Sujit Madan Vs DCIT, Central Circle-01, New Delhi

Income Tax Appellate Tribunal (Delhi G Bench) 20 Jan 2025 Income Tax Appeal No.3436/Del/2023 (2025) 01 ITAT CK 0063
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.3436/Del/2023

Hon'ble Bench

Saktijit Dey, Vice President; M. Balaganesh, Member (A)

Advocates

Rajiv Saxena, Sumangla Saxena, Shyam Sunder, Jaya Chaudhary

Final Decision

Partly Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 10(38), 69C, 132, 139(1), 143(1), 147, 148, 151
  • Companies Act, 1956 - Section 394

Judgement Text

Translate:
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More