Income-tax Act, 1961-Section 194A, 148, 143(2), 142(1), 10(37), 250, 147, 56(2)(viii), 57(iv), 145A, 56(2)(vi)Land Acquisition Act, 1894-Section 28, 34, 23(2), 23(1A), 18

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Tribunals and Commissions18 Sept 2026Allowed

Ritnand Balved Education Foundation, New Delhi Vs Circle Exemption 2(1), New Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6622

Income-tax Act, 1961-Section 143(3), 40(a)(ia)

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Tribunals and Commissions18 Sept 2026Dismissed

Assistant Commissioner Of Income Tax Vs Rahees Ahmad

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6620

Income Tax Act, 1961-Section 143(3), 147, 132, 148

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Tribunals and Commissions18 Sept 2026Dismissed

Deputy Commissioner Of Income Tax Vs M/s. Bacardi India Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6615

Income Tax Act, 1961-Chapter X, Section 92, 92B, 92B(1), 92B to 92F, 92C, 92C(1), 92D, 92E, 115JB, 127, 142(1), 143(2), 143(3), 144C(1), 250, 271(1)(c)Income Tax Rules, 1962-Rule 10AB

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Tribunals and Commissions18 Sept 2026Dismissed

Deputy Commissioner Of Income Tax Vs Maharashtra Seamless Limited

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6344

Income Tax Act, 1961-Section 250, 143(3), 115JB, 69C, 147, 148, 149, 149(1), 149(1)(b), 149(1A), 153A, 153C, 153C(3), 132, 132A, 148A, 131, 133A, 151Finance Act, 2021Finance Act, 2022

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Tribunals and Commissions18 Sept 2026Allowed

M/s Ansal Housing Limited Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6342

Income-tax Act, 1961-Section 201(1), 201(1A), 194C, 201(3), 200, 197, 197A, 196, 221, 271C, 2738, 1940Finance Act, 2012Finance (No.2) Act, 2009

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Tribunals and Commissions18 Sept 2026

Saurabh Pandey Vs Deputy Commissioner Income Tax

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6330

Income-tax Act, 1961-Section 270A, 270A(9)(a), 270A(6), 270A(1), 270A(2), 270A(7), 273B, 148, 147, 144B, 250, 148A(d), 143(2), 142(1), 139(1), 139, 24, 143(1)(a), 115JB, 115JC, 92D, 271AAB, Chapter X

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Tribunals and Commissions18 Sept 2026Allowed

Brindavan Agro Industries Private Limited Vs DCIT, CC-6, Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6261

Income-tax Act, 1961-Section 271AAB, 271AAB(1), 271AAB(1A), 274, 275, 271, 271(1)(c), 271(1B), 132, 139(1), 153A

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Tribunals and Commissions18 Sept 2026Allowed

Shree Adya Katyayani Shakti Peeth Mandir Trust Vs CIT(Exemptions)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6259

Income Tax Act, 1961-Section 80G, Clause (ii) of first proviso to sub-section (5) of section 80G, 80G(5), 80G(5B), 12AB(1)(b), 12AB, 12-AFinance Act, 1994Constitution of India-Articles 25 and 26

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Tribunals and Commissions18 Sept 2026Allowed

Dabur India Limited Vs ACIT /DCIT

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6251

IT Act-Section 69C, 148, 147, 37

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