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Income Tax Appellate Tribunal judgments

11,831 judgments · page 456 of 592

Tribunals and Commissions04 May 2023Allowed

Durga Loha Bhandar Pvt. Ltd. Vs Pr. CIT

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0008

Income Tax Act, 1961 — Section 14, 40A(2)(b), 92B(1), 92BA, 92BA(i), 92CA(1), 143(3), 263General Clauses Act, 1897 — Section 6
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Tribunals and Commissions04 May 2023Allowed

Deepak Garg Vs DCIT

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0007

Income Tax Act, 1961 — Section 69, 120, 124, 127, 132, 133A, 139, 143(2), 143(3), 147, 148, 148(1), 151, 234B, 234DIncome Tax Act, 1922 — Section 34
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Tribunals and Commissions04 May 2023Dismissed

M/S. Daawat Foods Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0006

Income Tax Rules, 1962 — Rule 8D, 8D(2)(ii), 8D(2)(iii)Income Tax Act, 1961 — Section 10, 14A, 28, 36, 36(2), 37, 80IB(11A)
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Tribunals and Commissions03 May 2023Allowed

M/S Cane Development Council Titawi Vs ITO

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0014

U.P. Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 5Income Tax Act, 1961 — Section 2(24), 10(20), 11, 142(1), 143(3), 234A, 234B, 260A
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Tribunals and Commissions03 May 2023Allowed

Sunil Gupta Vs A.C.I.T.

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0012

Income Tax Act, 1961 — Section 68, 115BBE, 133(6)
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Tribunals and Commissions03 May 2023Allowed

Nirmal Uppal Vs DCIT

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0011

Income Tax Act, 1961 — Section 68, 69A, 69C, 132(4), 143(3), 153C, 271(1)(c)
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Tribunals and Commissions03 May 2023Allowed

Ramesh Chandna Vs ACIT

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0010

Income Tax Act, 1961 — Section 54, 54EC, 143(3), 234B, 234C
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Tribunals and Commissions01 May 2023Dismissed

Mass Awash Private Limited Vs Addl.CIT

Income Tax Appellate Tribunal · (2023) 05 ITAT CK 0001

Income Tax Act, 1961 — Section 156, 195, 195(1), 201(1), 201(1A), 271C, 271C(1)(a), 275(1)(c)Limitation Act, 1963 — Section 5
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Tribunals and Commissions28 Apr 2023Dismissed

ACIT Vs Dev Priya Industries Ltd.

Income Tax Appellate Tribunal · (2023) 04 ITAT CK 0091

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 68, 143(3), 250(6)
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Tribunals and Commissions28 Apr 2023Dismissed

DCIT Vs BJN Holdings Ltd

Income Tax Appellate Tribunal · (2023) 04 ITAT CK 0087

Income Tax Act, 1961 — Section 2(31), 15(b), 132, 142(1), 143(2), 144C, 144C(1), 144C(2), 144C(15)(b), 147, 148, 153(1), 153(4), 153A, 153C, 170, 170(2), 260A, 292BCompanies Act, 1956 — Section 394, 394(2), 481
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Tribunals and Commissions28 Apr 2023Allowed

Chandigarh Freight Carrier Vs Pr. CIT

Income Tax Appellate Tribunal · (2023) 04 ITAT CK 0081

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 40(a)(ia), 40A(2)(b), 44AE, 143(3), 194, 194C, 194C(6), 194C(7), 195J, 194H, 263
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