Mohit Singh Vs Joint Commissioner of Income Tax

Income Tax Appellate Tribunal (Delhi E Bench) 29 Mar 2022 Income Tax Appeal No. 90, 91/DEL/2019 (2022) 03 ITAT CK 0092
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 90, 91/DEL/2019

Hon'ble Bench

Kul Bharat, J; Pradip Kumar Kedia, (AM)

Advocates

R.R. Singhla, Bhopal Singh

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 143(3), 147, 269T, 269SS, 271D, 271E

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 03 ITAT CK 0092
  • Coram: Kul Bharat, J; Pradip Kumar Kedia, (AM)
  • Bench: Division Bench
  • Advocates: R.R. Singhla, Bhopal Singh
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 143(3), 147, 269T, 269SS, 271D, 271E
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