Orient Cra ft Ltd. Vs Asstt. DIT

Income Tax Appellate Tribunal (Delhi E Bench) 5 May 2022 Income Tax Appeal No. 477/DEL/2022 (2022) 05 ITAT CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 477/DEL/2022

Hon'ble Bench

Dr. B. R. R. Kumar, (AM); Anubhav Sharma, J

Advocates

Dr. Rakesh Gupta, Somil Agarwal, Rinku Singh

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 141, 215, 227
  • Income Tax Rules, 1962 - Rule 8D
  • Income Tax Act, 1961 - Section 2(24)(x), 14A, 28, 36, 36(1)(va), 43B, 43B(b), 139(1), 143(1), 143(3), 154

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 05 ITAT CK 0009
  • Coram: Dr. B. R. R. Kumar, (AM); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Dr. Rakesh Gupta, Somil Agarwal, Rinku Singh
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 141, 215, 227
  • Income Tax Rules, 1962 - Rule 8D
  • Income Tax Act, 1961 - Section 2(24)(x), 14A, 28, 36, 36(1)(va), 43B, 43B(b), 139(1), 143(1), 143(3), 154
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