TRL Riceland Pvt. Ltd Vs Addl. CIT

Income Tax Appellate Tribunal (Delhi I-2 Bench) 17 Nov 2021 Income Tax Appeal No. 7366/Del/2018 (2021) 11 ITAT CK 0053
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 7366/Del/2018

Hon'ble Bench

O.P. Kant, (AM); K. N. Chary, J

Advocates

Nageshwar Rao, Sukesh Kumar Jain

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 10, 10B(1)(a)(i), 10C, 10C(1), 10C(2), 10C(2)(e)
  • Income Tax Act, 1961 - Section 92C, 92C(2), 92C(3), 92D(1), 92D(3), 115JB, 115JB(2), 133(6), 271(1)(c)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 11 ITAT CK 0053
  • Coram: O.P. Kant, (AM); K. N. Chary, J
  • Bench: Division Bench
  • Advocates: Nageshwar Rao, Sukesh Kumar Jain
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 10, 10B(1)(a)(i), 10C, 10C(1), 10C(2), 10C(2)(e)
  • Income Tax Act, 1961 - Section 92C, 92C(2), 92C(3), 92D(1), 92D(3), 115JB, 115JB(2), 133(6), 271(1)(c)
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