M/s. Emaar MGF Land Limited Vs ACIT

Income Tax Appellate Tribunal (Delhi B Bench) 30 May 2024 Income Tax Appeal No. 825, 826, 827, 828, 829, 830, 995, 996, 997, 998, 999, 1000, 1378/DEL/2018 (2024) 05 ITAT CK 0063
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 825, 826, 827, 828, 829, 830, 995, 996, 997, 998, 999, 1000, 1378/DEL/2018

Hon'ble Bench

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

Advocates

Salil Kapoor, Tarun Chanana, Ananya Kapoor, T. James Singson, Ankit Mishra

Final Decision

Allowed

Acts Referred
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 11
  • Income Tax Act, 1961 - Section 14A, 143(2), 143(3), 153A, 153D

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 05 ITAT CK 0063
  • Coram: G.S. Pannu, (VP); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Salil Kapoor, Tarun Chanana, Ananya Kapoor, T. James Singson, Ankit Mishra
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Appellate Tribunal Rules, 1963 - Rule 11
  • Income Tax Act, 1961 - Section 14A, 143(2), 143(3), 153A, 153D
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