Tribunals and Commissions08 May 2026Partly Allowed
Rakesh Aggarwal Vs DCIT, Central Circle-1
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3757
Income-tax Act, 1961-Section 143(3), 132, 132(4), 69A, 133(6)
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2026
6,131 judgments · page 176 of 307
Tribunals and Commissions08 May 2026Dismissed
ACIT(Exemption) Vs National Association Of Software And Service Companies
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3756
Income Tax Act, 1961-Section 250, 143(1), 11, 10(15)(iv)(h), 250(4), 80G
Tribunals and Commissions08 May 2026Partly Allowed
Rakesh Aggarwal Vs DCIT, Central Circle-1
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3755
Income-tax Act, 1961-Section 143(3), 132, 69A, 132(4), 133(6)
Tribunals and Commissions08 May 2026Partly Allowed
Pilot Industries Limited Vs DCIT, Central Circle 1
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3754
Income Tax Act, 1961-Section 132, 133(6), 148, Explanation 2 to Section 148, 148B, 143(3), 132A, 133A, 133A(2A), 143(2), 139, 139(1), 127, 153A, 153C, 158B to Section 158BI, 151, 143, 147, Explanation 2 to Section 147, 142(1), 153D, 69, 115BBE, 154Finance Act, 2021Finance No 2 Act, 2024
Tribunals and Commissions08 May 2026Dismissed
Deputy Commissioner Of Income Tax, Circle-1(1), New Delhi Vs Azure Power (Raj) Pvt Ltd
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3753
Companies Act, 1956Income Tax Act, 1961-Section 115JB, 144C(3), 144B, 69C, 115BBECustoms Act, 1962
Tribunals and Commissions08 May 2026Dismissed
ACIT Vs Ashish Kumar Chaurasia
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3752
Income Tax Act, 1961-Section 143(3), 57, 44AB, 139(1)
Tribunals and Commissions08 May 2026
Sandeep Aggarwal Vs DCIT, Central Circle 01, Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3751
Income-tax Act, 1961-Section 147, 151, 148B, 139(1), 132, 148, 143(3), 69A, 69
Tribunals and Commissions08 May 2026Partly Allowed
ACIT Vs Basti Sugar Mills Co. Ltd.
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3750
Income Tax Act, 1961-Section 271(1)(c)
Tribunals and Commissions08 May 2026Dismissed
ACIT Vs Pearl International Services Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3749
Income Tax Act, 1961-Section 250, 143(3), 68, 115BBE, 133(6), 69A
Tribunals and Commissions08 May 2026Dismissed
Income Tax Officer Vs Anju Goyal
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3748
Income tax Act, 1961-Section 143(3), 143(1), 69A, 274, 271AAC(1), 133(6), 131CGST Act, 2017-Section 12
Tribunals and Commissions08 May 2026Allowed
Metal One Corporation India Private Ltd. Vs DCIT, Circle 16 (1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3747
Income-tax Act, 1961-Section 143(2), 142(1), 90(2), 115-O, 237, 2(43), 115-O(1), 115-O(4), 10(34), 2(24), 4, 14A, 37Companies Act, 1956Constitution of India-Article 265, Entry 82, List I
Tribunals and Commissions08 May 2026Partly Allowed
Subash Chander Gupta Vs DCIT
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3746
Income Tax Act, 1961-Section 250, 153A, 143(3), 132, 132(4), 115BBE, 69, 69A, 69B, 69C, 10(38), 68
Tribunals and Commissions08 May 2026
Bihariji Consultancy Pvt. Ltd. Vs ITO, Ward 5 (1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3745
Income-tax Act, 1961-Section 143(3), 154, 115JB, Explanation 2 to Section 115JBCompanies Act, 2013-Schedule IIIRight to Information Act
Tribunals and Commissions08 May 2026
SRF Limited Vs Assistant Or Deputy Commissioner Of Income Tax, Circle 10(1), New Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3744
Income Tax Act, 1961-Section 143(3), 144C(3), 144B, 144C(1), 92CA(3), 115JB, 144C(13), 92B, 133(6), 80-IA, 80IA, 14A, 234, 270A, 274, 154, 37, 139(1), 234AIncome Tax Rules, 1962-Rule 8D(2)(iii), 8D
Tribunals and Commissions08 May 2026Allowed
A2Z Waste Management (Ranchi) Limited Vs DCIT, Circle-1(1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3743
Income Tax Act, 1961-Section 72, 143(3), 144, 147, 148, 151, Explanation 1(ii) of Section 148Finance Act, 2022
Tribunals and Commissions08 May 2026Allowed
American Express Services India Ltd. (Now Known as American Express Services India Pvt. Ltd.) Vs ITO Range2(1)(3) (Present Jurisdiction-Deputy Commissioner of Income Tax, Circle 1(1) New Delhi)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3742
Income Tax Act, 1961-Section 32, 254(2), 32(1), 32(1)(ii), sixth proviso to Section 32(1)Finance Act, 2021
Tribunals and Commissions08 May 2026Dismissed
DCIT, CC-30, New Delhi Vs Smt. Ashu Ashok
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3741
Income Tax Act, 1961-Section 132, 143(2), 142(1), 44AD
Tribunals and Commissions08 May 2026Allowed
Aon Consulting Private Limited (Successor Entity Of AON Services India Private Limited Formerly Known As M/s Hewitt Associates (India) Private Limited) Vs Deputy Commissioner Of Income Tax, Circle 10(1), New Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3740
Income Tax Act, 1961-Section 143(3), 144(C), 144B, 92CA, 92C, 133(6), 136(6)Income Tax Rules, 1962-Rule 10B(2), 10B
Tribunals and Commissions08 May 2026
V C Trading Vs Faceless Assessment Unit, Income Tax Department, Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3093
Income-tax Act, 1961-Section 144, 144B, 147, 148, 69C, 115BBE, 234B, 250
Tribunals and Commissions08 May 2026
Dusshyant Arya Vs Income Tax Department, Delhi
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3098
Income Tax Act, 1961-Section 143(3), 144B, 132(4), 143(2), 250Indian Evidence Act, 1872-Section 65B(4)