Anukesh Sharma Vs ITO

Income Tax Appellate Tribunal (Delhi Smc Bench) 3 Oct 2019 Income Tax Appeal No. 7686/Del Of 2018 (2019) 10 ITAT CK 0028
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 7686/Del Of 2018

Hon'ble Bench

H. S. Sidhu, J

Advocates

Vipin Garg, Ekta Vishno

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 69, 143(3), 147, 148, 151
  • Income-Tax Rules, 1962 - Rule 46A

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 10 ITAT CK 0028
  • Coram: H. S. Sidhu, J
  • Bench: Single Bench
  • Advocates: Vipin Garg, Ekta Vishno
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 69, 143(3), 147, 148, 151
  • Income-Tax Rules, 1962 - Rule 46A
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