Tribunals and Commissions10 Nov 2022Allowed
Rajeev Ranjan Vs Income Tax Officer
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0028
COURT ARCHIVE
Income Tax Appellate Tribunal judgments
11,831 judgments · page 486 of 592
Tribunals and Commissions10 Nov 2022Allowed
Hexa Securities & Finance Company Ltd. Vs DCIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0027
Income Tax Act, 1961 — Section 14A
Tribunals and Commissions10 Nov 2022Allowed
Exxonmobil Catalysis And Licensing LLC Vs DCIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0026
Income Tax Rules, 1962 — Rule 37BAIncome Tax Act, 1961 — Section 143(1)
Tribunals and Commissions10 Nov 2022Partly Allowed
M/S. Frost Falcon Distilleries Ltd Vs DCIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0025
Income Tax Act, 1961 — Section 14A, 37
Tribunals and Commissions10 Nov 2022Dismissed
Income Tax Officer Vs M/S. Indian Olympic Association
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0024
Income Tax Act, 1961 — Section 2(15), 10(23C)(iv), 11, 12, 12A, 80G, 143(2), 143(3)
Tribunals and Commissions10 Nov 2022Dismissed
W Serve Technologies Pvt Ltd, Vs ACIT-CPS-TDS
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0023
Income Tax Rules, 1962 — Rule 26QB, 31A(4A)Income Tax Act, 1961 — Section 139(1), 139(9), 154, 200(3), 200A, 200A(1), 200A(1)(c), 200A(1)(d), 200A(1)(f), 201(2), 220, 234E
Tribunals and Commissions04 Nov 2022Dismissed
ITO Vs Umesh Kumar Sharma
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0014
Tribunals and Commissions04 Nov 2022Dismissed
DCIT Vs M/S. Shivram Consultants India Pvt. Ltd
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0013
Income Tax Act, 1961 — Section 69A, 131, 131(1), 131(1A), 133(6), 139(1), 139(5), 143(1), 143(3), 147, 148, 153C
Tribunals and Commissions04 Nov 2022Allowed
Ace Datamatics Pvt. Ltd., Vs ITO
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0012
Income Tax Act, 1961 — Section 22, 23(1), 194, 194A, 194C, 194I, 201(1), 201(1A)
Tribunals and Commissions04 Nov 2022Allowed
Anand Misra Vs ACIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0011
Income Tax Rules, 1962 — Rule 37AB(3)Income Tax Act, 1961 — Section 143(3), 147, 199, 250(5)
Tribunals and Commissions04 Nov 2022Dismissed
ACIT Vs Ahmednagar Forgings Ltd
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0010
Insolvency & Bankruptcy Code, 2016 — Section 14
Tribunals and Commissions03 Nov 2022Partly Allowed
Vijay Israni Vs Asst. CIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0018
Income Tax Act, 1961 — Section 40A(3), 40(a)(ia), 68, 69, 143(3), 201(1)
Tribunals and Commissions03 Nov 2022Dismissed
Asst. Commissioner Of Income Tax Vs M/S VG Properties Pvt. Ltd
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0017
Income Tax Act, 1961 — Section 80ID, 254(2)
Tribunals and Commissions03 Nov 2022Allowed
Goel And Sons Associates Vs Pr. CIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0016
Income Tax Act, 1961 — Section 40(a)(ia), 143(3), 194A, 263
Tribunals and Commissions03 Nov 2022Allowed
Vishal Tyagi Vs DCIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0015
Income Tax Act, 1961 — Section 68, 132, 143(3), 153A
Tribunals and Commissions02 Nov 2022Allowed
Harmeet Singh Vs ACIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0019
Tribunals and Commissions02 Nov 2022Partly Allowed
Mohit Gupta Vs PCIT
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0009
Income Tax Act, 1961 — Section 56(2)(vii)(b), 80C, 116, 139(1), 143(3), 144A, 144B, 153A, 153C, 153D, 154BA(12), 263
Tribunals and Commissions02 Nov 2022Partly Allowed
Archana Airways Ltd. Vs ITO
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0008
Income Tax Act, 1961 — Section 5, 68, 143(1), 143(2), 199
Tribunals and Commissions02 Nov 2022Partly Allowed
ACIT Vs M/S. National Fertilizers Ltd.
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0007
Income Tax Act, 1961 — Section 14A, 32(1), 32(1)(iia), 37(1), 40(a)(ia), 43B, 145, 194H, 201(1)
Tribunals and Commissions02 Nov 2022Dismissed
ACIT Vs M/S Oil Industry Development Board
Income Tax Appellate Tribunal · (2022) 11 ITAT CK 0006
Income Tax Act, 1961 — Section 143(3), 271(1)(c)