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Income Tax Appellate Tribunal judgments

7,537 judgments · page 84 of 377

Tribunals and Commissions08 Jul 2026Partly Allowed

Kross Diamonds Pvt. Ltd Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2611

Income-tax Act, 1961-Section 144B, 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), 149A(c), 149A(d)Finance Act, 2021TOLA-Section 3(1)
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Tribunals and Commissions08 Jul 2026Allowed

Shray Kumar Vs ITO-2(1)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2610

Income Tax Act, 1961-Section 147, 144B, 148, 148A(b), 148A(d), 151, 151A, 69A, 115BBE, 250, 142(1)
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Tribunals and Commissions08 Jul 2026Dismissed

DCIT Vs Suprobha Behera

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2608

Income-tax Act, 1961-Section 153C, 153C(1), 153A, 144, 132Finance Act, 2017
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Tribunals and Commissions08 Jul 2026

Seaview Developers Pvt. Ltd. Vs. The DCIT, Circle-23(2)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2606

Income Tax Act, 1961-Section 143(3), 80-IAB, 115JB, 115QA, 115P, 2(22)(d), 115-0, 143(1), 2(22), 46A, 48, 36(1)(iii), 68, 40A(2)(b)Companies Act, 1956-Section 2(46), 77, 77A, 77AA, 77B, 100 to 104, 391 to 393Companies Act, 2013-Section 52
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Tribunals and Commissions08 Jul 2026

Seaview Developers Private Limited Vs The DCIT, Circle-23(2)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2599

Income Tax Act, 1961-Section 143(1), 143(3), 80-IAB, 115JB, 115QA, 115P, 115-O, 115, 2(22)(d), 2(22), 46A, 48, 68, 40A(2)(b), 36(1)(iii)Companies Act, 1956-Section 2(46), 77, 77A, 77AA, 77B, 100 to 104, 391 to 393Companies Act, 2013-Section 52
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Tribunals and Commissions08 Jul 2026Allowed

ICSI Institute Of Social Auditors Vs ITO (Exemption), Ward 1(2), Delhi

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2597

Income Tax Act, 1961-Section 12AA, 80G, 2(15)Institute of Chartered Accountants Act, 1949-Section 4, 6, 7, 9, 15(2A), 15A, 15A(2), 18, 19, 21A, 21B and 21CSEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018-Regulation 292A, Clause (f)
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Tribunals and Commissions08 Jul 2026Partly Allowed

Mathod Industries Pvt. Ltd Vs DCIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2630

Income-tax Act, 1961-Section 153C, 143(3), 131(1A), 153D, 139(1), 132, 153A, 147, 151, 148A, 148, 132AIndian Evidence Act, 1872-Section 65B(2), 65B(4)
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