Sujit Madan Vs DCIT, Central Circle-01, New Delhi

Income Tax Appellate Tribunal (Delhi G Bench) 20 Jan 2025 Income Tax Appeal No.3436/Del/2023 (2025) 01 ITAT CK 0063
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.3436/Del/2023

Hon'ble Bench

Saktijit Dey, Vice President; M. Balaganesh, Member (A)

Advocates

Rajiv Saxena, Sumangla Saxena, Shyam Sunder, Jaya Chaudhary

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 10(38), 69C, 132, 139(1), 143(1), 147, 148, 151
  • Companies Act, 1956 - Section 394

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 ITAT CK 0063
  • Coram: Saktijit Dey, Vice President; M. Balaganesh, Member (A)
  • Bench: Division Bench
  • Advocates: Rajiv Saxena, Sumangla Saxena, Shyam Sunder, Jaya Chaudhary
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 10(38), 69C, 132, 139(1), 143(1), 147, 148, 151
  • Companies Act, 1956 - Section 394
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