Income Tax Appellate Tribunal Judgments

Income Tax Act, 1961-Section 250, 143(3), 127, 142(2A), 131A, 131(1A), 131, 132(4A), 132A, 136, 250(4), 278E, 143(4), 132(4), 132, 132(13)/(14), 132(14), 292C, 158BC, 153A, 37(1), 68, 115BBE, Clause (23FB) of Section 10, 119, 143(2), 133A(3)(iii), 260-AIndian Evidence Act, 1872-Section 65B, 65B(1), 65B(2), 65B(4), 65A, 3, 17, 68, 65(2)Code of Criminal Procedure, 1973-Section 100(4), 100(5)

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Tribunals and Commissions16 Sept 2026

Addon Realty Private Limited Vs ITO Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6271

Income Tax Act, 1961-Section 148, 147, 144B, 144B(1)(xxi)(b), 144B(1)(xii)(b), 194A, 40(a)(ia), 69C, 30 to 43D, 28 to 44DA, 139(1)Income Tax Rules, 1962-Rule 127, 46A

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Tribunals and Commissions16 Sept 2026

Income Tax Officer, New Delhi Vs Sita Devi Malhotra Charitable Trust

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6263

Income-tax Act, 1961-Section 10, 11(2), 11(3), 12A, 12AA, 80G, 143(3)

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Tribunals and Commissions16 Sept 2026Allowed

Institute Of Public Auditors Of India Vs CIT (Exemptions)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6254

Income Tax Act, 1961-Section 12AB(1)(b)(ii)(B), 12A, 2(15), 13(1)(c), 13(1), 13(2), 13(3), 11, 12, 143(3), 2(13), 12AB

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Tribunals and Commissions15 Sept 2026Allowed

M&M Hospitalities Private Limited Vs DCIT, CC-28, Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5963

Income-tax Act, 1961-Section 132, 143(3), 148, 153C, 153C(1), 153C(3), first proviso to Section 153C(1)

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Tribunals and Commissions15 Sept 2026Allowed

Naresh Aggarwal Vs ITO Ward-60 6

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6642

Income Tax Act, 1961-Section 144, 1448, 145(3)

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Tribunals and Commissions15 Sept 2026

Deputy Commissioner Of Income Tax Vs Urvashi Developers And Builders Private Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6595

Income Tax Act, 1961-Section 153C, 153C(3), 153A, 153A(1) fourth proviso, 153D, 69A, 69CFinance Act, 2017

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Tribunals and Commissions15 Sept 2026

Deputy Commissioner Of Income Tax Vs Urvashi Developers And Builders Private Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6585

Income Tax Act, 1961-Section 153C, 153C(3), 153A, 153A(1), 153D, 69A, 69CFinance Act, 2017

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Tribunals and Commissions15 Sept 2026

Deputy Commissioner Of Income Tax Central Circle-26 Vs Urvashi Developers And Builders Private Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6576

Income Tax Act, 1961-Section 69A, 69C, 153A, 153C, 153C(3), 153DFinance Act, 2017

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Tribunals and Commissions15 Sept 2026

Income Tax Officer-1(3), Rampur Vs Rajendra Kumar

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6575

Income Tax Act-Section 69, 139(1), 143(1), 143(2), 144, 144B, 147, 148Income Tax Rules, 1962-Rule 46AIncome Tax (Appellate Tribunal) Rules, 1963-Rule 27

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Tribunals and Commissions15 Sept 2026

Income Tax Officer-1(3), Rampur Vs Rajendra Kumar

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6570

Income Tax Act-Section 69, 139(1), 143(1), 143(2), 144, 144B, 147, 148Income Tax Rules, 1962-Rule 46AIncome Tax (Appellate Tribunal) Rules, 1963-Rule 27

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Tribunals and Commissions15 Sept 2026Dismissed

DCIT, Circle-25, New Delhi Vs Rajendra Kumar Garg

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6566

Income Tax Act, 1961-Section 132, 153A, 153A(1), 153C, 153C(1), Explanation 1 to Section 153A

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