Income Tax Appellate Tribunal Judgments 2026 — Page 285

Tribunals and Commissions29 Jan 2026

Fujitsu India Private Limited Vs The Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3323

Income Tax Act, 1961-Section 143(3), 144B, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(3), 153(4), 153(2A), 153(24), 92CAConstitution of India-Article 226, 14Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026Allowed

Liberty Shoes Ltd. Vs PCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3322

Income Tax Act, 1961-Section 263, 143(3), 144B, 14A, 148, 10AA, 147, 69Finance Act, 2015

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Tribunals and Commissions29 Jan 2026Allowed

Allen Petrochemicals Pvt Ltd Vs DCIT Central Circle

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3320

Income Tax Act, 1961-Section 263(1), 263, 143(3), 142(1), Explanation 2(a) to Section 263SARFAESI Act

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Tribunals and Commissions29 Jan 2026

Sh. Amrik Singh Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3319

Income-tax Act, 1961-Section 147, 144, 69A, 115BBENegotiable Instruments Act-Section 138

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Tribunals and Commissions29 Jan 2026

Fujitsu India Private Limited Vs The Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3317

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), 153(24), 153BConstitution of India-Article 226, 14Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026Dismissed

DCIT Vs National Industrial Corporation Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3314

Income Tax Act, 1961-Section 143(3)

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Tribunals and Commissions29 Jan 2026

LS Cable India Pvt. Ltd. Vs ACIT,Circle-15(1)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3313

Income Tax Act, 1961-Section 144C, 143(3), 153, 153(1), 153(4), 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 92CA, 158AB, 158AB(1), 158AB(2), 158AB(3), 158AB(4), 158AB(5), 260A, 260A(2)(a), 261, 253, 253(2), 253(3), 144B, 144, 1404(3), 153(2A), 153 B, 153(24), 153(3)Income Tax Appellate Tribunal Rules, 1963-Rule 11Constitution of India-Article 141, 136, 226, 14

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Tribunals and Commissions29 Jan 2026Allowed

Johnson Matthey India P. Ltd. Vs The Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3309

Income Tax Act, 1961-Section 92CA, 143(3), 144B, 144C, 144C(1), 144C(2), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 158AB, 253(2), 253(3), 260AConstitution of India-Article 136, 226, 14Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026Allowed

Vatika Seven Elements Private Limited Vs Assistant Commissioner Of Income Tax, Circle-25(1), New Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3306

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), 153(24), 153B, 158AB, 253, 260A, 261Constitution of India-Article 14, 136, 226Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026Allowed

Sh. Sanjay Kumar Singh Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3305

Income-tax Act, 1961-Section 143(3), 147

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Tribunals and Commissions29 Jan 2026Allowed

Itron India P. Ltd. Vs The Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3304

Income Tax Act, 1961-Section 92CA, 92CA(3), 143(3), 144, 144B, 144C, 144C(1), 144C(4), 144C(12), 144C(13), 144C(15), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153B, 158AB, 253, 253(2), 253(3), 260A, 260A(2)(a), 261Income Tax Rules, 1963-Rule 11Constitution of India-Article 14, 136, 141, 226

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Tribunals and Commissions29 Jan 2026Allowed

Denso India Private Limited Vs Assistant Commissioner Of Income Tax, Circle-7(1)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3303

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 226, 14Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026

Google India Digital Services Private Limited Vs Assessment Unit

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3302

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 Commissions29 Jan 2026

Groupe SEB India Pvt. Ltd. Vs ACIT (OSD)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3301

Income Tax Act, 1961-Section 143(3), 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 144B, 92CA, 153, 153(1), 153(2A), 153(3), 153(4), 153(24)Constitution of India-Article 14, 226Limitation Act-Article 113

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Tribunals and Commissions29 Jan 2026

Ahresty India Private Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3298

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

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Tribunals and Commissions29 Jan 2026

Cosmo Films Ltd. Vs DDIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3297

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

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Tribunals and Commissions29 Jan 2026

Ball Beverage Packaging (India) Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3295

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

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Tribunals and Commissions29 Jan 2026Dismissed