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12,29,656 judgments in All Courts · page 534 of 61,483

Tribunals and Commissions10 Sept 2026

ACIT Vs Creamy Foods Ltd.

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6429

Income Tax Act, 1961-Section 132, 143(3), 147, 148, 149, 149(1)(b), 153A, 153A(1)Finance Act, 2021
Tribunals and Commissions10 Sept 2026Allowed

M. Power Energy Private Limited Vs ACIT, CC-8

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6420

Income Tax Act, 1961-Section 143(3), 144A, 148B, 153D, 158BG, 119, 116, 153, 275, 143, 144, 147, 148, 115P, 115S, 115WD, 115WE, 115WF, 115WG, 115WH, 115WJ, 115WK, 139, 154, 155, 158BFA, 201(1A), 210, 211, 234A, 234B, 234C, 234E, 270A, 271, 271C, 271CA, 273, 246, 246A, 253, 119(1), 119(2)(a), 153(1), 275(1)Terrorist and Disruptive Activities (Prevention) Act, 1987-Section 20-A, 20A(1)Arms Act
Tribunals and Commissions10 Sept 2026Allowed

Amish Aggarwal Vs ITO, Ward 8(1)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6412

Income Tax Act, 1961-Section 147, 144, 148Taxation and Other Laws [Relaxation and Amendment of Certain Provisions] Act, 2020
Tribunals and Commissions10 Sept 2026Allowed

Satyajae Shanbor Gupta Vs Income Tax Officer, Ward-29(1), New Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6409

Income-tax Act, 1961-Section 250, 147, 144, 144B, 148, 69A, 139, 148A, 148A(a), 148A(b), 148A(d), 151, 149, 149(1)(b), 144(1)(a), 115BBE, Explanation 2 to Section 147Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020