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Tribunals and Commissions29 Sept 2026Allowed

Alsorg Interiors India Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5472

Income-tax Act, 1961-Sections 132, 132(4A), 143(3), 147, 148, 149, 149(1)(b), 151, 153DIndian Evidence Act, 1972-Section 65B, 65B(4)Bharatiya Sakshya Adhiniyam-Section 63(4)(c)
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Tribunals and Commissions29 Sept 2026Allowed

Swami Indervesh Foundation Vs CIT (Exemptions), Chandigarh

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5467

Income-tax Act-Section 12A, 12AA, 12AB, 80G, clause (i) of proviso to sub-section (5) of Section 80G, 80G(5)(ii), 80G(5)(iv), Explanation 3 to Section 80G(5)Constitution of India-Articles 25, 26
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Tribunals and Commissions29 Sept 2026Allowed

Rajiv Kumar Vs DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5460

Income Tax Act, 1961-Section 45, 68, 69A, 143(3), 147, 148, 149(2), 151, 151(1), 250Income-tax Rules, 1962-Rule 46A
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Tribunals and Commissions29 Sept 2026

Viren Chopra Vs Income Tax Officer

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5451

Income Tax Act, 1961-Section 250, 143(3), 142, 68, 115BBE, 145(1), 44ABTaxation Laws (Second Amendment) Act, 2016
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Tribunals and Commissions29 Sept 2026Allowed

Nakul Rajgarhia and Sons HUF Vs ACIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5449

Income Tax Act, 1961-Section 153C, 153C(1)(b), 132, 69C, 153D, 150(1), 115BBE, 234A, 234B, 234C, 234D, 153AIndian Evidence Act, 1872-Section 65A, 65B
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Tribunals and Commissions29 Sept 2026Allowed

Archana Gupta Vs ACIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5645

Income Tax Act, 1961-Section 250, 154, 90/90A/91, 143(1), 139(1)Income Tax Rules, 1962-Rule 128(9)
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