COURT ARCHIVE

Income Tax Appellate Tribunal judgments

11,831 judgments · page 480 of 592

Tribunals and Commissions14 Dec 2022Dismissed

Vijay Sharma Vs ACIT

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0036

Income Tax Act, 1961 — Section 54, 54(1)(i), 54(2), 54F(4), 143(3), 234A, 234B, 234C, 234D
Tribunals and Commissions13 Dec 2022Dismissed

Praveen Gupta Vs ACIT

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0035

Income Tax Act, 1961 — Section 48, 54, 54F, 271(1)(c)
Tribunals and Commissions13 Dec 2022Partly Allowed

Enkay India Rubber Co. (P) Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0030

Income Tax Rules, 1962 — Rule 8D, 8D(2)(ii), 8D(2)(iiI)Income Tax Act, 1961 — Section 9(i)(vii)(b), 14A, 14A(2), 40a(i), 40A(C)
Tribunals and Commissions12 Dec 2022Allowed

Vijay Pal Garg Vs ACIT

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0032

Income Tax Act, 1961 — Section 2(22)(e), 36(1)(iii), 143(3), 153A
Tribunals and Commissions08 Dec 2022Partly Allowed

CBS Holding Pvt. Ltd. Vs Income Tax Officer

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0019

Income Tax Rules, 1962 — Rule 46AIncome Tax Act, 1961 — Section 40a(ia), 68, 143(2), 143(3), 147, 148, 148(2), 149, 150, 151, 234A, 234B
Tribunals and Commissions08 Dec 2022Dismissed

ITO (E) Vs BHAI Hospital Trust

Income Tax Appellate Tribunal · (2022) 12 ITAT CK 0017

Income Tax Act, 1961 — Section 2(15), 10(23C), 11, 11(5), 12, 12A, 12AA(3), 13, 13(1)(a), 13(3), 13(3)(a), 80G, 271(1)(c)