Shadab Vs ITO

Income Tax Appellate Tribunal (Delhi G Bench) 17 Jun 2019 Income Tax Appeal No. 2543/Del Of 2018 (2019) 06 ITAT CK 0001
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2543/Del Of 2018

Hon'ble Bench

H.S. Sidhu, J; B.R.R. Kumar (AM)

Advocates

Rohit Tiwari, N.K. Bansal

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 133, 133(6), 234A, 234B, 234C

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2019) 06 ITAT CK 0001
  • Coram: H.S. Sidhu, J; B.R.R. Kumar (AM)
  • Bench: Division Bench
  • Advocates: Rohit Tiwari, N.K. Bansal
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 133, 133(6), 234A, 234B, 234C
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