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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 255 of 307

Tribunals and Commissions11 Mar 2026Allowed

Richmond Educational Society Vs DCIT/ ACIT

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3507

Income-tax Act, 1961-Section 2(15); Section 10(23C); Section 10(23C)(iv); Section 10(23C)(v); Section 10(23C)(vi); Section 10(23C)(via); first and second provisos to clause (23C) of Section 10; clause (b) of third proviso to clause (23C) of Section 10; Explanation 4 to third proviso to clause (23C) of Section 10; twenty-first proviso to clause (23C) of Section 10; Section 11; Section 11(1B); Section 11(3); Section 11(4A); Section 11(4A)(a), (b); Section 11(5); Section 12; Section 12A; Section 12A(1)(a); Section 12A(1)(aa); Section 12A(1)(ab); Section 12A(1)(ac); Section 12A(1)(ac)(vi); Section 12AA; Section 12AA(1); clause (b) of sub-section (1) of Section 12AA; Section 12AA(3); proviso to Section 12AA(3); Section 12AA(4); proviso to Section 12AA(4); Section 12AA(5); Section 12AB; Section 12AB(1)(a), (b), (c); Sections 12AA/12AB; Section 12AB(4); Section 12AB(4)(i); Section 12AB(4)(ii); Section 12AB(4)(iii); Section 12AB(4)(iv); Section 12AB(4)(b); Explanation to Section 12AB(4); Clause (a) of Explanation to Section 12AB(4); Clause (d) of Explanation to Section 12AB(4); Clause (e) of Explanation to Section 12AB(4); Clause (f) of Explanation to Section 12AB(4); Clause (g) of Explanation to Section 12AB(4); Section 12AB(5); Section 13; Section 13(1); Section 13(1)(b); Section 13(1)(c); Section 13(1)(c)(i); Section 13(1)(c)(ii); Section 13(1)(d); Section 13(2); Section 13(2)(a) to (h); Section 13(3); Section 13(4); Section 13(5); Section 13(6); Explanation 1 to Section 13; Explanation 3 to Section 13; Explanation 3(i) to Section 13; Explanation 3(ii) to Section 13; Section 13A; Section 13B; Section 37(1); Section 69A; Section 69C; Section 115BBI; Section 115BBI(1); Section 115BBI(2); Explanation to Section 115BBI clauses (a) to (e); Section 120(1); Section 120(2); Section 127; Section 127(2); Section 132; Section 143(3); second proviso to Section 143(3); Section 161(1A); Section 164(2); Chapter XII-EBSocieties Registration Act, 1860Income-tax Rules, 1962-Rule 17A; Sub-rule (5) of Rule 17A; Rule 2C; Sub-rule (5) of Rule 2C
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Tribunals and Commissions11 Mar 2026Dismissed

Anumod Sharma Vs DCIT

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3503

Income Tax Act, 1961-Section 250, 143(3)
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Tribunals and Commissions11 Mar 2026Partly Allowed

Akash Somany Vs ITO

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3498

Income-tax Act, 1961-Section 143(3), 144B, 143(2), 142(1), 37, 145(3), 133(6)
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Tribunals and Commissions11 Mar 2026

ACIT Vs Jagpreet & Co

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3497

Income-tax Act, 1961-Section 143(3), 68, 115BBEDelhi VAT ActCentral Sales Tax Act
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Tribunals and Commissions11 Mar 2026Partly Allowed

RSWM Ltd Vs DCIT

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3491

Income-tax Act, 1961-Section 147, 143(3), 37, 139(1), 132, 153A, 148, 142(1), 145(3)
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