Amit Laroya Vs ACIT, Circle-2(2)(1), New Delhi

Income Tax Appellate Tribunal (Delhi D Bench) 28 Jun 2024 Income Tax Appeal No.1667/Del/2022 (2024) 06 ITAT CK 0104
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.1667/Del/2022

Hon'ble Bench

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

Advocates

Vishal Kalra, Kashish Gupta, Vizay B. Vasanta

Final Decision

Allowed

Acts Referred

Income Tax Act, 1961 — Section 9(i)(ii), 234D, 143(3), 144C(5), 144C(13), 192, 270A

Judgement Text

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Case Metadata
  • Citation: (2024) 06 ITAT CK 0104
  • Coram: Yogesh Kumar U.S,, Member (J); Dr. B.R.R. Kumar, Member (A)
  • Bench: Division Bench
  • Advocates: Vishal Kalra, Kashish Gupta, Vizay B. Vasanta
  • Result: Allowed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 9(i)(ii), 234D, 143(3), 144C(5), 144C(13), 192, 270A

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