Tribunals and Commissions30 Jan 2026Allowed
Rijwan Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3246
Income-tax Act, 1961-Sections 144, 271(1)(c)
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2026
6,131 judgments · page 300 of 307
Tribunals and Commissions30 Jan 2026
Giesecke & Devrient MS India P. Ltd. Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3245
Income Tax Act, 1961-Section 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
Tribunals and Commissions30 Jan 2026
Naresh Kumar Morya Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3244
Income-tax Act, 1961-Section 147, 144, 144B, 148, 151, 56(2)(vii)(b), 56(2)(x), 50C(1)
Tribunals and Commissions30 Jan 2026
Software One India P. Ltd. Vs Assistant Commissioner of Income Tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3243
Income Tax Act, 1961-Section 92CA, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4)Constitution of India-Article 141Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
Tribunals and Commissions30 Jan 2026Partly Allowed
Santosh Bansal Vs JCIT, Central Circle 16, New Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3242
Income-tax Act, 1961-Section 132, 143(2), 142(1), 69B, 115BBEIndian Evidence Act-Section 34
Tribunals and Commissions30 Jan 2026
Clairvolex IP Solutions P. Ltd. Vs Additional/Joint/Deputy/Assistant Commissioner Of Income Tax/Income Tax Officer, National E-Assessment Centre, Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3241
Income Tax Act, 1961-Section 144C(13), 153, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 153(1), 153(2A), 153(3), 153(4), 92CAConstitution of India-Article 141Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
Tribunals and Commissions30 Jan 2026
Wolters Kluwer India P. Ltd. & Anr. Vs Deputy Commissioner of Income Tax & Anr.
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3240
Income Tax Act, 1961-Section 92CA, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4)Constitution of India-Article 141
Tribunals and Commissions30 Jan 2026
DCIT, Central Circle Vs Dr. Jagat Narain Subharti Charitable Trust
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3238
Income Tax Act, 1961-Section 143(3)/147, 148, 68, 133(6), 131Income Tax Rules, 1962-Rule 46A
Tribunals and Commissions30 Jan 2026
Intercontinental Hotels Group (India) Private Limited Vs DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3236
Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 153(1), 153(4), 144C, 153, 92CA, 144C(12), 153(2A), 144C(4), 153B, 153(24), 153(3)Constitution of India-Article 226, 14Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
Refop India Company Vs DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3235
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 14, 226Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
Persolkelly India Private Limited Vs DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3234
Income Tax Act, 1961-Section 143(3), 144C(13), 153(1), 153(4), 144C, 153, 153(2A), 144C(12), 92CA, 153 B, 144C(4), 153(24), 153(3)Constitution of India-Article 226, 14Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
DCIT, Circle-4(2) Vs Continental Construction Limited
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3233
Income Tax Act, 1961-Section 147, 144, 69IT Rules-Rule 46A
Tribunals and Commissions30 Jan 2026
Qualcomm India Private Limited Vs The Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3232
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
Tribunals and Commissions30 Jan 2026Allowed
Fujitsu Consulting India Private Limited Vs The Assistant Commissioner Of Income Tax, Circle-7(1), New Delhi
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3231
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), 153BConstitution of India-Article 14, 226Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
G-Mobile Devices Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3230
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
Tribunals and Commissions30 Jan 2026
Qualcomm India Private Limited Vs ACIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3229
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 BConstitution of India-Article 14, 226Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
Emaar India Limited Vs ACIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3228
Income Tax Act, 1961-Section 143(3), 144C(13), 144B, 153(1), 153(4), 144C, 153, 92CA, 153(2A), 144C(12), 144C(4), 153B, 153(3), 153(24)Constitution of India-Article 226, 14Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
Federal Mogul Ignition Products India Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3227
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), 153BConstitution of India-Article 14, 226Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026
Lonza India Pirvate Limited Vs DCIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3226
Income Tax Act, 1961-Section 92CA, 143(3), 144C, 144C(4), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153BConstitution of India-Article 226, 14Limitation Act-Article 113
Tribunals and Commissions30 Jan 2026Allowed
Headstrong Services India Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3225
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 14, 226Limitation Act-Article 113