Interglobe Technology Quotient Private Limited Vs ACIT

Income Tax Appellate Tribunal (Delhi C Bench) 28 May 2024 Income Tax Appeal No. 95/DEL/2024 (2024) 05 ITAT CK 0028
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 95/DEL/2024

Hon'ble Bench

M. Balaganesh, (AM); Anubhav Sharma, J

Advocates

Rohit Jain, Somya Jain, Sandeep Kr. Mishra

Final Decision

Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 37BA, 37BA(3), 37BA(3)(ii)
  • Income Tax Act, 1961 - Section 30, 36, 37(1), 80G, 80G(2)(iiihk), 80G(2)(iiihl), 139(1), 143(3), 144B, 199, 199(3), 234A, 234B, 234C, 250, 251(2)
  • Companies Act, 2013 - Section 135, 135(5)

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 05 ITAT CK 0028
  • Coram: M. Balaganesh, (AM); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Rohit Jain, Somya Jain, Sandeep Kr. Mishra
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 37BA, 37BA(3), 37BA(3)(ii)
  • Income Tax Act, 1961 - Section 30, 36, 37(1), 80G, 80G(2)(iiihk), 80G(2)(iiihl), 139(1), 143(3), 144B, 199, 199(3), 234A, 234B, 234C, 250, 251(2)
  • Companies Act, 2013 - Section 135, 135(5)
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