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Income Tax Appellate Tribunal judgments

6,848 judgments · page 31 of 343

Tribunals and Commissions03 Sept 2026

JCIT Vs RNT Metals Private Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 4319

Income Tax Act, 1961-Section 250, 143(3), 139(1), 143(1), 132, 147, 148, Explanation 2 to Section 148, 148B, 139, 142(1), 143(2), 133A, 132A, 153A, 127, 143
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Tribunals and Commissions03 Sept 2026

JCIT Vs RNT Metals Private Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 4318

Income Tax Act, 1961-Section 127, 132, 132A, 133A, 139, 139(1), 142(1), 143, 143(1), 143(2), 143(3), 147, 148, 148B, 153A, 250
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Tribunals and Commissions02 Sept 2026Dismissed

DCIT Vs Atoll Vyapaar Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6751

Income-tax Act, 1961-Section 4(2), 69A, 113, 132, 132A, 133A, 139, 139(1), 142(1), 142(2A), 143(2), 145 to 151, 147, 148, 148A, 149, 151, 153, 153A, 153B, 153C, 153C(1), 153C(3), 153D, 158B to 158BH, 158BA, 158BA(3), 158BI, 250, 260A, 292C(1)(i)Income-tax Act, 2025-Section 362(3)Constitution of India-Article 14
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Tribunals and Commissions02 Sept 2026Allowed

Krish Road Carriers Private Limited Vs ITO, Ward 14 (4)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6755

Income-tax Act, 1961-Section 147, 147(a), 147(b), 147(c), Explanation 2 to Section 147, 148, 149, 150(2), 151, 151(2), 281A, 282, 282A, 282A(1), 282A(2)Income Tax (Appellate Tribunal) Rules-Rule 11Income-tax Rules, 1962-Rule 127A
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Tribunals and Commissions02 Sept 2026

Upkar Mani Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6753

Income-tax Act, 1961-Section 153A, 153C
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Tribunals and Commissions02 Sept 2026Allowed

Rajesh Kumar Vs ITO

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6769

Income-tax Act, 1961-Section 143(3), 147, 151
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Tribunals and Commissions02 Sept 2026Allowed

Satya Prakash Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6767

Income Tax Act, 1961-Section 250, 147, 144B, 69A, 143(2), 148, First proviso to Section 149, 144, 292BB, 143(3)
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Tribunals and Commissions02 Sept 2026Allowed

Sescon Builders Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6766

Income Tax Act, 1961-Section 250, 68, 131, 115BBE, 250(6)The Taxation Laws (Second Amendment) Act, 2016Income Tax Rules-Rule 46A
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