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Income Tax Appellate Tribunal judgments, 2024

534 judgments · page 21 of 27

Tribunals and Commissions07 Feb 2024Dismissed

DCIT Vs Mohan Mittal

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0011

Securities and Exchange Board of India Act, 1992 — Section 11B, 11(4)Income Tax Act, 1961 — Section 10(38), 68, 131, 142, 142(1), 142(2)
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Tribunals and Commissions06 Feb 2024

Dy C.I.T Vs M/S Mark Buildtech Pvt Ltd

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0013

Income Tax Act, 1961 — Section 234A, 234B, 234C, 234D, 143(2), 143(3), 271(1)(c), 292BBRight to Information Act, 2005 — Section 7
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Tribunals and Commissions05 Feb 2024Allowed

Karamveer Electronics Ltd Vs Pr. C.I.T.

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0015

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 56(2)(viib), 142(1), 143(2), 143(3), 263, 263(1)
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Tribunals and Commissions05 Feb 2024Allowed

M/S Matrix Clothing Pvt Ltd Vs Addl C.I.T.

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0014

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 28, 28(i), 36(1)(vii), 36(2), 37, 37(1), 80JJA, 80JJAA
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Tribunals and Commissions02 Feb 2024Allowed

Kapil Narula Vs ITO

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0006

Income Tax Act, 1961 — Section 69A, 143(3), 234B, 234C, 251
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Tribunals and Commissions02 Feb 2024Allowed

Parmod Kumar Vs ITO

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0005

Income Tax Act, 1961 — Section 271(1)(C)
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Tribunals and Commissions02 Feb 2024Dismissed

Lala Ram Goyal, Vs ITO

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0003

Income Tax Act, 1961 — Section 44AD, 69A, 143(3), 147, 148, 151, 234B, 251, 271(1)(C)
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Tribunals and Commissions01 Feb 2024Allowed

Sudesh Dua Vs ACIT

Income Tax Appellate Tribunal · (2024) 02 ITAT CK 0001

Income Tax Act, 1961 — Section 69A, 132, 139, 143(1), 143(2), 143(3)
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Tribunals and Commissions31 Jan 2024Allowed

Poonam Bajaj Vs DCIT

Income Tax Appellate Tribunal · (2024) 01 ITAT CK 0112

Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 68, 132, 133(6), 143(3), 153A
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