Dabur India Limited Vs DCIT

Case No: Income Tax Appeal No. 7154, 7253, 7431 /DEL/2017, 183/DEL/2018

Date of Decision: Sept. 20, 2022

Acts Referred: Income Tax Rules, 1962 — Rule 8D, 10B, 10B(1)(a), 10B(2), 10C#Income Tax Act, 1961 — Section 2(24)(x), 14A, 32, 36(1)(va), 80IB, 80IC, 92C, 92CA

Hon'ble Judges: Shamim Yahya, (AM); Kul Bharat, J

Bench: Division Bench

Advocate: Rohit Jain, MP. Rastogi, Deepashree Rao, Shaurya Jain, Mahesh Shah

Final Decision: Allowed