Tribunals and Commissions30 Jan 2026Allowed
ACIC BMU Foundation Vs CIT (Exemption)
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3296
Income Tax Act, 1961-Section 12A (1)(ac)(iii)
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2026
5,766 judgments · page 281 of 289
Tribunals and Commissions30 Jan 2026Allowed
Bhavika Bhuwalka Vs ITO
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3265
Income-tax Act, 1961-Section 10(38), 147, 148, 148(2), 151, 151(1), 151(2), 250
Tribunals and Commissions30 Jan 2026Allowed
Performance Specialty Products (India) Private Limited Vs Assessment Unit Of Income Tax Department
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3264
Income Tax Act, 1961-Section 144C(13), 153, 153(2A), 153(3), 92CA, 144C, 144C(1), 144C(4), 144C(12), 153(1)Constitution of India-Article 141
Tribunals and Commissions30 Jan 2026Dismissed
Income Tax Officer Vs Rachit Enterprises
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3261
Income Tax Act, 1961-Section 147, 144, 144B, 148
Tribunals and Commissions30 Jan 2026Partly Allowed
Gargi Overseas Pvt. Ltd. Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3260
Income-tax Act, 1961-Section 147, 148, 148A(b), 148A(d), 133A, 68, 69C, 37, 115BBE
Tribunals and Commissions30 Jan 2026Allowed
Huawei Telecommunications (India) Company Private Limited Vs ACIT, Circle 4(1), Gurgaon, Haryana
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3258
Income Tax Act, 1961-Section 144C(13), 153, 144C, 92CA, 153(2A), 153(3), 144C(1), 144C(4), 144C(12), 153(1), Proviso below Section 153(1)Constitution of India-Article 141TOLA
Tribunals and Commissions30 Jan 2026Partly Allowed
Seema Puri Vs ITO
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3257
Income Tax Act, 1961-Section 147, 143(3), 148, 139(1), 151, 133(6), 131, 139, 143(1)
Tribunals and Commissions30 Jan 2026Allowed
M/s. Shree Raj Mahal Gems Private Limited Vs DCIT Central Circle – 6 New Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3256
Income-tax Act-Sections 234A, 234B, 234C, 69C, 115BBE, 153C, 143(3), 68, 69
Tribunals and Commissions30 Jan 2026
Techbooks International Pvt. Ltd. Vs ACIT & Anr.
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3254
Income Tax Act, 1961-Section 144C(13), 153, 92CA, 144C, 144C(1), 144C(4), 144C(12), 153(1), 153(2A), 153(3)Constitution of India-Article 141
Tribunals and Commissions30 Jan 2026Partly Allowed
M/S Fiberhome India (P) Ltd. Vs ACIT, Circle-7(1), New Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3253
Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 144C(5), 144C, 92CA(2), 92CA(3), 234A, 234BCustom Act, 1962-Section 14Customs Valuation (Determination of value of imported goods) Rules-Rule 2(2)
Tribunals and Commissions30 Jan 2026
Exxonmobil Gas (India) Private Limited Vs The Assistant Commissioner Of Income-tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3252
Income Tax Act, 1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(12), 144C(13), 153, 153(1) proviso, 153(2A), 153(3)Constitution of India-Article 141
Tribunals and Commissions30 Jan 2026
The Bank Of Tokyo-Mistubishi UFJ Ltd. Vs Deputy Commissioner Of Income-Tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3251
Income Tax Act,1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3)Constitution of India-Article 141
Tribunals and Commissions30 Jan 2026Allowed
Fresenius Kabi Oncology Limited Vs Commissioner of Income Tax (Appeals)-26, Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3250
Income Tax Act, 1961-Section 147, 115JB, 143(3), 154, 148
Tribunals and Commissions30 Jan 2026Allowed
Parul Sharma Vs ITO (TDS)
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3249
Income Tax Act, 1961-Section 200A, 206AA/20…, Chapter XVII-BBIncome Tax Rules 1962-Rule 114AAA
Tribunals and Commissions30 Jan 2026
Sunwoda Electronic India Pvt. Ltd Vs ACIT/DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3247
Income-tax Act, 1961-Section 147, 69C, 148A(b), 148A(d), 148, 68, 133(6), 37
Tribunals and Commissions30 Jan 2026Allowed
Rijwan Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3246
Income-tax Act, 1961-Sections 144, 271(1)(c)
Tribunals and Commissions30 Jan 2026
Giesecke & Devrient MS India P. Ltd. Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3245
Income Tax Act, 1961-Section 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
Tribunals and Commissions30 Jan 2026
Naresh Kumar Morya Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3244
Income-tax Act, 1961-Section 147, 144, 144B, 148, 151, 56(2)(vii)(b), 56(2)(x), 50C(1)
Tribunals and Commissions30 Jan 2026
Software One India P. Ltd. Vs Assistant Commissioner of Income Tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3243
Income Tax Act, 1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4)Constitution of India-Article 141Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
Tribunals and Commissions30 Jan 2026Partly Allowed
Santosh Bansal Vs JCIT, Central Circle 16, New Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3242
Income-tax Act, 1961-Section 132, 143(2), 142(1), 69B, 115BBEIndian Evidence Act-Section 34