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Income Tax Appellate Tribunal judgments

7,758 judgments · page 126 of 388

Tribunals and Commissions20 May 2026Dismissed

Sh. Pradeep Kumar Jindal Vs ACIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3440

Income-tax Act, 1961-Section 271(1)(c), 2(29), 159Code of Civil Procedure, 1908-Section 2(11)
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Tribunals and Commissions20 May 2026Allowed

Ranbir Singh Vs ITO-Ward 3(1), Gurgaon

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3439

Income Tax Act, 1961-Section 250, 147, 148, 148(d), 142(1), 144, 133(6), 56, 270A, 115BBE, 69, 69A, 156, 271(AAC)1, 272(A)(1)(d)Land Acquisition Act, 1894-Section 28Limitation Act of 1963-Section 51
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Tribunals and Commissions20 May 2026Allowed

Vinay Jyoti Vs ITO

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3484

Income Tax Act, 1961-Section 270A, 148, 147, 144B, 270A(9), 234F, 270AA(3), 270A(2)
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Tribunals and Commissions20 May 2026

M/s. OK Play India Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3477

Income Tax Act, 1961-Sections 250, 143(2), 143(3), 144B, 68, 69, 10(23FB), 37(1), 2(31), 40(c), 40A(5), 30 to 36Companies Act, 1956Finance Act, 2012
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Tribunals and Commissions20 May 2026Allowed

M/s Rocks Buildcon (P) Ltd., New Delhi Vs ITO, Ward 21(1), Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3476

Income Tax Act, 1961-Section 56(2)(viib), 143(3), 142(1), 263, 271(1)(c), 10(23FB)Securities and Exchange Board of India Act, 1992Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
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Tribunals and Commissions20 May 2026Allowed

Ramesh Zalpuri Vs DCIT/ACIT, Central Circle-II

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3475

Income Tax Act, 1961-Section 69A, 132, 132A, 133A, 143(2), 143(3), 147, 148, 148B, Explanation 2 to Section 147, Explanation 2 to Section 148Finance Act, 2021
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