ACIT Vs Ashish Gupta

Income Tax Appellate Tribunal (Delhi A Bench) 2 Apr 2024 Income Tax Appeal No. 328/DEL/2021 (2024) 04 ITAT CK 0014
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 328/DEL/2021

Hon'ble Bench

C. N. Prasad, J; Dr. B. R. R. Kumar, (AM)

Advocates

Rohit Agarwal, Kanv Bali

Final Decision

Dismissed

Acts Referred
  • Income Tax Rules, 1962 - Rule 8D, 8D(1)
  • Income Tax Act, 1961 - Section 14A(2), 115UB, 164(1), 166

Judgement Text

Translate:
Delhi HC
Shashank Vs State (Gnct Of Delhi)
24 Nov 2025
Delhi HC
Tarun & Ors Vs Union Of India & Ors
24 Nov 2025
From The Blog
Punjab & Haryana High Court: No Anticipatory Bail in Crypto-Cyber Fraud When Custodial Interrogation Needed
Nov
29
2025

Court News

Punjab & Haryana High Court: No Anticipatory Bail in Crypto-Cyber Fraud When Custodial Interrogation Needed
Read More
Bombay High Court: Crocin Trademark Sale to UK Firm Is Export, Exempt from Maharashtra Sales Tax
Nov
29
2025

Court News

Bombay High Court: Crocin Trademark Sale to UK Firm Is Export, Exempt from Maharashtra Sales Tax
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 04 ITAT CK 0014
  • Coram: C. N. Prasad, J; Dr. B. R. R. Kumar, (AM)
  • Bench: Division Bench
  • Advocates: Rohit Agarwal, Kanv Bali
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 8D, 8D(1)
  • Income Tax Act, 1961 - Section 14A(2), 115UB, 164(1), 166
Stay Updated

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