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Income Tax Appellate Tribunal judgments, 2025

1,620 judgments · page 48 of 81

Tribunals and Commissions14 Nov 2025

Rajbir Singh Vs ACIT

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3965

Income Tax Act, 1961-Section 13A, first proviso to Section 147, 148, first proviso to Section 148, 148A, 148A(b), 148A(d), 149, 149(1), proviso to Section 149, fourth proviso to Section 149(1), 151, 151(1), 151(2), 151(i), 151(ii), 144B, 144CRepresentation of Peoples Act, 1951-Section 29AConstitution of India-Article 142
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Tribunals and Commissions14 Nov 2025Partly Allowed

ITO, Ward 15(1), Delhi Vs LNG Agricom Private Limited

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3956

Income Tax Act-Section 143(3), 148, 148A, 148A(b), 148A(d), 149, third proviso to Section 149, fourth proviso to Section 149, sixth proviso to Section 149(1), 151Finance Act, 2021TOLA
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Tribunals and Commissions14 Nov 2025Dismissed

JCIT Vs Manish Vij

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3941

Income-tax Act, 1961-Section 143(3), 144B, 50CA, 48, 56(2)(viib)Income Tax Rules, 1962-Rule 11UA, 11UA(2), 11UAA
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Tribunals and Commissions14 Nov 2025

Rahul Mehta Vs NaFAC

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3939

Income-tax Act, 1961-Section 270, 270A, 147, 148, 142(1), 249(4)
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Tribunals and Commissions14 Nov 2025

Ram Kishan Vs ITO

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3927

Income Tax Act, 1961-Section 147, 144, Proviso to Section 147, 148, 143(1), 143(3), 139, 142(1)
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Tribunals and Commissions14 Nov 2025Partly Allowed

PCL Foods Private Limited Vs Additional/Joint/Deputy/Assistant Commissioner Of Income Tax/Income Tax Officer, National E-Assessment Centre, Delhi

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 3926

Income Tax Act, 1961-Section 143(3A), 143(3B), 92CA(1), 92CA(3), 144C, 144C(5), 144C(8), 144C(13), 92A(2)(a), 92S(2)(a), 271AA, 43(5), 45(3), 73, Explanation 2 to Section 28, 40(a)(ia), 194J, 195, 197(1), 234B, 234CSecurities Contract (Regulation) Act, 1956-Section 2(ac)
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