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Income Tax Appellate Tribunal judgments, 2026

6,131 judgments · page 303 of 307

Tribunals and Commissions29 Jan 2026

Manoj Kumar Vs ITO

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3327

Income Tax Act, 1961-Section 263, 147, 144B, 148, 148A, 69C, 115BBE, 37(1), 68, 69, 69A, 69B, 69D, 139
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Tribunals and Commissions29 Jan 2026

Raj Kumar Garg Vs ITO

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3326

Income Tax Act, 1961-Section 250, 143(3), 144B, 143(2), 142(1), 234A, 234B, 234C, 145(3)
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Tribunals and Commissions29 Jan 2026Allowed

Sh. Mahender Malik Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3325

Land Acquisition Act, 1894-Section 28, 34Income-tax Act, 1961-Section 10(37), 45(5), 56(2)(viii), 57(iv), 142(1), 143(1), 143(1)(a), 143(2), 143(3), 143(3A), 143(3B), 145A, 145A(b), 145B, 154, 263, 264Finance (No.2) Act, 2009
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Tribunals and Commissions29 Jan 2026

General Motors India Private Limited Vs The Assessing Officer

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3324

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), 92CATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020Constitution of India-Article 226, 14
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Tribunals and Commissions29 Jan 2026Allowed

Liberty Shoes Ltd. Vs PCIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3322

Income Tax Act, 1961-Section 263, 143(3), 144B, 14A, 148, 10AA, 147, 69Finance Act, 2015
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Tribunals and Commissions29 Jan 2026

LS Cable India Pvt. Ltd. Vs ACIT,Circle-15(1)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3313

Income Tax Act, 1961-Section 144C, 143(3), 153, 153(1), 153(4), 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 92CA, 158AB, 158AB(1), 158AB(2), 158AB(3), 158AB(4), 158AB(5), 260A, 260A(2)(a), 261, 253, 253(2), 253(3), 144B, 144, 1404(3), 153(2A), 153 B, 153(24), 153(3)Income Tax Appellate Tribunal Rules, 1963-Rule 11Constitution of India-Article 141, 136, 226, 14
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Tribunals and Commissions29 Jan 2026Allowed

Johnson Matthey India P. Ltd. Vs The Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3309

Income Tax Act, 1961-Section 92CA, 143(3), 144B, 144C, 144C(1), 144C(2), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 158AB, 253(2), 253(3), 260AConstitution of India-Article 136, 226, 14Limitation Act-Article 113
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Tribunals and Commissions29 Jan 2026Allowed

Itron India P. Ltd. Vs The Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3304

Income Tax Act, 1961-Section 92CA, 92CA(3), 143(3), 144, 144B, 144C, 144C(1), 144C(4), 144C(12), 144C(13), 144C(15), 153, 153(1), 153(2A), 153(3), 153(4), 153(24), 153B, 158AB, 253, 253(2), 253(3), 260A, 260A(2)(a), 261Income Tax Rules, 1963-Rule 11Constitution of India-Article 14, 136, 141, 226
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Tribunals and Commissions29 Jan 2026

Groupe SEB India Pvt. Ltd. Vs ACIT (OSD)

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3301

Income Tax Act, 1961-Section 143(3), 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 144B, 92CA, 153, 153(1), 153(2A), 153(3), 153(4), 153(24)Constitution of India-Article 14, 226Limitation Act-Article 113
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Tribunals and Commissions29 Jan 2026

Ahresty India Private Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3298

Income Tax Act, 1961-Section 143(3), 144B, 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1), 153(2A), 153(3), 153(4), 153B, 92CA(3)Constitution of India-Article 226, 14Limitation Act-Article 113
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