COURT ARCHIVE

Income Tax Appellate Tribunal judgments

7,758 judgments · page 116 of 388

Tribunals and Commissions26 May 2026Allowed

Pracheen Shri Aggarwal Digamber Jain Panchayat Vs ITO, Ward-62(1), Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3282

Income-tax Act, 1961-Section 143(3), 115BBC(2), 2(15), 12AA, 10(23BBA), 148Societies Registration Act

Tribunals and Commissions26 May 2026

Manish Bansal (HUF) Vs ITO, Ward 58 (1)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3281

Income-tax Act, 1961-Section 69A, 69Ordinance No. 10 of 2016-Section 2, 5Reserve Bank of India Act, 1934-Section 3

Tribunals and Commissions26 May 2026Partly Allowed

Sham Sunder Dhingra Vs ACIT, Central Circle-8, New Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3280

Income Tax Act, 1961-Section 44AD, 69A, 115BBE, 131(IA), 132, 132(4), 142(1), 143(1), 143(2), 147, 148Indian Evidence Act, 1872-Section 65B

Tribunals and Commissions26 May 2026Dismissed

ACIT Vs Santosh Gulati

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3279

Income-tax Act, 1961-Section 147, 143(2), 142(1), 69C

Tribunals and Commissions26 May 2026Allowed

Maharchand Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3278

Income Tax Act, 1961-Section 250, 271(1)(c)Limitation Act of 1963-Section 51

Tribunals and Commissions26 May 2026

Daya Ram Vs. AO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3277

Income-tax Act, 1961-Section 143(3), 263, 144B, 54B, 270A

Tribunals and Commissions26 May 2026Allowed

Shri 108 Gupti Sagar Dham Jain Trust Vs CIT (Exemption)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3276

Income-tax Act, 1961-Section 80G, 80G(5), 80G(5)(iv)(B), 80G(5B)

Tribunals and Commissions26 May 2026Partly Allowed

ITO, 1(2)(5), Meerut Vs Saral Electronics Private Limited

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3275

Income Tax Act, 1961-Section 143(1), 147, 148, 68, 115BBE, 153C, 148A(d)

Tribunals and Commissions26 May 2026Allowed

Neelam Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3274

Income Tax Act, 1961-Section 250, 69, 143(1), 115BBE, 69A, 250(2)(a)

Tribunals and Commissions26 May 2026

Sumangal Diamonds Private Limited Vs Income Tax Department

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3273

Income-tax Act, 1961-Section 143(2), 68, 285BA, 44AB, 145(3), 269ST, 142(2)Income Tax Rules-Rule 114B, 114ECentral Sales Tax Act, 1956-Section 6A

Tribunals and Commissions26 May 2026Allowed

Krishna Devi Vs ACIT, Central Circle-29

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3272

Income-tax Act, 1961-Section 147, 143(3), 271AAC(1), 148A(b), 148A(d), 148

Tribunals and Commissions26 May 2026Allowed

Neha Gupta Vs ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3271

Income-tax Act, 1961-Section 147, 144B

Tribunals and Commissions26 May 2026Partly Allowed

Smt. Vimal Chawla Charitable Trust Vs ITO(Exemption), Ward, Faridabad

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3320

Income Tax Act, 1961-Section 143(3), 143(3A), 143(3B), 142(1), 12AA, 69A, 145, 2(12A), 144A, 143(1), 11, 12, 2(15), 12A, 40(a)(ia), 11(1)(a), 13(8)Finance Act, 2010

Tribunals and Commissions26 May 2026Dismissed

DCIT Vs Master Finlease Ltd

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3319

Income-tax Act, 1961-Section 153C, 132, 153A

Tribunals and Commissions26 May 2026Dismissed

DCIT, Delhi Vs Master Finlease Ltd

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3318

Income-tax Act, 1961-Section 153C; Section 132; Explanation 1 to Section 153A

Tribunals and Commissions26 May 2026Allowed

Machino Polymers Ltd Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3316

Income-tax Act, 1961-Section 144, 144B, 147, 143(3), 35(2AB), 148, 151, Explanation 1 of Section 147Indian Income-tax Act, 1922

Tribunals and Commissions26 May 2026Dismissed

Assistant Commissioner Income Tax Vs Jet Life (India) (Former As M/s Sahara Air Lines Ltd.)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3315

Income Tax Act, 1961-Section 142(2A), 143(3), 153, 153(1), 153(1)(a), Explanation 1 to Section 153, clause (iii) of Explanation 1 to Section 153, proviso to Explanation 1 to Section 153, sub-sections (1), (1A), (1B), (2), (2A) and (4) of Section 153

Tribunals and Commissions26 May 2026Dismissed

ITO Vs First Class Infrabuild Pvt. Ltd

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3314

Income-tax Act, 1961-Section 143(3), 56(2)(viib), 133(6), 131Income Tax Rules-Rule 11UA, 11UA(1)(c)(c), 11UA(2)

Tribunals and Commissions26 May 2026Allowed

M/s. RHC IT Solutions Pvt. Ltd Vs ACIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3311

Income-tax Act, 1961-Section 143(3), 40A(7), 43B, 40(a)(ia), 145(3)

Tribunals and Commissions26 May 2026Partly Allowed

DCIT Vs M/s. Mahagun (India) Pvt. Ltd

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3310

Income-tax Act, 1961-Section 153 read with Section 143(3), 80IB(10), 153D, 80IB(1), 14A, 132, 132(4), 133(6), 143(1), 147, 153AFinance (No. 2) Act, 2009