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Income Tax Appellate Tribunal judgments

8,164 judgments · page 196 of 409

Tribunals and Commissions10 Feb 2026

Mrs. Krishna Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3419

Income Tax Act, 1961-Section 147, first proviso to Section 147, 148, first proviso to Section 148, 148A(b), 148A(d), 149, 149(1), fourth proviso to Section 149(1), 151, 151(1), 151(i), 151(ii)Finance Act, 2021Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)(a)(ii), 3(1)(a)
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Tribunals and Commissions09 Feb 2026Allowed

Sh. Sahil Garg Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3411

Income-tax Act, 1961-Section 13A, 144, 147, first proviso to Section 147, 148, first proviso to Section 148, 148A, 148A(b), 148A(d), 149, 149(1), proviso to Section 149(1), fourth proviso to Section 149(1), 151, 151(i), 151(ii), 151(1), 151(2), 144B, 144CRepresentation of Peoples Act, 1951-Section 29ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3, clause (a)(ii) of sub-section (1) of Section 3
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Tribunals and Commissions09 Feb 2026

Smt. Suman Devi

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3422

Income-tax Act, 1961-Section 147, 144, 270A, 64, 270(A)(6)
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