COURT ARCHIVE

Income Tax Appellate Tribunal judgments

6,754 judgments · page 323 of 338

Tribunals and Commissions29 Jul 2019 Allowed

M/s. Adidas India Marketing (P.) Ltd Vs Income Tax Officer

Income Tax Appellate Tribunal · (2019) 07 ITAT CK 0146

Income Tax Act, 1961 — Section 5, 5 (1), 5(1)(a), 5(1)(b), 5(1)(c), 5(1 )(i), 6(6), 9(1), 9(1)(i), 92, 92B, 92B(1), 92C, 92CA(3), 92F(v), 133A, 143(2), 143(3), 144C, 234B, 234CGeneral Insurance Business (Nationalisation) Act, 1972 — Section 25
Tribunals and Commissions26 Jul 2019Partly Allowed

Sugam Vanijya Holding P. Ltd Vs DCIT

Income Tax Appellate Tribunal · (2019) 07 ITAT CK 0099

Income Tax Act, 1961 — Section 3, 4, 14, 36(i)(iii), 37, 56, 57, 143(3), 144C(13), 156, 271(1)(c)Companies Act, 1956 — Section 208, 208(1)(b), 208(2), 208(3), 208(4), 208(5), 208(6), 208(7)
Tribunals and Commissions26 Jul 2019Partly Allowed

M/s NIIT Limited Vs DCIT

Income Tax Appellate Tribunal · (2019) 07 ITAT CK 0098

Income Tax Act, 1961 — Section 32, 37(1), 142(1), 143(1), 143(2), 234A, 234B, 234C
Tribunals and Commissions25 Jul 2019Partly Allowed

Deepti Agarwal Vs ACIT

Income Tax Appellate Tribunal · (2019) 07 ITAT CK 0096

Income Tax Act, 1961 — Section 36(1)(iii), 68, 143(3), 153A
Tribunals and Commissions25 Jul 2019 Allowed

Sanjay Kumar Jain Vs ITO

Income Tax Appellate Tribunal · (2019) 07 ITAT CK 0074

Income Tax Act, 1961 — Section 44D, 44E, 124(3)(b), 131, 133(6), 143(3), 147, 148, 151, 153A