Sandeep Kumar Mittal Vs CIT

Income Tax Appellate Tribunal (Delhi G Bench) 19 Dec 2022 Income Tax Appeal No. 345/DEL/2014 (2022) 12 ITAT CK 0068
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 345/DEL/2014

Hon'ble Bench

Anil Chaturvedi, (AM); Astha Chandra, J

Advocates

Assem Chowla, Manu K. Giri, Barayar Khan, Abhishek Kumar

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 11
  • Income Tax Act, 1961 - Section 40A(2)(b), 132(2), 132(4), 133A, 133A(3)(iii), 143(3), 269SS, 271D

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 12 ITAT CK 0068
  • Coram: Anil Chaturvedi, (AM); Astha Chandra, J
  • Bench: Division Bench
  • Advocates: Assem Chowla, Manu K. Giri, Barayar Khan, Abhishek Kumar
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 11
  • Income Tax Act, 1961 - Section 40A(2)(b), 132(2), 132(4), 133A, 133A(3)(iii), 143(3), 269SS, 271D
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