M/S. Rathi Bars Limited Vs ACIT, Central Circle-16

Income Tax Appellate Tribunal (Delhi F Bench) 28 Feb 2022 Income Tax Appeal No. 1162, 1163, 1252 To 1256, 1258 to 1262, 1327 /DEL/2018 (2022) 02 ITAT CK 0104
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1162, 1163, 1252 To 1256, 1258 to 1262, 1327 /DEL/2018

Hon'ble Bench

Anil Chaturvedi, (AM); Amit Shukla , J

Advocates

Ved Jain, Aditya Chhajed, T. Kipgen

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 69, 132, 132(4), 143(3), 153A

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 02 ITAT CK 0104
  • Coram: Anil Chaturvedi, (AM); Amit Shukla , J
  • Bench: Division Bench
  • Advocates: Ved Jain, Aditya Chhajed, T. Kipgen
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 69, 132, 132(4), 143(3), 153A
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.