Anil Kumar Bansal And Others Vs Income Tax Officer And Others

Income Tax Appellate Tribunal (Delhi A Bench) 2 Aug 2019 Income Tax Appeal No. 2320, 2321, 2322 /Del Of 2019 (2019) 08 ITAT CK 0002
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2320, 2321, 2322 /Del Of 2019

Hon'ble Bench

N.K. Billaiya (AM); Suchitra Kamble, J

Advocates

Gautam Jain, Lalit Mohan, Rinku Singh

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 28(iv), 36(1)(iii), 41, 41(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 08 ITAT CK 0002
  • Coram: N.K. Billaiya (AM); Suchitra Kamble, J
  • Bench: Division Bench
  • Advocates: Gautam Jain, Lalit Mohan, Rinku Singh
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 28(iv), 36(1)(iii), 41, 41(1)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.