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Income Tax Appellate Tribunal judgments, 2025

1,612 judgments · page 75 of 81

Tribunals and Commissions13 Oct 2025Allowed

Anubha Bansal Vs ACIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2675

Income Tax Act, 1961-Section 271(1)(c)
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Tribunals and Commissions13 Oct 2025Dismissed

DSC Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2668

Income Tax Act, 1961-Section 147
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Tribunals and Commissions13 Oct 2025Allowed

Manjusha Mittal Vs ITO

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2569

Income Tax Act, 1961-Section 147, 144, 148Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
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Tribunals and Commissions10 Oct 2025Allowed

Bishnu Krishna Shrestha & Ors. Vs DCIT & Ors.

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2656

Income Tax Act, 1961-Section 253, 153A, 132, 90(2), 6, 153 A, 139(1)Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015United Nations Privileges and Immunity Act, 1947-Section 18
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Tribunals and Commissions10 Oct 2025Allowed

Sh. Rajesh Bubna Vs ACIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2639

Income Tax Act, 1961-Section 143(3), 69A, 115BBE, 132(4), 115BBIT Rules 1962-Rule 46AIndian Evidence Act-Section 101
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Tribunals and Commissions10 Oct 2025Dismissed

Mr. Nikhil Sawhney Vs DCIT

Income Tax Appellate Tribunal · (2025) 10 ITAT CK 2669

Income-tax Act, 1961-Section 143(3), 10, 10(38), 10(27), 2(39A), 2(14), 45, 47, 48 to 55, 70, 70(3), 71, 74, 74(1)(b), 115JB, 2(24), 2(45), 5, 4, 14A, 72, 271(l)(c), Chapter III, Chapter VIIndian Income-tax Act, 1922-Section 4(3), 14(2)(c), 12B, 24, 2(6C), 16(3), 6, 3, 2(15), 4(1), 4(1)(b)(i), 4(1)(b)(ii), 4(1)(c), 5Business Profits Tax Act, 1947-Section 5, 6, Rule 2A of the Rules in Schedule II
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