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Income Tax Appellate Tribunal judgments

8,164 judgments · page 197 of 409

Tribunals and Commissions09 Feb 2026

Sh. Rajesh Sahu Vs Assessing Officer, New Delhi

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3455

Income-tax Act, 1961-Section 143(3), 263, 57(iv), 145A(b), 143(1)(a), 143(2), 142(1), 143(3A), 143(3B), 56(2)(viii), 10(37), 45(5), 145A, 145B, 56, 143(1), 264Land Acquisition Act, 1894-Section 28, 34Finance Act, 2009
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Tribunals and Commissions09 Feb 2026

Sh. Daulat Ram Vs Income Tax Officer, Rewari

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3453

Income-tax Act, 1961-Section 143(1), 143(1)(a), 143(2), 143(3), 143(3A), 143(3B), 142(1), 263, 264, 56(2)(viii), 57(iv), 145A, 145A(b), 145B, 10(37), 45(5)Land Acquisition Act, 1894-Section 28, 34Finance (No.2) Act, 2009
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Tribunals and Commissions09 Feb 2026

Dilbagh Singh Dagar Vs CIT(A)/NFAC

Income Tax Appellate Tribunal · (2026) 02 ITAT CK 3461

Income Tax Act, 1961-Section 144, 148Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
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Tribunals and Commissions30 Jan 2026Partly Allowed

ACIT Vs Deepa Talwar

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3268

Income-tax Act, 1961-Section 119, 132, 136, 142(2A), 143(3), 144A, 147, 148, 151, 151(1), 151(2), 153A, 153B, 153C, 153D, 255(4), 271(1)(c), 271(1)(c)(iii), 274(2)Finance Act, 2007Evidence Act-Section 114(e)
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Tribunals and Commissions30 Jan 2026Partly Allowed

ACIT Vs. Deepa Talwar

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3315

Income-tax Act, 1961-Section 119, 132, 136, 142(2A), 143(3), 144A, 147, 148, 151, 151(1), 151(2), 153A, 153A(1)(a), 153A(1)(b), 153B(1)(b), 153C, 153D, 255(4), 271(1)(c), 271(1)(c)(iii), 274(2)Indian Penal Code, 1860-Section 193, 196, 228Code of Criminal Procedure, 1973-Section 195
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