Tribunals and Commissions24 Sept 2026Allowed
Narendra Kumar Vs ITO
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5546
Income Tax Act, 1961
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2026
2,552 judgments · page 9 of 128
Tribunals and Commissions24 Sept 2026Allowed
Rajdeep Leasing and Finance (Delhi) Pvt. Ltd. Vs ITO Ward 21(1), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5545
Income Tax Act, 1961-Section 154, 234E, 200A
Tribunals and Commissions24 Sept 2026
Anju Lamba Vs The Assessment Unit Online Assessment New Delhi-110002
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5589
Income Tax Act, 1961-Section 69, 115BBE
Tribunals and Commissions24 Sept 2026
DCIT, Central Circle 6 Vs M/s. Sahara India (Firm)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5666
Income-tax Act-Section 142(2A), 145, 145(2), 37(1), 31, 2(22)(e), 115-O1922 Act-Section 2(6A)(e), 2(6A)(c), 10(2)(xv)Companies Act
Tribunals and Commissions24 Sept 2026Allowed
Essel Highways Ltd. Vs Deputy Commissioner Of Income Tax, Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5932
Income Tax Act, 1961-Section 14A, 143(3), 244A, 270A, 274Income Tax Rules, 1962-Rule 8D
Tribunals and Commissions24 Sept 2026
Alleppy Chits Pvt. Ltd. Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5927
Tribunals and Commissions24 Sept 2026Allowed
Manu Batra Vs ITO Ward- 3
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 4628
Income Tax Act, 1961-Section 143(1), 40(a)(ia)
Tribunals and Commissions24 Sept 2026Allowed
Essel Highways Ltd. Vs Deputy Commissioner Of Income Tax, Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 4625
Income Tax Act, 1961-Section 14A, 143(3), 244A, 274, 270AIncome Tax Rules, 1962-Rule 8D
Tribunals and Commissions23 Sept 2026Dismissed
Ranbir Singh Sorout Vs Income Tax Officer, Ward-2(1), Faridabad, Haryana
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6749
Income Tax Act, 1961-Section 250, 143(1), 143(1)(a), 139(1), 154, 36(1)(va), 36(1), 2(24)(x), 143(3)Income Tax Act, 2025-Section 29(1)(e)Finance Act 2026
Tribunals and Commissions23 Sept 2026
Mohd. Abrar Vs ITO Ward 2(3)(2)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5519
Income Tax Act, 1961-Section 282Limitation Act-Section 5Civil Procedure Code-Order 22 Rule 9
Tribunals and Commissions23 Sept 2026
Shanti Devi Vs ITO Ward 44(4)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5518
Tribunals and Commissions23 Sept 2026
Urekha Batra Vs ACIT Cir 59-1
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5466
Income Tax Act, 1961-Section 143(3)
Tribunals and Commissions23 Sept 2026Allowed
Rajendra J Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5551
Income Tax Act, 1961-Section 147, 144B, 250, 69A
Tribunals and Commissions23 Sept 2026
A G M Properties Private Limited Vs ITO, Ward 1 (1)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5550
Income-tax Act, 1961-Section 271(1)(c), 153A, 153A(1), 153D, 68, 132, 132(4), 139(1), 143(1), 143(2), 147/148, 69/69A/69B, 15A, second proviso to Section 153A
Tribunals and Commissions23 Sept 2026Allowed
Gulshan Lames Pack Pvt Ltd Vs ITO
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5544
Income Tax Act, 1961-Section 147, 144, 148, 148A(a), 148A(b), 148A(d), 69C, 115BBE
Tribunals and Commissions23 Sept 2026Allowed
Young Womens Christian Association Of India Vs CIT(Exemption), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5543
Income Tax Act, 1961-Section 12AB(1)(b)(ii)(B), 80G, 12A(1)(ac)(iii), 12A(1)(ac)(ii), 12A, 12AB(4), 80G(5), 2(15)
Tribunals and Commissions23 Sept 2026Allowed
Rajneesh Kumar Gupta Vs Assessing Officer Ward 50(1), New Delhi-110002
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5542
Tribunals and Commissions23 Sept 2026
Vijay Kumar Manchanda Vs Income Tax Officer Ward 59(8), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5541
Income-tax Act, 1961-Section 148, 151
Tribunals and Commissions23 Sept 2026Allowed
Poonam Devi Vs ITO, Ward 50 (1)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5540
Income Tax Act, 1961-Section 250(2)(a), 144B, 144, 56(2)(x), 56(2)(x)(B)(ii), third proviso to Section 56(2)(x)(B), 148A, 135A, 149(1)(a), 148, 147, 292BBRight to Information Act, 2005CPC-Order V Rule 20
Tribunals and Commissions23 Sept 2026Allowed
M/s. Energy Development Company Limited Vs DCIT, Central Circle 2, Gurgaon
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5539
Income-tax Act, 1961-Section 153A; fourth proviso to Section 153A; Explanation 1 to Section 153A; Explanation 2 to the fourth proviso to Section 153A; Section 153B; Section 143(3); Section 132; Section 132(4); Section 56(2)(viia)/(x); Section 56(2)(viia); Section 56(2)(via); Section 37; Section 153C; Section 153C(1); proviso to Section 153C(1); Section 142(1)