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Income Tax Appellate Tribunal judgments, 2025

895 judgments · page 40 of 45

Tribunals and Commissions04 Nov 2025Partly Allowed

Asha Burman Vs ACIT, Circle 46(1)

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3585

Income-tax Act-Section 2(22)(e), 22, 23, 24, 24(a), 131, 143(1), 143(3), 147, 148, 263Delhi Municipal Corporation Act, 1957-Section 116
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Tribunals and Commissions04 Nov 2025Dismissed

DCIT Vs Shriti Verma

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3549

Income-tax Act, 1961-Section 153A, 143(3), 132, 132A, 153 (Explanation 1(x)), 153B, 90, 90ABlack Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 10(1), 10(3)Indian Evidence Act-Section 139
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Tribunals and Commissions03 Nov 2025Partly Allowed

Aarti Bansal Vs Income Tax Officer

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3583

Income Tax Act-Section 143(2), 147, 148, 148A, 149, 149A, 15I, 69C, 139(1)Finance Act, 2021TOLA-Section 3(1)
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Tribunals and Commissions03 Nov 2025Allowed

Ilayash Vs ITO

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3565

Income Tax Act, 1961-Section 143(3), 147, 148, 143(2), 142(1)
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Tribunals and Commissions03 Nov 2025

Sh. Satya Narain Bari Vs DCIT

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3558

Income-tax Act, 1961-Section 144, 115BBE, 132(1), 139, 142(1), 69A, 44AD, 153A, 132
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