DCIT Vs Adventure Resorts And Cruises Pvt. Ltd.

Income Tax Appellate Tribunal (Delhi A Bench) 29 Mar 2024 Income Tax Appeal No. 5877/DEL/2017, Cross Objection No. 198/DEL/2022 (2024) 03 ITAT CK 0086
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 5877/DEL/2017, Cross Objection No. 198/DEL/2022

Hon'ble Bench

G.S. Pannu, (VP); Anubhav Sharma, J

Advocates

Kanav Bali

Final Decision

Dismissed

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

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 03 ITAT CK 0086
  • Coram: G.S. Pannu, (VP); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Kanav Bali
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 133(6), 143(3)
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