Gagan Infraenergy Ltd Vs DCIT

Income Tax Appellate Tribunal (Delhi Bench) 15 May 2018 Income Tax Appeal No. 1031/Del Of 2018 (2018) 05 ITAT CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1031/Del Of 2018

Hon'ble Bench

Beena A Pillai, J

Advocates

Salil Kapoor, Ananya Kapoor, Sumit Lalchandani, Meeta Singh

Final Decision

Allowed

Acts Referred
  • 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, 127
  • Gift Tax Act, 1958 - Section 5
  • Transfer of Property Act, 1882 - Section 122
  • Companies Act, 1956 - Section 82

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 05 ITAT CK 0003
  • Coram: Beena A Pillai, J
  • Bench: Single Bench
  • Advocates: Salil Kapoor, Ananya Kapoor, Sumit Lalchandani, Meeta Singh
  • Result: Allowed
Referenced Acts & Sections
  • 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, 127
  • Gift Tax Act, 1958 - Section 5
  • Transfer of Property Act, 1882 - Section 122
  • Companies Act, 1956 - Section 82
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