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Income Tax Appellate Tribunal judgments

11,831 judgments · page 482 of 592

Tribunals and Commissions30 Nov 2022Allowed

Bharat Malhotra Vs P.C.I.T

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0106

Income Tax Appellate Tribunal Rules, 1963 — Rule 18(6)Income Tax Act, 1961 — Section 68, 69, 69A, 69B, 69C, 69D, 115BBE, 133A, 139, 143(3), 263, 263(1)
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Tribunals and Commissions30 Nov 2022Dismissed

Bhagvat Singh Vs ITO

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0103

Income Tax Act, 1961 — Section 2(14), 2(47), 2(47)(i), 2(47)(ii),2(47)(v), 45, 50C, 50C(1)Transfer of Property Act, 1882 — Section 53ARegistration Act, 1908 — Section 47
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Tribunals and Commissions30 Nov 2022Dismissed

Aroma Aromatics And Flavours Vs CIT(A)

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0102

Income Tax Act, 1961 — Section 2(24)(x), 34(1)(iv), 36(1)(va), 43B, 43B(b), 143(1), 143(1)(iv), 143(3), 154
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Tribunals and Commissions28 Nov 2022Partly Allowed

Mayur Batra Vs ACIT

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0094

Income Tax Rules, 1962 — Rule 31ACB, 46A, 46A(1), 46A(1)(b), 46A(1)(c)Income Tax Act, 1961 — Section 40(a)(ia), 154, 194A, 201, 201(1)
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Tribunals and Commissions28 Nov 2022Allowed

Sudhir Chadha Vs ACIT

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0093

Income Tax Act, 1961 — Section 40A(2)(b), 142(1), 143(2), 143(3), 194C, 194J, 250(6)
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Tribunals and Commissions28 Nov 2022Allowed

Geeta Bhasin Vs ACIT

Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0092

Constitution of India, 1950 — Article 141, 142Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACommercial Courts Act, 2015 — Section 12A
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