COURT ARCHIVE

Income Tax Appellate Tribunal judgments

6,848 judgments · page 42 of 343

Tribunals and Commissions21 Aug 2026

Surender Modi Vs Assessing Officer, Circle 13(1), New Delhi

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6466

Income Tax Act, 1961-Section 250, 271(1)(c), 68, 69, 40A(3A), 143(3)

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Tribunals and Commissions21 Aug 2026

Contend Infrastructure Private Limited Vs DCIT, Central Circle 1

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6465

Income-tax Act, 1961-Section 132, 143(3), 153A, 153A(1), 153A(1)(a), 153A(1)(b), proviso to Section 153A, 153DRight to Information Act

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Tribunals and Commissions21 Aug 2026Allowed

Center For Communication And Change India Vs CIT(Exemption)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6464

Income-tax Act, 1961-Section 80G(5)(ii), 80G(5), clause (ii) of the first proviso to sub-section (5) of Section 80G, 12A, 12AA, 12AB, 12AB(4), (g) of the Explanation to Section 12AB(4)

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Tribunals and Commissions21 Aug 2026Allowed

Bee Kay Wires Pvt. Ltd. Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6463

Income Tax Act, 1961-Section 263, 69C, 115BBE, 147, 148A(b), 148, 133(6), 144B, 250, Explanation 2 to Section 263, Clause (c) of Explanation 1 to Section 263, 54F, 54

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Tribunals and Commissions21 Aug 2026Partly Allowed

Naturo Electro Homeopathy Medicos Of India Vs PCIT (Exem)

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6462

Income Tax Act, 1961-Section 12A(1)(ac)(ii), 2(15)

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Tribunals and Commissions21 Aug 2026Allowed

Sh. Deepak Sharma Vs ACIT/DCIT, Central Circle, Meerut

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6461

Income-tax Act, 1961-Section 153A, 143(3), 147, 153D, 132, 153(3)

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Tribunals and Commissions21 Aug 2026

Deputy Commissioner Of Income Tax Circle-1.1 Vs M/S Cotton Works

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6460

Income Tax Act, 1961-Section 250, 143(3), 143(2), 115BBERule 46A

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Tribunals and Commissions21 Aug 2026

Creative Thinks Media Private Limited Vs Assessing Officer

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6440

Income Tax Act, 1961-Section 250, 143(3), 144B, 69C, 115BBE, 263, 119, 68, 69, 69A, 69B, 69D, 139

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Tribunals and Commissions21 Aug 2026Partly Allowed

M/s. Olympus Medical Systems India Private Limited Vs Assessment Unit, Income-tax Department, National Faceless Assessment Centre

Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6439

Income Tax Act, 1961-Section 143(3), 144B, 144C, 144C(10), 92CA(1), 92CA(3), 154, 234B, 254Income Tax Rules, 1962-Rule 10B(1)(e)Income Tax (Dispute Resolution Panel) Rules, 2009-Rule 13

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Tribunals and Commissions21 Aug 2026