COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2026

5,779 judgments · page 278 of 289

Tribunals and Commissions04 Feb 2026Allowed

M/s. J.V. Industries Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4082

Income-tax Act, 1961-Section 143(3), Explanation 2(c)(i), Proviso to Section 151(1), 148, 147 read with provisos theretoCentral Excise Rules, 2002-Rule 24

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Tribunals and Commissions04 Feb 2026

Bullionline LLP Vs The P.C.I.T.

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4081

Income-tax Act, 1961-Section 143(2), 143(3), 263, 127

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Tribunals and Commissions04 Feb 2026Dismissed

Deputy Commissioner Of Income Tax, Assets 5B, Central Circle-26 Vs M/s OSE Infrastructure Ltd.

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4080

Income Tax Act, 1961-Section 143(3), 153C, 153A, 143(1), 132, 143(2), 245D(4)

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Tribunals and Commissions04 Feb 2026Allowed

Ms. Asha Gupta Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4079

Income-tax Act, 1961-Section 153C, 143(3), 139(1), 132, 143(2)

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Tribunals and Commissions04 Feb 2026

Shri Narender Singh Vs The I.T.O

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4078

Income-tax Act, 1961-Section 69A, 144

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Tribunals and Commissions04 Feb 2026Dismissed

Income Tax Officer Vs Veer Kunwar Singh Shodh Sansthan

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4075

Income-tax Act, 1961-Section 12A, 12AA, 143(2)

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Tribunals and Commissions04 Feb 2026Allowed

Keshav Kanodia Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4074

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Tribunals and Commissions04 Feb 2026Allowed

OSG (India) Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4073

Income-tax Act, 1961-Section 143(3), 144C(13), 144B, 92(2), 92CAIncome-tax Rules, 1962-Rule 10B(1)(a), 10B

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Tribunals and Commissions04 Feb 2026Partly Allowed

Honda Trading Corporation India Pvt. Ltd. Vs DCIT/ ACIT, Circle 10(1), Delhi Assessment Unit, Income Tax Department

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4072

Income-tax Act, 1961-Section 143(3), 144C(13), 144B, 143(2), 144C(8), 92CA(3), 144C, 92C(3), 154, 153, 92, 92F(ii), 92CA, 234A, 234B, 234C, 270AIncome Tax Rules, 1962

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Tribunals and Commissions04 Feb 2026

The J.C.I.T [OSD] Circle -10(1) New Delhi Vs M/s India Infrastructure Finance Company Limited

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4071

Income-tax Act, 1961-Section 36(1)(viia)(c), 36(1)(viii), 143(3), 154

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Tribunals and Commissions04 Feb 2026Partly Allowed

Compass India Support Services Pvt. Ltd. Vs Additional/Joint/Deputy/Assistant Commissioner Of Income Tax/Income-tax Officer

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 4070

Income-tax Act, 1961-Section 143(3), 144C(13), 144C, 154, 144B, 92C, 270A, 92D, 92CA(3), 92C(3), 143(1), 43BIncome-tax Rules, 1962-Rule 10B, 108, 100, 10D

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Tribunals and Commissions04 Feb 2026