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Income Tax Appellate Tribunal judgments

6,642 judgments · page 3 of 333

Tribunals and Commissions30 Sept 2026

M/s FIITJEE Limited Vs ACIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5912

Income Tax Act, 1961-Section 250, 14A, 234A, 234B, 143(3)Income Tax Rules, 1962-Rule 8D
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Tribunals and Commissions29 Sept 2026Allowed

Dil Raj Kaur Vs ITO Ward 34(1)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5507

Income-tax Act, 1961-Section 144, 147, 151, 143(3), 54, 148, 139, 143(2), 2(28C), 117(1), 151(2)
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Tribunals and Commissions29 Sept 2026Dismissed

DCIT Vs Misha Gupta

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5499

Income-tax Act, 1961-Section 250, 153C, 68, 69C, 153A, 139, 132, 150(1), 132A, 142(1), 69A, 153B, 158B to 158BH, 158BA, 113, 158BI, 147, 148, 149, 151, 153, 142(2A), 142, 143, 143(2), 153C(1), 153C(2), 153A(1), 153B(1), 139(1), 158BC, 158BD, 260A, 153A to 153D, Chapter XIVB, Chapter XIV, Explanation 1 to Section 153A, Explanation to Section 158BA, 158BA(3), Second proviso to Section 153AFinance Act, 2003Finance Act, 2005
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Tribunals and Commissions29 Sept 2026

Param Dairy Limited Vs DCIT Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5492

Income-tax Act-Section 132, 271AAB, 271AAB(1), 271AAB(1A), 274, 271(1)(c)Companies Act, 1956
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Tribunals and Commissions29 Sept 2026Allowed

Alsorg Interiors India Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5472

Income-tax Act, 1961-Sections 132, 132(4A), 143(3), 147, 148, 149, 149(1)(b), 151, 153DIndian Evidence Act, 1972-Section 65B, 65B(4)Bharatiya Sakshya Adhiniyam-Section 63(4)(c)
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