COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2025

1,149 judgments · page 58 of 58

Tribunals and Commissions28 Aug 2025

Punjab National Bank Vs The Dy. C.I.T.

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 2135

Income Tax Act, 1961-Section 36(1)(vii), 36(1)(viia), 115JB, 14A, 194AIncome Tax Rules, 1962-Rule 8D, 8D (iii), 37BA(2)SARFAESI Act

Tribunals and Commissions27 Aug 2025

Jubilant Ingrevia Ltd Vs The A.C.I.T-1

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 2139

Income-tax Act, 1961-Section 115JB

Tribunals and Commissions27 Aug 2025

Sat Jinda Kalyana Social Welfare Trust Vs The C.I.T.

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 2138

Income-tax Act, 1961-Section 12A(1)(ac)(iii), 80G(5), 80G(5)(iii)ITAT Rules-Rule 18(6)

Tribunals and Commissions27 Aug 2025Allowed

Bindu Rani Vs Income Tax Officer

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 2137

Income-tax Act, 1961-Section 147, 144, 271AAC(1), 148, 151

Tribunals and Commissions27 Aug 2025

Delhi Duty Free Service [P] Ltd Vs The Dy. CI.T.

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 2136

Income-tax Act, 1961-Section 80G, 115BAA, 36(1)(va), 80JJAA, 80M, Chapter VI-ACompany Act-Section 135Finance Act, 2021

Tribunals and Commissions21 Aug 2025

The A.C.I.T. Vs YPA Restaurant Pvt Ltd

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 2140

Income Tax Act, 1961-Section 245C(1), 245D(4), 153A, 143(3)

Tribunals and Commissions23 Jul 2025

Firoz Alam Vs ITO

Income Tax Appellate Tribunal · (2025) 07 ITAT CK 2820

Income Tax Act, 1961-Section 147, 144, 148A(d), 148, 69C, 221(1)

Tribunals and Commissions06 May 2025Partly Allowed

Spank Management Services Private Limited Vs The Deputy Commissioner Of Income Tax, Circle-22(2)

Income Tax Appellate Tribunal · (2025) 05 ITAT CK 1629

Income Tax Act, 1961-Section 143(3), 115JB, 143(2), 142(1), 37, 37(1), 45(2A), Explanation I of Section 115JB, 115J, Explanation to Section 115J, Sub-section (1A) of Section 115J, 45(2)(a)Companies Act-Parts II and III of Schedule VI

Tribunals and Commissions06 May 2025Allowed

Med Freshe Private Limited Vs PCIT, Delhi-4

Income Tax Appellate Tribunal · (2025) 05 ITAT CK 1628

Income Tax Act, 1961-Section 263, 143(2), 142(1), 2(22)(e), 112A, 271C, 148, 143(3), 10AA, 69, Explanation 2 to Section 263, Explanation-2(a) of Section 263Finance Act, 2015