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Income Tax Appellate Tribunal judgments, 2026

2,552 judgments · page 128 of 128

Tribunals and Commissions27 Jan 2026Allowed

LT Foods Ltd. Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3300

Income Tax Act, 1961-Section 92CA, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1) proviso, 153(2A), 153(3), 153(4)Constitution of India-Article 141

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Tribunals and Commissions27 Jan 2026Allowed

Teleperformance Global Business P. Ltd. (Formerly Known As CRM Services India P. Ltd.) Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3263

Income Tax Act, 1961-Section 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3

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Tribunals and Commissions22 Jan 2026Dismissed

Rakesh Kumar Vs Deputy Commissioner of Income Tax/Assistant Commissioner of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3274

Income-Tax Act, 1961-Section 250(6), 143(3)

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Tribunals and Commissions22 Jan 2026

Baxter (India) P. Ltd. Vs Assessing Officer, Regional e-Assessment Unit, National e-Assessment Centre, Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3318

Income Tax Act, 1961-Section 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141

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Tribunals and Commissions22 Jan 2026

Shri Ramesh Yadav Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3255

Income-Tax Act, 1961-Section 250(6), 143(3)

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Tribunals and Commissions22 Jan 2026

Luxottica India Eyewear P. Ltd. Vs Assessing Officer, Circle 13(1)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3248

Income Tax Act, 1961-Section 144C(13), 153, 144C, 144C(1), 144C(4), 144C(12), 153(1), 153(2A), 153(3), 153(4), 92CA, 143(3)Constitution of India-Article 141

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Tribunals and Commissions22 Jan 2026Allowed

Shahnaz Husain Vs Assessing Officer, Regional E-Assessment Unit, National E-Assessment Centre, Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3239

Income Tax Act, 1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Constitution of India-Article 141

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Tribunals and Commissions22 Jan 2026

Baxter (India) P. Ltd. Vs Assessing Officer, Regional E-Assessment Unit, National E-Assessment Centre, Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3237

Income Tax Act, 1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1) (proviso), 153(2A), 153(3), 153(4)Constitution of India-Article 141

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Tribunals and Commissions21 Jan 2026

Pioneer India Electronics P. Ltd. & Ors. Vs Deputy Commissioner Of Income Tax & Ors.

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3290

Income Tax Act, 1961-Section 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, Proviso below Section 153(1), 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141

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Tribunals and Commissions21 Jan 2026

Lumileds India P Ltd. Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3321

Income Tax Act, 1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4)Constitution of India-Article 141

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Tribunals and Commissions21 Jan 2026

Air Liquide Global E&C Solutions India P. Ltd. Vs Assessment Unit, Income Tax Department, NFAC and JAO DCIT 1(1), New Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3311

Income Tax Act,1961-Section 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1) proviso, 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141

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Tribunals and Commissions19 Jan 2026Allowed

Sh. Vishnu Bhagwan Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3312

Income-tax Act, 1961-Section 147, 144

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