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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 245 of 307

Tribunals and Commissions18 Mar 2026

Sh. Dev Karan Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 2892

Income-tax Act, 1961-Section 10(37), 56(2)(viii), 57(iv), 142(1), 143(2), 145A(b), 147, 263Land Acquisition Act, 1894-Section 28, 34Finance Act, 2009
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Tribunals and Commissions17 Mar 2026Allowed

Narinder Kumar Bajaj Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3304

Income Tax Act, 1961-Section 147, 148, 148A, 148A(b), 148A(d), 149, 149(1) (fourth proviso), 149(2), 151, 151(i), 151(ii), 151(1), first proviso to Section 148, first proviso to Section 147Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3, clause (a) of sub-section (1) of Section 3, (a)(ii) of sub-section (1) of Section 3Finance Act, 2021
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