DCIT (Exemption) Vs Nav Nirman Sewa Samiti

Income Tax Appellate Tribunal (Delhi E Bench) 11 May 2021 Income Tax Appeal No. 645/Del. Of 2017 (2021) 05 ITAT CK 0002
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 645/Del. Of 2017

Hon'ble Bench

O.P. Kant (AM); Kuldip Singh, J

Advocates

Pramita M. Biswas

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 10(23C), 11, 11(1)(a), 12, 12A, 12AA, 13, 28, 32, 70, 71, 72, 73, 74, 143(3)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 05 ITAT CK 0002
  • Coram: O.P. Kant (AM); Kuldip Singh, J
  • Bench: Division Bench
  • Advocates: Pramita M. Biswas
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 10(23C), 11, 11(1)(a), 12, 12A, 12AA, 13, 28, 32, 70, 71, 72, 73, 74, 143(3)
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