Tribunals and Commissions12 Dec 2025Allowed
Ramniwas Sharma Vs Dy. Commissioner Of Income Tax, Circle 2(1)(1), Ghaziabad
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4810
Income Tax Act, 1961-Section 250, 69A, 148, 147, 144, 144B, 151
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2025
1,582 judgments · page 20 of 80
Tribunals and Commissions12 Dec 2025
The East And Apartments CGHS Limited Vs Income Tax Officer, Ward-60(1)
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4808
Income Tax Act, 1961-Section 250, 148A(b), 142(1), 144, 147, 144B, 249(3), 148A(d), 148, 149, 151, 69A, 250(2)(a)Limitation Act of 1963-Section 51
Tribunals and Commissions12 Dec 2025
SAS Fashions Pvt Ltd Vs The Dy. CI.T.
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4807
Income-tax Act, 1961-Section 270A, 143(3), 144B, 274, 270A(1), 270A(9), 270A(9)(a)
Tribunals and Commissions12 Dec 2025Allowed
Tarun Kumar Sahay (HUF) Vs Pr. CIT (Central)
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4806
Income Tax Act, 1961-Section 263, 139(1), 132, 153C, 148, 153D, 153A, 143(3), Explanation 2 to Section 263, Chapter XIV
Tribunals and Commissions12 Dec 2025Allowed
Haldiram Snacks Pvt. Ltd. Vs Pr. CIT (Central), Delhi
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4805
Income Tax Act, 1961-Section 263, 139(1), 143(3), 14A, 148, 148A(b), 148A(d), 153C, 153D, 132, 153AIncome Tax (Appellate Tribunal) Rules, 1963-Rule 11
Tribunals and Commissions12 Dec 2025Allowed
Alka Agarwal Vs Pr. CIT (Central)
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4803
Income Tax Act, 1961-Section 263, 148, 153C, 139(1), 69, 69A, 153D, 132, 143(3), 153A, Explanation 2 to Section 263
Tribunals and Commissions12 Dec 2025Allowed
Jasmina Trust Vs Dy. CIT
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4802
Income Tax Act, 1961-Section 250, 143(3), 12A, 57, 10(34), 115BBDA, 115-O, 115BBD, 2(22)Finance Act, 2016
Tribunals and Commissions12 Dec 2025
Shri Mukesh Kumar Vs The I.T.O
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4801
Tribunals and Commissions12 Dec 2025
SRF Limited Vs ACIT, Circle 10 (1), Delhi
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4414
Income-tax Act, 1961-Sections 10B(8), 14A, 32(1), 32(1)(iia), 32(1)(ii), 32AC, 35(2AB), 43B, 80-IA, 80-IA(4)(iv), 80-IA(8), 92B, 92C(1)(e), 92CA(3), 92D(1), 115AA, 115JAA, 115JB, 133(6), 139(1), 143(1), 143(3), 144B, 144C(1), 144C(5), 144C(13), 154, 156, 234A, 234B, 234C, 250, 260, 270, 270A, 274 and Chapter XIncome Tax Rules, 1962-Rules 8D(2), 8D(2)(iii), 10B, 10B(1)(e), 10B(2)Finance Act, 2022
Tribunals and Commissions12 Dec 2025
Surender Singh Sangwan Vs ITO
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4413
Income Tax Act, 1961-Section 250, 143(3), 142(1), 68, 131, 133, 133(6)Finance Act, 2022
Tribunals and Commissions12 Dec 2025
DCIT Vs Deepti Agrawal
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4412
Income Tax Act, 1961-Section 147, 148, 143(3), 10(38), 69C
Tribunals and Commissions12 Dec 2025
Bharti Telemedia Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4411
Income Tax Act, 1961-Section 35ABB, 37, 37(1), 41(1), 72A, 72A(7)(iiia), 80-IA, 80-IA(4)(ii), 80LA, 143(1), 143(3)Indian Telegraph Act, 1885-Section 4Indian Wireless Telegraphy Act, 1933
Tribunals and Commissions12 Dec 2025
M/s KDP Infrastructure Private Limited Vs DCIT, CC
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4410
Income Tax Act, 1961-Section 254, 153A/143(3), 147 read with Section 148, 151, 68 to 69C
Tribunals and Commissions12 Dec 2025
Corteva Agriscience Seeds Pvt. Ld. (Formerly Known As PHI Seeds Pvt. Ltd.) Vs Additional/Joint/Deputy Assistant Commissioner Of Income Tax, Circle 4(2)
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4409
Income Tax Act, 1961-Section 271(1)(c), 143(3), 2(1A), 10(1), 43B
Tribunals and Commissions12 Dec 2025Dismissed
Dy. Commissioner Of Income Tax Vs Ankur Mittal
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4408
Income Tax Act, 1961-Section 143(3), 263, 69A, 69C, 40A(3), 269SS, 269T, 271D, 271EIncome tax Rule1962-Rule 6DDITAT Rules-Rule 29
Tribunals and Commissions12 Dec 2025Allowed
Nirvaja Enterprises Private Limited Vs Asst. CIT, Central Circle-29, Delhi
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4431
Income Tax Act, 1961-Section 250, 143(3), 153C, 1538, 153D, 132(1), 132, 153A, 153A(1), 153B, 153B(1)(a), Second Proviso to Section 153A, First Proviso to Section 153A, Explanation 1 of Section 153A, Chapter XIV B
Tribunals and Commissions12 Dec 2025
Mr. Bhagwan Das Vs ITO
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4430
Income-tax Act-Section 144
Tribunals and Commissions12 Dec 2025
Shri Bahadur Nagar Vs The DC/ACIT
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4429
Income-tax Act, 1961-Section 153A, 144
Tribunals and Commissions12 Dec 2025
Salwan Education Trust Vs DCIT
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4428
Income-tax Act, 1961-Section 11; Section 11(1) [clause (2) of the Explanation]; Section 11(2); Section 11(3); Section 11(5); Section 12A; Section 143(3); Section 144BIncome-tax Rules, 1962-Rule 17
Tribunals and Commissions12 Dec 2025Partly Allowed
SRF Limited Vs ACIT, Circle 1, LTU, New Delhi
Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4427
Income-tax Act, 1961-Section 143(3), 144C(15), 144C(5), 92B, Chapter X, 14A, 37(1), 37, 115JB, 92CA(3), 133(6), 154, 2(24)(vd), 28(iv), 2(24), 28, 45, 56, 115BBG, 10A(1A), 10A(4), 10A, 32(1)(iia), 32(1)(ii), 35DDA, 144C, 271(1)(c), 80-IA, 80-JA, 35(2AB), 35(1)(i), 35(1)(iv), 80HHC, 80HHE, 84, 147/148, 143(1), 143(2), 144C(13), 263, Chapter VI-AIncome-tax Rules, 1962-Rule 10D(3), 8D, 8D(2), 8D(2)(ii), 6(7A), 6(7A)(b)Finance Act, 2015