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Tribunals and Commissions23 Sept 2026Allowed

Poonam Devi Vs ITO, Ward 50 (1)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5540

Income Tax Act, 1961-Section 250(2)(a), 144B, 144, 56(2)(x), 56(2)(x)(B)(ii), third proviso to Section 56(2)(x)(B), 148A, 135A, 149(1)(a), 148, 147, 292BBRight to Information Act, 2005CPC-Order V Rule 20
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Tribunals and Commissions23 Sept 2026Allowed

M/s. Energy Development Company Limited Vs DCIT, Central Circle 2, Gurgaon

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5539

Income-tax Act, 1961-Section 153A; fourth proviso to Section 153A; Explanation 1 to Section 153A; Explanation 2 to the fourth proviso to Section 153A; Section 153B; Section 143(3); Section 132; Section 132(4); Section 56(2)(viia)/(x); Section 56(2)(viia); Section 56(2)(via); Section 37; Section 153C; Section 153C(1); proviso to Section 153C(1); Section 142(1)
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Tribunals and Commissions23 Sept 2026Allowed

Shri Davendra Singh Vs ITO

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5538

Income-tax Act, 1961-Section 151, 148, 147, 147(a), Clause (a) of Explanation 2 to Section 147
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Tribunals and Commissions23 Sept 2026Allowed

Ajay Kumar Bakaya Vs ACTI, Circle 1 (1)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5536

Income-tax Act, 1961-Section 10(15)(iv)(h), 10(15), 143(1), 139(5), 154, 56(2)(vi), 56(2)(vii), 12AAConstitution of India-Article 265
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Tribunals and Commissions23 Sept 2026Allowed

Navnirman Trust Vs CIT (Exemptions)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5527

Income Tax Act, 1961-Section 12AB(1)(b), 80G(5), 12A(1)(ac)(i), 12A, 12(1)(ac)(ii), 12A(1)(ac)(vi), 12AA, 12AB, clause (g) to the Explanation to sub-section (4) of Section 12AB, 80G(5)(ii), 80G, (i) of the first proviso to sub-section (5) of Section 80GFinance Act (No.2), 1996TOLA Act, 2020
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