CourtKutchehry.com

COURT ARCHIVE

Income Tax Appellate Tribunal judgments

11,831 judgments · page 418 of 592

Tribunals and Commissions12 Dec 2023Allowed

Sad Bhawna Vs DCIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0101

Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 119, 143(3), 144, 144C(13), 147, 153C, 254, 260A, 271(1)(c), 292BIncome Tax Act, 1961 — Section 5(8)
Read judgment
Tribunals and Commissions12 Dec 2023Allowed

Ayursidhha Inc. Vs ITO

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0040

Income Tax Act, 1961 — Section 80IC, 142(1), 143(2), 143(3), 144
Read judgment
Tribunals and Commissions12 Dec 2023Allowed

Chandra Pal Vs ACIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0038

Income Tax Act, 1961 — Section 69C, 131(1A), 132, 132(4), 143(3), 153A, 250
Read judgment
Tribunals and Commissions12 Dec 2023Partly Allowed

Munesh Devi Vs Dy.CIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0034

Income Tax Act, 1961 — Section 63, 68, 132, 142(1), 143(2), 153, 153C
Read judgment
Tribunals and Commissions11 Dec 2023Allowed

Daksha Bharadwaj Vs ACIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0037

Income Tax Act, 1961 — Section 132, 143(3), 153C, 234A, 234B, 271(1)(c)
Read judgment
Tribunals and Commissions11 Dec 2023Allowed

DCIT Vs UFO Moviez India Ltd

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0036

Income Tax Rules, 1962 — Rule 8D, 8D(2)(ii)Income Tax Act, 1961 — Section 14A, 115JB, 115JB(2), 115BBD, 143(3)General Clauses Act, 1897 — Section 10
Read judgment
Tribunals and Commissions11 Dec 2023Allowed

Viren Bakhru Vs ACIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0028

Income Tax Act, 1961 — Section 69A, 143(3)
Read judgment
Tribunals and Commissions11 Dec 2023Partly Allowed

Cameron (Singapore) Pte Ltd Vs ACIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0027

Income Tax Act, 1961 — Section 9(1)(vii), 12(4)(b), 143(3), 144C(5), 144C(13), 234B, 271(1)(c)
Read judgment
Tribunals and Commissions08 Dec 2023Dismissed

ACIT Vs Real Impact Pvt. Ltd.

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0024

Income Tax Rules, 1962 — Rule 46A, 46A(1), 46(1)(d)Income Tax Act, 1961 — Section 41(1), 41(1)(a), 133(6), 143(1)
Read judgment
Tribunals and Commissions08 Dec 2023Allowed

Vishwa Mittel Bahl Vs ACIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0023

Income Tax Act, 1961 — Section 54, 54EC, 69A, 143(3), 144C, 144C(5), 144C(13)
Read judgment
Tribunals and Commissions08 Dec 2023Allowed

Ashwin Kapur Vs ACIT

Income Tax Appellate Tribunal · (2023) 12 ITAT CK 0020

Income-tax (Dispute Resolution Panel) Rules, 2009 — Rule 9Income Tax Act, 1961 — Section 48, 54, 143(3), 144C, 144C(5), 144C(13)
Read judgment