M/s. Nalwa Steel Power Limited Vs DCIT

Income Tax Appellate Tribunal (Delhi I-2 Bench) 10 Oct 2019 Income Tax Appeal No. 451/Del Of 2019 (2019) 10 ITAT CK 0047
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 451/Del Of 2019

Hon'ble Bench

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

Advocates

Ananya Kapoor, Yogesh Kumar Verma

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 80IA, 80(1)A(8), 92CA(1), 271(1 )(c)
  • Companies Act 2013 - Section 135
  • Income Tax Rules. 1962 - Rule 10B

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 10 ITAT CK 0047
  • Coram: N.K. Billaiya (AM); Suchitra Kamble, J
  • Bench: Division Bench
  • Advocates: Ananya Kapoor, Yogesh Kumar Verma
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 80IA, 80(1)A(8), 92CA(1), 271(1 )(c)
  • Companies Act 2013 - Section 135
  • Income Tax Rules. 1962 - Rule 10B
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