M/s. Hindustan Glass Works Ltd Vs ACIT

Income Tax Appellate Tribunal (Delhi C Bench) 25 Sep 2019 Income Tax Appeal No. 5364 /Del Of 2019 (2019) 09 ITAT CK 0025
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 5364 /Del Of 2019

Hon'ble Bench

Sudhanshu Srivastava, J; O.P. Kant (AM)

Advocates

Gautam Jain, Lalit Mohan, Raghunath

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 68, 69C, 131, 133A, 133(6), 143, 143(3), 147, 234B
  • Income Tax Rules, 1962 - Rule 46A

Judgement Text

Translate:
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Case Metadata
  • Citation: (2019) 09 ITAT CK 0025
  • Coram: Sudhanshu Srivastava, J; O.P. Kant (AM)
  • Bench: Division Bench
  • Advocates: Gautam Jain, Lalit Mohan, Raghunath
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 68, 69C, 131, 133A, 133(6), 143, 143(3), 147, 234B
  • Income Tax Rules, 1962 - Rule 46A
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