Bhawna Sharma Vs DCIT

Income Tax Appellate Tribunal (Delhi A Bench) 23 Sep 2019 Income Tax Appeal No. 4157 /Del Of 2017 (2019) 09 ITAT CK 0076
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 4157 /Del Of 2017

Hon'ble Bench

Bhavnesh Saini, J; Prashant Maharishi (AM)

Advocates

Sandeep Kumar, Arun Kumar Yadav

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 2(29A), 2(29B), 2{42A), 2(4233), 2S42B, 45, 54, 54(1), 54F, 54F(1), 64, 139, 139(1), 143(3), 234A, 234B, 234C, 234D, 271(l)(c), 288A

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 09 ITAT CK 0076
  • Coram: Bhavnesh Saini, J; Prashant Maharishi (AM)
  • Bench: Division Bench
  • Advocates: Sandeep Kumar, Arun Kumar Yadav
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 2(29A), 2(29B), 2{42A), 2(4233), 2S42B, 45, 54, 54(1), 54F, 54F(1), 64, 139, 139(1), 143(3), 234A, 234B, 234C, 234D, 271(l)(c), 288A
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