Tribunals and Commissions15 Oct 2025
A B Propmart Pvt.Ltd. Vs ITO
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2382
Income Tax Act, 1961-Section 250, 143(3), 56(2)(viib), 50C, 48, 50C(2), 234A, 234B, 234C, 263Income Tax Rules, 1962-Rule 11UA
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2025
887 judgments · page 43 of 45
Tribunals and Commissions15 Oct 2025
Hoshiyari Vs Income Tax Officer, Ward-1, Rewari
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2381
Income Tax Act, 1961-Section 2(14), 54, 54B, 54F, 139, 142(1), 143(2), 143(3), 147, 148, 250IT Rules, 1962-Rule 46AITAT Rules, 1963-Rule 29
Tribunals and Commissions15 Oct 2025Allowed
Sh. Mukul Hasteer Vs Income Tax Officer, Ward-1, Karnal
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2376
Income Tax Act, 1961-Section 147, 148, 69, 69A, 115BBE, 250(4), 250(5), 250(6), 251(1)(a), 251(1)(b), 251(2), 270A, 271AACIndian Evidence Act, 1872-Section 114(g)
Tribunals and Commissions15 Oct 2025
Income Tax Officer, Delhi Vs Mohd. Rizwan
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2375
Income-tax Act, 1961-Section 144, 80C, 80D, 80TTA, 131, 68, 69C, 132, 115BELand Acquisition Act, 1894-Section 18Constitution of India-Article 133(1)(a)
Tribunals and Commissions15 Oct 2025
Dhanshree Developers Private Limited Vs DCIT, Central Circle-27, New Delhi
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2374
Tribunals and Commissions15 Oct 2025
ACIT, Central Circle 19, Delhi Vs Deepa Talwar
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2373
Income Tax Act, 1961-Sections 153A, 153B, 153C, 153D and 143(3)Right to Information Act
Tribunals and Commissions15 Oct 2025Allowed
Deepak Agarwal Vs Deputy Commissioner Of Income Tax, Central Circle-25, New Delhi
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2371
Income Tax Act, 1961-Section 68, 69, 69A, 69B, 69C, 69D, 127, 132, 132(4), 133(6), 139(1), 143(2), 143(3), 147, 148, 148(2), 148A, 148A(b), 148A(c), 148A(d), 149(1)(b), 151, 153A, 153C, 158B to 158BI, 292B, Explanation 2 to Section 148Constitution of India-Article 14, 136Finance Act 2021
Tribunals and Commissions15 Oct 2025
M/s. Glacier Tradex Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2370
Income-tax Act, 1961-Section 153C, 153C(1)(a) to (b), 143(3)
Tribunals and Commissions15 Oct 2025Allowed
Muzaffar Nagar Development Authority Vs National Faceless Appeal Centre (NFAC) Delhi
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2369
Income Tax Act, 1961-Section 143(3), 12AA(3), 143(2), 127, 141(1), 142(1), 127(1)
Tribunals and Commissions15 Oct 2025Partly Allowed
LG Electronics India Pvt. Ltd Vs Addl. CIT
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2368
Companies Act, 1956Income-tax Act-Section 37, 37(1), 40(a)(ia), 43B, first proviso to Section 43B, 80JJAA, 80JJAA(1), 80JJAA(2), 92, 92(1), 92B, 92B(1), Explanation to Section 92B, 92C, 92C(3), 92F(v), 92B to 92F, Chapter X, 194C, 194C(6), 201(1), 201(1A), 234B, 234C, 234D, 271(1)(c), 275Income-tax Rules-Rule 10A(d), 10B, 10B(1)(e)
Tribunals and Commissions15 Oct 2025Allowed
Bindal Smelting Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2367
Income Tax Act, 1961-Section 147, 143(3), 151
Tribunals and Commissions15 Oct 2025Allowed
Honeywell Exim Private Limited Vs ACIT, Circle-10(1), Delhi
Income Tax Appellate Tribunal · 2024 INSC 754
Income Tax Act, 1961-Section 250, 147, 144, 144B, 139(1), 148, 148A(d), 142(1), 148A(b), 151, 153C, 149, 149(1), 149(1)(b), 133(6), 131, first proviso to Section 148, Explanation 1 to Section 148Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Finance Act 2021
Tribunals and Commissions15 Oct 2025Dismissed
Trio Security And Intelligence Pvt. Ltd. Vs Income Tax Officer
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2365
Income Tax Act, 1961-Section 143(1), 139(1)
Tribunals and Commissions15 Oct 2025
Ganganagar Vehicles Pvt Ltd Vs The I.T.O
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2364
IT Act-Section 143(1), 143(1)(a), 143(3), 36(1)(va)ITAT Rules-Rule 18(6)
Tribunals and Commissions15 Oct 2025Allowed
Kanchanjunga Power Company Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2363
Income Tax Act, 1961-Section 153A, 153C, 153C(1) proviso, 37
Tribunals and Commissions15 Oct 2025Allowed
Divesh Verma Vs Income Tax Officer
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2362
Income Tax Act, 1961-Section 250, 143(1), 90, 154
Tribunals and Commissions15 Oct 2025Allowed
Parveen Tayal Vs DCIT
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2361
Income Tax Act, 1961-Section 153A read with Section 144, 153D
Tribunals and Commissions15 Oct 2025Dismissed
DCIT, Central Circle 20 Vs Hindustan Clean Energy Ltd.
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2360
Companies Act, 2013-Section 56Companies (Share Capital and Debentures) Rules 2014-Sub-rule (1) of Rule 11Companies Act, 1973
Tribunals and Commissions15 Oct 2025Partly Allowed
Dy. Commissioner Of Income Tax, Delhi Vs Odia Samaj
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2359
Income-Tax Act, 1961-Sections 2(15) (including Proviso and second Proviso), 10(46), 11, 12, 12A, 68, 80G, 133(6), 143(3), 144B, 194C, 194J/C
Tribunals and Commissions15 Oct 2025
Assimilate Solutions India Private Limited Vs DCIT/ACIT
Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2358
Income-tax Act, 1961-Section 143(3), 144C(13), 144B, 144C(5), 143(2), 92CA(3), 144C(1), 92C, 92C(1), 92C(2), 92C(3), 92D, 115JAA, 234A, 234B, 234C, 270AIncome Tax Rules, 1962-Rule 10B, 10B(2), 10B(5), 10C, 10DDRP Rules-Rule 13