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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 293 of 307

Tribunals and Commissions06 Feb 2026

Atul Bansal Vs ACIT, Central Circle 16

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3692

Income Tax Act, 1961-Section 143(1), 2(22)(e), 2(22)(e)(ii), 54, 153A/143(3)Companies Act, 1956-Section 77AI.T. Rules-Rule 46A
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Tribunals and Commissions06 Feb 2026Allowed

Shri Brijesh Kumar Verma Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3691

Income Tax Act, 1961-Sections 153C, 153(3), 143(3), 139(1), 69A, 132(1), 132, 132(4), 153D, 115BBE, 234A, 234B, 292CIndian Evidence Act-Section 65B
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Tribunals and Commissions06 Feb 2026

Ashok Kumar Jain Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3689

Income Tax Act, 1961-Section 250, 143(3)/147, 68, 69C, 271(1)(b), 271(1)(C)
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Tribunals and Commissions06 Feb 2026Allowed

Asha Gutpa Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3688

Income Tax Act, 1961-Section 250, 143(2), 143(3), 153C, 153C(1) (First proviso), 153C(2), 153D, 69A, 115BBE
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Tribunals and Commissions06 Feb 2026Dismissed

DCIT Vs Payal Khemka & Ors.

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3848

Income Tax Act, 1961-Sections 132, 132(4), 132(4A), 132A, 133(1A), 133A, 131(1A), 131(A), 69, 115BBE, 143(3), 292CIndian Evidence Act, 1872-Sections 91, 92IPC 1860
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Tribunals and Commissions05 Feb 2026Partly Allowed

Vazir Singh Vs DCIT

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3682

Income Tax Act, 1961-Section 143(3), 153A to 153D, 69A
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Tribunals and Commissions05 Feb 2026Allowed

Poonam Lohia Vs ACIT, CC-3, Delhi

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3680

Income-tax Act, 1961-Section 153C, 153D, 254(1)Income Tax (Appellate Tribunal) Rules, 1963-Rule 11
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