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Tribunals and Commissions04 Jun 2026Partly Allowed

OYO Hotels and Homes Private Limited Vs DCIT, Circle 19 (1), New Delhi

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1866

Income-tax Act, 1961-Section 2(24)(xvi), 2(28A), 37, 37(1), 40(A)(2), 40(a)(ia), 40A(2), 40A(2)(b), 43, 50B(3), 56, 56(2)(viib), 234A, 234B, 270A, 270A(9)Income-tax Rules, 1962-Rule 11UA, 11UA(1)(c)(c), 11UA(2), 11UA(2)(a), 11UA(2)(b)Foreign Exchange Management (Non-Debt Instruments) Rules, 2019-Clause 23
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Tribunals and Commissions04 Jun 2026Allowed

France India Foundation Vs CIT(Exemptions)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1996

Income-tax Act, 1961-Section 2(15); Section 12A; Section 12A(1)(ac)(iii); Section 12AB; Section 12AB(1)(ac)(iii); Section 12AB(4); Section 80G; Section 80G(5)(ii); Section 80G(5)(iii)company act-Section 8
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Tribunals and Commissions04 Jun 2026Partly Allowed

Satish Chandra Vs ITO

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1990

Income Tax Act, 1961-Section 250, 144, 270A, 272A(1)(d), 271AAC(1), 143(1), 69A, 270A(2), 115BBE, 234B
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Tribunals and Commissions04 Jun 2026

Rakesh Kumar Vs ITO, Ward 58 (6)

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1981

Income-tax Act, 1961-Section 143(2), 142(1), 131, 69A, 143(3), 115BBE, 234A, 234B, 234C, 44AB, Chapter VITaxation Laws (Second Amendment) Act, 2016
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