Ares Diversified Vs ACIT Central Intl. Taxation 1 (1)(1), New Delhi

Income Tax Appellate Tribunal (Delhi D Bench) 24 Jun 2024 Income Tax Appeal No.2370, 2371, 2372/Del/2023 (2024) 06 ITAT CK 0053
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.2370, 2371, 2372/Del/2023

Hon'ble Bench

Anubhav Sharma, Member (J); Dr. B.R.R. Kumar, Member (A)

Advocates

Ishita Farsaiya, Ravi Gupta, Vizay B. Vasanta

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 144C(2), 144C(3), 144C(4), 144C(5), 144C(6), 144C(8), 144C(13), 147, 148, 151, 153

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 06 ITAT CK 0053
  • Coram: Anubhav Sharma, Member (J); Dr. B.R.R. Kumar, Member (A)
  • Bench: Division Bench
  • Advocates: Ishita Farsaiya, Ravi Gupta, Vizay B. Vasanta
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 144C(2), 144C(3), 144C(4), 144C(5), 144C(6), 144C(8), 144C(13), 147, 148, 151, 153
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