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Income Tax Appellate Tribunal judgments, 2022

1,165 judgments · page 9 of 59

Tribunals and Commissions14 Nov 2022Dismissed

Popular Front Of India Vs C.I.T[Exemptions]

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0042

Income Tax Act, 1961 — Section 12A, 12AA, 12AA(3), 12AA(4), 12AA(4)(a), 12AA(4)(b), 13(1)(b)Unlawful Activities (Prevention) Act, 1967 — Section 3(1)
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Tribunals and Commissions11 Nov 2022Allowed

M/S Vatika Ltd Vs A.C.I.T

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0021

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 48, 69, 115BBE, 132, 132(4), 133A
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Tribunals and Commissions10 Nov 2022Dismissed

W Serve Technologies Pvt Ltd, Vs ACIT-CPS-TDS

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0023

Income Tax Rules, 1962 — Rule 26QB, 31A(4A)Income Tax Act, 1961 — Section 139(1), 139(9), 154, 200(3), 200A, 200A(1), 200A(1)(c), 200A(1)(d), 200A(1)(f), 201(2), 220, 234E
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Tribunals and Commissions04 Nov 2022Allowed

Anand Misra Vs ACIT

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0011

Income Tax Rules, 1962 — Rule 37AB(3)Income Tax Act, 1961 — Section 143(3), 147, 199, 250(5)
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Tribunals and Commissions03 Nov 2022Partly Allowed

Vijay Israni Vs Asst. CIT

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0018

Income Tax Act, 1961 — Section 40A(3), 40(a)(ia), 68, 69, 143(3), 201(1)
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Tribunals and Commissions03 Nov 2022Allowed

Vishal Tyagi Vs DCIT

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0015

Income Tax Act, 1961 — Section 68, 132, 143(3), 153A
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