Tribunals and Commissions30 Jul 2026Allowed
Devshine Pack Vs. AO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2236
Income Tax Act, 1961-Section 250, 143(2), 142(1), 144, 41(1), 271B, 44AB, 133(6)
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Tribunals and Commissions30 Jul 2026
DCIT Vs D. R. Apparels And Fashion Jhandewalan Extn. Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2237
Income Tax Act, 1961-Section 153C, 153A, 143(3), 68, 139, 132
Tribunals and Commissions30 Jul 2026Allowed
Vinod Kumar Saluja Vs DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2240
Income Tax Act, 1961-Section 147, 250, 69A, 143(1), 132, 148, 147/143(3)
Tribunals and Commissions30 Jul 2026Allowed
Laiq Ahmed Khan Vs. Ld. ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2242
Income Tax Act, 1961-Section 250, 147, 144B, 250(6)
Tribunals and Commissions30 Jul 2026Partly Allowed
Unicharm India Private Limited Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2243
Income Tax Act, 1961-Sections 92(1), 92B, 92B(1), 92B(c), 92B to 92F, Explanation (i)(a) to (e) to Section 92B, 92C, 92CA, 92CA(3), 143(2), 144C, 144C(3)Finance Act, 2012
Tribunals and Commissions30 Jul 2026Allowed
JIFA Water Infra Naya Raipur Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2272
Income Tax Act, 1961-Section 250, 143(3), 143(2), 142(1), 271(1)(c), 234A, 234B, 234C, 234D, 263
Tribunals and Commissions30 Jul 2026Allowed
Ludhiana Sangrur Infra Road Private Limited Vs DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2276
Income-tax Act, 1961-Section 143(3), 144C(13), 144C(5), 92CA(3), 92CA(2), 80-IA(4), 80-IA(4)(i)(b)(ii), 92B, 234B, 234C, 270A(2), 271A(6), 143(2), 142(1), 92(1)(f), 92(3), 92(4), 92, 92C, 92D, 92E, 80IAIncome Tax Rules, 1962-Rule 10AB, 10BA, 10A(d), 10B to 10E
Tribunals and Commissions30 Jul 2026Partly Allowed
M/s Laser Communications (P) Ltd. Vs Additional Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2307
Income Tax Act, 1961-Section 148, 143(3), 147
Tribunals and Commissions30 Jul 2026Allowed
Satish Chander Vs ITO DEL-W-(73)(93) Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2796
Income Tax Act, 1961-Section 154, 10(10AA), 143(1)UGC Act-Section 2(f), 12(B)Constitution of India-Article 12, 226
Tribunals and Commissions30 Jul 2026Dismissed
British Airways PLC Vs DCIT
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2382
Income Tax Act, 1961-Section 144C
Tribunals and Commissions30 Jul 2026
Anil Rathee Vs ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2193
Income Tax Act, 1961-Section 250, 139(1), 147, 148, 142(1), 143(2)
Tribunals and Commissions30 Jul 2026
Soni Commercial Enterprises Private Ltd. Vs Assistant Commissioner Of Income Tax, Central Circle-14
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2192
Income-tax Act, 1961-Section 153C, 143(3), 153D, 292BC, 153AFinance Act, 2026
Tribunals and Commissions30 Jul 2026
Krishna Krishna Jewellers Pvt. Ltd. Vs ITO
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2187
Income Tax Act, 1961-Section 250(6), 143(3)Income Tax Rules, 1962-Rule 46A
Tribunals and Commissions30 Jul 2026Allowed
Balwant Vs ITO, Ward 1
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2170
Income Tax Act, 1961-Section 147, 144, 144B
Tribunals and Commissions30 Jul 2026
M/s. Maars Impex Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2141
Income-tax Act, 1961-Section 144, 69A, 115BBE
Tribunals and Commissions30 Jul 2026
M/s. Maars Impex Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2042
Income-tax Act, 1961-Section 144, 69A, 115BBE
Tribunals and Commissions30 Jul 2026
Rajat Bhasin Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2064
Income-tax Act, 1961-Section 250, 44AD, 250(6), 250(2)(a)
Tribunals and Commissions30 Jul 2026
Deputy Commissioner Of Income Tax, Circle-75(1), Delhi Vs Mahagun Real Estate Private Limited
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2065
Income Tax Act, 1961-Section 250, 194I, 201, 201(1), 201(1A)
Tribunals and Commissions30 Jul 2026
Income Tax Officer, Delhi Vs Keshav Kumar
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 1856
Income-tax Act-Section 115BBE
High Courts30 Jul 2026Partly Allowed
Ramshid A Vs State Of Kerala
High Court Of Kerala · (2026) 07 KL CK 1562
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 2, 20(b)(ii)(A), 22(b), 22(c), 27A, 29, 37, 41, 42 and 43, 50Code of Criminal Procedure