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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 262 of 307

Tribunals and Commissions03 Mar 2026

Ajit Gupta Vs DCIT

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3569

Income-tax Act, 1961-Section 143(3), 274, 271(1)(c)Constitution of India-Article 14
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Tribunals and Commissions02 Mar 2026Dismissed

ACIT, Circle 7(1), New Delhi Vs Delhi Control Devices Private Limited

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3611

Income Tax Act, 1961-Section 147, 144B, 148, 156A, 144, 274, 271(1)(c)Insolvency and Bankruptcy Code-Section 14, 33(5), 53, 31, 238Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions02 Mar 2026Allowed

Smt. Kirti Chugh Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3605

Income-tax Act, 1961-Section 13A, 144, 147, first proviso to Section 147, 148, first proviso to Section 148, 148A, 148A(b), 148A(d), 149, 149(1), fourth proviso to Section 149(1), 151, 151(i), 151(ii), 151(1), 151(2), 144B, 144CRepresentation of Peoples Act, 1951-Section 29AConstitution of India-Article 142
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Tribunals and Commissions02 Mar 2026

Vijaya Devi Malu Vs ACIT

Income Tax Appellate Tribunal · (2026) 03 ITAT CK 3573

Income Tax Act, 1961-Section 132, 127, 143(2), 132(4), 153A/153C, 131, 68, 131(1d), 153A/143(3), 250, 234A, 234B, 234C, 153D
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Tribunals and Commissions27 Feb 2026

DCIT Vs M/s Panacea Boitec Limited

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3658

Income Tax Act, 1961-Section 14A, 68, 69C, 90, 90A, 119, 132, 142(1), 143(2), 143(3), 147, 148, 153A, 153A(1), 153D, 158BG, 250, 254(1), 271(1)(b)Income Tax Appellate Tribunal Rules, 1963-Rule 11, 27Customs Act-Section 46(3)
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Tribunals and Commissions27 Feb 2026Partly Allowed

Kanodia Technoplast Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3539

Income Tax Act, 1961-Sections 153A, 143(3), 115JB, 115JB(1), 115JB(2), 115J, 139(5), 132A; Explanation 1 to Section 115JB(2)Companies Act, 2013-Schedule III; second proviso to Section 129(1)Finance Act, 1987
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