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Income Tax Appellate Tribunal judgments, 2025

887 judgments · page 3 of 45

Tribunals and Commissions30 Dec 2025Allowed

Income Tax Officer Vs Vikas Sharma

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4494

Income Tax Act, 1961-Section 69A, 144, 144B, 147, 148, 148A, 148A(b), 148A(c), 148A(d), 149, 149(1), 149(1)(b), 151, 149A(c)TOLA-Section 3, 3(1)Finance Act, 2021
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Tribunals and Commissions30 Dec 2025

ACIT Vs Subodh Gupta

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4492

Income-tax Act, 1961-Section 139(1), 143(3), 144B, 153 (Explanation 1 clause (x)), 153B, 90, 90A
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Tribunals and Commissions30 Dec 2025

Mahent Baba Ishwar Shah Vs PCIT

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4490

Income Tax Act, 1961-Section 263, 263(1), Explanation 1 clause (c) to Section 263(1), Chapter VIIA, 143(1)(a), 144, 142(1), 69A, 115BBE
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Tribunals and Commissions30 Dec 2025Dismissed

Salim Vs. The ITO

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4517

Income-tax Act, 1961-Section 139, 148, 142(1), 144, 69A, 271(1)(c), 274, 271(1)(b), 234A, 234B, 147
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Tribunals and Commissions30 Dec 2025Partly Allowed

Aggarwal Agro Industries Vs ITO, Ward 1

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4516

Income-tax Act, 1961-Section 147, 148, 142(1), 143(2), 69C, 292C, 132, 131(1A), 68Income Tax Rules-Rule 46ACentral Goods and Services Tax Act, 2017
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Tribunals and Commissions30 Dec 2025Partly Allowed

Jagbir Saroha Vs ITO

Income Tax Appellate Tribunal · (2025) 12 ITAT CK 4512

Income Tax Act, 1961-Section 250, 147, 144, 144B, 148, 143(2)
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