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Tribunals and Commissions09 Jul 2026

ACIT Vs Capacious Tradex Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2675

Income Tax Act, 1961-Section 147, 144, 143(1), 143(2), 148, 37, 14A, Rule 8D, 142(1), 270A(1), 270A(8), 132, 153A, 148A, 133A, 132A, 151, Explanation 2 to Section 148, Clause (iv) of Explanation 2 to Section 148, Explanation 1 to Section 148Finance Act, 2021Finance Act, 2022
Tribunals and Commissions09 Jul 2026Allowed

Progressive Alloys (India) Pvt. Ltd. Vs DCIT, Central Circle-7, Delhi

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2667

Income-tax Act, 1961-Section 13A, 143(3), 144B, 144C, 147, first proviso to Section 147, 148, first proviso to Section 148, 148A, 148A(b), 148A(d), 149, 149(1), fourth proviso to Section 149(1), proviso to Section 149, 151, 151(1), 151(2), 151(i), 151(ii)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3, clause (a)(ii) of sub-section (1) of Section 3, (a) of sub-section (1) of Section 3Finance Act, 2021
Tribunals and Commissions09 Jul 2026

Sunita Vs Income Tax Officer, Ward 4(1)

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2789

Income-tax Act, 1961-Section 10(37), 45(5), 56, 56(2)(viii), 57(iv), 142(1), 143(1), 143(1)(a), 143(2), 143(3), 143(3A), 143(3B), 144, 145A, 145A(b), 145B, 147, 263, 264Land Acquisition Act, 1894-Section 28, 34Finance Act, 2009
Tribunals and Commissions09 Jul 2026

Poonam Rani Vs ITO

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2739

Income-tax Act, 1961-Section 143(3)
Tribunals and Commissions09 Jul 2026Allowed

Ekta Jhunthra Vs ACIT

Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2730

Income-tax Act, 1961-Section 147, 143(2)