Addl. CIT, Special Range-6, New Delhi Vs Maharashtra Seamless Ltd.

Income Tax Appellate Tribunal (Delhi I Bench) 27 Jun 2024 Income Tax Appeal No.7066, 7700/Del/2019 (2024) 06 ITAT CK 0076
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.7066, 7700/Del/2019

Hon'ble Bench

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

Advocates

Ved Jain, Supriya Mehta, Prakshit Singh

Final Decision

Partly Allowed/Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 92B

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 06 ITAT CK 0076
  • Coram: Vimal Kumar, Member (J); Dr. B.R.R. Kumar, Member (A)
  • Bench: Division Bench
  • Advocates: Ved Jain, Supriya Mehta, Prakshit Singh
  • Result: Partly Allowed/Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 92B
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