M/S. Sharda Educational Trust Vs Income Tax Officer

Income Tax Appellate Tribunal (Delhi D Bench) 5 May 2022 Income Tax Appeal No. 3377, 3378, 3379, 3380, 3381, 3382, 3383/DEL/2018 (2022) 05 ITAT CK 0010
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 3377, 3378, 3379, 3380, 3381, 3382, 3383/DEL/2018

Hon'ble Bench

R.K. Panda, (AM); Anubhav Sharma, J

Advocates

Gaurav Gupta, Anupma Anand

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 37BC, 46A
  • Income Tax Act, 1961 - Section 5(2), 5(2)(b), 9(l)(vii), 10(23)(vi), 40(a)(i), 12A, 133A, 133A(2A), 195, 195(1), 201, 201(1), 201(1A), 206AA, 271C

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 05 ITAT CK 0010
  • Coram: R.K. Panda, (AM); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Gaurav Gupta, Anupma Anand
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 37BC, 46A
  • Income Tax Act, 1961 - Section 5(2), 5(2)(b), 9(l)(vii), 10(23)(vi), 40(a)(i), 12A, 133A, 133A(2A), 195, 195(1), 201, 201(1), 201(1A), 206AA, 271C
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