ACIT, Central circle-17, New Delhi Vs M/s Diamond Trade Company Ltd.

Income Tax Appellate Tribunal (Delhi B Bench) 28 Jun 2024 Income Tax Appeal No.6167/DEL/2018 (2024) 06 ITAT CK 0102
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.6167/DEL/2018

Hon'ble Bench

GS Pannu, Vice President; Anubhav Sharma, Member (J)

Advocates

Nirbhay Mehta, Anup Mehta, B.K. Singh

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 08, 68, 143(3)
  • Income Tax Rules, 1962 - Rule 46A

Judgement Text

Translate:
Delhi HC
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Case Metadata
  • Citation: (2024) 06 ITAT CK 0102
  • Coram: GS Pannu, Vice President; Anubhav Sharma, Member (J)
  • Bench: Division Bench
  • Advocates: Nirbhay Mehta, Anup Mehta, B.K. Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 08, 68, 143(3)
  • Income Tax Rules, 1962 - Rule 46A
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