Mulakh Raj Mehta & Sons [HUF] Vs Income Tax Officer

Income Tax Appellate Tribunal (Delhi E Bench) 8 Dec 2022 Income Tax Appeal No. 2197/DEL/2019 (2022) 12 ITAT CK 0018
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2197/DEL/2019

Hon'ble Bench

Dr. B. R. R. Kumar, (AM); Yogesh Kumar U.S., J

Advocates

K. Sampath, V. Raj Kumar, Atiq Ahmad

Final Decision

Allowed

Acts Referred
  • Land Acquisition Act, 1894 - Section 18, 23(1A), 23(2), 28, 34
  • Income Tax Act, 1961 - Section 10(37), 56, 56(2)(vi), 143(1), 143(3), 147

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 12 ITAT CK 0018
  • Coram: Dr. B. R. R. Kumar, (AM); Yogesh Kumar U.S., J
  • Bench: Division Bench
  • Advocates: K. Sampath, V. Raj Kumar, Atiq Ahmad
  • Result: Allowed
Referenced Acts & Sections
  • Land Acquisition Act, 1894 - Section 18, 23(1A), 23(2), 28, 34
  • Income Tax Act, 1961 - Section 10(37), 56, 56(2)(vi), 143(1), 143(3), 147
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