M/S. Jindal Steel & Power Ltd Vs Commissioner Of Income Tax

Case No: Income Tax Appeal No. 1462/DEL/2016

Date of Decision: Nov. 16, 2021

Acts Referred: Income Tax Act, 1961 — Section 80IA, 80IA(5), 80IB, 143(3), 147, 148, 263, 263(1), 263(2)

Hon'ble Judges: Amit Shukla, J; Dr. B.R.R. Kumar , (AM)

Bench: Division Bench

Advocate: Salil Kapoor, S. Najmi

Final Decision: Allowed