Babli Kukreja Vs DCIT

Income Tax Appellate Tribunal (Delhi A Bench) 27 Sep 2021 Income Tax Appeal No. 2479, 2480/Del/2017, 3155, 3156, 3157, 3158/Del/2018 (2021) 09 ITAT CK 0031
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2479, 2480/Del/2017, 3155, 3156, 3157, 3158/Del/2018

Hon'ble Bench

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

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 132, 132(4), 142A, 142(2A), 143(1), 143(2), 143(3), 153A, 153C

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 09 ITAT CK 0031
  • Coram: Prashant Maharishi, (AM); K.Narasimha Chary, J
  • Bench: Division Bench
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 132, 132(4), 142A, 142(2A), 143(1), 143(2), 143(3), 153A, 153C
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