“stay petition”

AppealsSection 254Section 254340 judgments

RAM NATH JAISWAL,FAIZABAD vs. COMMISSIONER OF INCOME-TAX (APPEALS), LUCKNOW

In the result, the appeal of the assessee is allowed for statistical purposes while the Stay application is held to be allowed

ITA 13/LKW/2024[2018-19]Status: DisposedITAT Lucknow26 Feb 2026AY 2018-19

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Akash Agrawal, C.AFor Respondent: Sh. R.R.N. Shukla, Addl CIT DR

Section 143(3)Section 250Section 69A

prayed that the order of the ld. CIT(A) was bad in law and deserved to be quashed on this ground alone. Arguing the stay petition, the ld. AR further submitted that while passing the impugned appellate order, the ld. CIT(A) had merely reproduced the observation

DHARMAN SIVAKUMAR,DHARMAPURI vs. ITO, WARD-1,, DHARMAPURI

The appeal of the assessee is allowed for statistical purposes and the stay application is dismissed as infructuous

ITA 3628/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Feb 2026AY 2016-17

Bench: Shri Aby T. Varkey & Ms. Padmavathy.Sआयकर अपील सं./Ita No.3628/Chny/2025 & Sa No.6/Chny/2026 (Arises In Ita No.3628/Chny/2025) िनधा$रण वष$ /Assessment Year: 2016-17 Dharman Sivakumar, The Income Tax Officer, 5/135, Keelmaraiamman Kovil Street, Vs. Ward-1, Dharmapuri Collectorate S.O., Dharmapuri. Dharmapuri – 636 705. Pan: Bykps 9499C

For Respondent: Mr.Raja Kumar, Addl. CIT

Section 147Section 148Section 148ASection 250

proceedings without seeking unnecessary adjournments. It is ordered accordingly. 5. Since, we have remitted the appeal back to the AO for fresh consideration the stay petition filed by the assessee has becomes infructuous. 6. In result, the appeal of the assessee is allowed for statistical purposes and the stay application

NAUSHAD ALI ABDUL HAQ SHAIK,MUMBAI vs. INCOME TAX OFFICER 42(2)(4), MUMBAI

ITA 7339/MUM/2025[2015-16]Status: DisposedITAT Mumbai23 Feb 2026AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Akshay JainFor Respondent: Mr. Swapnil Choudhari, Sr. DR

Section 245

being restored for fresh Since the main appeals are being restored for fresh Since the main appeals are being restored for fresh adjudication, the Stay Petitions filed by th adjudication, the Stay Petitions filed by the assessee e assessee do not survive now for adjudication now for adjudication as same ... appeals of the assessee are allowed for In the result, both the appeals of the assessee are allowed for statistical purposes whereas the stay petitions filed by the assessee statistical purposes whereas the stay petitions filed by the asses statistical purposes whereas the stay petitions filed by the asses

NAUSHAD ALI ABDUL HAQ SHAIKH,MUMBAI vs. INCOME TAX OFFICER 42(2)(4), MUMBAI

ITA 7338/MUM/2025[2015-16]Status: DisposedITAT Mumbai23 Feb 2026AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Akshay JainFor Respondent: Mr. Swapnil Choudhari, Sr. DR

Section 245

DINABANDHU FOUNDATION FOR EDUCATIONAL RESEARCH & SOCIO ECONOMIC DEVELOPMENT,BHUBANESWAR vs. ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER/INCOME TAX OFFICER, NFAC, DELHI

In the result, appeal of the assessee is allowed and stay application of the assessee stands dismissed

ITA 450/CTK/2025[2018-19]Status: HeardITAT Cuttack20 Feb 2026AY 2018-19

Bench: Shri George Mathan & Shri Madhusudan Sawdiaआयकर अपील सं/Ita No.450/Ctk/2025 रोक आवेदन सं/Sa No.6/Ctk/2025 (Arising Out Of Ita No.450/Ctk/2025) (नििाारण वर्ा / Assessment Year : 2018-2019) Vs Additional/Joint/Deputy/Assistant Dinabandhu Foundation For Educational Research & Socio Commissioner/Income Tax Economic Development, Officer/Nfac, Delhi A/127, Saheed Nagar, Bhubaneswar-751007 Pan No. :Aaatd 7338 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri Dilip Kumar Mohanty, Advocate & Shri Pradyumna Kumar Sahu, Advocate राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/02/2026 घोषणा की तारीख/Date Of Pronouncement : 20/02/2026 आदेश / O R D E R Per Bench : The Assessee Has Filed Stay Application Along With Appeal In Ita No.450/Ctk/2025 For The Assessment Year 2018-2019 Against The Order Dated 21.07.2025 Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Thereby Disallowing The Exemption Claimed By The Assessee Trust U/S.11(2) Of The Act On The Ground That The Purpose Mentioned In Form No.10 Was Too Vague & Lacked The Required Specificity. 2. It Was Submitted By The Ld.Ar That The Assessee Had During The Impugned Assessment Year Filed Its Form No.10 Which Reads As Follows:-

For Appellant: Shri Dilip Kumar Mohanty, AdvocateFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR

Section 11Section 11(2)

have already adjudicated the appeal of the assessee and deleted the disallowance made by the AO and confirmed by the ld. CIT(A), the stay petition filed by the assessee stands dismissed as infructuous. 8. In the result, appeal of the assessee is allowed and stay application of the assessee

ARCHANA RAVI KUMAR ,BENGALURU vs. INCOME TAX OFFICER, WARD-7(2)(5), BENGALURU

In the result stay petition becomes infructuous and hence dismissed

ITA 2523/BANG/2025[2018-19]Status: DisposedITAT Bangalore17 Feb 2026AY 2018-19

Bench: Shri Prashant Maharishi & Shri Keshav Dubeysa No.142/Bang/2025 & Assessment Year : 2018-19

For Appellant: Shri Pranav Krishna, AdvocateFor Respondent: Shri Balusamy N., Jt.CIT(DR)(ITAT), Bengaluru

Section 144Section 147Section 148Section 148ASection 194I

filed by Smt. Archana Ravi Kumar seeking stay of outstanding demand of ₹ 3,454,362/–. At the time of hearing of the stay petition, it was noted that the assessment order in case of the assessee as per order dated 27th of March 2023 passed u/s. 147 r.w.s ... respond to the notices issued by the learned CIT – A on four different occasions. 2. Therefore at the time of hearing of the stay petition both the parties agreed that the matter needs to be restored back to the file of the learned assessing officer to give an opportunity

M/S. KING MOBILES,VELLORE vs. ITO WARD 1 VELLORE, VELLORE

In the result, the appeal of the assessee is allowed for statistical purposes and the stay is dismissed as infructuous

ITA 236/CHNY/2026[2018-19]Status: DisposedITAT Chennai16 Feb 2026AY 2018-19

Bench: Shri Aby T. Varkey & Ms. Padmavathy.Sआयकर अपील सं./Ita No.236/Chny/2026 िनधा"रण वष" /Assessment Year: 2018-19 & S.A. No. 09/Chny/2026 [In Ita No.236/Chny/2026]

For Appellant: Mr. Ravi Kannan, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT

Section 133(6)Section 250Section 69C

assessment proceedings. It is ordered accordingly. 5. Since we have remitted the appeal back to the AO for considering the impugned additions afresh, the stay petition filed by the assessee has become infructuous and dismissed accordingly. 6. In the result, the appeal of the assessee is allowed for statistical purposes

RMKV FASHION GARMENTS PRIVATE LIMTIED,TIRUNELVELI vs. DCIT CRICLE-1, TIRUNELEVLI, TIRUNELVELI

In the result, appeal filed by the assessee is allowed & Stay Petition

ITA 394/CHNY/2026[2016-17]Status: DisposedITAT Chennai11 Feb 2026AY 2016-17

Bench: Shri Aby T. Varkey & Ms. Padmavathy Sआयकर अपील सं./Ita No.394/Chny/2026 िनधा"रण वष"/Assessment Year: 2016-17 & Stay Petition No.31/Chny/2026 िनधा"रण वष"/Assessment Year: 2016-17 V. Rmkv Fashion Garment Pvt. Ltd, The Dcit Circle – 1, (Now Merged With Rmkv Fabrics Pvt. Tirunelveli. Ltd,) 176F Trivandrum Road, Vannarpettai, Tirunelveli – 627 003. [Pan: Aafcr 4023 G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr. G. Baskar, Advocate & P.M. Kathir, Advocate ""यथ" क" ओर से /Respondent By : Mr. Bipin C.N, Cit

For Appellant: Mr. G. Baskar, Advocate &For Respondent: Mr. Bipin C.N, CIT

Section 148Section 148ASection 151

SHRI ABY T. VARKEY, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.394/Chny/2026 िनधा"रण वष"/Assessment Year: 2016-17 & Stay Petition No.31/Chny/2026 िनधा"रण वष"/Assessment Year: 2016-17 v. RMKV Fashion Garment Pvt. Ltd, The DCIT Circle – 1, (Now Merged with RMKV Fabrics ... assessment order dated 22.05.2023 to be non-est in eyes of law. 10. In the result, appeal filed by the assessee is allowed & Stay Petition filed by the assessee is dismissed as infructuous. Order pronounced on the 11th day of February, 2026, in Chennai. (सु"ी प"ावती एस) (एबी टी

PANEERSELVAM SUBRAMANIAM,CHENNAI vs. ITO, NCW-5(1), CHENNAI

In the result, appeal filed by the assessee is allowed for statistical

ITA 3068/CHNY/2025[2016-17]Status: DisposedITAT Chennai11 Feb 2026AY 2016-17

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Mr. Sanjay Aravind, AdvocateFor Respondent: Ms. R. Anitha, Addl.CIT

Section 249(4)Section 294(4)

एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3068/Chny/2025 & Stay Petition No.104/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 v. Paneerselvam Subramanian, The ITO, No.476, Kattbomman Street, Non-Corporate Ward-5(1), Vyasarpadi, Chennai ... referred to as “the Ld.CIT(A)”), Delhi, dated 17.10.2025 for the Assessment Year (hereinafter referred to as "AY”) 2016-17. SP No.104/Chny/2025 is a Stay Petition filed by the assessee against the demand raised for AY 2016-17. ITA No.3068/Chny/2025 & SP No.104/Chny2025 (AY 2016-17) Paneerselvam Subramanian

INCOMETAX OFFICER, CHENNAI vs. CHINNAN VAITHYALINGAM, CHENNAI

In the result, the appeal of the Revenue and stay application of the\nassessee stand dismissed and the Cross objection of the assessee is partly\nallowed

ITA 2348/CHNY/2025[2011]Status: DisposedITAT Chennai05 Feb 2026

Section 144Section 148

तारीख/Date of Pronouncement\n: 07.01.2026\n: 05.02.2026\nआदेश /ORDER\nPER S. R. RAGHUNATHA, AM :\nThe present appeal of the Revenue, Cross objections and Stay petition\nof the assessee are directed against the order dated 04.06.2025 of the Learned\nCommissioner of Income Tax (Appeals), National Faceless Appeal Centre,\nDelhi (hereinafter

SRI BALAGOPALAN JEWELLERYMART ,SOUTH AVANI MOOLA STREET, MADURAI vs. DCIT, CENTRAL CIR 3(3) CHENNAI, INVESTIGATION BUILDING, CHENNAI

In the result, the captioned appeal is allowed for statistical\npurposes

ITA 3946/CHNY/2025[2020-2021]Status: FixedITAT Chennai03 Feb 2026AY 2020-2021

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 270A

GOUTHAMI MANIVASAGAM,\nAddl. CIT\n: 27.01.2026\n: 03.02.2026\nत्यर्थी/Respondent(s)\nआदेश / ORDER\nPER MANU KUMAR GIRI, JM:\nThe captioned appeal along with stay petition has been filed by\nthe assessee against the order of the Commissioner of income tax\n(Appeals) [`CIT(A)' in short] dated 25.11.2025 and also ... result, the captioned appeal is allowed for statistical\npurposes. Since we have disposed of the appeal itself, therefore,\ncaptioned stay petition become infructuous.\nOrder pronounced on the 03rd day of February, 2026, in Chennai.\nSd/-\n(पद्मावती एस)\n(PADMAVATHY S)\nलेखा सदस्य/ACCOUNTANT MEMBER\nचेन्नई/Chennai,\nदिनांक/Dated

HUAWEI TELECOMMUNICATIONS (INDIA) COMPANY PRIVATE LIMITED,GURGAON vs. ACIT,CIRCLE-1(1), GURGAON

In the result, all three appeals of the assessee are allowed, and the stay application is dismissed as being infructuous

ITA 2063/DEL/2022[2018-19]Status: DisposedITAT Delhi30 Jan 2026AY 2018-19

Bench: Shri Vikas Awasthy & Shri Sanjay Awasthiआ.अ.सं/.I.T.A No.827/Del/2021 िनधा"रणवष"/Assessment Year: 2016-17 बनाम Huawei Telecommunications Acit, (India) Company Private Limited, Vs. Circle 4(1), Gurgaon, 9Th Floor, Capital Cyberscape, Haryana. Sector-59, Gurugram, Manesar Urban Complex, Ullahwas, Gurgaon, Haryana. Pan No.Aabch1376E अपीलाथ" Appellant ""यथ"/Respondent

Section 144CSection 144C(13)Section 153Section 92C

adjudication involves a batch of three appeals pertaining to the same assessee for AYs 2016-17, 2017-18 & 2018- 19. There is also a stay petition [SA No.141/Del/2021] which needs to be adjudicated along with the main appeals. 1.1 In all these appeals the assessee has challenged the validity ... Roca Bathroom Products (supra). 9. SA No.141/Del/2021: Since, the appeal for AY 2016-17 has been disposed of through this common order, hence the stay petition becomes infructuous. 10. In the result, all three appeals of the assessee are allowed, and the stay application is dismissed as being infructuous. Order

HUAWEI TELECOMMUNICATIONS (INDIA) COMPANY PRIVATE LIMITED,GURGAON vs. ACIT, CIRCLE-1(1), GURGAON

In the result, all three appeals of the assessee are allowed, and the\nstay application is dismissed as being infructuous

ITA 2062/DEL/2022[2017-18]Status: DisposedITAT Delhi30 Jan 2026AY 2017-18

Section 144CSection 144C(13)Section 153Section 92C

adjudication involves a batch of three appeals\npertaining to the same assessee for AYs 2016-17, 2017-18 & 2018-\n19. There is also a stay petition [SA No.141/Del/2021] which needs\nto be adjudicated along with the main appeals.\n1.1 In all these appeals the assessee has challenged the validity ... Roca Bathroom Products (supra).\n9. SA No.141/Del/2021: Since, the appeal for AY 2016-17 has been\ndisposed of through this common order, hence the stay petition becomes\ninfructuous.\n10. In the result, all three appeals of the assessee are allowed, and the\nstay application is dismissed as being infructuous.\nOrder

HUAWEI TELECOMMUNICATIONS (INDIA) COMPANY PRIVATE LIMITED,GURGAON vs. ACIT CIRCLE-4(1), GURGAON

In the result, all three appeals of the assessee are allowed, and the\nstay application is dismissed as being infructuous

ITA 827/DEL/2021[2016-17]Status: DisposedITAT Delhi30 Jan 2026AY 2016-17

Section 144CSection 144C(13)Section 153Section 92C

adjudication involves a batch of three appeals\npertaining to the same assessee for AYs 2016-17, 2017-18 &\n2018-19. There is also a stay petition [SA No.141/Del/2021] which\nneeds to be adjudicated along with the main appeals.\n1.1 In all these appeals the assessee has challenged the validity ... Roca Bathroom Products (supra).\n9.\nSA No.141/Del/2021: Since, the appeal for AY 2016-17 has been\ndisposed of through this common order, hence the stay petition becomes\ninfructuous.\n10. In the result, all three appeals of the assessee are allowed, and the\nstay application is dismissed as being infructuous.\nOrder

K VINOTHKUMAR,COIMBATORE vs. ITO, NCW-2(4), COIMBATORE

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 2776/CHNY/2025[2017-18]Status: DisposedITAT Chennai28 Jan 2026AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Mr.S. Kaarthick, AdvFor Respondent: Ms.R. Anitha, Addl.CIT

एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2776/Chny/2025 & Stay Petition No.99/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 v. K. Vinothkumar, The ITO, 35, Dhaksha Village Villas, Non-Corporate Ward-2(4), Rim Tech ... Appeals)/NFAC, (hereinafter referred to as “the Ld.CIT(A)”), Delhi, dated 01.08.2025 for the Assessment Year (hereinafter referred to as "AY”) 2017-18. The Stay Petition is against the demand raised pursuant to the impugned action of the Ld.CIT(A) (supra). K. Vinothkumar :: 2 :: 2. The grievances of the assessee/K.Vinothkumar

PERFETTI VAN MELLE INDIA PVT LT.D,GURGOAN vs. DCIT, CIRCLE-1, GURGAON

In the result, appeal of the Assessee is allowed

ITA 5389/DEL/2024[2021-22]Status: DisposedITAT Delhi27 Jan 2026AY 2021-22

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal

Section 143(3)Section 153Section 153(1)Section 153(4)

above, by allowing the additional ground of appeal No.38 taken challenging the validity of the assessment order being barred by limitations thus the present stay petition become infructuous and accordingly, the same is hereby dismissed. ITA 19. In the final result, appeal of the assessee in No.5389/Del/2024 for Assessment Year

BALASUBRAMANIAM SUNDARESAN REP. BY L/H. UMAMAHESHWARI SUNDARESAN,CHENNAI vs. ITO, NCW-22(6), TAMBARAM

In the result, appeal filed by the assessee is allowed for statistical

ITA 3204/CHNY/2025[2017-18]Status: DisposedITAT Chennai08 Jan 2026AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunatha

For Appellant: Mr.Arjun Suresh, AdvocateFor Respondent: Mr.C. Shivakumar, Addl.CIT

BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3204/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 & Stay Petition No.107/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 v. Balasubramaniam Sundaresan, The ITO, [Rep. by Legal Heir Non-Corporate Ward-22(6), Umamaheshwari Tambaram ... Ld.CIT(A) will re-adjudicate the appeal and pass order as per law in the name of legal heir(s) of the deceased assessee. Stay Petition No.107/Chny/2025 6. In the light of our above order, the Stay Petition filed by the assessee becomes infructuous and hence dismissed. ITA No.3204 /Chny/2025

MASUDHA BEGAM,PERAMBALUR vs. ITO, WARD-1(1), TRICHY

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 3831/CHNY/2025[2015-16]Status: DisposedITAT Chennai05 Jan 2026AY 2015-16

Bench: Hon’Ble Shri George George K & Before Hon’Ble Shri Inturi Rama Rao

For Appellant: Mr.P.Venkatesan, AdvocateFor Respondent: Ms.Gouthami Manivasagam, JCIT

Section 147Section 148

statistical purposes. Page - 3 - of 4 ITA No.3831 and SA-134/Chny/2025 8.0 Since the appeal was disposed of by this tribunal, the stay petition No.134 / Chny / 2025 for AY – 2015-16 filed by the appellant becomes in fructuous and accordingly it is dismissed. Order pronounced on 5th , January

DURAIRAJ VELUMANI,CHENNAI vs. THE ASSESSING OFFICER, CHENNAI

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay application filed by the assessee is dismissed

ITA 3844/CHNY/2025[2017-2018]Status: DisposedITAT Chennai02 Jan 2026AY 2017-2018

Bench: Shri George George K & Shri Inturi Rama Raos.A. No. 135/Chny/2025 [In Ita No. 3844/Chny/2025] & आयकर अपील सं./Ita No.:3844/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Shri Durairaj Velumani, The Income Tax Officer, 34, Appadurai 2Nd Street, Vs International Taxation Ward 2(2), Ayanavaram, Chennai Chennai – 600 023. Pan: Aecpv 9347R ("ाथ"क / Petitioner) (""यथ"/Respondent) "ाथ"क क" ओर से/Petitioner By : Dr.S. Sankar Ganesh, Advocate (Through Virtual Mode) ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 02.01.2026 घोषणा क" तारीख/Date Of Pronouncement : 02.01.2026

For Respondent: Ms. Gouthami Manivasagam, JCIT

Section 250

घोषणा क" तारीख/Date of Pronouncement : 02.01.2026 आदेश /O R D E R PER GEORGE GEORGE K, VICE PRESIDENT: The assessee has filed this stay petition requesting for stay of outstanding demand of Rs.19,09,372/- for the assessment year 2017-18 2. When this stay petition was called ... also passed the appellate order ex-parte. Since the order of CIT(A) is ex-parte, we are adjudicating the appeal along with the stay petition. 4. The appeal filed at the instance of the assessee is directed against the order of Commissioner of Income Tax (Appeals), Chennai, dated

SUYAMBU,MADURAI vs. ITO, NCC-1,, MADURAI

In the result, the appeal of the assessee is allowed for statistical\npurpose and Stay Petition filed by the assessee is dismissed as\ninfructuous

ITA 3750/CHNY/2025[2020-21]Status: DisposedITAT Chennai02 Jan 2026AY 2020-21

Section 148Section 69

assessee is academic & infructuous, and so, dismissed\nas infructuous.\n9. In the result, the appeal of the assessee is allowed for statistical\npurpose and Stay Petition filed by the assessee is dismissed as\ninfructuous.\nOrder pronounced on the 02nd day of January, 2026, in Chennai.\nSd/-\n(PADMAVATHY. S)\nलेखा ... गार्डफाइल/GF", "summary": {"facts": "The assessee filed an appeal against the action of the Ld.CIT(A)/NFAC dated 27.11.2025 for AY 2020-21. A Stay Petition was also filed against the demand raised pursuant to the quantum assessment being confirmed by the impugned order. The assessee contended that the Ld.CIT

Showing 1–20 of 340 · Page 1 of 17

...