Income Tax Act, 1961-Section 139(1), 143(1), 2(24)(xviii)Central Excise Act, 1944-Section 5A(1)Additional Duties of Excise (Goods of Special Importance) Act, 1957-Section 3(3)

Read judgment

Tribunals and Commissions15 May 2026

Deputy Commissioner Of Income Tax Vs Kiran Pal Khatana

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3626

Income Tax Act, 1961-Section 69, 69B, 132(4A), 292C

Read judgment

Tribunals and Commissions15 May 2026

Inderpal Bansal Vs Deputy Commissioner Of Income Tax, Central Circle-30

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3625

Income Tax Act, 1961-Section 144(a)(b)(c), 139(1), 143(2), 119, 127, 142(1), 143(3), 69A, 115BBE, 153A, 153A(1)(b), 153C, 153B, 132, 132A, 124(3), 124(3)(a), 115WD(1), 115WE(2)

Read judgment

Tribunals and Commissions15 May 2026Allowed

Pulkit Gupta Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3624

Income Tax Act, 1961-Section 250, 68, 115BBE, 144, 10(38), 148, 147, 144B

Read judgment

Tribunals and Commissions15 May 2026

Fortis Hospitals Ltd. Vs The Principal Commissioner Of Income Tax, Delhi-1

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3623

Income Tax Act, 1961-Section 143(3), 263, 144C(3), 144B, 36(1)(vii), 36(2), 40A(2), 14A, 145(2), 40A(2)(b), Explanation 2 to Section 263, Clause (ii) of Explanation 2 to Section 263Income Tax Rules, 1962-Rule 8D

Read judgment

Tribunals and Commissions15 May 2026Partly Allowed

Shanti Devi Jain Memorial Trust Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3622

Read judgment

Tribunals and Commissions15 May 2026Partly Allowed

Raj Kumar Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3621

Income-tax Act, 1961-Section 153C, 143(3), 132

Read judgment

Tribunals and Commissions15 May 2026Allowed

Assistant Commissioner Of Income Tax Vs The Indure Private Limited

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3619

Income Tax Act, 1961-Section 143(3), 144B, 68, 10 (clause (23FB))

Read judgment

Tribunals and Commissions15 May 2026Partly Allowed

M/s NYK Enterprises Pvt. Ltd. Vs ITO, Ward-18(4)

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3618

Income Tax Act, 1961-Section 143(3), 147, 68, 148, 69(C), 153C, 131

Read judgment

Tribunals and Commissions15 May 2026Allowed

Hisar Metal Industries Ltd. Vs DCIT, Circle, Hisar

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3632

Income-tax Act, 1961-Section 143(1), 143(1)(a), 143(1A), 143(3), 36(1)(va), 36(1)(iv), 43B, 2(24)(x), 154, 250, 246A, 139(1), 142(1), 10AA, Chapter VI-A, 80-0Finance Act, 2021Employees' Provident Fund and Miscellaneous Provisions Act, 1952

Read judgment

Tribunals and Commissions15 May 2026Partly Allowed