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Income Tax Appellate Tribunal judgments, 2022

1,165 judgments · page 44 of 59

Tribunals and Commissions05 May 2022Dismissed

ACIT Vs M/s. DLF Assets Pvt. Ltd.

Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0008

Income Tax Act, 1961 — Section 22, 27, 27(iiib), 28(i), 51, 80C, 80U, 80A(1), 80A(2), 80AB, 80IA, 80IA(1), 80IA(b), 80IA(5), 80IAB, 80IAB(7), 115JB, 143(3), 263Income Tax Act, 1922 — Section 9Special Economic Zones Act, 2005 — Section 51
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Tribunals and Commissions05 May 2022Allowed

J.G. International Vs PCIT

Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0007

Income Tax Act, 1961 — Section 68, 69A, 133(6), 142(1), 143(3), 263, 263(1), 271B
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Tribunals and Commissions05 May 2022Partly Allowed

Escorts Limited. Vs DCIT

Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0006

Income Tax Rules, 1962 — Rule 10B(a), 10B(3)Income Tax Act, 1961 — Section 92CA(3), 143(3), 144C
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Tribunals and Commissions05 May 2022Allowed

M/S. Potent Foods Pvt. Ltd Vs Income Tax Officer

Income Tax Appellate Tribunal · (2022) 05 ITAT CK 0005

Income Tax Rules, 1962 — Rule 11UA, 11UA(a), 11UA(2), 11UA(2)(a)Income Tax Act, 1961 — Section 56(2)(viib), 68, 142(1), 143(1), 143(2), 143(3), 156, 251(1), 271(1)(c), 274
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Tribunals and Commissions29 Apr 2022Allowed

Anuj Bansal Vs ACIT

Income Tax Appellate Tribunal · (2022) 04 ITAT CK 0132

Income Tax Act, 1961 — Section 68, 69A, 115BBE, 132, 132(4), 133A, 142(1), 143(2), 143(3), 144A, 147, 148, 151, 151(1), 153A, 153B, 153D
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Tribunals and Commissions29 Apr 2022Allowed

Rajiv Jain Vs Pr. CIT

Income Tax Appellate Tribunal · (2022) 04 ITAT CK 0127

Income Tax Act, 1961 — Section 133(6), 142(1), 143(2), 143(3), 263, 263(1), 263(2)
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Tribunals and Commissions29 Apr 2022Allowed

Sobha Jain Vs ITO

Income Tax Appellate Tribunal · (2022) 04 ITAT CK 0126

Income Tax Act, 1961 — Section 10(38), 11B, 11(4), 68, 69C, 142(1), 143(2)
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Tribunals and Commissions29 Apr 2022Dismissed

JT. Commissioner of Income Tax Vs Bhanu Chopra

Income Tax Appellate Tribunal · (2022) 04 ITAT CK 0123

Income Tax Rules, 1962 — Rule 11UAIncome Tax Act, 1961 — Section 2(24)(xv), 48, 49, 49(4), 55, 55(2)(a)(a), 55(2)(aa)(iiia), 56, 56(2), 56(2)(vii)(c), 70, 115R, 143(3), 250(6)
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Tribunals and Commissions29 Apr 2022Allowed

Gurudev Sharma Vs DCIT

Income Tax Appellate Tribunal · (2022) 04 ITAT CK 0122

Income Tax Act, 1961 — Section 2(23)(x)36(1)(va), 43B, 139(1), 143(1), 143(1)(a)
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