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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 292 of 307

Tribunals and Commissions06 Feb 2026

Vinay Homes Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3714

Income Tax Act, 1961-Section 250, 153C, 143(3), 139, 132, 132(4), 68, 153D, 115BBE, 69C, 153A, 153The Marine Products Export Development Authority Act, 1972-Section 33, Rule 43
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Tribunals and Commissions06 Feb 2026Allowed

Zeliant Corp Vs Income Tax Officer, Ward 36(1), Delhi

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3713

Income Tax Act, 1961-Section 250, 153(1), 282, 2(31)(v), 2(31)(iv), 142(1), 133(6), 144A, 144(1)(b), 139, 115 BBE, 148(b)Finance (No.2) Act, 2024Income Tax Rules-Rule 127
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Tribunals and Commissions06 Feb 2026Allowed

Kuldeep Saluja Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3712

Income Tax Act, 1961-Section 250, 153C, 143(3), 139, 132, 132(4), 68, 69C, 153D, 115BBE, 153AMarine Products Export Development Authority Act, 1972-Section 33
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Tribunals and Commissions06 Feb 2026Dismissed

Ravindra Dhaka Vs Pr.CIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3710

Income Tax Act, 1961-Sections 263, 132, 143(3), 153C
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Tribunals and Commissions06 Feb 2026Allowed

Gaurav Kathuria Vs ACIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3702

Income Tax Act, 1961-Section 119, 127, 132, 143(3), 153A, 153A(1), 153D, 158BG, 250Income Tax Appellate Tribunal Rules, 1963-Rule 11Right to Information Act
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Tribunals and Commissions06 Feb 2026Partly Allowed

DCIT Vs Rajan Kumar

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3701

Income Tax Act, 1961-Sections 69A, 131(1A), 132, 139, 142(1), 143(1), 143(3), 147 (first proviso), 148, Chapter VI
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Tribunals and Commissions06 Feb 2026Allowed

Youcloud DMCC Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3695

Income-tax Act, 1961-Section 147, 144C(1), 144C(5), 144C(13), 148 (including clause (i) of Explanation 1), 143(2), 142(1), 201(1), 201(1A), 9(1)(vii) (including sub-clause (b) and Explanations 3 and 4), the Explanation to Section 9, 5(2)
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