Tribunals and Commissions09 Feb 2026
Bhavya Gold Pvt. Ltd Vs DCIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3459
Income-tax Act, 1961-Section 147
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2026
6,131 judgments · page 291 of 307
Tribunals and Commissions09 Feb 2026
Sh. Pramod Kumar Tayal Vs DCIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3458
Income-tax Act, 1961-Section 143(1), 10(10AA), 143(1)(a)(i), 143(1)(a)(ii)
Tribunals and Commissions06 Feb 2026Dismissed
Harvindra Singh Vs ACIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3758
Income-tax Act, 1961-Section 200A, 250
Tribunals and Commissions06 Feb 2026Allowed
Jan Kalyan Samiti Vs ITO Ward Exemption
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3742
Income Tax Act, 1961-Section 11, 12, 12AA, 13, 13(1), 13(1)(c), 13(2), 13(2)(e), 13(2)(h), 13(3), 13(3)(e), 2(22)(e), 69, 133(6), 143(3)
Tribunals and Commissions06 Feb 2026Dismissed
DCIT Vs Udai Shanker Awasthi
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3737
Income-tax Act, 1961-Section 10(38), 69A, 131(1A), 132, 132(4), 143(3), 147, 148, 149, 151, 153A, 153C, 153DEvidence Act-Section 34PMLA-Section 50
Tribunals and Commissions06 Feb 2026Allowed
Anil Kumar Garg Vs DCIT, Circle 43(1)
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3734
Income Tax Act-Section 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), third proviso to Section 149, 151TOLA Act, 2020Finance Act, 2021
Tribunals and Commissions06 Feb 2026Dismissed
Income Tax Officer Vs. Mahesh Kumar Aggarwal
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3731
Income Tax Act, 1961-Section 145(3), 133(6)
Tribunals and Commissions06 Feb 2026Allowed
Samarthguru Dhara Vs CIT(E)
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3729
Income-tax Act-Section 12AB
Tribunals and Commissions06 Feb 2026
Pawai Trust Vs DCIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3728
Income Tax Act-Section 143(1), 243C, 11, 234C, 167(1), 167A, 167B(1), 167B(2), 164(1)(iv)Societies Registration Act, 1860Charitable and Religious Trust Act, 1920
Tribunals and Commissions06 Feb 2026Allowed
Shri Vishwakarma Mandir Committee Vs CIT(E), Delhi
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3727
Income-tax Act, 1961-Section 12AB
Tribunals and Commissions06 Feb 2026Allowed
Booking.com B.V. Vs ACIT, Circle -1(1)(2) International Taxation
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3726
Income Tax Act, 1961-Section 147 r.w.s. 144C(13); Section 148A(b); Section 148; Section 148A(d); Section 149(1)(b); Section 151(i); Section 143(2); Section 142(1); Section 144C(5); Section 270A; Explanation 2A to Section 9(1)(i); Sections 147/148; Sections 194C, 194J; Section 9(l)(vi) / 9(L)(vi); Section 9(l)(vii); Section 139Income Tax Rules, 1962-Rule 10Finance Act 2020
Tribunals and Commissions06 Feb 2026Allowed
Navvkush Helping Foundation Vs CIT(Exemption)
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3725
Income Tax Act, 1961-Section 80G, 12AB(1)(b)(ii), 12A(1)(ac)(iii), sub clause (vi) of clause (ac), 12A
Tribunals and Commissions06 Feb 2026Allowed
Jyoti Ahuja Vs ITO
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3724
Income-tax Act, 1961-Section 132, 69A, 80TTA
Tribunals and Commissions06 Feb 2026Partly Allowed
Kuldip Kumar Goel Vs ACIT (1)(1)
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3723
Income Tax Act, 1961-Section 250, 250(6), 143(3), 147, 148, 149(1), 142(1), 271(1)(c), 133(6), 120, 120(1), 120(2), 124, 124(1), 124(3), 124(5), 127, 127(1), 127(2), 127(3), 127(4), 129(3), 115WD(1), 115WD(2), 139(1), 115WE(2), 143(2), 115WH(1), first proviso to Section 115WF, first proviso to Section 144, 132, 132A, 153A(1), 153C(2)Income Tax Act, 1922 (11 of 1922)-Section 64(1), 64(2)Direct Tax Laws (Amendment) Act, 1987
Tribunals and Commissions06 Feb 2026Partly Allowed
Meghna Banga Vs DCIT, Central Circle-7
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3722
Income Tax Act, 1961-Section 153, 143(3), 250, 153D, 153C, 142, 292C, 132, 69AIndian Evidence Act-Section 65-B(4)
Tribunals and Commissions06 Feb 2026
DCIT, Circle 4 (2), Delhi Vs Cyberwalk Tech Park Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3721
Income-tax Act, 1961-Section 45(2), 251(1)
Tribunals and Commissions06 Feb 2026Dismissed
ACIT Vs Arjun Enterprises Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3720
Income Tax Act, 1961-Section 143(2), 142(1), 133(6), 68, 40(a)(ia), 37(1), 196, 194A(3)(iii)Income Tax Rules, 1962-Rule 46A, 46A(2)
Tribunals and Commissions06 Feb 2026Allowed
Ram Manohar Educational & Samudai Bal Vikas Societ Vs CIT(Exemption)
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3719
Income Tax Act 1961-Section 12A(1)(ac)(vi), 12A(1)(ac)(ii), 12AB(1)(b)(ii)(B), 2(15), 12(i)(ac)
Tribunals and Commissions06 Feb 2026
Income Tax Officer Vs Uday Kumar
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3718
Income Tax Act, 1961-Section 143(2), 142(1), 69ACompanies Act, 2013
Tribunals and Commissions06 Feb 2026
Eradicatus Infectus Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3717
Income Tax Act, 1961-Section 80IAC, 80-IAC(1), 80-IAC(4), 80-I, 80-IA, 80-IA(5), 80-IA(7) to (11), 80-IB, 80-IC, 44AB, 139(1), 143(1), 143(1)(a), 143(1)(a)(ii), 288(2)Income Tax Rules, 1962-Rule 12(2), 18BBB