Veena Shah Vs Pr. CIT, Rohtak

Income Tax Appellate Tribunal (Delhi G Bench) 28 Jun 2024 Income Tax Appeal No.1222/Del/2023 (2024) 06 ITAT CK 0105
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.1222/Del/2023

Hon'ble Bench

Vikas Awasthy, Member (J); Avdhesh Kumar Mishra, Member (A)

Advocates

Satyam Aneja, Dharm Veer Singh

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 10, 10(37), 45(5), 45(5)(b), 56, 56(2)(viii), 57, 119, 143(3), 143(3A), 143(3B), 145, 145A, 145A(b), 263
  • Land Acquisition Act of 1894 - Section 28, 34

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 06 ITAT CK 0105
  • Coram: Vikas Awasthy, Member (J); Avdhesh Kumar Mishra, Member (A)
  • Bench: Division Bench
  • Advocates: Satyam Aneja, Dharm Veer Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 10, 10(37), 45(5), 45(5)(b), 56, 56(2)(viii), 57, 119, 143(3), 143(3A), 143(3B), 145, 145A, 145A(b), 263
  • Land Acquisition Act of 1894 - Section 28, 34
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