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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 299 of 307

Tribunals and Commissions30 Jan 2026Partly Allowed

ACIT Vs. Deepa Talwar

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3315

Income-tax Act, 1961-Section 119, 132, 136, 142(2A), 143(3), 144A, 147, 148, 151, 151(1), 151(2), 153A, 153A(1)(a), 153A(1)(b), 153B(1)(b), 153C, 153D, 255(4), 271(1)(c), 271(1)(c)(iii), 274(2)Indian Penal Code, 1860-Section 193, 196, 228Code of Criminal Procedure, 1973-Section 195
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Tribunals and Commissions30 Jan 2026Allowed

Bhavika Bhuwalka Vs ITO

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3265

Income-tax Act, 1961-Section 10(38), 147, 148, 148(2), 151, 151(1), 151(2), 250
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Tribunals and Commissions30 Jan 2026Partly Allowed

Seema Puri Vs ITO

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3257

Income Tax Act, 1961-Section 147, 143(3), 148, 139(1), 151, 133(6), 131, 139, 143(1)
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Tribunals and Commissions30 Jan 2026Partly Allowed

M/S Fiberhome India (P) Ltd. Vs ACIT, Circle-7(1), New Delhi

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3253

Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 144C(5), 144C, 92CA(2), 92CA(3), 234A, 234BCustom Act, 1962-Section 14Customs Valuation (Determination of value of imported goods) Rules-Rule 2(2)
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Tribunals and Commissions30 Jan 2026Allowed

Parul Sharma Vs ITO (TDS)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3249

Income Tax Act, 1961-Section 200A, 206AA/20…, Chapter XVII-BBIncome Tax Rules 1962-Rule 114AAA
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