ACIT Vs Groz Engineering Tools Pvt. Ltd.

Income Tax Appellate Tribunal (Delhi H Bench) 30 May 2024 Income Tax Appeal No. 2887/DEL/2019 (2024) 05 ITAT CK 0058
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 2887/DEL/2019

Hon'ble Bench

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

Advocates

Ved Jain, Aman Garg, Amit Katoch

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Rules, 1962 - Rule 8D, 8D(2)(iii)
  • Income Tax Act, 1961 - Section 14A, 40(a)(i), 139(1), 143(3)

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
NCLT Bar Slams ED Searches at Lawyers’ Homes in Alleged Undervalued Land Sale Probe
Dec
09
2025

Court News

NCLT Bar Slams ED Searches at Lawyers’ Homes in Alleged Undervalued Land Sale Probe
Read More
PMAY ₹222 Crore Fraud: ED to Chargesheet Ocean Seven Buildtech MD Swaraj Singh for Cheating Homebuyers
Dec
09
2025

Court News

PMAY ₹222 Crore Fraud: ED to Chargesheet Ocean Seven Buildtech MD Swaraj Singh for Cheating Homebuyers
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 05 ITAT CK 0058
  • Coram: G.S. Pannu, (VP); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Ved Jain, Aman Garg, Amit Katoch
  • Result: Partly Allowed
Referenced Acts & Sections
  • Income Tax Rules, 1962 - Rule 8D, 8D(2)(iii)
  • Income Tax Act, 1961 - Section 14A, 40(a)(i), 139(1), 143(3)
Stay Updated

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