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Income Tax Appellate Tribunal judgments, 2026

5,766 judgments · page 282 of 289

Tribunals and Commissions30 Jan 2026

Clairvolex IP Solutions P. Ltd. Vs Additional/Joint/Deputy/Assistant Commissioner Of Income Tax/Income Tax Officer, National E-Assessment Centre, Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3241

Income Tax Act, 1961-Section 144C(13), 153, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 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
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Tribunals and Commissions30 Jan 2026

Refop India Company Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3235

Income Tax Act, 1961-Section 143(3), 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153B, 92CAConstitution of India-Article 14, 226Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026

Persolkelly India Private Limited Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3234

Income Tax Act, 1961-Section 143(3), 144C(13), 153(1), 153(4), 144C, 153, 153(2A), 144C(12), 92CA, 153 B, 144C(4), 153(24), 153(3)Constitution of India-Article 226, 14Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026

G-Mobile Devices Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3230

Income Tax Act, 1961-Section 143(3), 144B, 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153B, 92CAConstitution of India-Article 226, 14Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026

Qualcomm India Private Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3229

Income Tax Act, 1961-Section 143(3), 144B, 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153 BConstitution of India-Article 14, 226Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026

Emaar India Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3228

Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 153(1), 153(4), 144C, 153, 92CA, 153(2A), 144C(12), 144C(4), 153B, 153(3), 153(24)Constitution of India-Article 226, 14Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026

Federal Mogul Ignition Products India Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3227

Income Tax Act, 1961-Section 92CA, 143(3), 144B, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153BConstitution of India-Article 14, 226Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026

Lonza India Pirvate Limited Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3226

Income Tax Act, 1961-Section 92CA, 143(3), 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153BConstitution of India-Article 226, 14Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026Allowed

Headstrong Services India Pvt. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3225

Income Tax Act, 1961-Section 143(3), 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153B, 92CAConstitution of India-Article 14, 226Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026Allowed

Kota Trucks P. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3223

Income Tax Act, 1961-Section 2(24)(x), 10AA, 36(1)(iv), 36(1)(va), 43B, 80-0, 139, 139(1), 142(1), 143(1), 143(1)(a), 143(1A), 143(3), 246A, Chapter VI-AEmployees' Provident Fund and Miscellaneous Provisions Act, 1952Employees' State Insurance Act
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Tribunals and Commissions30 Jan 2026Allowed

MIH Internet Sea Pte Ltd. Vs The Assessing Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3222

Income Tax Act, 1961-Section 143(3), 144C(13), 153(1), 153(4), 144C, 144C(12), 144C(4), 153(2A), 153 B, 153(24), 153(3), 92CAConstitution of India-Article 226, 14Limitation Act-Article 113
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Tribunals and Commissions30 Jan 2026Dismissed

Hareon Solar Singapore Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3221

Income Tax Act, 1961-Section 143(3), 144C(13), 144C(5), 270A, 9, 9(1)(i) Explanation 4 and 5, 45, 90, 90(4), 90(5)
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Tribunals and Commissions30 Jan 2026

Rolls-Royce India Private Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3220

Income Tax Act, 1961-Section 92CA, 143(3), 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(4), 153BConstitution of India-Article 14, 226Limitation Act-Article 113
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