M/S Tara Mercantile Pvt. Ltd Vs DCIT

Income Tax Appellate Tribunal (Delhi G Bench) 12 Jul 2019 Income Tax Appeal No. 1572/Del Of 2017 (2019) 07 ITAT CK 0026
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1572/Del Of 2017

Hon'ble Bench

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

Advocates

Gautam Jain,S.S. Rana

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 56(2)(viia), 56(2)(viib), 68, 142(1), 143(2), 143(3)
  • Income-Tax Rules, 1962 - Rule 46A

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 07 ITAT CK 0026
  • Coram: H.S. Sidhu, J; B.R.R. Kumar (AM)
  • Bench: Division Bench
  • Advocates: Gautam Jain,S.S. Rana
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 56(2)(viia), 56(2)(viib), 68, 142(1), 143(2), 143(3)
  • Income-Tax Rules, 1962 - Rule 46A
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