COURT ARCHIVE

Income Tax Appellate Tribunal judgments

7,537 judgments · page 100 of 377

Tribunals and Commissions24 Jun 2026Allowed

Sri Chand Satya Bhawna Educational Trust, Delhi Vs CIT(Exemption), Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1739

Income Tax Act, 1961-Section 12AB, 80G

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Tribunals and Commissions24 Jun 2026Allowed

Ajay Kumar Gupta Vs. ITO, Ward 46(1)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1738

Income Tax Act, 1961-Section 143(3), 144B, 54, 48, 55A

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Tribunals and Commissions24 Jun 2026Dismissed

Income Tax Officer Vs. Babli Devi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1737

Income Tax Act, 1961-Section 147, 143(3), 144B, 148, 148A, 139(1), 69A, 149, 151Finance Act, 2021Taxation and other Laws (Relaxation and Amendment of Certain Provision) Act, 2020-Section 3

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Tribunals and Commissions24 Jun 2026

ACIT Vs Agriculture Insurance Company Of India

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1736

Income Tax Act, 1961-Section 250, 143(3) r.w.s. 143(3A) & 143(3B), 14A, 36(1)(va), 44, 28 to 43B, Rule 5 of the First Schedule

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Tribunals and Commissions24 Jun 2026Partly Allowed

Neeraj Hosiery India Private Limited Vs The Commissioner Of Income Tax (Appeal)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1735

Income Tax Act, 1961-Section 250, 143(3), 133(6), 68, 115BBETaxation Laws (Second Amendment) Act, 2016-Section 115BBE

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Tribunals and Commissions24 Jun 2026

Citizen Voice Vs CIT(Exemption)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1734

Income Tax Act, 1961-Section 80G, 12AB

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Tribunals and Commissions24 Jun 2026Allowed

Shyama Foundation Vs CIT(Exemption)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1731

Income Tax Act, 1961-Section 12AB, 80G

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Tribunals and Commissions24 Jun 2026Allowed

Luxmi Super Services Vs ACIT Circle 52(1), Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1728

Income Tax Act, 1961-Section 154, 221, 250

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Tribunals and Commissions24 Jun 2026

Alstom Transport Systems (Thailand) Ltd Vs Deputy Commissioner Of Income Tax, Circle International Tax-1(1)(1), New Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1786

Income Tax Act, 1961-Section 9(1)(vii), 142(1), 143(2), 143(3), 144C, 144C(13), 195A, 234B, 270AITAT Rules-Rule 18(6)

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Tribunals and Commissions24 Jun 2026

EQX Analytics Private Limited Vs CIT (A)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1784

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Tribunals and Commissions24 Jun 2026Allowed

M/s. Sadhna Bio-Oils Private Limited Vs DCIT, Circle 22(2)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1783

Income Tax Act, 1961-Section 250, 143(1), 143(3), 147, 127, 148, 143(2), 292BB, 34(1)Income Tax Rules, 1962-Rule 11

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Tribunals and Commissions24 Jun 2026

H.P. Lohia Foundation Vs CIT (Exemptions), Chandigarh

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1782

Income-tax Act, 1961-Section 12AB, 80G

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Tribunals and Commissions24 Jun 2026Allowed

Akash Taneja Vs DCIT, Circle 61 (1), Delhi

Income Tax Appellate Tribunal · 2024 INSC 754

Income-tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 147, 144B, 69A, 69C, 151A, 151, 115BBE, 143(3), 147 to 151, 149, 149(1), 149(1)(b)Finance Act, 2021Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3

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Tribunals and Commissions24 Jun 2026Allowed