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Income Tax Appellate Tribunal judgments, 2025

887 judgments · page 42 of 45

Tribunals and Commissions27 Oct 2025

The A.C.I.T. Vs JWIL Infra Ltd

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2336

Income-tax Act, 1961-Section 142(1)Income Tax Rules, 1962-Rule 46A, 46A(3)ITAT Rules-Rule 18(6)
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Tribunals and Commissions24 Oct 2025Allowed

NKC Projects Private Limited Vs PCIT, Delhi-4

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2389

Income Tax Act, 1961-Section 263; Section 143(3); Section 144B; Section 145(2); Section 143(2); Section 14A; Section 56(2)(viib); Section 56(2)(vii)b(ii); Section 40A(3); Section 115BAA; Section 69; Section 148; Section 10AA; Section 142(1); Rule 11UA; Rule 11U(b); Explanation 2 to Section 263; clause (b) of Explanation 1 of clause (1) of Section 263Finance Act, 2015Companies Act
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Tribunals and Commissions17 Oct 2025Dismissed

Raheja Developers Limited Vs ACIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2385

Income Tax Act, 1961-Sections 148, 147, 68, 143(3), 14A, 69C, 132(4), 143(2), 131, 131(1), 133(6), 2(47)Companies Act, 1956Transfer of Property Act-Section 53A
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Tribunals and Commissions17 Oct 2025Allowed

Deepak Kumar Gupta Vs Income Tax Officer

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2384

Income Tax Act, 1961-Section 250, 147, 148B, 148, 271F, 142(1), 69, 271(1)(c), 144B, 151, 143(2), 139Income Tax Appellate Tribunal Rules, 1963-Rule 29, 11
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Tribunals and Commissions16 Oct 2025Dismissed

DCIT Vs Romesh Sharma

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2380

Income Tax Act, 1961-Section 158BC read with Section 254
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