J.K.V.B Properties Pvt. Ltd. Vs Dy. CIT

Income Tax Appellate Tribunal (Delhi D Bench) 30 Sep 2020 Income Tax Appeal No. 2349/Del Of 2017 (2020) 09 ITAT CK 0036
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2349/Del Of 2017

Hon'ble Bench

G.S. Pannu, VC; Sudhanshu Srivastava, J

Advocates

Salil Aggarwal, Shailesh Gupta, C.P. Singh

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 143(1), 143(2), 143(3), 148, 149(b)
  • Code Of Civil Procedure, 1908 - Order 5 Rule 12, Order 5 Rule 12

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 09 ITAT CK 0036
  • Coram: G.S. Pannu, VC; Sudhanshu Srivastava, J
  • Bench: Division Bench
  • Advocates: Salil Aggarwal, Shailesh Gupta, C.P. Singh
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 143(1), 143(2), 143(3), 148, 149(b)
  • Code Of Civil Procedure, 1908 - Order 5 Rule 12, Order 5 Rule 12
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