M/S. Rathi Bars Limited Vs ACIT, Central Circle-16

Case No: Income Tax Appeal No. 1162, 1163, 1252 To 1256, 1258 to 1262, 1327 /DEL/2018

Date of Decision: Feb. 28, 2022

Acts Referred: Income Tax Act, 1961 — Section 69, 132, 132(4), 143(3), 153A

Hon'ble Judges: Anil Chaturvedi, (AM); Amit Shukla , J

Bench: Division Bench

Advocate: Ved Jain, Aditya Chhajed, T. Kipgen

Final Decision: Allowed