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Income Tax Appellate Tribunal judgments, 2025

1,612 judgments · page 81 of 81

Tribunals and Commissions29 Aug 2025Revenue's appeal dismissed; assessee's cross objection allowed

DCIT, Central Circle-I, Noida Vs M/s. Rudra Buildwell Homes Pvt. Ltd.

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 0949

Income-tax Act, 1961-Section 68, 69A, 131, 143(3), 144B, 147, 148, 148A(d), 151, 158BCTaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)
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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
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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)
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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
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