Dilbag Singh Vs Income Tax Officer, Rohtak, Haryana

Income Tax Appellate Tribunal (Delhi SMC Bench) 2 Jan 2025 Income Tax Appeal No.3909/Del/2024 (2025) 01 ITAT CK 0006
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.3909/Del/2024

Hon'ble Bench

Satbeer Singh Godara, Member (J)

Advocates

Sanjay Kumar

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 10, 10(37), 45(5), 45(5)(b), 56, 56(1)(a), 56(2)(viii), 57, 57(iv), 119, 142(1), 143(1)(a), 143(2), 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: (2025) 01 ITAT CK 0006
  • Coram: Satbeer Singh Godara, Member (J)
  • Bench: Single Bench
  • Advocates: Sanjay Kumar
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 10, 10(37), 45(5), 45(5)(b), 56, 56(1)(a), 56(2)(viii), 57, 57(iv), 119, 142(1), 143(1)(a), 143(2), 143(3), 143(3A), 143(3B), 145, 145A, 145A(b), 263
  • Land Acquisition Act of 1894 - Section 28, 34
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