Rahul Seth Vs ACIT

Income Tax Appellate Tribunal (Delhi ?SMC? Bench) 6 Oct 2021 Income Tax Appeal No. 4502, 4503/Del/2014 (2021) 10 ITAT CK 0029
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 4502, 4503/Del/2014

Hon'ble Bench

Anil Chaturvedi, (AM)

Final Decision

Allowed

Acts Referred

Income Tax Act, 1961 — Section 132, 132A, 143(1), 143(2), 143(3), 153A, 153A(1), 254

Judgement Text

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Case Metadata
  • Citation: (2021) 10 ITAT CK 0029
  • Coram: Anil Chaturvedi, (AM)
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 132, 132A, 143(1), 143(2), 143(3), 153A, 153A(1), 254

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