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Income Tax Appellate Tribunal judgments

11,831 judgments · page 466 of 592

Tribunals and Commissions03 Mar 2023Allowed

Aruna Chaudhary Vs ACIT

Income Tax Appellate Tribunal · (2023) 03 ITAT CK 0018

Income Tax Act, 1961 — Section 2(47), 2(47)(v), 2(47)(vi), 23, 54B, 56, 132, 143(3), 153A, 250, 250(5), 251, 251(1)(a), 254(2B), 271(1)(C)Transfer Of Property Act, 1882 — Section 53A
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Tribunals and Commissions03 Mar 2023Dismissed

ACIT Vs M/S. Tehri Pulp & Paper Ltd.

Income Tax Appellate Tribunal · (2023) 03 ITAT CK 0013

Income Tax Appellate Tribunal Rules, 1963 — Rule 27Income Tax Act, 1961 — Section 139(1), 140, 142(1), 143(2), 144, 147, 148, 292BB
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Tribunals and Commissions02 Mar 2023Partly Allowed

Mamta Gupta Vs ITO

Income Tax Appellate Tribunal · (2023) 03 ITAT CK 0006

Income Tax Act, 1961 — Section 68, 69, 69A, 69B, 69C, 69D, 115BBE
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Tribunals and Commissions02 Mar 2023Partly Allowed

Rakesh Rathi, Vs ITO

Income Tax Appellate Tribunal · (2023) 03 ITAT CK 0005

Income Tax Act, 1961 — Section 69A, 143(3), 147, 148
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Tribunals and Commissions02 Mar 2023Allowed

Madaan Associates Vs Pr. CIT

Income Tax Appellate Tribunal · (2023) 03 ITAT CK 0001

Income Tax Act, 1961 — Section 36(1)(iii), 69, 143(3), 148, 263, 263(1)
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Tribunals and Commissions01 Mar 2023Dismissed

National Fertilizers Ltd Vs ACIT

Income Tax Appellate Tribunal · (2023) 03 ITAT CK 0009

Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 41, 41(1), 143(3), 147, 148, 151(1)
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Tribunals and Commissions28 Feb 2023Partly Allowed

ACIT Vs Uniparts India Ltd

Income Tax Appellate Tribunal · (2023) 02 ITAT CK 0132

Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 36(1)(iii), 36(1)(va), 92CA(3), 139(1)
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