Vipul Mittal Vs DCIT, Circle 11 (2), New Delhi

Income Tax Appellate Tribunal (Delhi F Bench) 15 Jan 2025 Income Tax Appeal No.2850/DEL/2019 (2025) 01 ITAT CK 0470
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.2850/DEL/2019

Hon'ble Bench

Sudhir Kumar Member (J); S. Rifaur Rahman, Member (A)

Advocates

Amit Goel, Mohit Jain, Harpreet Kaur Hansra, Sr.

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 2(7A), 10(38), 68, 69C, 115BBE, 115WD, 115WE, 119, 120, 124, 124(3)(a), 127, 139, 142, 142(1), 143, 143(2), 144, 148

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 ITAT CK 0470
  • Coram: Sudhir Kumar Member (J); S. Rifaur Rahman, Member (A)
  • Bench: Division Bench
  • Advocates: Amit Goel, Mohit Jain, Harpreet Kaur Hansra, Sr.
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 2(7A), 10(38), 68, 69C, 115BBE, 115WD, 115WE, 119, 120, 124, 124(3)(a), 127, 139, 142, 142(1), 143, 143(2), 144, 148
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