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Income Tax Appellate Tribunal judgments

11,831 judgments · page 424 of 592

Tribunals and Commissions07 Nov 2023Allowed

Tableau International Unlimited Company Vs DCIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0014

Constitution Of India, 1950 — Article 19(1)(f), 19(1)(g)Income Tax Act, 1961 — Section 119, 131, 133, 143(2), 143(3), 144C(5), 144C(13), 147, 153A, 260A, 292BIncome Tax Act, 1922 — Section 5(8)
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Tribunals and Commissions07 Nov 2023Allowed

M/S. PVR Ltd. Vs Addl. CIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0012

Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 37(1), 43(1), 43B, 115JBCompanies Act, 1956 — Section 2(15A)
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Tribunals and Commissions06 Nov 2023

Innio Jenbacher Gmbh & Co. OG Vs ACIT

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0007

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 Commissions06 Nov 2023Dismissed

DCIT Vs Fortis Hospital Ltd.

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0006

Income Tax Act, 1961 — Section 133A(2A), 191, 192, 192B, 194J, 201, 201(1), 201(1A)
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Tribunals and Commissions03 Nov 2023Dismissed

ACIT Vs Vibha Taneja

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0011

Income Tax Act, 1961 — Section 2(47)(vi), 54, 69A
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Tribunals and Commissions02 Nov 2023Dismissed

ITO Vs Arti Jindal

Income Tax Appellate Tribunal · (2023) 11 ITAT CK 0023

Income Tax Appellate Tribunal Rules, 1963 — Rule 27Income Tax Act, 1961 — Section 2(24), 2(24)(iv), 56(1), 56(2)(vii)(c), 131, 143(1), 147, 148, 246A, 250, 251, 251(1), 251(2)
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