Tribunals and Commissions15 Nov 2023Allowed
Sharda Devi Bajaj Vs DCIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0032
Income Tax Act, 1961 — Section 127, 143(3), 153C
COURT ARCHIVE
Income Tax Appellate Tribunal judgments, 2023
1,252 judgments · page 9 of 63
Tribunals and Commissions10 Nov 2023Partly Allowed
Rahul Rai Vs Pr. CIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0052
Income Tax Act, 1961 — Section 143(3), 234B, 234C, 263
Tribunals and Commissions10 Nov 2023Allowed
Rajesh J Aeren Vs ACIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0051
Income Tax Act, 1961 — Section 132, 132(1), 142(1), 143(2), 143(3), 153A, 234A, 234A(3), 234B, 251(1)(a), 251(2), 271(1)(c), 271AAA
Tribunals and Commissions10 Nov 2023Dismissed
ACIT Vs M/S. BBC World (India) Pvt.Ltd
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0050
Income Tax Act, 1961 — Section 250
Tribunals and Commissions10 Nov 2023Allowed
Vatsal Infraprojects Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0049
Income Tax Act, 1961 — Section 119. 131, 133, 153A
Tribunals and Commissions10 Nov 2023Allowed
Wonder Infrabuild Pvt. Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0048
Income Tax Act, 1961 — Section 119. 131, 133, 153A
Tribunals and Commissions10 Nov 2023Dismissed
Asst. CIT Vs M/S Leon Realtors Pvt. Ltd.
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0024
Income Tax Act, 1961 — Section 24(a), 24(b), 24(1)(vi), 143(1), 143(2)
Tribunals and Commissions09 Nov 2023Allowed
Zebra Technologies Asia Pacific PTE Ltd., Vs DCIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0028
Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 2(6A)(e), 12(1B), 119, 131, 133, 143(2), 143(3), 144C, 144C(5), 147, 153A, 260A, 292BIncome Tax Act, 1922 — Section 5(8)
Tribunals and Commissions09 Nov 2023Allowed
Tregarron Limited Vs ACIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0027
Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 2(6A)(e), 12(1B), 119, 131, 133, 143(3), 144C(5), 144C(13), 147, 153A, 260A, 292BIncome Tax Act, 1922 — Section 5(8)
Tribunals and Commissions09 Nov 2023Allowed
Narinder Singh Punihani Vs DCIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0026
Income Tax Act, 1961 — Section 69A, 132, 133A
Tribunals and Commissions09 Nov 2023Dismissed
DCIT Vs Sumit Mittal
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0025
Income Tax Act, 1961 — Section 69A, 132, 132(1), 142A, 143(2), 153A, 153C
Tribunals and Commissions08 Nov 2023Allowed
Serco India Pvt. Ltd. Vs ACIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0030
Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 37, 68, 92CA(3), 142(1), 143(1), 143(3), 251(2)
Tribunals and Commissions08 Nov 2023Dismissed
ITO Vs Direct Trading Co. P. Ld.
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0029
Income Tax Rules, 1962 — Rule 46A(4)Income Tax Act, 1961 — Section 68, 133(6)
Tribunals and Commissions08 Nov 2023Allowed
DCIT Vs Nikhil Madan
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0017
Tribunals and Commissions08 Nov 2023Allowed
Ravinder Kumar Vs ITO
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0004
Income Tax Act, 1961 — Section 54B, 54F
Tribunals and Commissions08 Nov 2023Partly Allowed
Sardar Bahadur Sardar Balwant Singh Technical & Scientific Education Society Vs ACIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0003
Income Tax Act, 1961 — Section 10(22), 10(23C), 10(23C)(Vi)
Tribunals and Commissions07 Nov 2023Allowed
Tableau International Unlimited Company Vs DCIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0014
Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 119, 131, 133, 143(2), 143(3), 144C(5), 144C(13), 147, 153A, 260A, 292BIncome Tax Act, 1922 — Section 5(8)
Tribunals and Commissions07 Nov 2023Dismissed
DCIT Vs Pancham Realcon Pvt. Ltd
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0013
Income Tax Act, 1961 — Section 68, 132A, 133A, 143(3)
Tribunals and Commissions07 Nov 2023Allowed
M/S. PVR Ltd. Vs Addl. CIT
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0012
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 37(1), 43(1), 43B, 115JBCompanies Act, 1956 — Section 2(15A)
Tribunals and Commissions06 Nov 2023Dismissed
DCIT Vs M/S. National Highways & Infrastructure Development Corp India
Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0079
Income Tax Act, 1961 — Section 56, 194A, 194I