COURT ARCHIVE

Income Tax Appellate Tribunal judgments

6,848 judgments · page 21 of 343

Tribunals and Commissions14 Sept 2026

DCIT Vs Sh. Ajay Chopra

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6564

Income Tax Act, 1961-Section 250, 147, 148, 143(2), 139, 139(1), 142, 142(1), 143, 145, 158BC, 292BB
Tribunals and Commissions14 Sept 2026

Sangeeta Prasad Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6129

Income-tax Act, 1961-Section 250, 154, 143(1)(a), first Proviso to Clause (a) of Sub-section (1) of Section 143, 139(1), 139(9), 90, Sub-section (1) of Section 90, Sub-section (2) of Section 90, 90A, 119, 264, 139(8), 143(1), proviso to Section 143(1)Income Tax Rule, 1962-Rule 128, 128(9)
Tribunals and Commissions10 Sept 2026Allowed

M. Power Energy Private Limited Vs ACIT, CC-8

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6750

Income Tax Act, 1961-Section 115P, 115S, 115WD, 115WE, 115WF, 115WG, 115WH, 115WJ, 115WK, 116, 119, 139, 143, 143(3), 144, 144A, 147, 148, 148B, 153, 153(1), 153D, 154, 155, 158BFA, 158BG, 201(1A), 210, 211, 234A, 234B, 234C, 234E, 246, 246A, 253, 270A, 271, 271C, 271CA, 273, 275Terrorist and Disruptive Activities (Prevention) Act, 1987-Section 20-A, 20A (1)Arms Act