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Income Tax Appellate Tribunal judgments

7,537 judgments · page 97 of 377

Tribunals and Commissions29 Jun 2026Dismissed

DCIT Vs M/s. Advant IT Park Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1515

Income Tax Act, 1961-Section 143(3), 143(2), 142(1), 68, 36(1)(iii), 254, 143, 37(1), 69CIndian Income-tax Act, 1922-Section 23(3)Income Tax Rules, 1962-Rule 46A
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Tribunals and Commissions29 Jun 2026Partly Allowed

Sara Sae Pvt Ltd Vs Addl CIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1511

Income Tax Act, 1961-Section 143(3), 144C, 144C(5), 92CA(3), 80IA, 57(iii), 271(1)(c)
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Tribunals and Commissions29 Jun 2026Allowed

Income Tax Officer Vs Anju

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1501

Income Tax Act, 1961-Section 147, 148A, 148, 147A, 151A, 144B
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Tribunals and Commissions29 Jun 2026Dismissed

DCIT Vs Jai healthcare Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1499

Income Tax Act, 1961-Section 250, 147, 143(3), 132, 148, Explanation 2 of Section 148, 143(2), 142(1), 68, 69C, 69A
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Tribunals and Commissions29 Jun 2026Allowed

Jitender Kumar Vs NFAC, New Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1493

Income-tax Act, 1961-Section 147, 57(iv), 145A(b), 143(1)(a), 143(2), 142(1), 143(3), 143(3A), 143(3B), 263, 56(2)(viii), 10(37), 45(5), 145A, 145B, 143(1), 264Land Acquisition Act, 1894-Section 28, 34Finance (No.2) Act, 2009
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Tribunals and Commissions29 Jun 2026Allowed

Anita Sharma Vs NFAC

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1488

Income-tax Act, 1961-Section 147, 50C(2)
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