COURT ARCHIVE

Income Tax Appellate Tribunal judgments

6,642 judgments · page 328 of 333

Tribunals and Commissions12 Jun 2019 Partly Allowed

Saroj Bhadana Vs DCIT

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0040

Income Tax Act, 1961 — Section 24(a), 69, 133(6), 142(1), 143(1), 143(2), 144(1)
Tribunals and Commissions12 Jun 2019 Allowed

ONGC As Representative Assessee And Others Vs DCIT And Others

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0034

Income Tax Act, 1961 — Section 9(1), 9(1)(vi), 9(1)(vii), 44BB, 44BB(1), 44D, 44DA, 44D(2), 115A, 142(1), 143(2), 143(3), 144C(1), 144C(3)(B)Mines And Minerals (Development And Regulation) Act, 1957 — Section 3(b)Mines Act, 1952 — Section 2(j), 2(j)(j)
Tribunals and Commissions12 Jun 2019Dismissed

Kavita Verma Vs ITO

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0032

Income Tax Act, 1961 — Section 142(1), 143(3)
Tribunals and Commissions12 Jun 2019 Allowed

M/s Futuristic Sales [P] Ltd Vs Pr. C.I.T

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0030

Income Tax Act, 1961 — Section 68, 131, 132, 132(4), 133(6), 142(1), 143(1), 143(2), 143(3), 147, 148, 153A, 263, 263(1)Income Tax Rules, 1962 — Rule 18(6)
Tribunals and Commissions12 Jun 2019 Allowed

Deepak Nagar Vs A.C.I.T

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0029

Income Tax Act, 1961 — Section 10(38), 54F, 68, 115BBE, 131, 142, 142(2)
Tribunals and Commissions11 Jun 2019Dismissed

Assistant Commissioner Of Income Tax Vs M/S Escorts Heart Institute And Research Centre Research Centre

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0084

Income Tax Act, 1961 — Section 2(47), 2(47)(ii), 10(21), 10(23C)(vi), 11, 11(1), 11(1)(a), 11(2), 11(3), 11(3)(a), 11(3)(b), 11(3)(c), 11(3)(d), 12AA, 35(1)(ii), 45, 45(1), 45(4), 47, 48, 49(1), 139(1), 143(3), 147, 147(a), 148, 247(2), 260ACompanies Act 2013 — Section 35, 35(1)(ii)Income-Tax Rules, 1962 — Rule 27
Tribunals and Commissions10 Jun 2019 Allowed

Vijay Chaudhary Vs ITO

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0083

Income Tax Act, 1961 — Section 54, 54F, 54F(1), 54F(4), 139(1)