Geeta Bhasin Vs ACIT

Income Tax Appellate Tribunal (Delhi H Bench) 28 Nov 2022 Income Tax Appeal No. 89/DEL/2021 (2022) 11 ITAT CK 0092
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 89/DEL/2021

Hon'ble Bench

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

Advocates

Sandeep Sapra, M.Baranwal

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 141, 142
  • Arbitration and Conciliation Act, 1996 - Section 23(4), 29A
  • Commercial Courts Act, 2015 - Section 12A
  • Negotiable Instruments Act, 1881 - Section 138(b), 138(c)
  • Income Tax Act, 1961 - Section 2(22)(e), 41(1), 131, 133(6), 142(1), 143(1), 143(2), 143(3)
  • Limitation Act, 1963 - Section 18

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 11 ITAT CK 0092
  • Coram: N.K.Billaiya, (AM); Kul Bharat, J
  • Bench: Division Bench
  • Advocates: Sandeep Sapra, M.Baranwal
  • Result: Allowed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 141, 142
  • Arbitration and Conciliation Act, 1996 - Section 23(4), 29A
  • Commercial Courts Act, 2015 - Section 12A
  • Negotiable Instruments Act, 1881 - Section 138(b), 138(c)
  • Income Tax Act, 1961 - Section 2(22)(e), 41(1), 131, 133(6), 142(1), 143(1), 143(2), 143(3)
  • Limitation Act, 1963 - Section 18
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