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Income Tax Appellate Tribunal judgments

7,254 judgments · page 66 of 363

Tribunals and Commissions29 Jul 2026Allowed

Rajan Adlakha Vs AO, Bangalore

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2366

Income Tax Act, 1961-Section 250, 143(1)(a), 154, 90, 119, 264Income-tax Rules, 1962-Rule 128(9), 128
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Tribunals and Commissions29 Jul 2026Allowed

Rajan Adlakha Vs AO, Bangalore

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2194

Income Tax Act, 1961-Section 250, 143(1)(a), 154, 90, 119, 264Rules of 1962-Rule 128, 128(9)
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Tribunals and Commissions29 Jul 2026Partly Allowed

Sh. Ashwani Kumar Vs ACIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2139

Income-tax Act, 1961-Section 143(3), 68, 115BBE
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Tribunals and Commissions28 Jul 2026Allowed

Human Welfare Foundation Vs Commissioner Of Income Tax (Exemption)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2289

Income Tax Act, 1961-Section 2(15), 10(23C), 10(23C)(v), 10(23A)(via), 11, 11(4A), 12, 12A, 12A(1)(ac), 12A(1)(ac)(i), 12A(1)(b), 12AA, 12AA(1)(b), 12AA(3), 12AA(5), 12AB, 12AB(1), 12AB(4), Explanation (a), (d) and (e) to Section 12AB(4), 13, 13(1)(b), 13(3), 80G, 115TD, 115TD to 115TF, 143(3), 131(1A)Income-tax Rules, 1962-Rule 17A(5), 2C(5)Finance Act, 2021
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Tribunals and Commissions28 Jul 2026Allowed

Madhvi Swarup Vs Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2232

Income Tax Act, 1961-Section 271D, 269SS, 269ST, 271DA, 206C, 273B, 143(3), 143(2), 142(1), 131(1A), 132(4), 132(4A), 48Indian Evidence Act, 1872-Section 138, 56Finance Act, 2017
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