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Income Tax Appellate Tribunal judgments

8,164 judgments · page 204 of 409

Tribunals and Commissions27 Jan 2026Allowed

LT Foods Ltd. Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 01 ITAT CK 3300

Income Tax Act, 1961-Section 92CA, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 153, 153(1) proviso, 153(2A), 153(3), 153(4)Constitution of India-Article 141
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Tribunals and Commissions06 Nov 2025Partly Allowed

Mohit Vijaykumar Gupta Vs Dcit

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 1856

Income Tax Act, 1961-Section 22, 23(1)(c), 23(4), 54, 54B, 54EC, 54EE, 54F, 54G, 54GA, 54GB
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Tribunals and Commissions03 Nov 2025Partly Allowed

Aarti Bansal Vs Income Tax Officer

Income Tax Appellate Tribunal · (2025) 11 ITAT CK 1852

Income Tax Act, 1961-Section 3, 69C, 139(1), 143(2), 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), 149(c), 149(d), 151
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Tribunals and Commissions29 Aug 2025Revenue's appeal dismissed; assessee's cross objection allowed

DCIT, Central Circle-I, Noida Vs M/s. Rudra Buildwell Homes Pvt. Ltd.

Income Tax Appellate Tribunal · (2025) 08 ITAT CK 0949

Income-tax Act, 1961-Section 68, 69A, 131, 143(3), 144B, 147, 148, 148A(d), 151, 158BCTaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)
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