DD Target PMT Ltd. Vs DCIT Central Circle-5, New Delhi

Income Tax Appellate Tribunal (Delhi B Bench) 17 Jan 2025 Income Tax Appeal No.2773, 2774, 2775, 2776/Del/2023 (2025) 01 ITAT CK 0591
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.2773, 2774, 2775, 2776/Del/2023

Hon'ble Bench

Yogesh Kumar U.S, Member (J); M. Balaganesh, Member (A)

Advocates

Ved Jain, Ayush Garg, Rajesh Kumar Dhanesta, Sr.

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 132, 139(1), 143(3), 153A, 270A, 270A(9), 270A(9)(a), 270AA, 270AA(4), 274

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 ITAT CK 0591
  • Coram: Yogesh Kumar U.S, Member (J); M. Balaganesh, Member (A)
  • Bench: Division Bench
  • Advocates: Ved Jain, Ayush Garg, Rajesh Kumar Dhanesta, Sr.
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 132, 139(1), 143(3), 153A, 270A, 270A(9), 270A(9)(a), 270AA, 270AA(4), 274
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