DCIT Vs Dheer Chand Sharma

Income Tax Appellate Tribunal (Delhi B Bench) 31 May 2024 Income Tax Appeal No. 710, 711, 713, 714, 715, 718, 719, 720, 723, 724, 725/DEL/2019, Cross Objection Nos. 58, 59, 61, 62, 63, 66, 67, 68, 71, 72, 73/DEL/2019 (2024) 05 ITAT CK 0074
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 710, 711, 713, 714, 715, 718, 719, 720, 723, 724, 725/DEL/2019, Cross Objection Nos. 58, 59, 61, 62, 63, 66, 67, 68, 71, 72, 73/DEL/2019

Hon'ble Bench

Saktijit Dey, (VP); Naveen Chandra, (AM)

Advocates

Anand Chaudhuri, Deepanshu Mehta, Kumailabbas, T. James Singson

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 132, 132A, 142(2A), 144, 147, 148, 153A

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 05 ITAT CK 0074
  • Coram: Saktijit Dey, (VP); Naveen Chandra, (AM)
  • Bench: Division Bench
  • Advocates: Anand Chaudhuri, Deepanshu Mehta, Kumailabbas, T. James Singson
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 132, 132A, 142(2A), 144, 147, 148, 153A
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