COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2019

822 judgments · page 6 of 42

Tribunals and Commissions10 Oct 2019Allowed/Dismissed

DLF Limited Vs ITO

Income Tax Appellate Tribunal · (2019) 10 ITAT CK 0049

Income Tax Act, 1961 — Section 4, 5(2), 9, 9(1), 9(l)(vi), 9(l)(vii), 9(1)(vii)(b), 201, 271
Tribunals and Commissions10 Oct 2019Partly Allowed

M/s. Unitech Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2019) 10 ITAT CK 0048

Income Tax Act, 1961 — Section 2(24)(x), 36(1)(va), 92B, 92BA, 143(3)
Tribunals and Commissions10 Oct 2019Partly Allowed

M/s. Nalwa Steel Power Limited Vs DCIT

Income Tax Appellate Tribunal · (2019) 10 ITAT CK 0047

Income Tax Act, 1961 — Section 80IA, 80(1)A(8), 92CA(1), 271(1 )(c)Companies Act 2013 — Section 135Income Tax Rules. 1962 — Rule 10B
Tribunals and Commissions09 Oct 2019Partly Allowed

RS India Infrapower Pvt Ltd Vs ITO

Income Tax Appellate Tribunal · (2019) 10 ITAT CK 0045

Income Tax Act, 1961 — Section 68, 133(6), 143(3), 250Income tax (Appellate Tribunal) Rules, 1963 — Rule 29
Tribunals and Commissions04 Oct 2019Allowed

Jat Sewa Singh Vs CIT

Income Tax Appellate Tribunal · (2019) 10 ITAT CK 0044

Income Tax Act, 1961 — Section 12AA, 80G, 80G(5)Income Tax Rules, 1962 — Rule 17A