ACIT Vs Claridge Hotels Pvt. Ltd.

Income Tax Appellate Tribunal (Delhi B Bench) 27 Jun 2022 Income Tax Appeal No. 4874/DEL/2017 (2022) 06 ITAT CK 0152
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 4874/DEL/2017

Hon'ble Bench

Dr. B. R. R. Kumar, (AM); Yogesh Kumar US, J

Advocates

Gaurav Jain, Sanket Gupta, Mahesh Shah

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 2(22)(e), 145(3)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 06 ITAT CK 0152
  • Coram: Dr. B. R. R. Kumar, (AM); Yogesh Kumar US, J
  • Bench: Division Bench
  • Advocates: Gaurav Jain, Sanket Gupta, Mahesh Shah
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 2(22)(e), 145(3)
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