COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 159 of 307

Tribunals and Commissions20 May 2026

Rahul Mittal Vs ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3504

Income Tax Appellate Tribunal Rules, 1963-Rule 29Income Tax Act-Section 69, 56(2)(vii), 263
Tribunals and Commissions20 May 2026

Shaminder Singh Vs. ACIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3503

Income Tax Act, 1961-Section 69A, 127, 132, 132A, 1324, 139, 142(1), 143(2), 143(3), 147, 148, 149, 151, 153, 153A, 153A(1), Second proviso to Section 153A(1), 153C, 153C(1), First proviso to Section 153C(1), 153C(3), 153D, 234A, 234B, 234CFinance Act, 2021
Tribunals and Commissions20 May 2026Allowed

Pramod Kumar Jain Vs DCIT, Central Circle 7

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3501

Income Tax Act, 1961-Section 10(38), 68, 112(1), 131, 132(4), 133(6), 143(3), 144B, 147, 148, 151, 153A, 153C, 234B, 271(1)(c)PFUTP Regulations-Regulation 3, 4
Tribunals and Commissions20 May 2026Partly Allowed

Vikram Bakshi Vs NFAC

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3497

Income-tax Act-Section 143(3), 144, 56(2)(vii)Income-tax Rules-Rule 11UA
Tribunals and Commissions20 May 2026

Manish Jain Vs Civic Centre

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3496

Income Tax Act, 1961-Section 143(3), 254(2), 115BBE, 69ATaxation Laws (Second Amendment) Act, 2016
Tribunals and Commissions20 May 2026Partly Allowed

Elofic Industries Limited Vs ACIT, Circle 7 (1)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3495

Income Tax Act, 1961-143(3), 144C(13), 144B, 144C, 92CA, 80-IC, 144C(10), 234A, 234B, 234C, 234D, 270A, 5(1), 90, 92CA(3)Income Tax Rules, 1962-Rule 10B(1)(e), 10B(2)United States Limited Liability Companies Act
Tribunals and Commissions20 May 2026Partly Allowed

Vikram Bakshi Vs. NFAC

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3494

Income-tax Act, 1961-Section 143(3), 144, 56(2)(vii)Income-tax Rules, 1962-Rule 11UA
Tribunals and Commissions20 May 2026Partly Allowed

Astemo India Private Limited Vs Addl. CIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3493

Income Tax Act, 1961-Sections 143(1), 143(3), 143(3A), 143(3B), 144C, 144C(13), 40(a)(ia), 92CA, 194C(6), 271(1)(c), Chapters XVII and XIXIncome Tax Rules, 1962-Rule 10B, 10B(2), 10B(2)(d)