Super Brands Ltd [UK] Vs A.D.I.T

Income Tax Appellate Tribunal (Delhi D Bench) 20 Sep 2022 Income Tax Appeal No. 3115/DEL/2009, 2609, 5223, 5224/DEL/2011, 5633/DEL/2012, 654/DEL/2014, 189/DEL/2015, 4461/DEL/2016, 411, 869/DEL/2018, 2975/DEL/2019 (2022) 09 ITAT CK 0067
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 3115/DEL/2009, 2609, 5223, 5224/DEL/2011, 5633/DEL/2012, 654/DEL/2014, 189/DEL/2015, 4461/DEL/2016, 411, 869/DEL/2018, 2975/DEL/2019

Hon'ble Bench

Saktijit Dey, J; N.K. Billaiya, (AM)

Advocates

Ajay Vohra, Shaily Gupta, Anupama Anand

Acts Referred
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 29
  • Income Tax Act, 1961 - Section 92B, 92CA(1), 92CA(3), 92CA(3A), 143(3), 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 144C(15)(b)(ii), 153, 153(1), 153(2A), 153(3), 153(4)

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 09 ITAT CK 0067
  • Coram: Saktijit Dey, J; N.K. Billaiya, (AM)
  • Bench: Division Bench
  • Advocates: Ajay Vohra, Shaily Gupta, Anupama Anand
Referenced Acts & Sections
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 29
  • Income Tax Act, 1961 - Section 92B, 92CA(1), 92CA(3), 92CA(3A), 143(3), 144C, 144C(1), 144C(4), 144C(5), 144C(12), 144C(13), 144C(15)(b)(ii), 153, 153(1), 153(2A), 153(3), 153(4)
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