Mayar India Limited Vs DCIT

Income Tax Appellate Tribunal (Delhi E Bench) 23 Jul 2021 Income Tax Appeal No. 6766/Del/2017
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 6766/Del/2017

Hon'ble Bench

Prashant Maharishi, (AM); K.Narasimha Chary, J

Advocates

Ramesh Kumar

Final Decision

Allowed

Acts Referred

Income Tax Act, 1961 — Section 14A, 80GGB, 271, 271(1)(c), 274

Judgement Text

Translate:
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Case Metadata
  • Coram: Prashant Maharishi, (AM); K.Narasimha Chary, J
  • Bench: Division Bench
  • Advocates: Ramesh Kumar
  • Result: Allowed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 14A, 80GGB, 271, 271(1)(c), 274

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