JCIT Vs M/s. Imperative Hospitality Pvt. Ltd

Income Tax Appellate Tribunal (Delhi E Bench) 10 Jun 2019 Income Tax Appeal No. 1763/Del Of 2016 (2019) 06 ITAT CK 0085
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1763/Del Of 2016

Hon'ble Bench

R.K. Panda (AM); Kuldip Singh, J

Advocates

Gautam Jain, Lalit Mohan, Paramita M. Biswas

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 2(34), 3, 4, 14, 28(i), 37(1), 71, 143(1), 143(3)
  • Income Tax Act, 1922 - Section 2(11), 10(2)(xv)

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 06 ITAT CK 0085
  • Coram: R.K. Panda (AM); Kuldip Singh, J
  • Bench: Division Bench
  • Advocates: Gautam Jain, Lalit Mohan, Paramita M. Biswas
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 2(34), 3, 4, 14, 28(i), 37(1), 71, 143(1), 143(3)
  • Income Tax Act, 1922 - Section 2(11), 10(2)(xv)
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