Tribunals and Commissions02 Nov 2022Partly Allowed
Mohit Gupta Vs PCIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0009
Income Tax Act, 1961 — Section 56(2)(vii)(b), 80C, 116, 139(1), 143(3), 144A, 144B, 153A, 153C, 153D, 154BA(12), 263
COURT ARCHIVE
Income Tax Appellate Tribunal judgments
7,537 judgments · page 272 of 377
Tribunals and Commissions02 Nov 2022Partly Allowed
Archana Airways Ltd. Vs ITO
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0008
Income Tax Act, 1961 — Section 5, 68, 143(1), 143(2), 199
Tribunals and Commissions02 Nov 2022Partly Allowed
ACIT Vs M/S. National Fertilizers Ltd.
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0007
Income Tax Act, 1961 — Section 14A, 32(1), 32(1)(iia), 37(1), 40(a)(ia), 43B, 145, 194H, 201(1)
Tribunals and Commissions02 Nov 2022Dismissed
ACIT Vs M/S Oil Industry Development Board
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0006
Income Tax Act, 1961 — Section 143(3), 271(1)(c)
Tribunals and Commissions02 Nov 2022Dismissed
UMAK Education Trust Vs JCIT(E)
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0005
Income Tax Act, 1961 — Section 11, 11(4A), 12, 12A, 80G(5)(vi), 142(1), 143(2), 143(3), 194J
Tribunals and Commissions02 Nov 2022Allowed
Star Real Infra LLP Vs ITO
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0004
Income Tax Act, 1961 — Section 143(3), 147, 148
Tribunals and Commissions02 Nov 2022Allowed
U K Paints India Pvt. Ltd Vs ACIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0003
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 40A(7), 43B, 44AB, 143(2)
Tribunals and Commissions02 Nov 2022Dismissed
Income Tax Officer Vs Vinod Gugnani
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0002
Income Tax Act, 1961 — Section 54, 54(1), 54(2), 54F, 54F(1), 54F(4), 139, 139(1), 139(4)
Tribunals and Commissions02 Nov 2022Dismissed
Vikas Kumar, Vs Pr. CIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0001
Taxation Laws(Second Amendment) Act, 2016 — Section 115BBEIncome Tax Act, 1961 — Section 44AD, 68, 69, 69A, 69B, 69C, 115BBE, 133A, 154, 263, 263(1), 270A
Tribunals and Commissions31 Oct 2022Dismissed
ACIT Vs Shree Balkishan Agarwal Glass Industries Ltd
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0090
Income Tax Appellate Tribunal Rules, 1963 — Rule 27Income Tax Act, 1961 — Section 131, 144, 147, 147(a), 147(b), 148, 151, 292B
Tribunals and Commissions28 Oct 2022Allowed
Ashok Khurana Vs ITO
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0089
Tribunals and Commissions28 Oct 2022Allowed
Nakli Ram Vs ITO
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0088
Tribunals and Commissions28 Oct 2022Allowed
Gulshan Kumar Vs ITO
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0073
Income Tax Act, 1961 — Section 250(6)
Tribunals and Commissions28 Oct 2022Allowed
Vikas LPG Bottling Plant Pvt. Ltd Vs ITO
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0072
Income Tax Act, 1961 — Section 68
Tribunals and Commissions28 Oct 2022Allowed
Amber Trader Private Ltd Vs DCIT
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0071
Income Tax Act, 1961 — Section 32(1)(iii), 143(1), 201(1A), 206C(7), 271(1), 271(1)(c)
Tribunals and Commissions27 Oct 2022Allowed
Richa Industries Limited Vs DCIT
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0075
Income Tax Act, 1961 — Section 68, 143(3), 250(6)
Tribunals and Commissions27 Oct 2022Allowed
M/S Tikona Infinet Pvt. Limited Vs Joint Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0074
Income Tax Act, 1961 — Section 40(a)(ia), 271(1)(c)
Tribunals and Commissions26 Oct 2022Dismissed
ACIT Vs M/S. Genpact India Pvt. Ltd.
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0080
Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A
Tribunals and Commissions26 Oct 2022Allowed
Krishan Gopal Beri Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0079
Income Tax Act, 1961 — Section 69A
Tribunals and Commissions26 Oct 2022Allowed
Naresh Tanwar Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 10 ITAT CK 0078
Income Tax Act, 1961 — Rule 144, 147, 148, 234A, 234B, 234C, 234D, 250, 250(4)