COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 146 of 307

Tribunals and Commissions26 May 2026Allowed

Jayaram Bhyravabhotla Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3295

Income-tax Act, 1961-Section 154, 192(2A), 10(10AA)(i), 10(10AA)(ii), 10(10C)Constitution of India-Article 12, 226, 310, 311Tamil Nadu Agricultural University Act, 1971-Section 7, 9, 28, 29, 34, 35
Tribunals and Commissions26 May 2026

Bharat Kumar Vs ACIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3286

Income Tax Act, 1961-Section 250, 153C, 68
Tribunals and Commissions26 May 2026Partly Allowed

Kailash Chand Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3284

Income-tax Act, 1961-Section 153C, 143(3), 153D, 132, 143(2), 142(1), 153A, 153A(1), 153A(1)(a), Explanation 1 of Section 153A
Tribunals and Commissions26 May 2026Dismissed

ACIT Vs Santosh Gulati

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3279

Income-tax Act, 1961-Section 147, 143(2), 142(1), 69C
Tribunals and Commissions26 May 2026

Daya Ram Vs. AO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3277

Income-tax Act, 1961-Section 143(3), 263, 144B, 54B, 270A