Commissioner Of Incometax Vs M/s. Chettinad Lignite Transport Services Private Limited

Madras High Court 6 Mar 2019 Tax Case Appeal Nos. 741, 1266 Of 2009, 162 Of 2015 (2019) 03 MAD CK 0017
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Tax Case Appeal Nos. 741, 1266 Of 2009, 162 Of 2015

Hon'ble Bench

Dr. Vineet Kothari, J; C.V. Karthikeyan, J

Advocates

T.R. Senthilkumar, K.G. Usharani, R. Vijayaraghavan

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 80IA, 80IA(4), 80IA(4)(iv), 260A

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 03 MAD CK 0017
  • Coram: Dr. Vineet Kothari, J; C.V. Karthikeyan, J
  • Bench: Division Bench
  • Advocates: T.R. Senthilkumar, K.G. Usharani, R. Vijayaraghavan
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 80IA, 80IA(4), 80IA(4)(iv), 260A
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