Addl. CIT, Special Range-6, New Delhi Vs Maharashtra Seamless Ltd.

Case No: Income Tax Appeal No.7066, 7700/Del/2019

Date of Decision: June 27, 2024

Acts Referred: Income Tax Act, 1961 — Section 92B

Hon'ble Judges: Vimal Kumar, Member (J); Dr. B.R.R. Kumar, Member (A)

Bench: Division Bench

Advocate: Ved Jain, Supriya Mehta, Prakshit Singh

Final Decision: Partly Allowed/Dismissed