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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 214 of 307

Tribunals and Commissions09 Apr 2026Allowed

Smt. Kiran Wati Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3331

Income Tax Act, 1961-Section 250(6), 143(3), 132, 153C, 127, 143(2)
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Tribunals and Commissions09 Apr 2026Dismissed

ACIT Vs Sh. Dheeraj Chaudhary

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3333

Income Tax Act, 1961-Section 250, 143(3), 132, 127, 153A, 271, 139(1), 143(2), 142(1)
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Tribunals and Commissions09 Apr 2026Allowed

Rajesh Kathuria Vs ITO

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3215

Income Tax Act, 1961-Section 147, 144B, 69A, 115BBE, 10(38), 148, 148A(b), 148A(d), 143(3)
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Tribunals and Commissions09 Apr 2026Allowed

V & S International Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3192

Income Tax Act, 1961-Section 143(3), 147, 148, 151, 68, 69C, 234A, 234B, 234C, 234D, 292BB, 143(2), 139, 142(1)
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Tribunals and Commissions08 Apr 2026Allowed

Anil Kumar Gupta Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3568

Income-tax Act, 1961-Section 147, 10(10AA), 143(1), Clause (ii) of Section 10(10AA)Constitution of India-Article 12, 226
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