GoDaddy.com, LLC Vs ACIT, Circle 1(3)(1), International Taxation, New Delhi

Income Tax Appellate Tribunal (Delhi D Bench) 1 Jan 2025 Income Tax Appeal No.1558 to 1561/Del/2022, 3027/Del/2023 (2025) 01 ITAT CK 0001
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.1558 to 1561/Del/2022, 3027/Del/2023

Hon'ble Bench

Anubhav Sharma, Member (J); Brajesh Kumar Singh, Member (A)

Advocates

Ravi Sharma, Prajna Paramita

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 9(1)(vi), 115A, 139(1), 144C(1), 144C(13), 147, 148, 234A, 234B, 271(1)(C), 274
  • Trademarks Act, 1991 - Section 2zb, 2m

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2025) 01 ITAT CK 0001
  • Coram: Anubhav Sharma, Member (J); Brajesh Kumar Singh, Member (A)
  • Bench: Division Bench
  • Advocates: Ravi Sharma, Prajna Paramita
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 9(1)(vi), 115A, 139(1), 144C(1), 144C(13), 147, 148, 234A, 234B, 271(1)(C), 274
  • Trademarks Act, 1991 - Section 2zb, 2m
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