ACIT Central Circle Ghaziabad Vs Anand Educational Society

Income Tax Appellate Tribunal (Delhi H Bench) 27 Jun 2024 Income Tax Appeal No.140/Del/2024 (2024) 06 ITAT CK 0098
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.140/Del/2024

Hon'ble Bench

Sudhir Kumar, Member (J); Pradip Kumar Kedia, Member (A)

Advocates

Mahesh Kumar, Satyajeet Goel

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 12A, 68, 69, 132, 132A, 143(3), 143(1)(a), 147, 148, 153A, 271(1)(c)

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 06 ITAT CK 0098
  • Coram: Sudhir Kumar, Member (J); Pradip Kumar Kedia, Member (A)
  • Bench: Division Bench
  • Advocates: Mahesh Kumar, Satyajeet Goel
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 12A, 68, 69, 132, 132A, 143(3), 143(1)(a), 147, 148, 153A, 271(1)(c)
Stay Updated

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