Tribunals and Commissions11 May 2022Allowed
Puneet Kulthia Vs DCIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0015
Income Tax Act, 1961 — Section 271(1)(c), 274
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2022
1,165 judgments · page 43 of 59
Tribunals and Commissions11 May 2022Allowed
Asha Saini Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0014
Indian Penal Code, 1860 — Section 420Income Tax Act, 1961 — Section 144, 147
Tribunals and Commissions11 May 2022Allowed
Saurabh Overseas Pvt. Ltd. Vs ITO
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0013
Income Tax Act, 1961 — Section 68, 133(6), 142(1), 143(1), 143(2), 143(3), 147, 148, 250, 250(6)
Tribunals and Commissions10 May 2022Allowed
Shiv Kumar Sharma Vs Ward 2(2)(3) Ghaziabad
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0021
Income Tax Act, 1961 — Section 139(4), 143, 143(1), 143(1)(a), 194LA, 254
Tribunals and Commissions10 May 2022Dismissed
Shipra Estate Ltd. And Jai Krishan Estate Developers Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0020
Income Tax Act, 1961 — Section 80IB(10), 143(3), 271(1)(c)Direct Tax Vivad se Vishwas Act, 2020 — Section 4(3), 5(1)
Tribunals and Commissions10 May 2022Dismissed
Income-tax Officer Vs Shyam Jee Lumbers P. Ltd.
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0019
Tribunals and Commissions10 May 2022Allowed
DCIT Vs M/S Shree Balaji Grit & Rolling Pvt. Ltd.
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0018
Income Tax Act, 1961 — Section 36(1)(iii), 68, 143(1), 143(2), 250(6)
Tribunals and Commissions10 May 2022Dismissed
Dy.CIT Vs M/S Gautam Credits Pvt. Ltd.
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0017
Income Tax Act, 1961 — Section 143(3)
Tribunals and Commissions09 May 2022Dismissed
JCIT Vs Samtel Machines and Projects Ltd
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0027
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 143(3)
Tribunals and Commissions09 May 2022Allowed
Vikram Kalra Vs ACIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0026
Income Tax Act, 1961 — Section 54F, 271(1)(C)
Tribunals and Commissions09 May 2022Allowed
Rajeev Gupta Vs ITO
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0025
Income Tax Act, 1961 — Section 68, 115BBE, 143(3)
Tribunals and Commissions09 May 2022Allowed
Orange Business Services India Solutions Private Limited Vs DCIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0024
Income Tax Act, 1961 — Section 115JB, 142(1), 143(2), 143(3), 147, 148, 234B, 234C, 250(6)
Tribunals and Commissions09 May 2022Dismissed
ITO Vs Aaina Media Pvt. Ltd.
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0023
Income Tax Act, 1961 — Section 68, 133(6)
Tribunals and Commissions09 May 2022Allowed
M/S Havells India Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0022
Income Tax Act, 1961 — Section 80IC, 92, 92B, 92CA(3), 115JB, 146(1)
Tribunals and Commissions06 May 2022Allowed
SBS Transpole Logistics Pvt. Ltd Vs ACIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0002
Income Tax Act, 1961 — Section 133(6), 143(3), 144C
Tribunals and Commissions06 May 2022
Steel Bird International Vs JCIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0001
Constitution Of India, 1950 — Article 141, 215, 227Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 2(24)(x), 14A, 28, 36, 36(1)(va), 43B, 43B(b), 139(1), 143(1), 143(2), 143(3), 154
Tribunals and Commissions05 May 2022Allowed
Serco India Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0012
Income Tax Rules, 1962 — Rule 10A(ab)Income Tax Act, 1961 — Section 92B(2), 92CA(1), 143(3), 144C, 144C(5), 234A, 234B, 234C, 271(1)(c)
Tribunals and Commissions05 May 2022Partly Allowed
Agilent Technologies (International) Pvt. Ltd Vs ACIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0011
Income Tax Rules, 1962 — Rule 10B(1)(a), 10B(2)Income Tax Act, 1961 — Section 9(l)(vi), 9(l)(vi), 10A, 10B, 40(a)(ia), 92C, 92F, 92CA(3), 133(6), 143(3), 144C, 194C, 194I
Tribunals and Commissions05 May 2022Partly Allowed
M/S. Sharda Educational Trust Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0010
Income Tax Rules, 1962 — Rule 37BC, 46AIncome Tax Act, 1961 — Section 5(2), 5(2)(b), 9(l)(vii), 10(23)(vi), 40(a)(i), 12A, 133A, 133A(2A), 195, 195(1), 201, 201(1), 201(1A), 206AA, 271C
Tribunals and Commissions05 May 2022Allowed
Orient Cra ft Ltd. Vs Asstt. DIT
Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0009
Constitution Of India, 1950 — Article 141, 215, 227Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 2(24)(x), 14A, 28, 36, 36(1)(va), 43B, 43B(b), 139(1), 143(1), 143(3), 154