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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 191 of 307

Tribunals and Commissions24 Apr 2026

Shashi Bala Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3551

Income Tax Act, 1961-Section 154, 143(1), 143(1)(a), 143(1A), 50C, 50C(1), 50C(2), 50C(3), 139, 139(1), 142, 142(1), 10AA, Chapter VI-A
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Tribunals and Commissions24 Apr 2026Dismissed

DCIT Vs Archana Saluja

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3548

Income Tax Act, 1961-Section 250, 147, 143(3), 148, 149(1), 148A(d), 153A, 153C, 68, 142(1)Finance Act, 2021
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Tribunals and Commissions24 Apr 2026

ACIT Vs Shiv Shakti Traders

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3541

Income Tax Act, 1961-Section 250, 143(3), 69A, 132(4), 132A, 143(2), 142(1), 131(1A), 206C
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Tribunals and Commissions24 Apr 2026Partly Allowed

Rahul Singhal Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3539

Income-tax Act, 1961-Section 144B, 69C, 41(1), 144, 133(6), 143(3), 145(3), 68Income Tax Rules-Rule 46A(1)
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Tribunals and Commissions24 Apr 2026

Anand Agarwal Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3536

Income Tax Act, 1961-Section 250, 143(3), 144B, 139(1), 68, 115BBE
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Tribunals and Commissions24 Apr 2026Partly Allowed

Dalmia Bharat Ltd Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3756

Income-tax Act, 1961-Section 10(34), 12AA, 14A, 32(1)(iia), 32A, 33(1), 35(1)(ii), 36(1)(va), 36(1)(vii), 37(1), 43B, 43B(f), 68, 92B, 115JB, 115JB(2), 143(1), 143(2), 143(3), 144CIncome Tax Rules-Rule 8D(2)(ii), 8D(2)(iii)Companies Act, 1956
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