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Income Tax Appellate Tribunal judgments

8,140 judgments · page 152 of 407

Tribunals and Commissions29 Apr 2026Allowed

NLDK Timbers Pvt.Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3248

Income Tax Act, 1961-Section 250, 147, 143(3), 148, 36(1)(vii), 36(2), 263FEMA
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Tribunals and Commissions29 Apr 2026Allowed

Rajdeo Singh Vs DCIT, Central Circle 3

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3349

Income Tax Act, 1961-Section 250, 153C, 153A, 153D, 153B (Second Proviso to Clause (b)), 127, 132, 132(4), 158BD, 158BC, 115BBE, 148, 151, 147, 142(1)Information Technology Act, 2000-Section 65BIndian Evidence Act, 1872-Section 65B
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Tribunals and Commissions29 Apr 2026Allowed

Lawuncle Chambers Vs CIT (Exemptions)

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3354

Income Tax Act, 1961-Section 2(15), 80G, 80G(5) (including clause (iv)(B) of the proviso), clauses (i) to (v)
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Tribunals and Commissions29 Apr 2026

Eduwizards Infosolutions Private Limited Vs DCIT

Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3197

Income Tax Act, 1961-Section 143(3), 56(2)(viib)Income Tax Rules, 1962-Rule 11UA, 11U, 11U(b), 11U(j), sub-rule (2) of rule 11UACompanies Act, 1956-Section 224
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