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Income Tax Appellate Tribunal judgments

6,848 judgments · page 39 of 343

Tribunals and Commissions25 Aug 2026

Manpowergroup Services India Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle 2, Delhi

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6764

Income Tax Act, 1961-Section 143(3), 144C(1), 144C(5), 144C(8), 144C(13), 144C, 115JB, 80JJAA, 36(1)(va), 44AB, 33B, 288, 192, 92CA(3), 92CA, 92C(3), 92C(4), 92C(4A), 92C, 92B(2), 153(1), 153(4), 234B, 234D, 10-A, 10-AA, 10-B, Chapter VI-A, Chapter X, Chapter XVII-BEmployees' Provident Funds and Miscellaneous Provisions Act, 1952Factories Act, 1948-Section 2
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Tribunals and Commissions25 Aug 2026Dismissed

Ravi Mohan Singh Vs ITO Ward 43(1)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6343

Income Tax Act, 1961-Section 154Limitation Act, 1963-Section 5Land Acquisition Act, 1894-Section 54
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Tribunals and Commissions24 Aug 2026Dismissed

ACIT, Circle 10(1) Vs Hero Fincorp Ltd

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6521

Income Tax Act, 1961-Section 250, 143(2), 142(1), 57, 37, 143(3), 37(1), 263, 115WB, 115WA, 34, 201, 17(2)(iiia), 56, 56(2)(viib), 43, 43(2), 43B, 43B(f), Chapter XII-H, 115W to 115WL, 115UB, 115UB(2), 30 to 36, 32, 57(iii)Securities Contracts (Regulation) Act, 1956-Section 2(h)Indian Companies Act, 1956-Section 2(15A)
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Tribunals and Commissions24 Aug 2026

ACIT, Central Circle 25, Delhi Vs Royal Sales Private Limited

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6520

Income-tax Act, 1961-Section 132, 132(4A)(i), 132A, 139, 143(1), 147, 148, 149, 151, 153, 153A, 153A(1), 153A(1)(b), Explanation 1 to Section 153A, 153C, 153C(1), 153C(3), 158BD, 292C(1)(i)Finance Act, 2005Finance Act, 2017
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Tribunals and Commissions24 Aug 2026Allowed

HMY Impex Pvt Ltd Vs ITO, Ward 11(2)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6505

Income Tax Act, 1961-Section 250, 143(2), 142(1), 68, 115BBE, 69A, 145(3), 234B, 234C, 271AACTaxation Laws (Second Amendment) Act, 2016UP VAT Act, 2008
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