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Meghalaya High Court 23 Oct 2018 Civil Writ Petition No.279 of 2015 (2018) 10 MEG CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Writ Petition No.279 of 2015

Hon'ble Bench

Mohammad Yaqoob Mir, CJ; S.R. Sen, J

Advocates

P Biswakarma, VK Jindal, S Saikia

Final Decision

Dismissed

Acts Referred

Income Tax Act, 1961 — Section 36(1)(iii), 44AB, 139(1), 142(1), 143(1), 143(3), 148, 147, 151, 151(1), 246, 253, 260A#Constitution of India, 1950 — Article 32, 226

Judgement Text

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Case Metadata
  • Citation: (2018) 10 MEG CK 0009
  • Coram: Mohammad Yaqoob Mir, CJ; S.R. Sen, J
  • Bench: Division Bench
  • Advocates: P Biswakarma, VK Jindal, S Saikia
  • Result: Dismissed
Referenced Acts & Sections

Income Tax Act, 1961 — Section 36(1)(iii), 44AB, 139(1), 142(1), 143(1), 143(3), 148, 147, 151, 151(1), 246, 253, 260A#Constitution of India, 1950 — Article 32, 226

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