Pawan Kumar Singhal Vs ACIT

Income Tax Appellate Tribunal (Delhi F Bench) 12 Jul 2019 Income Tax Appeal No. 1005/Del Of 2019 (2019) 07 ITAT CK 0023
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1005/Del Of 2019

Hon'ble Bench

Kuldip Singh, J; Anadee Nath Misshra (AM)

Advocates

Raj Kumar, Surender Pal

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 10(38), 68, 69C, 115BBE, 143(3), 146, 201(2), 234A, 234B, 234C, 245HA, 246, 246A, 246A(1), 248, 249, 249(1)(a), 250, 250(4), 250(5), 250(6), 251, 251(1)(a), 251(1)(b), 251(2), 270AA(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 07 ITAT CK 0023
  • Coram: Kuldip Singh, J; Anadee Nath Misshra (AM)
  • Bench: Division Bench
  • Advocates: Raj Kumar, Surender Pal
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 10(38), 68, 69C, 115BBE, 143(3), 146, 201(2), 234A, 234B, 234C, 245HA, 246, 246A, 246A(1), 248, 249, 249(1)(a), 250, 250(4), 250(5), 250(6), 251, 251(1)(a), 251(1)(b), 251(2), 270AA(1)
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