Honda Motorcycle & Scooter India Pvt. Ltd Vs DCIT

Income Tax Appellate Tribunal (Delhi I-1 Bench) 21 May 2021 Income Tax Appeal No. 9073/Del Of 2019 (2021) 05 ITAT CK 0012
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 9073/Del Of 2019

Hon'ble Bench

Amit Shukla, J; Prashant Maharishi (AM)

Advocates

Deepak Chopra, Mansvini Vajpai, Surender Pal

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 37, 37(1), 92CA, 92CA(3A), 143(3), 144C, 144C(5), 153, 234A, 234B, 234D, 27l(l)(c)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 05 ITAT CK 0012
  • Coram: Amit Shukla, J; Prashant Maharishi (AM)
  • Bench: Division Bench
  • Advocates: Deepak Chopra, Mansvini Vajpai, Surender Pal
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 37, 37(1), 92CA, 92CA(3A), 143(3), 144C, 144C(5), 153, 234A, 234B, 234D, 27l(l)(c)
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