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Income Tax Appellate Tribunal judgments, 2026

6,108 judgments · page 277 of 306

Tribunals and Commissions17 Feb 2026Allowed

Quetzal Buildtech Private Limited Vs ITO Ward-2(1) Faridabad

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3861

Income Tax Act, 1961-Sections 147, 144B, 147 to 151A, 234B, 139(1), 143(3), 139, 68/69A, 148, 144 read with Section 147, 2(40), 143(1), 151, 50C; Explanation 2 to Section 147, clause (a)Constitution of India-Article 226
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Tribunals and Commissions17 Feb 2026Partly Allowed

Assistant Commissioner Of Income Tax Vs Jagson International Ltd.

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3856

Income Tax Act, 1961-Section 143(3), 144B, 15JB, 115VD, 115VI, 115VP, 115VR, 115JB, 115V-I, 115V-O, 270A, Chapter XIIGMerchant Shipping Act, 1958-Section 407Income Tax Rules, 1962-Rule 9A, 9B, 8A, Sub-rule (2) of Rule 9A, Sub-rule (3) of Rule 9A, Sub-rule (4) of Rule 9A
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Tribunals and Commissions17 Feb 2026Partly Allowed

Asok Kumar Vs ITO

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3849

Income-tax Act, 1961-Section 148, 142(1), 133(6), 69, 149(1)(b), 151, 116, 2928, 143(3)
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Tribunals and Commissions17 Feb 2026Dismissed

DCIT Vs Pooja Mittal

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4009

Income Tax Act-Section 69A, 115BBE, 133A, 148, 245D(4), 131IBCIPC
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