Tribunals and Commissions05 Jul 2022Allowed
Kailash Coal & Coke Ltd Vs DCIT
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0015
Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 68
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2022
1,165 judgments · page 31 of 59
Tribunals and Commissions05 Jul 2022Allowed
M/S. Haldia Coke and Chemicals Pvt. Ltd. Vs Addl.CIT
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0014
Income Tax Rules, 1962 — Rule 8D, 8D(i), 8D(2)(ii), 80Income Tax Act, 1961 — Section 10(34), 10(34A), 14A, 29, 36(1)(iii), 37, 37(1), 48, 56(1), 56(1)(i), 57, 271(1)(c)
Tribunals and Commissions05 Jul 2022Partly Allowed
Microsoft Regional Sales Pte. Ltd Vs ACIT
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0013
Income Tax Act, 1961 — Section 143(13), 144C(1), 154, 234A, 234B, 234C, 234D, 271(1)(c)
Tribunals and Commissions05 Jul 2022Allowed
M/S. Hike Pvt. Ltd Vs Pr.CIT-6
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0012
Income Tax Act, 1961 — Section 3, 28, 43D, 44AB, 119, 143(3), 144C(1), 263, 263(1)
Tribunals and Commissions04 Jul 2022Dismissed
ACIT Vs Vakil Housing Developers Corporation Pvt. Ltd
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0022
Tribunals and Commissions04 Jul 2022Allowed
Drishti India Ltd. Vs ITO
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0021
Income Tax Act, 1961 — Section 234B
Tribunals and Commissions04 Jul 2022Dismissed
Achiever Garments Pvt. Ltd. Vs ITO
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0020
Income Tax Act, 1961 — Section 68, 144, 147, 148
Tribunals and Commissions04 Jul 2022Dismissed
ACIT Vs Jindal Steel & Power Ltd.
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0019
Income Tax Act, 1961 — Section 14A, 80IA, 80IB, 143(3), 147, 148, 263
Tribunals and Commissions04 Jul 2022Allowed
Ratnashri Buildtech Pvt. Ltd Vs ACIT
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0018
Income Tax Act, 1961 — Section 271(1)(c)
Tribunals and Commissions04 Jul 2022Dismissed
ACIT Vs Pawan Arya
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0017
Tribunals and Commissions01 Jul 2022Partly Allowed
Nitin Aggarwal (HUF) Vs ACIT
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0002
Income Tax Act, 1961 — Section 143(3), 153A
Tribunals and Commissions01 Jul 2022Allowed
Nijhawan Travel Service Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2022) 07 ITAT CK 0001
Income Tax Rules, 1962 — Rule 31ACBIncome Tax Act, 1961 — Section 194C, 194I, 201(1), 201(1A)
Tribunals and Commissions30 Jun 2022Partly Allowed/Dismissed
Mohan Sambhaji Jagthap Vs ACIT
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0149
Income Tax Act, 1961 — Section 68, 132, 132(4), 132(4A), 133A, 153A, 292CEvidence Act, 1872 — Section 110
Tribunals and Commissions30 Jun 2022Dismissed
Iris Worldwide Integrated Marketing Pvt. Ltd Vs DCIT
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0148
Income Tax Appellate Tribunal Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 37, 37(1), 142(1), 143(2), 143(3), 250(6)
Tribunals and Commissions30 Jun 2022Allowed
Container Corporation Of India Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0147
Income Tax Act, 1961 — Section 2(24)(xviii)
Tribunals and Commissions30 Jun 2022Allowed
Cognizant Technology Solutions Vs Income Tax Ward-16(3)
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0146
Income Tax Act, 1961 — Section 10A, 10A(7), 10AA, 10AA(9), 42(1), 43(2), 80IA(10), 143(2), 143(3)
Tribunals and Commissions30 Jun 2022Dismissed
Avnish Chandra (HUF) Vs Pr. C.I.T.
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0145
Income Tax Act, 1961 — Section 263
Tribunals and Commissions30 Jun 2022Allowed
Shesh Dhar Chaube, Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0144
Income Tax Act, 1961 — Section 40(a)(ia), 194C, 194C(6), 194C(7)
Tribunals and Commissions30 Jun 2022
Indian Academy of Highway Engineers Vs CIT(Exemptions)
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0143
Income Tax Act, 1961 — Section 2(15), 10(23C), 10(23C)(vi), 10(23C)(vii), 11, 12A, 12AA
Tribunals and Commissions30 Jun 2022Partly Allowed
Narayan Industries Vs ACIT
Income Tax Appellate Tribunal · (2022) 06 ITAT CK 0142
Income Tax Appellate Tribunal Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 28(iiid), 80IB, 80IC, 80HH, 234B, 234C, 253, 254Customs Act, 1962 — Section 75