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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 158 of 307

Tribunals and Commissions20 May 2026Allowed

Ramesh Zalpuri Vs DCIT/ACIT, Central Circle-II

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3475

Income Tax Act, 1961-Section 69A, 132, 132A, 133A, 143(2), 143(3), 147, 148, 148B, Explanation 2 to Section 147, Explanation 2 to Section 148Finance Act, 2021
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Tribunals and Commissions20 May 2026Allowed

Nitin Sachdeva Vs. ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3472

Income-tax Act-Section 139, 144, 147, 148A(b), 271(1)(c)
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Tribunals and Commissions20 May 2026Allowed

SanjamSayal Vs ACIT, CC-8

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3468

Income Tax Act, 1961-Section 153C, 132, 132(4), 131(1A), 142(1)Foreign Exchange Regulation ActCustoms Act
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Tribunals and Commissions20 May 2026

Amit Verma Vs ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3467

Income-tax Act, 1961-Section 144
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Tribunals and Commissions20 May 2026Dismissed

ACIT Vs Ashish Kumar Ahuja

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3466

Income Tax Act, 1961-Section 250, 143(3), 143(2), 142(1), 68, 115BBE, 115BE
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Tribunals and Commissions20 May 2026Allowed

Global Vectra Helicorp Limited Vs ACIT, Range 10 (OSD)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3509

Income-tax Act, 1961-Section 40(a)(i), 9(1)(vii), Explanation 2 to Section 9(1)(vii), 90, 90(2), 270A(1), 270A(9)(a), 234B, 234D, 143(3), 195, 195(1), Minimum Alternate Tax (MAT) provisions
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Tribunals and Commissions20 May 2026Partly Allowed

Mr. Pradeep Aggarwal Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3508

Income Tax Act, 1961-Section 153C, 69-C, 115-BBE, 269SS, 271D, 69C, 115BBE, 69, 271AAC
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