Vineeta Sehgal Vs ITO

Income Tax Appellate Tribunal (Delhi F Bench) 30 Mar 2022 Income Tax Appeal No.6729/DEL/2018 (2022) 03 ITAT CK 0118
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.6729/DEL/2018

Hon'ble Bench

Anil Chaturvedi, (AM); Narender Kumar Choudhry, J

Advocates

Mansi Jain, Kumar Pranav

Final Decision

Allowed

Acts Referred

Income Tax Act, 1961 — Section 143(3), 271, 271(1)(c), 274, 275

Judgement Text

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Case Metadata
  • Citation: (2022) 03 ITAT CK 0118
  • Coram: Anil Chaturvedi, (AM); Narender Kumar Choudhry, J
  • Bench: Division Bench
  • Advocates: Mansi Jain, Kumar Pranav
  • Result: Allowed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 143(3), 271, 271(1)(c), 274, 275

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