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Income Tax Appellate Tribunal judgments

11,831 judgments · page 423 of 592

Tribunals and Commissions17 Nov 2023Dismissed

DCIT Vs Comptech Solutions Pvt. Ltd

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0037

Income Tax Rules, 1962 — Rule 11UAIncome Tax Act, 1961 — Section 56(2)(viib), 143(3)Companies Act, 2013 — Section 2(18), 2(71), 2(87), 4(1)(c), 108(a), 108(b)
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Tribunals and Commissions16 Nov 2023Allowed

Ashwani Kumar Vs ITO

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0035

Land Acquisition Act, 1894 — Section 28Income Tax Act, 1961 — Section 10(37), 10(37)(i), 10(37)(ii), 10(37)(iii), 10(37)(iv), 45(5), 56(2)(viii), 57(iv), 145A, 145A(b), 194A, 197, 197(1)
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Tribunals and Commissions16 Nov 2023Allowed

Pratibha Bisht Vs ITO

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0034

Income Tax Act, 1961 — Section 24, 143(3), 147, 148, 234B, 271, 271(1)(c), 271F, 273B, 274Central Excise Act, 1944 — Section 11AC
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Tribunals and Commissions16 Nov 2023Allowed

Ramesh Gandhi Vs DCIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0033

Income Tax Act, 1961 — Section 271(1)(b), 272A(1)(d), 274
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Tribunals and Commissions10 Nov 2023Partly Allowed

Rahul Rai Vs Pr. CIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0052

Income Tax Act, 1961 — Section 143(3), 234B, 234C, 263
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Tribunals and Commissions10 Nov 2023Allowed

Rajesh J Aeren Vs ACIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0051

Income Tax Act, 1961 — Section 132, 132(1), 142(1), 143(2), 143(3), 153A, 234A, 234A(3), 234B, 251(1)(a), 251(2), 271(1)(c), 271AAA
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Tribunals and Commissions09 Nov 2023Allowed

Zebra Technologies Asia Pacific PTE Ltd., Vs DCIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0028

Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 2(6A)(e), 12(1B), 119, 131, 133, 143(2), 143(3), 144C, 144C(5), 147, 153A, 260A, 292BIncome Tax Act, 1922 — Section 5(8)
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Tribunals and Commissions09 Nov 2023Allowed

Tregarron Limited Vs ACIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0027

Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 2(6A)(e), 12(1B), 119, 131, 133, 143(3), 144C(5), 144C(13), 147, 153A, 260A, 292BIncome Tax Act, 1922 — Section 5(8)
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Tribunals and Commissions09 Nov 2023Dismissed

DCIT Vs Sumit Mittal

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0025

Income Tax Act, 1961 — Section 69A, 132, 132(1), 142A, 143(2), 153A, 153C
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Tribunals and Commissions08 Nov 2023Allowed

Serco India Pvt. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0030

Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 37, 68, 92CA(3), 142(1), 143(1), 143(3), 251(2)
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