Manas Sewa Samiti Vs Addl. Commissioner Of Income Tax

Allahabad High Court 5 Oct 2021 Income Tax Appeal No. 52 Of 2013 (2021) 10 AHC CK 0005
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 52 Of 2013

Hon'ble Bench

Naheed Ara Moonis, J; Saumitra Dayal Singh, J

Advocates

Rahul Agarwal, Vishwjit, Gaurav Mahajan

Final Decision

Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 2(BC)
  • Income Tax Act, 1961 - Section 10, 10(23C), 10(23C)(iiiad), 12AA, 260A

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 10 AHC CK 0005
  • Coram: Naheed Ara Moonis, J; Saumitra Dayal Singh, J
  • Bench: Division Bench
  • Advocates: Rahul Agarwal, Vishwjit, Gaurav Mahajan
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 2(BC)
  • Income Tax Act, 1961 - Section 10, 10(23C), 10(23C)(iiiad), 12AA, 260A
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