Tribunals and Commissions27 Feb 2026Allowed
Mridula Agarwal Vs ITO
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3559
Income-tax Act, 1961-Section 54, 54(1), 54(2), 54FFinance (No. 2) Act, 2014General Clauses Act, 1897-Section 13(2)
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2026
6,131 judgments · page 264 of 307
Tribunals and Commissions27 Feb 2026Dismissed
Official Liquidator, RGTL Industries Limited (Company under Liquidation) Vs ACIT, Central Circle-16, Delhi
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3558
Income Tax Act, 1961-Section 250, 143(3)/147Insolvency and Bankruptcy Code, 2016-Section 9, 52Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6
Tribunals and Commissions27 Feb 2026
High Value Exim Private Limited Vs. DCIT, Circle – 10 (1), Delhi/ National Faceless Appeal Centre, Delhi
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3557
Income Tax Act, 1961-Section 147, 144B, 148, 149, 148A(b), 148A(d), 149A, 149A(d), 149AATaxation and Other Laws (Relaxation of Certain Provisions) Ordinance, 2020Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
Tribunals and Commissions27 Feb 2026Dismissed
Assistant Commissioner Of Income Tax Circle C-58 Vs Ajaya Bharadwaj
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3556
Income Tax Act, 1961-Section 143(3), 144B, 54, 54(1), 54(2), 54F, 139, 139(1), 139(4), 45, 142
Tribunals and Commissions27 Feb 2026
ACIT (IT) Vs Ariba Inc.
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3554
Income Tax Act, 1961-Section 250, 143(3), 144C, 143(2)
Tribunals and Commissions27 Feb 2026Partly Allowed
Deputy Commissioner Of Income Tax, Central Circle-20 Vs Essentia Designs Private Limited
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3553
Income Tax Act, 1961-Section 143(3), 132, 143(1), 143(2), 132(4)
Tribunals and Commissions27 Feb 2026Allowed
M/s BSG Family Trust Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3552
Income-tax Act, 1961-Section 143(1)Finance Act-Paragraph A, Part 1, First Schedule
Tribunals and Commissions27 Feb 2026
Madan Lal Vs ITO
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3551
Income Tax Act, 1961-Section 144, 69A
Tribunals and Commissions27 Feb 2026
G S Automobiles Private Limited Vs Deputy Commissioner Of Income Tax, Central Circle, 6
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3550
Income Tax Act, 1961-Section 143(3), 143(3A), 143(3B), 127, 127(2), 127(3), 119, 120(1), 120(2), 120(5)
Tribunals and Commissions27 Feb 2026
Indian Association Of Income Tax Officer Vs Ward Exemption-1(2), Civic Centre, Delhi
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3549
Income Tax Act, 1961-Section 154, 143(1), 10(23C)(iv), 11
Tribunals and Commissions27 Feb 2026Allowed
M/s Shivam Agrioils Private Limited Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3548
Income-tax Act, 1961-Section 36(i)(iii), 139, 143(1), 143(2)
Tribunals and Commissions27 Feb 2026Partly Allowed
Kanodia Technoplast Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3546
Income Tax Act, 1961-Section 153A, 143(3), 115JB, 115JB(1), 115JB(2), Explanation 1 to section 115JB(2), 115J, 139(5), 132ACompanies Act, 2013-Schedule III, Section 129Finance Act, 1987
Tribunals and Commissions27 Feb 2026
Corteva Agriscience India Pvt. Ltd Vs DCIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3545
Income Tax Act, 1961-Section 254/143(3), 144C(5), 92CA(3), 144C(1), 144C(13), 153(3), 153, 153(1), 153(1A), 153(1B), 153(2), 153(2A), 153(3)(ii), 250, 260, 262, 263, 264, 146, 147Amendment Act, 1970
Tribunals and Commissions27 Feb 2026Allowed
Renul Goel Vs ITO Delhi
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3544
Income-tax Act, 1961-Section 68, 148, 139, 147, 143(3), 271(1)(c), 234A, 234B, 10(38)
Tribunals and Commissions27 Feb 2026
DCIT Vs Agra Development Authority
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3593
Income Tax Act, 1961-Section 2(15), first proviso to Section 2(15), 10, 10(20), 10(20A), 10(23C), seventh proviso to Section 10(23C), 10(29), 10(46), 11, 11(1)(a), 11(1)(b), 11(1)(c), 11(1)(d), 11(2), 11(4A), 11(5), 12, 12A, 12AA, 12AA(1), 12AA(3), 12AAA, 13, 13(8), 60 to 63, 143(2), 143(3), third proviso to Section 143(3), 148, 288Uttar Pradesh Planning and Development Act, 1973-Section 4, 7, 58Constitution of India-Article 243, 243P
Tribunals and Commissions27 Feb 2026Allowed
Vibhor Tyagi Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3590
Income Tax Act, 1961-Section 69C, 234A, 234B, 234C, 271(1)(c), 153A, 153A(1), 153A(1)(a), 153A(1)(b), 143(3), 153D, 153B, 153B(1)(b), 132, 132A, 158BG, 151, 153CRight to Information Act
Tribunals and Commissions27 Feb 2026Dismissed
ACIT, Central Circle-32 Vs Betsy Growth Finance Ltd.
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3589
Income Tax Act, 1961-Section 147, 68, 132(4)
Tribunals and Commissions27 Feb 2026Partly Allowed
Home Credit India Finance Pvt. Ltd Vs DCIT, Circle-1(1), Gurgaon
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3588
Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 144C(5), 92CA(3), 144C(8), 244A, 270A, 143(1), 92CA(1), 37(1), 144C(10)
Tribunals and Commissions27 Feb 2026Dismissed
DCIT Vs M/s Raus Infras Limited
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3587
Income Tax Act, 1961-Section 250; Section 143(3); Section 132; Section 153A; Section 143(2); Section 142(1); Section 153D; Section 132A; Section 153B; Section 158BG; Section 158BC; Section 158BB; Section 142; Section 144; Section 246A; Section 250(2); Section 147; Section 153C; Section 153A/153(3); Section 153A/143(3); Section 119; Section 153A(1); Section 2464Income Tax Appellate Tribunal Rules, 1963-Rule 27Finance Act, 2007
Tribunals and Commissions27 Feb 2026Allowed
Jaya Singh Vs ACIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3586
Income Tax Act, 1961-Section 143(1), 143(2), 142(1), 10(38), 10(34), 48, 69C, 133(6), 131, 68Income-tax Rules, 1962