M/S Vatika Hotels Pvt Ltd Vs A.C.I.T

Income Tax Appellate Tribunal (Delhi H Bench) 11 Nov 2022 Income Tax Appeal No. 7833/DEL/2019 (2022) 11 ITAT CK 0022
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 7833/DEL/2019

Hon'ble Bench

N.K. Billaiya, (AM); Kul Bharat, J

Advocates

C.S. Aggarwal, Ravi Pratap Mall, Sanjai Kumar Yadav

Final Decision

Allowed

Acts Referred
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 18(6)
  • Income Tax Act, 1961 - Section 35D, 57(ii)

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 11 ITAT CK 0022
  • Coram: N.K. Billaiya, (AM); Kul Bharat, J
  • Bench: Division Bench
  • Advocates: C.S. Aggarwal, Ravi Pratap Mall, Sanjai Kumar Yadav
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 18(6)
  • Income Tax Act, 1961 - Section 35D, 57(ii)
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