Bela Juneja Vs ACIT

Income Tax Appellate Tribunal (Delhi A Bench) 28 Feb 2022 Income Tax Appeal No. 393/DEL/2021 (2022) 02 ITAT CK 0108
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 393/DEL/2021

Hon'ble Bench

G. S. Pannu, P; Challa Nagendra Prasad, J

Advocates

Manpreet Singh Kapoor, Kirti Sankratyayan

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14
  • Income Tax Act, 1961 - Section 271(1)(c), 274, 274(1)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 02 ITAT CK 0108
  • Coram: G. S. Pannu, P; Challa Nagendra Prasad, J
  • Bench: Division Bench
  • Advocates: Manpreet Singh Kapoor, Kirti Sankratyayan
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14
  • Income Tax Act, 1961 - Section 271(1)(c), 274, 274(1)
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