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Income Tax Appellate Tribunal judgments

7,684 judgments · page 109 of 385

Tribunals and Commissions05 Jun 2026Dismissed

ACIT(OSD) Vs Generica India Ltd.

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1674

Income-Tax Act, 1961-Section 142(1), 143(2), 143(3), 144B, 56(2), 56(2)(x), 56(2)(x)(a), 68Companies Act, 2013-Section 117, 117(g), 179(3), 180(1)(c)Indian Contract Act, 1872-Section 2(d)
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Tribunals and Commissions05 Jun 2026Allowed

Manan Narang HUF Vs ITO

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1673

Income-tax Act, 1961-Section 68, 144B, 147, 148, 148A(b), 148A(d), 151, 151(ii), 151AFinance Act, 2021
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Tribunals and Commissions05 Jun 2026Allowed

Pankaj Gupta Vs ACIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1668

Income Tax Act, 1961-Section 250, 69C, 153A, Explanation 1 of Section 153A, 153C
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Tribunals and Commissions05 Jun 2026

Addl. CIT Vs M/s. Sapient Corporation Pvt.Ltd.

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1797

Income Tax Act, 1961-Section 10(34), 10A, 10A(1), 10A(1A), 10A(3), 10A(4), 10AA, 10AA(1), 10AA(7), 10B, 10B(1), 10B(4), 10BA, 14A, 14A(2), 28(iiid), 28(iiie), 28 to 44, 41(1), 56, 80A, 80A(4), 80-B(5), 80HH, 80HHC, 80-IB, 801A, 801B, 804(4), 143(3), 250, 254, Chapter IV, Chapter VI-A, Part-D of Chapter IVIncome Tax Rules, 1962-Rule 8D, 8D(2), 8D(2)(1)Customs Act, 1962-Section 75
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Tribunals and Commissions05 Jun 2026

Income Tax Officer Vs Jai Prakash Gupta

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1796

Income Tax Act, 1961-Section 143(3), 69C, 131(1)(b), 153A, 133(6), 68, 145(3), 37Maharashtra Central Organized Crime Act, 1999Act 41 of1975-Section 14
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