AT& T Communication Services India Pvt Ltd Vs DCIT

Case No: Income Tax Appeal No. 6322 /Del Of 2014

Date of Decision: Aug. 14, 2019

Acts Referred: Income Tax Act, 1961 — Section 40(a), 92CA(3), 142(2A), 143(3), 144C, 153(1), 195, 234B, 271(1)(c)

Hon'ble Judges: Beena A Pillai, J; Prashant Maharishi (AM)

Bench: Division Bench

Advocate: K. M. Gupta, Chinu Bhasin, Damini Agarwal

Final Decision: Partly Allowed