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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 206 of 307

Tribunals and Commissions16 Apr 2026

Sushil Kumar Jain Vs ITO-Ward 34(1)

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3741

Income Tax Act, 1961-Section 263, 147, 144B, 148, 148A, 148A(b), 148A(c), 148A(d), 149, 149(1), 149A(b), 149A(c), 149A(d), 151, 151(i), 151(2), 151(ii), 143(3), 56Constitution of India-Article 142Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)
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Tribunals and Commissions16 Apr 2026Allowed

Samunder Saree Centre Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3759

Income-tax Act, 1961-Section 147, 144B, 151, 148A(d), 148Taxation & Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
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Tribunals and Commissions16 Apr 2026Partly Allowed

Asst. CIT Vs M/s. Aamby Valley Ltd.

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3762

Income Tax Act, 1961-Section 5, 14A, 28, 28(1), 36, 36(2), 36(2)(i), 37(1), 40(a)(ia), 43B, 139, 139(5), 143(3), 194A, 194H, 194J, 201, 250, 254Income Tax Rules, 1962-Rule 8DBanking Regulation Act, 1949
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Tribunals and Commissions16 Apr 2026Allowed

Sharda Exports Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3773

Income Tax Act, 1961-Section 250, 143(3), 263, 80IC
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Tribunals and Commissions16 Apr 2026Allowed

Sunanda Polymers LLP Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3775

Income-tax Act, 1961-Section 143(3), 68, 115BBE, 133(6), 36(1)(iii)Income Tax Rules-Section 46A
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Tribunals and Commissions16 Apr 2026

Samunder Saree Centre Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3137

Income-tax Act, 1961-Section 144B, 147, 151, 148A(d), 148Taxation & Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
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Tribunals and Commissions15 Apr 2026Partly Allowed

HCL Technologies Limited Vs Asst. Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3959

Income-tax Act, 1961-Sections 2, 9(1)(vii), 10A, 10A(1), 10A(4), 10A(8), 10AA, 10AA(7), 10B, 10B(4), 10BA, 14A, 28, 37(1), 41(1), 43(5), 70, 71, 72, 80A(4), 80HHC, 80HHE, 80-IB, 115-O, 143, 144C(5), 144C(13); Section 10A Explanation 2(iii), Explanation 2(iv); Section 10A Explanation 3; Section 10AA Explanation 2Income Tax Act, 1922-Section 15C, 24(1)Income-tax Rules, 1962-Rule 8D
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Tribunals and Commissions15 Apr 2026

DCIT, Circle 6 Vs M/s. Sahara India Mass Communication Ltd.

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3947

Income-tax Act-Section 37, 37(1), 40, 40(a)(ia), 40A(2), 10(23), 14A, 14A(1), 14A(2), 14A(3), 30 to 38, 139(1), 194, 194A-194N, 194C, 194C(2), 194-I, 194J, 194J(3) Explanation (a), 195, 200, 200(1), 201, 201(1), 221, Chapter X-A, Chapter XVII-BIncome Tax Rules, 1962-Rule 8DFinance Act 2001
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Tribunals and Commissions15 Apr 2026

Juhar Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3521

Societies Registration Act, 1860Income Tax Act, 1961-Section 57, 144, 250
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