Section 250, 147, 143(3), 153C, 133A, 142(2A), 148, 40(a)(ia), 127, 151, 194C, 194J, 153D, 153A, 158BG, 119, 40A(3)Income Tax Rules, 1962-Rule 6DD, 6DD(e)(ii)Finance Act, 2014
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Tribunals and Commissions19 Dec 2025Dismissed

DCIT Vs Raghav Bahl

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4740

Income Tax Act, 1961-Section 250, 143(3), 139(1), 55, 49, 49(20), 2(42A) Explanation-1(g), 49(2C), 49(2D), 15, 143(2), 69A, 115BBE, 139, 69Companies Act, 1956-Section II of Part II of Schedule XIII
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Tribunals and Commissions19 Dec 2025

Umaxe Projects Pvt. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4739

Income Tax Act, 1961-Section 250, 143(3), 143(2), 142(1), 56(2)(viib), 234B, 201, 209(1)(d), 40(a)(ia)
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Tribunals and Commissions19 Dec 2025Allowed

Puri Oil Mills Limited Vs The ACIT/ DCIT

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4735

Income Tax Act, 1961-Section 2(24), 2(24)(xviii), 5, 43, 43(1), Explanation 10 to Section 43(1), 44AB, 143(3)Finance Act, 2015
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