Dr. BR Ambedkar Jain Kalyan Swayam Sahayata Samiti Vs Income Tax Officer (E)

Income Tax Appellate Tribunal (Delhi SMC Bench) 8 Sep 2022 Income Tax Appeal No. 5903/DEL/2019 (2022) 09 ITAT CK 0011
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 5903/DEL/2019

Hon'ble Bench

Saktijit Dey, J

Advocates

Rohit Tiwari, Mohan Kalra, Om Parkash

Final Decision

Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 46A
  • Income Tax Act, 1961 - Section 144, 147

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 09 ITAT CK 0011
  • Coram: Saktijit Dey, J
  • Bench: Single Bench
  • Advocates: Rohit Tiwari, Mohan Kalra, Om Parkash
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 46A
  • Income Tax Act, 1961 - Section 144, 147
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