M/s Times Internet Ltd. Vs Addl. CIT

Income Tax Appellate Tribunal (Delhi G Bench) 18 May 2022 Income Tax Appeal No. 1061/DEL/2017 (2022) 05 ITAT CK 0060
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1061/DEL/2017

Hon'ble Bench

Saktijit Dey, J; DR. B.R.R. Kumar, (AM)

Advocates

Mukesh Gupta, H. K. Choudhary

Final Decision

Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 8D, 8D(2)(ii)
  • Income Tax Act, 1961 - Section 14A, 37(1)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 05 ITAT CK 0060
  • Coram: Saktijit Dey, J; DR. B.R.R. Kumar, (AM)
  • Bench: Division Bench
  • Advocates: Mukesh Gupta, H. K. Choudhary
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 8D, 8D(2)(ii)
  • Income Tax Act, 1961 - Section 14A, 37(1)
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