Perfetti Van Melle India Pvt. Ltd Vs ACIT

Income Tax Appellate Tribunal (Delhi I Bench) 30 May 2023 Income Tax Appeal No. 889, 890/DEL/2021, 454/DEL/2022 (2023) 05 ITAT CK 0119
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 889, 890/DEL/2021, 454/DEL/2022

Hon'ble Bench

Shamim Yahya, (AM); Yogesh Kumar US, J

Advocates

Deepak Chopra, Rashi Khanna, Rajesh Kumar

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 80IC, 80HHC, 80HHC(3), 92, 92B, 98B(1), 92F(v), 145A

Judgement Text

Translate:
Andhra Pradesh HC
Nalluri Venkateswarlu Vs State Of Andhra Pradesh & Ors
11 Dec 2025
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
From The Blog
CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Dec
16
2025

Court News

CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Read More
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Dec
16
2025

Court News

Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2023) 05 ITAT CK 0119
  • Coram: Shamim Yahya, (AM); Yogesh Kumar US, J
  • Bench: Division Bench
  • Advocates: Deepak Chopra, Rashi Khanna, Rajesh Kumar
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 80IC, 80HHC, 80HHC(3), 92, 92B, 98B(1), 92F(v), 145A
Stay Updated

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