M/s KRBL Infrastructure Ltd Vs A.C.I.T.

Case No: Income Tax Appeal No. 1144, 1145, 1146, 1147/DEL/2019

Date of Decision: July 11, 2022

Acts Referred: Income Tax Act, 1961 — Section 68, 132, 132(4), 132A, 133A, 143(3), 147, 153A, 153A(1), 153A(1)(b), 153A(2), 153C

Hon'ble Judges: N. K. Billaiya, (AM); Astha Chandra, J

Bench: Division Bench

Advocate: Vinod Kumar Bindal, Pinky Sharma, Aashna Paul

Final Decision: Allowed