Tribunals and Commissions15 Dec 2022Partly Allowed/Dismissed
Panasonic Holdings Corporation Vs DCIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0041
Income Tax Act, 1961 — Section 9(1)(vii), 92CA(4), 143(3) 144C(1), 144C(13), 192
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2022
1,165 judgments · page 3 of 59
Tribunals and Commissions15 Dec 2022Allowed
P3P Ventures Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0040
Income Tax Act, 1961 — Section 200A, 234E
Tribunals and Commissions14 Dec 2022Dismissed
ACIT Vs Pawansut Holdings Ltd.
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0051
Tribunals and Commissions14 Dec 2022Dismissed
M/S. Novabase Digital Entertainment Pvt. Ltd Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0039
Income Tax Act, 1961 — Section 40(a)(ia), 139(1), 143(3), 201, 201(1)
Tribunals and Commissions14 Dec 2022Dismissed
ACIT Vs M/S. S & A Finman Ltd.
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0038
Income Tax Act, 1961 — Section 43B, 139(1), 143(3), 271(1)(c)
Tribunals and Commissions14 Dec 2022Allowed
DCIT Vs TPS Infrastructure Ltd
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0037
Income Tax Act, 1961 — Section 56, 56(2)(vii), 56(2)(viia)
Tribunals and Commissions14 Dec 2022Dismissed
Vijay Sharma Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0036
Income Tax Act, 1961 — Section 54, 54(1)(i), 54(2), 54F(4), 143(3), 234A, 234B, 234C, 234D
Tribunals and Commissions13 Dec 2022Allowed
Pallav Pandey Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0050
Income Tax Act, 1961 — Section 37, 48
Tribunals and Commissions13 Dec 2022Dismissed
Praveen Gupta Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0035
Income Tax Act, 1961 — Section 48, 54, 54F, 271(1)(c)
Tribunals and Commissions13 Dec 2022Partly Allowed
Enkay India Rubber Co. (P) Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0030
Income Tax Rules, 1962 — Rule 8D, 8D(2)(ii), 8D(2)(iiI)Income Tax Act, 1961 — Section 9(i)(vii)(b), 14A, 14A(2), 40a(i), 40A(C)
Tribunals and Commissions13 Dec 2022Allowed
Charan Singh Mehta Vs Income-Tax Officer
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0029
Income Tax Act, 1961 — Section 2(14), 143(2), 144, 147, 148, 150, 250(4), 271(1)(C), 292
Tribunals and Commissions13 Dec 2022Allowed
Thangzamuan Hangshing Vs Income-Tax Officer
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0028
Income Tax Act, 1961 — Section 69A, 143(3), 234B
Tribunals and Commissions13 Dec 2022Allowed
Bokaro Power Supply Co. Pvt. Ltd Vs Addl. CIT Special
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0027
Income Tax Act, 1961 — Section 37(1), 139(1), 201(1A), 234A
Tribunals and Commissions13 Dec 2022Allowed
Virender Kumar Khosla Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0026
Income Tax Act, 1961 — Section 68, 143(3), 271(1)(C), 274
Tribunals and Commissions13 Dec 2022Dismissed
Narayan Commodity Brokers Pvt. Ltd. Vs Income-Tax Officer
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0025
Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148
Tribunals and Commissions12 Dec 2022Allowed
Aman Electricals Pvt. Ltd Vs DCIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0034
Income Tax Act, 1961 — Section 250(6)
Tribunals and Commissions12 Dec 2022Allowed
Mahashakti Engineering Company Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0033
Income Tax Act, 1961 — Section 271, 271(1)(c), 274
Tribunals and Commissions12 Dec 2022Allowed
Vijay Pal Garg Vs ACIT
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0032
Income Tax Act, 1961 — Section 2(22)(e), 36(1)(iii), 143(3), 153A
Tribunals and Commissions12 Dec 2022Partly Allowed
Simplex Engineering & Foundry Works Pvt. Ltd Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0031
Service Tax Rules, 1994 — Rule 6AIncome Tax Act, 1961 — Section 37(1), 43B, 68, 154
Tribunals and Commissions08 Dec 2022Dismissed
DCIT Vs Arxmind Consulting Services Pvt. Ltd.
Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0024
Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 145(3)