COURT ARCHIVE

Income Tax Appellate Tribunal judgments

11,831 judgments · page 591 of 592

Tribunals and Commissions30 Aug 2018Dismissed

Young Indian Vs Addl. Dit (Inv.)

Income Tax Appellate Tribunal · (2018) 08 ITAT CK 0008

Income-tax Act, 1961 — Section 25, 131A, 131(lA), 133(6), 139(4), 139(5), 272A, 272A(1)(c), 272A(2), 131(1), 131(1), 131(1A), 139(5), 272A(1)(c)Taxation Laws (Amendment) Act 1975 — Section 131(lA)Essential Commodities Act, 1955 — Section 3(1)

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Tribunals and Commissions23 Aug 2018Allowed

Moet Hennessy India Pvt Ltd Vs Assistant Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2018) 08 ITAT CK 0010

Income-tax Act, 1961 — Section 37(1), 92B, 92F(v), 143(3), 144C

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Tribunals and Commissions23 Aug 2018Dismissed

Pee Aar Securities Ltd Vs Deputy Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2018) 08 ITAT CK 0009

Income-tax Act, 1961 — Section 68, 143(3), 147, 148, 151, 153A, 133(6)

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Tribunals and Commissions13 Aug 2018Allowed

Rakesh Kumar Vs Cit

Income Tax Appellate Tribunal · (2018) 08 ITAT CK 0007

Income-tax Act, 1961 — Section 40(a)(ia), 143(3), 194H, 263

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Tribunals and Commissions10 Aug 2018Partly Allowed

M/s Priyatam Plaschem Pvt Vs Income Tax Officer

Income Tax Appellate Tribunal · (2018) 08 ITAT CK 0011

Income-tax Act, 1961 — Section 56(2)(viib), 68, 69C, 131, 133(6), 143(2)Income-tax Rules, 1962 — Rule 11 UA(2)(a), 46A

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Tribunals and Commissions06 Aug 2018Allowed

Pioneer Town Planners Pvt. Ltd Vs Dy. Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2018) 08 ITAT CK 0012

Income-tax Act, 1961 — Section 143(2), 143(3), 147, 148, 151, 292B

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Tribunals and Commissions19 Jul 2018Allowed

M/s Clc & Sons Pvt. Ltd Vs ACIT

Income Tax Appellate Tribunal · (2018) 07 ITAT CK 0002

Income-tax Act, 1961 — Section 32, 32(1)

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Tribunals and Commissions06 Jul 2018Allowed

Bellsea Ltd Vs Adit

Income Tax Appellate Tribunal · (2018) 07 ITAT CK 0001

Income-tax Act, 1961 — Section 3, 16, 44BB, 234B, 271(1)(c), 363, 364Income-tax Act, 1961 — Article S(2)(g), (2)(h), 5, 5(2)(g), 7

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Tribunals and Commissions27 Jun 2018Dismissed

DCIT Vs M/s Sterling Ornament (P) Ltd

Income Tax Appellate Tribunal · (2018) 06 ITAT CK 0001

Income-tax Act, 1961 — Section 9,9(1)(vii), 40(a)(i),143(1), 142(1), 143(2), 143(3), 195, 195(1), 195(2), 195(4),195(5), 195(9)

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Tribunals and Commissions25 Jun 2018Allowed

Moti Adhesives P. Ltd Vs I.T.O

Income Tax Appellate Tribunal · (2018) 06 ITAT CK 0002

Income-tax Act, 1961 — Section 68, 69, 131, 132, 139, 142(1), 143(1), 143(2), 143(3), 147, 148,153A, 153C, 292C

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Tribunals and Commissions19 Jun 2018Allowed

M/s. Pesak Ventures Ltd Vs DCIT (International Taxation)

Income Tax Appellate Tribunal · (2018) 06 ITAT CK 0003

Income-tax Act, 1961 — Section 2(28A), 9(1), 92CA(3), 143(2), 143(3), 144C(1), 144C(13), 159, 160(1), 163, 176, 176(3), 176(5), 178, 234B, 271(l)(c), 292BIncome-tax Rules, 1962 — Rule 11UA

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Tribunals and Commissions06 Jun 2018Dismissed

Assistant Commissioner Of Income Vs M/S Splendor Landbase Limited

Income Tax Appellate Tribunal · (2018) 06 ITAT CK 0005

Income-tax Act, 1961 — Section 32, 32(2), 80, 80AC, 80IB(10)132, 139, 139(1), 139(3), 139(5), 143(3), 147, 148, 149, 151, 153, 153A, 153A(1)(a), 154, 158B, 158B(b), 271(1)(c)

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Tribunals and Commissions05 Jun 2018Allowed

M/s. Nokia Networks Oy Vs Jt. Commissioner Of Income Tax

Income Tax Appellate Tribunal · (2018) 06 ITAT CK 0004

Income-tax Act, 1961 — Section 2, 2(b), 3, 4, 5, 5(2), 9, 9(l)(i), 9(l)(vi), 44C, 90(2), 131, 142(1), 143(3), 234BIncome-tax Rules, 1962 — Rule 10

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Tribunals and Commissions31 May 2018Allowed

Ernst & Young Ltd Vs ACIT (International Taxation)

Income Tax Appellate Tribunal · (2018) 05 ITAT CK 0001

Income-tax Act, 1961 — Section 44C, 37(1), 143(3), 144C(13), 271(1)(c)

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Tribunals and Commissions24 May 2018Allowed

Sunil Agarwal Vs I.T.O

Income Tax Appellate Tribunal · (2018) 05 ITAT CK 0002

Income-tax Act, 1961 — Section 14A, 69B, 132, 132(4), 132(4A), 142(1), 143(1), 143(2), 143(3), 147, 147(b), 148, 151, 234B, 292C

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Tribunals and Commissions15 May 2018Allowed

Gagan Infraenergy Ltd Vs DCIT

Income Tax Appellate Tribunal · (2018) 05 ITAT CK 0003

Income-tax Act, 1961 — Section 2(47), 45, 46, 47(iii), 47(iv), 47(v), 48, 49, 50, 51, 52, 53, 54, 55, 56(2)(viia), 82, 127Gift Tax Act, 1958 — Section 5Transfer of Property Act, 1882 — Section 122

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Tribunals and Commissions20 Apr 2018Dismissed