Income Tax Act, 1961-Section 250, 143(3), 143(1), 132, 127, 148, Explanation 2(i) of Section 148, 143 read with Section 147, 28, first proviso to Section 149(1), clause (a) of the fourth proviso to Section 153A(1), 153A

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Tribunals and Commissions29 Jan 2026

Renew Wind Energy (Shivpur) Private Limited & Anr. Vs The Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3357

Income Tax Act, 1961-Section 92CA, 143(3), 144B, 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 158AB, 253(2), 253(3), 260A, 260A(2)(a), 261, 1404(3)Constitution of India-Article 14, 136, 226Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026

Zimmer India Private Limited Vs The Deputy Commissioner Of Income Tax, Circle 3(1)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3356

Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 153(1), 153(4), 144C, 153, 144C(12), 153(2A), 92CA, 153B, 144C(4), 153(3), 153(24)Constitution of India-Article 226, 14Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026Allowed

Gaurav Yadav Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3355

Income Tax Act, 1961-Section 147, 250(6)

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Tribunals and Commissions29 Jan 2026Partly Allowed

Rajesh Gandhi Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3289

Income Tax Act, 1961-Section 68, 132, 139(1), 144, 153, 153A, 153C, 153C(1), First Proviso to Section 153C

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Tribunals and Commissions29 Jan 2026Allowed

Mohammad Parwaiz Akhtar Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3288

Income Tax Act, 1961-Section 143(3), 147, 151

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Tribunals and Commissions29 Jan 2026Allowed

M/s. Cone Craft Paper Pvt. Ltd. Vs Principal Commissioner Of Income Tax, Delhi-1

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3287

Income Tax Act, 1961-Section 263, 143(2), 142(1), 133(6), 69C, 115BB, 144B, 143(3), 144, 147Code of Civil Procedure-Section 2(9)

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Tribunals and Commissions29 Jan 2026

Jubilant Pharmova Ltd. Vs ACIT-1, Moradabad

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3286

Income Tax Act, 1961-Section 144C, 144C(1), 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 92CAConstitution of India-Article 141

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Tribunals and Commissions29 Jan 2026Dismissed

The Dy. C.I.T. Vs Gaurav Dalmia

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3285

Income-tax Act, 1961-Section 69A, 132(4), 132, 139(1), 143(2), 143(3), 148, 153A, 153C, 153D, 56(2)(viia), 271AAA(2)Income Tax Appellate Tribunal Rules, 1963-Rule 27

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Tribunals and Commissions29 Jan 2026Allowed

Johnson Matthey India P. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3284

Income Tax Act, 1961-Section 144B, 143(3), 144C(13), 153(1), 153(4), 144C, 158AB, 260A, 261, 253(2), 253(3), 260A(2)(a), 92CA, 144C(1), 144C(2), 144C(5), 153, 144C(12), 153(2A), 153B, 144C(4), 153(24), 153(3), 1404(3)Constitution of India-Article 136, 226, 14Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026Allowed

Shree Krishna Sansthan Vs Commisisoner Of Income Tax (Exemption), Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3283

Income Tax Act, 1961-Section 12AB(1)(b)(ii)(B), 80G, 12A(1)(ac)(vi), 80G(5), 10A, 12A(1)(ac)(iii), 10ABIndian Trust Act, 1882Income Tax Rules-Rule 17A(2)

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Tribunals and Commissions29 Jan 2026Allowed

Chander Bhan Memorial Charitable Trust Vs Commisisoner Of Income Tax (Exemption), Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3281

Income Tax Act, 1961-Section 12AB(1)(b)(ii)(B), 80G, 12A(1)(ac)(iii)

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Tribunals and Commissions29 Jan 2026Allowed

Vihar Trust Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3280

Income Tax Act, 1961-Section 250, 143(1), 11, 12A, 167B, 167B(1), 167(1), 1678(2), 167A, 10(25), 164(1)(iv), 143(1)((a)Charitable and Religious Trust Act, 1920Societies Registration Act, 1860

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