COURT ARCHIVE

Income Tax Appellate Tribunal judgments, 2022

1,165 judgments · page 2 of 59

Tribunals and Commissions20 Dec 2022Partly Allowed

Umaxe Projects Pvt. Ltd Vs ACIT

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0055

Income Tax Act, 1961 — Section 40(1)(ia), 40(a)(ia), 201, 209(1)(d), 234B, 234C
Tribunals and Commissions19 Dec 2022Allowed

Adore Technologies Pvt Ltd Vs A.C.I.T

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0070

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 9, 9(1), 9(1)(vi), 9(1)(vii), 143(3), 144C(13), 144C, 234B, 270ADrugs and Cosmetics Act, 1940 — Section 27
Tribunals and Commissions19 Dec 2022Partly Allowed

Sandeep Kumar Mittal Vs CIT

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0068

Income Tax Appellate Tribunal Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 40A(2)(b), 132(2), 132(4), 133A, 133A(3)(iii), 143(3), 269SS, 271D
Tribunals and Commissions19 Dec 2022Allowed

VSO India Trust Vs CIT (Exemption)

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0052

Direct Tax Vivad Se Vishwas Act, 2020 — Section 5(3)Income Tax Act, 1961 — Section 13, 263
Tribunals and Commissions16 Dec 2022Allowed

Zhilmil Electronics Pvt. Ltd. Vs ITO

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0049

Income Tax Rules, 1962 — Rule 11U, 11UA, 11UA(2)Income Tax Act, 1961 — Section 56, 56(2)(vii), 56(2)(viib), 68, 143(3)
Tribunals and Commissions15 Dec 2022Partly Allowed

Curadev Pharma Pvt. Ltd. Vs ITO

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0042

Income Tax Rules, 1962 — Rule 6Income Tax Act, 1961 — Section 35(2B), 37. 37(1), 263