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Income Tax Appellate Tribunal judgments, 2025

1,149 judgments · page 34 of 58

Tribunals and Commissions19 Nov 2025Allowed

Tribhawan Vs ITO

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3669

Income-tax Act, 1961-Section 144, 147, Explanation 2 clause (a) of Section 147, 148, 151, 154, 271(1)(c)
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Tribunals and Commissions19 Nov 2025Allowed

Dileep K. Gupta Vs DCIT

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3665

Income-tax Act, 1961-Sections 2(12A), 2(22A), 2(22AA), 119, 132, 132(1)(iib), 132A, 136, 139, 142, 142(2A), 143(2), 143(3), 144, 144A, 144BA(12), 147, 148, 151(1), 151(2), 153A, 153A(1), 153B, 153D, 158BB, 158BC, 158BG, 246A, 250(2), 282(1)(c), Chapter XIV-BInformation Technology Act, 2000-Sections 2(1)(t), Chapter IV, First Schedule, Second ScheduleIndian Evidence Act, 1872-Sections 65, 65A, 65B
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Tribunals and Commissions19 Nov 2025Partly Allowed

Jai Prakash Saini Vs ITO

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3662

Income Tax Act, 1961-Section 250, 147, 144, 144B, 148, 142(1), 271(1)(c)
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Tribunals and Commissions19 Nov 2025Partly Allowed

Yogesh Malik Vs ACIT

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3661

Income Tax Act, 1961-Section 143(3), 68, 115BBE
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Tribunals and Commissions19 Nov 2025Allowed

Bijendra Kumar Vs DCIT

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3658

Income Tax Act, 1961-Section 143(3), 57(iv), 56, 145A(b)Land Acquisition Act, 1894-Section 28
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Tribunals and Commissions19 Nov 2025

JD Jewellers Vs Income Tax Officer

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3654

Income-tax Act, 1961-Section 147, 144B, 151, 148, 148A(d)Taxation & Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
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