Compact Texfab Pvt. Ltd APPELLANT @Hash ITO

Income Tax Appellate Tribunal (Delhi B Bench) 3 Apr 2024 Income Tax Appeal No. 9524/DEL/2019 (2024) 04 ITAT CK 0024
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 9524/DEL/2019

Hon'ble Bench

Saktijit Dey, (VP); M Balaganesh, (AM)

Advocates

Akhilesh Kumar, Ankit Kumar, Vivek Kumar Upadhyay

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 68, 133(6), 139(1), 143(1), 143(3), 147

Judgement Text

Translate:
Himachal Pradesh HC
M/S Maa Vande Matram And Another Vs M/S Bhagwati Plywood
3 Dec 2025
Himachal Pradesh HC
Pradeep Kumar Chopra & Anr Vs Municipal Council Chamba & Ors
3 Dec 2025
From The Blog
J&K High Court: Dealer and Manufacturer Jointly Liable for Car Defects Reported Within Warranty Period
Dec
08
2025

Court News

J&K High Court: Dealer and Manufacturer Jointly Liable for Car Defects Reported Within Warranty Period
Read More
ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
Dec
08
2025

Court News

ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 04 ITAT CK 0024
  • Coram: Saktijit Dey, (VP); M Balaganesh, (AM)
  • Bench: Division Bench
  • Advocates: Akhilesh Kumar, Ankit Kumar, Vivek Kumar Upadhyay
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 68, 133(6), 139(1), 143(1), 143(3), 147
Stay Updated

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