Tribunals and Commissions09 Sept 2026
Ambience Private Limited Vs Income Tax Officer, Ward-2(1), Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6319
Income Tax Act, 1961-Section 250, 143(3), 143(1), 133(6), 194C, 37(1)
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12,30,331 judgments in All Courts · page 584 of 61,517
Tribunals and Commissions09 Sept 2026
Surendra Kumar Sharma Vs Assessment Unit, Faceless New Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6318
Income-tax Act, 1961-Section 147, 144
Tribunals and Commissions09 Sept 2026
ACIT Vs M/s. Devesh Foods And Agro Products Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6284
Income Tax Act, 1961-Section 250, 143(3), 142(1), 68, 40A(2)(b), 133(6), 40A(2), 145(3)Companies Act
Tribunals and Commissions09 Sept 2026Allowed
Tillsoil Farms Pvt. Ltd. Vs DCIT, Central Circle-27, New Delhi
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6283
Income Tax Act, 1961-Section 51, 56(2)(ix), 144, 144B, 147, 148, 148A(d), 149, 250, 271(1)(c)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
Tribunals and Commissions09 Sept 2026Allowed
Genpact Infrastructure (Hyderabad) Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6279
Income Tax Act, 1961-Section 250, 234B, 10AA, 143(2), 142(1), 92CA, 292BIncome Tax (Appellate Tribunal) Rules, 1963-Rule 11
Tribunals and Commissions09 Sept 2026Allowed
Goel Flexible Packaging Pvt. Ltd. Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6278
Income Tax Act, 1961-Section 250, 143(3), 143(2), 142(1), 133(6)
Tribunals and Commissions09 Sept 2026Allowed
Luxor Writing Instruments Pvt. Ltd. Vs DCIT, Central Circle-30
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6275
Income Tax Act, 1961-Section 147, 143(3)
Tribunals and Commissions09 Sept 2026Allowed
Ampulla Developers Private Limited Vs ITO, Ward 2 (3)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6273
Income-tax Act, 1961-Section 68
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 2026
Anil Kumar Singhal Vs ITO, Ward 63 (3)
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6269
Income-tax Act, 1961-Section 69C, 271(1)(c)
Tribunals and Commissions09 Sept 2026
DCIT, Central Circle 32, Delhi Vs Shri Ishwar Gupta
Income Tax Appellate Tribunal · (2026) 09 ITAT CK 6265
Income-tax Act, 1961-Section 250, 153C
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
Tribunals and Commissions09 Sept 2026Disposed Of
Dhruba Mitra & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5767
Tribunals and Commissions09 Sept 2026Disposed Of
M. Manohar & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5754
Tribunals and Commissions09 Sept 2026Disposed Of
Sri Deep Narayan Gupta Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5740
CCS(CCA) Rules, 1965-Rule 16, 14, 27(2)
Tribunals and Commissions09 Sept 2026Disposed Of
Shri Samiran Chakraborty & Ors. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5734
Tribunals and Commissions09 Sept 2026Disposed Of
Shri Ranjit Basumatary & Anr. Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5723
Tribunals and Commissions09 Sept 2026Disposed Of
Shri Ravi Shankar Vs The Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5718
Tribunals and Commissions09 Sept 2026Disposed Of
Shri Alimuddin & Ors. Vs The Union Of India & Ors.
Central Administrative Tribunal · 2024 INSC 624
Constitution of India-Articles 14 and 21
Tribunals and Commissions09 Sept 2026Disposed Of
Smt. Darshnita B. Ahluwalia Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 5703