DCIT Vs Haijee Commodities Pvt. Ltd

Income Tax Appellate Tribunal (Delhi G Bench) 13 Jun 2019 Income Tax Appeal No. 5323/Del Of 2015 (2019) 06 ITAT CK 0028
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 5323/Del Of 2015

Hon'ble Bench

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

Advocates

N.K. Bansal, R.S. Singhvi, Satyajeet Goyal

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 14A, 68, 131, 133(6), 142(1), 143(2), 143(3), 271(1)
  • Income Tax Rules, 1962 - Rule 8D

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 06 ITAT CK 0028
  • Coram: H.S. Sidhu, J; B.R.R. Kumar (AM)
  • Bench: Division Bench
  • Advocates: N.K. Bansal, R.S. Singhvi, Satyajeet Goyal
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 14A, 68, 131, 133(6), 142(1), 143(2), 143(3), 271(1)
  • Income Tax Rules, 1962 - Rule 8D
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