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Income Tax Appellate Tribunal judgments, 2022

1,165 judgments · page 20 of 59

Tribunals and Commissions05 Sept 2022Dismissed

DCIT Vs M/S. ONGC Videsh Limited

Income Tax Appellate Tribunal · (2022) 09 ITAT CK 0003

Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 32, 32(1)(ii), 37, 37(1), 42, 57Information Technology Act, 2000 — Section 2(1)(i)
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Tribunals and Commissions02 Sept 2022Dismissed

DCIT Vs Dharampal Satyapal Ltd

Income Tax Appellate Tribunal · (2022) 09 ITAT CK 0006

Income Tax Rules, 1962 — Rule 18BBBCentral Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 8Income Tax Act, 1961 — Section 2(13), 2(924), 36(1)(ii), 80IC, 80IA(5), 80IA(8), 80IA(10), 80IB(13), 80IC(7), 92CA, 115JB, 132, 133(6), 142(2A), 143(2), 143(3), 144C, 147, 153A, 153C
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Tribunals and Commissions02 Sept 2022Partly Allowed

Sylvia Moin Vs ACIT

Income Tax Appellate Tribunal · (2022) 09 ITAT CK 0005

Income Tax Act, 1961 — Section 40A(1), 68, 132A, 133A, 133(6), 143(3), 153A
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Tribunals and Commissions31 Aug 2022Allowed

W Serve Technologies Pvt. Ltd . Vs ACIT

Income Tax Appellate Tribunal · (2022) 08 ITAT CK 0096

Constitution of India, 1950 — Article 226Income Tax Rules, 1962 — Rule 31A(4A)Income Tax Act, 1961 — Section 154, 156, 192, 194LB, 194LC, 194LD, 195(1), 195(6), 200(3), 200A, 200A(1), 200A(1)(c), 200A(2), 206C, 206C(7), 220(2), 234E, 246A, 271H, 272A, 273B
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Tribunals and Commissions31 Aug 2022Allowed

VIC Enterprises Pvt. Ltd Vs ACIT

Income Tax Appellate Tribunal · (2022) 08 ITAT CK 0095

Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 80G, 94(7), 94(8), 143(3), 271(1)(c)
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Tribunals and Commissions31 Aug 2022Partly Allowed/Allowed

Subhash Suman Vs ITO

Income Tax Appellate Tribunal · (2022) 08 ITAT CK 0093

Income Tax Act, 1961 — Section 80C, 144
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Tribunals and Commissions31 Aug 2022Dismissed

DCIT Vs M/s. Klaxon Trading Pvt. Ltd.

Income Tax Appellate Tribunal · (2022) 08 ITAT CK 0092

Income Tax Appellate Tribunal Rules, 1963 — Rule 27Income Tax Act, 1961 — Section 132, 143(1), 143(3) 153A
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