Income-tax Act, 1961-Section 147; Section 148; Section 143(3); Section 149(1); Section 149(1)(b); Section 139; Section 142(1); Explanation 2 of Section 147; first proviso to Section 147Finance Act, 2012

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Tribunals and Commissions30 Oct 2025Allowed

Vrindavan Counselling Services Pvt. Ltd. Vs Assessment Unit, Income-tax Department

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2463

Income-tax Act, 1961-Section 147 read with Section 144B

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Tribunals and Commissions30 Oct 2025

Umar Mohd. Vs ITO

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2462

IT Act-Section 143(3)

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Tribunals and Commissions30 Oct 2025Dismissed

JCIT (OSD) Vs M/s IGT Solution Private Ltd.

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2461

Income Tax Act, 1961-Section 143(3)Companies Act, 1956

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Tribunals and Commissions30 Oct 2025

SNC Lavalin Inc. Vs The Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2460

Income-tax Act, 1961-Section 143(3), 144C(1), 144C(13), 9(1)(vi) along with Explanations 2 and 4, 9(1)(vii), 139(1)/139(9), 195, 270A

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Tribunals and Commissions30 Oct 2025Allowed

M/s Adrem India (P) Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2505

Income Tax Act, 1961-Section 147, 143(3), 148, 151, 153D, 132, 28, 147 to 151A, 132(4)

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Tribunals and Commissions30 Oct 2025Partly Allowed

AKA Ausfuhrkredit-Gesellschaft MBH Vs The Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2503

Income-tax Act, 1961-Section 147, 144C(13), 148, 9(1)(vi), 9(1)(vii), 115A(1)(b)(A), 115(1)(b)(B), 2(28A), 144C, 234A, 234B, 234F, 270A

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Tribunals and Commissions30 Oct 2025Allowed

P D Memorial Trust Vs Income Tax Officer, Ward Exemption- 2(4)

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2502

Income Tax Act, 1961-Section 139(9), 11, 12A, 143(1), 139(1), 12A(1)(b), 12A(ba), 12

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Tribunals and Commissions30 Oct 2025Allowed

Asha Education Trust Vs Commissioner Of Income Tax (Exemption)

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2501

Income Tax Act, 1961-Section 80G(5)(iii), 80G, 80G(5), 12A/12AB

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Tribunals and Commissions30 Oct 2025Allowed

Mahanagar Telephone Nigam Limited Vs ACIT, Mahanagar Circle-1, LTU, New Delhi

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2500

Income Tax Act, 1961-Section 143(3), 254

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Tribunals and Commissions30 Oct 2025

Enel Green Power India Private Limited Vs DCIT, Circle 7(1)

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2497

Income-tax Act, 1961-Section 143(3), 144C(13), 144B, 144C(5)Vivad Se Vishwas Rules, 2020

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Tribunals and Commissions30 Oct 2025Dismissed

Puja Jain Vs The I.T.O

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2326

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Tribunals and Commissions29 Oct 2025Partly Allowed

Sh. Akash Kapoor Vs DCIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2506

Income-tax Act, 1961-Section 153A, 69A, 132, 139(4), 143(1), 139(1), 143(2), 133A, 115BBE, 292C, 2(22)AA, 153C, 132(4), 139, 147, 148, 149, 151, 153, 142(1), 132A, 131Evidence Act-Section 65B

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Tribunals and Commissions29 Oct 2025Allowed

Ritu Jain Vs JCIT (OSD)

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2504

Income Tax Act, 1961-Section 143(3), 132, 127, 153A, 139, 69A, 115BBE, 69C, 142, 142(2), 142(3), 139(1), 10(38), 153C, 132(4), 132A, 147, 148

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Tribunals and Commissions29 Oct 2025

Sh. Rajiv Kumar Wadhwa Vs CIT(A)/NFAC

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2499

Income-tax Act, 1961-Section 143(1), 10(10AA), Clause (ii) of Section 10(10AA)Constitution of India-Article 12, 226

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Tribunals and Commissions29 Oct 2025Dismissed

Dy. Commissioner of Income Tax, Central Circle-I Vs Strawberry Farmer Agro Products

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2498

Income Tax Act, 1961-Section 147, 144, 148A(b), 148, 142(1), 69A, 115BBE, 251(1)(a)

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Tribunals and Commissions29 Oct 2025Partly Allowed

DCIT, Circle 1, Faridabad Vs NHPC Limited

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2496

Income-tax Act, 1961-Section 80-IA, 14A, 115JB, Explanation 1 to Section 115JB(2), 10, 10(38), 11, 12, 115JIncome-tax Rules, 1962-Rule 8D, 8D(2), 8D(2)(ii)Companies Act

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