DCIT Vs M/s. Insecticides (India) Ltd.

Income Tax Appellate Tribunal (Delhi G Bench) 13 Jul 2022 Income Tax Appeal No. 1296/DEL/2016 (2022) 07 ITAT CK 0047
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1296/DEL/2016

Hon'ble Bench

Shamim Yahya, (AM); Chandra Mohan Garg, J

Advocates

Devesh Parekh, Abhishek Kumar

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Section 265
  • Income Tax Act, 1961 - Section 80IB, 143(3), 271(1)(c)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 07 ITAT CK 0047
  • Coram: Shamim Yahya, (AM); Chandra Mohan Garg, J
  • Bench: Division Bench
  • Advocates: Devesh Parekh, Abhishek Kumar
  • Result: Allowed
Referenced Acts & Sections
  • Constitution of India, 1950 - Section 265
  • Income Tax Act, 1961 - Section 80IB, 143(3), 271(1)(c)
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