DCIT Vs M/S. Metso Minerals (India) Pvt. Ltd

Income Tax Appellate Tribunal (Delhi E Bench) 25 Aug 2021 Income Tax Appeal No. 1820/DEL/2017 (2021) 08 ITAT CK 0082
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1820/DEL/2017

Hon'ble Bench

O.P. Kant, (AM); K.Narasimha Chary, J

Advocates

Vipul Kashyap, Prem Lata Bansal, Vinay Sahni, Rachna Sahni, Shivang Bansal

Final Decision

Dismissed

Acts Referred

Income Tax Act, 1961 — Section 14A, 36(1)(iii), 37(1), 143(3)

Judgement Text

Translate:
Supreme Court
State Election Commission Vs Shakti Singh Barthwal & Anr
28 Oct 2025
Supreme Court
Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others
17 Oct 2025
From The Blog
Supreme Court to Rule on Compensation for Wrongful Arrests
Oct
29
2025

Story

Supreme Court to Rule on Compensation for Wrongful Arrests
Read More
Supreme Court Raps NMC for Not Paying Medical Intern Stipends
Oct
29
2025

Story

Supreme Court Raps NMC for Not Paying Medical Intern Stipends
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2021) 08 ITAT CK 0082
  • Coram: O.P. Kant, (AM); K.Narasimha Chary, J
  • Bench: Division Bench
  • Advocates: Vipul Kashyap, Prem Lata Bansal, Vinay Sahni, Rachna Sahni, Shivang Bansal
  • Result: Dismissed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 14A, 36(1)(iii), 37(1), 143(3)

Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.