Section 269UA of the Income Tax Act

25 judgments on BharatTax turn on Section 269UA.

Judgments on Section 269UA

Machinery & Spares, Mumbai vs. Jtcit 23(1), Mumbai

In the result, appeal of the assessee is allowed as above

ITA 5965/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Oct 2016AY 2010-11

Bench: Shri G.S.Pannu & Shri Amarjit Singhmachinery & Spares, 201/202, Karma Stambh, Opp. Mtnl Office, Vikhroli(W), Mumbai 400 051. Pan: Aaafm 1528K ...... Appellant Vs. Jt. Commissioner Of Income Tax 23(1), C-10, 1St Floor, B.K.C., Bandra (E), Mumbai 400051 .... Respondent

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Pradeep Kr. Singh
Section 143(3)Section 22Section 24Section 24bSection 27

ITO 2(3)(4), Mumbai vs. Walchand People First Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 3527/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Feb 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 2543/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10)

Section 250

Walchand People First Ltd., Mumbai vs. ITO - 2(3)(4), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2543/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Feb 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 2543/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10)

Section 250

C I T vs. M/S Bharat Hotels

The appeals are disposed of in the above terms with no order as to

ITA - 71 / 2000HC Delhi24 Jul 2015
Section 260A

Commissioner of Income Tax-I vs. Pritam Singh Chahil, HUF

The appeal is dismissed

ITA/932/2008HC Punjab & Haryana06 Nov 2009
Section 143(1)(a)Section 260ASection 269USection 27Section 54Section 54F