COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2021

253 judgments · page 4 of 13

Tribunals and Commissions03 Dec 2021Allowed

Tilak Raj Arora Vs A.C.I.T

Income Tax Appellate Tribunal · (2021) 12 ITAT CK 0029

Income Tax Act, 1961 — Section 80C, 80IB, 80IC, 80IC(2)(ii), 80IC(8)(ix),
Tribunals and Commissions03 Dec 2021Dismissed/Partly Allowed

J.C.I.T Vs T.V. Today Network Ltd

Income Tax Appellate Tribunal · (2021) 12 ITAT CK 0027

Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 43B, 43B(f)
Tribunals and Commissions02 Dec 2021Dismissed

ACIT Vs Bauch & Lomb India Pvt. Ltd

Income Tax Appellate Tribunal · (2021) 12 ITAT CK 0034

Income Tax Act, 1961 — Section 92B, 92CA, 92CA(1), 92CA(3), 115JB, 142(1), 142(2), 143(2), 143(3), 144C
Tribunals and Commissions02 Dec 2021Allowed

Vivek Vihar Vs DCIT

Income Tax Appellate Tribunal · (2021) 12 ITAT CK 0033

Income Tax Act, 1961 — Section 24(a), 143(3), 249(1)(iii), 250(6)
Tribunals and Commissions02 Dec 2021Dismissed

ITO(E) Vs Swami Satyanand Dharmarth Trust

Income Tax Appellate Tribunal · (2021) 12 ITAT CK 0032

Income Tax Act, 1961 — Section 10(23C), 11, 11(1)(a), 11(6), 12, 12A, 12AA, 13, 15, 28, 32, 35(2)(iv), 59, 70, 79, 143(3)
Tribunals and Commissions17 Nov 2021Dismissed

DCIT Vs DLF Commercial Developers Ltd.

Income Tax Appellate Tribunal · (2021) 11 ITAT CK 0109

Income Tax Act, 1961 — Section 10AA, 54GA, 55A, 80IA(5), 80IA(7), 80IA(10), 80IA(12), 80IA(13), 80IAB, 80IAB(3), 80IA(4)(i), 80IA(4)(i)(a)(b), 80IA(4)(i)(c), 80LB, 142(1), 143, 143(3), 263Special Economic Zones Act, 2005 — Section 2, 2(g), 2(p), 4, 27, 51
Tribunals and Commissions17 Nov 2021

Dhiraj Jain Vs DCIT

Income Tax Appellate Tribunal · (2021) 11 ITAT CK 0107

Income Tax Act, 1961 — Section 2(22)(e), 50C, 68, 69, 132, 142(1), 143(2), 153A, 153A(2), 153C
Tribunals and Commissions17 Nov 2021Allowed

Rajendra Sharma Vs DCIT

Income Tax Appellate Tribunal · (2021) 11 ITAT CK 0105

Income Tax Act, 1961 — Section 69, 132, 143(3), 153A, 271, 271(1)(C), 274
Tribunals and Commissions17 Nov 2021Partly Allowed

TRL Riceland Pvt. Ltd Vs Addl. CIT

Income Tax Appellate Tribunal · (2021) 11 ITAT CK 0053

Income Tax Rules, 1962 — Rule 10, 10B(1)(a)(i), 10C, 10C(1), 10C(2), 10C(2)(e)Income Tax Act, 1961 — Section 92C, 92C(2), 92C(3), 92D(1), 92D(3), 115JB, 115JB(2), 133(6), 271(1)(c)