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Income Tax Appellate Tribunal judgments

6,848 judgments · page 27 of 343

Tribunals and Commissions09 Sept 2026Allowed

Anchal Sinha Vs ITO, Ward 50(1), Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5533

Income Tax Act, 1961-Section 249(3), 144, 144B, 2(29A), 48, 270A, 272A(1)(d)Constitution of India-Article 265
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Tribunals and Commissions09 Sept 2026

M/s. Smart Eye Security System Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 2952

Income Tax Act, 1961-Section 250, 143(3), 144B, 143(2), 142(1), 68, 115BBE, 40(a)(ia), 194Q, 194-O, 206C(1H), 133(6), 271AAC(1), 234A, 234B, 234CIncome Tax Rules, 1962-Rule 29GST Act
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Tribunals and Commissions09 Sept 2026

DCIT Vs N. K. Malhotra (HUF)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 3000

Income-tax Act, 1961-Section 4(2), 69A, 69C, 113, 132, 132A, 139, 139(1), 142(1), 142(2A), 143(2), 147, 148, 149, 150(1), 151, 153, 153A, 153A(1), 153B, 153C, 153C(1), 153C(2), 153D, 153A to 153D, 158B to 158BH, 158BA, 158BA(3), 158BI, 250, 253(3), 260A, Explanation 1, Explanation 2Constitution of India-Article 14Finance Act, 2017
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Tribunals and Commissions09 Sept 2026

Education Concern Vs CIT (Exemptions)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 3051

Income Tax Act, 1961-Section 12AA, 80G, 12A(1)(ac)(ii), 12AB, 12A(1)(ac)(iii), 282Income Tax Rules, 1962-Rule 127
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Tribunals and Commissions09 Sept 2026

Manmohan Gaind Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 2950

Income Tax Act, 1961-Section 250, 54F, 144B, 45, 147, 148, 148A, 55
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Tribunals and Commissions08 Sept 2026Allowed

Gangasarup Vs NFAC, Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6132

Income Tax Act, 1961-Section 270A, 270A(1) to (7), 270A(8), 270A(9), 270A(9)(a) to (f)
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Tribunals and Commissions08 Sept 2026

Seema Arora Vs ADDL/JCIT (A)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6421

Income Tax Act, 1961-Section 10(10B), 10(10C), 143(1), 250(6)Constitution of India-Article 265
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