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Income Tax Appellate Tribunal judgments

11,831 judgments · page 587 of 592

Tribunals and Commissions13 Jun 2019 Allowed

Maharaja Aggarsein Charitable Hospital Society Vs CIT

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0020

Income Tax Act, 1961 — Section 2(15), 10, 11, 12, 12AA, 23C, 80G, 80G(5), 80G(5)(i), 80G(5)(ii), 80G(5)(iii), 80G(5)(iv), 80G(5)(v), 80G(5)(vi), 80G(5)(vii)Companies Act, 1956 — Section 25
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Tribunals and Commissions13 Jun 2019 Allowed

Rakesh Jain Vs ACIT

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0019

Income Tax Act, 1961 — Section 54, 54F, 142(1), 143(2), 143(3), 271, 271(1), 271(1)(c), 274
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Tribunals and Commissions12 Jun 2019 Partly Allowed

Saroj Bhadana Vs DCIT

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0040

Income Tax Act, 1961 — Section 24(a), 69, 133(6), 142(1), 143(1), 143(2), 144(1)
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Tribunals and Commissions12 Jun 2019 Allowed

ONGC As Representative Assessee And Others Vs DCIT And Others

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0034

Income Tax Act, 1961 — Section 9(1), 9(1)(vi), 9(1)(vii), 44BB, 44BB(1), 44D, 44DA, 44D(2), 115A, 142(1), 143(2), 143(3), 144C(1), 144C(3)(B)Mines And Minerals (Development And Regulation) Act, 1957 — Section 3(b)Mines Act, 1952 — Section 2(j), 2(j)(j)
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Tribunals and Commissions12 Jun 2019Dismissed

Kavita Verma Vs ITO

Income Tax Appellate Tribunal · (2019) 06 ITAT CK 0032

Income Tax Act, 1961 — Section 142(1), 143(3)
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