Mohammad Junaid Vs ITO

Income Tax Appellate Tribunal (Delhi E Bench) 29 May 2024 Income Tax Appeal No. 2967/DEL/2023, 1032, 1033/DEL/2024 (2024) 05 ITAT CK 0052
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2967/DEL/2023, 1032, 1033/DEL/2024

Hon'ble Bench

S. Rifaur Rahman, (AM); Madhumita Roy, J

Advocates

Ramsha, Subhra Jyoti Chakroborty

Final Decision

Allowed/Dismissed/Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 69, 144, 144B, 250, 272A(1)(d), 271AAC(1)

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) 05 ITAT CK 0052
  • Coram: S. Rifaur Rahman, (AM); Madhumita Roy, J
  • Bench: Division Bench
  • Advocates: Ramsha, Subhra Jyoti Chakroborty
  • Result: Allowed/Dismissed/Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 69, 144, 144B, 250, 272A(1)(d), 271AAC(1)
Stay Updated

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