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Tribunals and Commissions09 Sept 2026Dismissed

DCIT Vs N. K. Malhotra (HUF)

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6323

Income-tax Act, 1961-Sections 4(2), 69A, 69C, 113, 132, 132A, 139, 139(1), 142, 142(1), 142(2A), 143, 143(2), 147, 148, 149, 150(1), 151, 153, 153A, 153A(1), clause (b) of Section 153A, Explanation 1 to Section 153A, Second Proviso to Section 153A, 153B, 153B(1), 153C, 153C(1), 153C(2), First Proviso to Section 153C, Explanation 2 to Section 153C, 153D, 153A to 153D, 158B to 158BH, 158BA, 158BA(3), Explanation to Section 158BA, 158BC, 158BI, 250, 253(3), 260A, Chapter XIV, Chapter XIV-BFinance Act, 1995Finance Act, 2001
Tribunals and Commissions09 Sept 2026Dismissed

ACIT Vs Arjun Enterprises Pvt. Ltd.

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6270

Income Tax Act, 1961-Section 132, 143(1), 147, 148, 149, 149(1), 149(1)(b), 153A, 153A(1), 153CFinance Act, 2021
Tribunals and Commissions09 Sept 2026Allowed

Anchal Sinha Vs ITO, Ward 50(1), Delhi

Income Tax Appellate Tribunal · (2026) 09 ITAT CK 5533

Income Tax Act, 1961-Section 249(3), 144, 144B, 2(29A), 48, 270A, 272A(1)(d)Constitution of India-Article 265