Tribunals and Commissions29 May 2024Dismissed
Dy.CIT Vs Sandeep Bajaj
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0051
Income Tax Act, 1961 — Section 2(22)(e), 56, 143(3), 147, 148, 151, 151(1), 151(2)
COURT ARCHIVE
Income Tax Appellate Tribunal judgments
8,140 judgments · page 206 of 407
Tribunals and Commissions29 May 2024Dismissed
DCIT Vs Sheriff Foundation
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0050
Income Tax Act, 1961 — Section 2(15), 11, 11(1), 12, 12A, 13, 133(6), 142(1), 143(2), 143(3)
Tribunals and Commissions29 May 2024
Brett Lee Vs ACIT
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0049
Income Tax Act, 1961 — Section 115BBA, 133(6), 139(1), 142(1), 144, 147, 148
Tribunals and Commissions28 May 2024Allowed
Dhoom Singh Sharma Vs ITO
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0034
Income Tax Act, 1961 — Section 143(3), 147, 148
Tribunals and Commissions28 May 2024Allowed
Adarsh Paramedical Welfare Association Vs CIT(Exemptions)
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0033
Income Tax Rules, 1962 — Rule 10ABIncome Tax Act, 1961 — Section 12A, 80G, 80G(5), 80G(5)(iv)(A), 80G(5)(iii)
Tribunals and Commissions28 May 2024Dismissed
ITO Vs Gaurav Khullar
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0032
Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 142(1), 143(1), 143(2), 144, 147, 148
Tribunals and Commissions28 May 2024Dismissed
DCIT Vs Asian Consolidated Industries Ltd
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0031
Income Tax Act, 1961 — Section 143(3), 145, 264, 271, 271(1)(c), 274, 292B
Tribunals and Commissions28 May 2024Dismissed
DCIT Vs Asian Consolidated Industries Ltd.
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0030
Income Tax Act, 1961 — Section 143(3), 144, 264, 271(1)(c), 274, 292B
Tribunals and Commissions28 May 2024Partly Allowed
M/S. Apace Developers Pvt. Ltd. Vs PR.CIT-1
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0029
Income Tax Act, 1961 — Section 143(3), 263
Tribunals and Commissions28 May 2024Allowed
Interglobe Technology Quotient Private Limited Vs ACIT
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0028
Income Tax Rules, 1962 — Rule 37BA, 37BA(3), 37BA(3)(ii)Income Tax Act, 1961 — Section 30, 36, 37(1), 80G, 80G(2)(iiihk), 80G(2)(iiihl), 139(1), 143(3), 144B, 199, 199(3), 234A, 234B, 234C, 250, 251(2)Companies Act, 2013 — Section 135, 135(5)
Tribunals and Commissions27 May 2024Dismissed
DCIT Vs Loop Telecom &Trading Limited
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0042
Income Tax Act, 1961 — Section 127, 127(2), 154, 260A, 269
Tribunals and Commissions27 May 2024Dismissed
Anil Kumar Aggarwal Vs ITO
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0041
Evidence Act, 1872 — Section 101, 102Income Tax Act, 1961 — Section 10(38), 68, 69C, 115BBE
Tribunals and Commissions27 May 2024Partly Allowed
Ajit Singh Vs ITO
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0040
Income Tax Act, 1961 — Section 271(1)(C), 274
Tribunals and Commissions27 May 2024Allowed
Ashwini Kumar Taneja Vs ITO
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0039
Income Tax Act, 1961 — Section 68, 143(1), 143(3), 234B, 234D
Tribunals and Commissions27 May 2024Allowed
Shipra Singh Rana Vs ACIT
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0038
Income Tax Act, 1961 — Section 50C, 69, 69A
Tribunals and Commissions27 May 2024Allowed
National Lubricating Grease Institute India Chapter Vs CIT
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0037
Income Tax Act, 1961 — Section 2(15), 10(23C), 12A, 12AB, 12AA
Tribunals and Commissions27 May 2024Allowed
DCIT Vs PTC India Ltd
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0036
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A
Tribunals and Commissions27 May 2024Allowed
Active Securities Ltd Vs ITO
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0035
Income Tax Act, 1961 — Section 7, 9, 10, 12, 12A, 12AA, 12B, 22, 24, 24(a), 32, 32AB, 32AB(l)(b), 56, 56(1), 56(2), 56(2)(ii), 56(2)(iii), 57, 57(iii), 80IA, 143(3)(ii), 194I, 250
Tribunals and Commissions24 May 2024Dismissed
DCIT Vs Muskan Medical Centre Pvt. Ltd.
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0048
Income Tax Act, 1961 — Section 132, 132A, 133A, 153A
Tribunals and Commissions24 May 2024Allowed
Manoj Kumar Srivastava Vs ACIT
Income Tax Appellate Tribunal · (2024) 05 ITAT CK 0047
Income Tax Act, 1961 — Section 90, 139(1), 143(1), 154