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Income Tax Appellate Tribunal judgments

6,848 judgments · page 25 of 343

Tribunals and Commissions09 Sept 2026

Mrs. Renu Singla Vs ITO, Ward 3 (1)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6373

Income Tax Act, 1961-Section 87A, First proviso to Section 87A, 111A, 143(1), 115BAC, 115BAC(1A)Finance Act, 2025Finance Act, 2023
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Tribunals and Commissions09 Sept 2026Allowed

Kunstocom (India) Ltd. Vs ACIT/DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6371

Income Tax Act, 1961-Section 250, 143(1), 32(1)(iia), 115BAA, 115BAA(1), 115BAA(2), 115BAA(2)(i), 115BA, 115BAB, 115JAA, 115JAA(8), 10AA
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Tribunals and Commissions09 Sept 2026Partly Allowed

Suman Devi Vs ITO, Ward 36 (1)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6370

Income-tax Act, 1961-Section 57, 57(iii), 270A, 143(3) r.w.s. 1448, 234B
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Tribunals and Commissions09 Sept 2026Allowed

Manmohan Gaind Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6369

Income Tax Act, 1961-Section 250, 54F, 144B, 45, 147, 148, 148A, 55
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Tribunals and Commissions09 Sept 2026Allowed

Anju Chopra Vs CIT Appeal

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6365

Income Tax Act, 1961-Section 144, 147, 148, 153, 271(1)(c)Direct Tax Laws (Amendment) Act, 1987
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Tribunals and Commissions09 Sept 2026Partly Allowed

Sanjeev Kumar Agarwal & Ors. Vs ACIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6364

Income-tax Act, 1961-Section 69A, 115BBE, 147, 143(2), 148, Explanation 2(iv) to Section 148, 144, 149(1)(b)
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Tribunals and Commissions09 Sept 2026

M/s. GE India Industrial Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6363

Income-tax Act, 1961-Section 143(3), 144C(13), 143(3)/144C(11)/254, 144C, 254, 92CA, 92C(3), 92C(2), 92C, 37(1), 43B, 438, 271(1)(c), 234B, 234C, 234D, 244A, 36(i)(vii), 36(ii)Income-tax Rules, 1962-Rules 10-A to 10-E, 10B, 10B(1), 10B(2), 10B(2)(a), 10B(2)(e), 10B(3)
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Tribunals and Commissions09 Sept 2026Partly Allowed

Sanjeev Kumar Agarwal Vs ACIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6361

Income-tax Act, 1961-Section 69A, 115BBE, 147, 143(2), 148, 144/147, 149(1)(b), Explanation 2(iv) to Section 148
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Tribunals and Commissions09 Sept 2026Allowed

Rajesh Mittal Vs CIT(A)/NFAC

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6356

Income Tax Act, 1961-Section 68, 147, 115BBE, 234A, 234B, 234C, 148, 151, 250
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