CourtKutchehry.com

COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 210 of 307

Tribunals and Commissions10 Apr 2026Partly Allowed

Graziano Transmission India Pvt. Ltd. (as a source of Fairfield Atlas Limited) Vs ACIT (OSD) Delhi

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3942

Income Tax Act-Section 143(2), 143(3), 144C(1), 144C(5), 144C(8), 144C(13), 92CA(1), 92CA(2), 92CA(3), 170, 159, 41(1), 2(1A), 72A, 801A, 139(5), 119(2)(b), 147, 148, 148A, 148A(b), 156, 142(1), 292B, 2928Income Tax Act, 1922-Section 24B, 248Companies Act, 1956-Sections 391 to 394, 391(1), 394(2), 394(4)(a), 481
Read judgment
Tribunals and Commissions10 Apr 2026Dismissed

Gurmeet Kaur Vs Deputy Commissioner of Income Tax

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3939

Income Tax Act, 1961-Section 250, 143(2), 142(1), 48, 49, 133(6), 54F, 54B, 54, 55A, 50A, 2(29A), 2(298), 54(1)Wealth Tax Act, 1957-Rule 3AWealth Tax (Second Amendment) Rules 2009
Read judgment
Tribunals and Commissions10 Apr 2026

DCIT Vs Bharat Kalia

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3356

Income Tax Act, 1961-Section 250, 143(3), 144B, 48, 50CA, 50D, 56, 56(2)(viib)Income Tax Rules, 1962-Rule 11U, 11UA, 11UAA
Read judgment
Tribunals and Commissions10 Apr 2026Allowed

Nitin Mangla Vs PCIT-15

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3443

Income Tax Act, 1961-Section 263, 133(6), 69C, 115BBE, 132GST Act-Section 73/74
Read judgment
Tribunals and Commissions10 Apr 2026Dismissed

DCIT Vs Joginder Singh

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3442

Income Tax Act, 1961-Section 250, 153A, 139(1), 132, 245D(3), 245D(4)
Read judgment
Tribunals and Commissions10 Apr 2026Dismissed

JCIT(OSD) Vs Deepak Pawar

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3441

Income Tax Act, 1961-Section 143(3), 144B, 133(6), 148A, 148A(d), 148, 69C, 115BBE, 68 to 69D
Read judgment
Tribunals and Commissions10 Apr 2026Allowed

Kamla Yadav Vs ACIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3440

Income Tax Act, 1961-Section 2(14), 2(14)(iii), 10, 69A, 115BBE, 142(1), 143(2), 144B, 147, 148, 148A(d), 249(4)(b), 250, 250(2)(a), 250(6)
Read judgment
Tribunals and Commissions10 Apr 2026Allowed

Miles2smile Foundation Vs CIT(Exemptions)

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3439

Income-tax Act, 1961-Section 12A(1)(ac)(ii), 80G, 12AB, 12AB(1)(b)(ii)(B), 80G(5), 80G(5)(iii), Clause (ii)(b)(B) of second proviso to Section 80G(5), 250(2)(a), 115BBC, 2(24)(iia)
Read judgment
Tribunals and Commissions10 Apr 2026Allowed

Midea India Pvt.Ltd. Vs Assessment Unit, Income Tax Department

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3437

Income Tax Act, 1961-Section 144C(1), 144C(5), 144C(10), 144C(13), 144B, 144B(1), 144B(7), 144B(8), 92CA(3), 143(3), 153, 147, 148, 148A, 148A(d), 151A, 119Constitution of India-Article 14Finance Act, 2022
Read judgment
Tribunals and Commissions10 Apr 2026

Warner Media India P. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3435

Income-tax Act, 1961-Section 92, 92C, 143(3), 144C, 144C(5), 144C(13), 244A, 270AIncome-tax Rules, 1962-Rule 10B(1)(e), 108(2)
Read judgment