DR. BRAJBALA TIWARI,INDORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL -1, INDORE
ITA 685/IND/2018Status: DisposedITAT Indore28 September 2021AY 2014-151 pages
No AI summary yet for this judgment.
6.
परणामतः नधा%रती क( अपील )वीकृत क( जाती है ।
यह आदेश 28.09.2021 को आयकर अपीलय अ3धकरण नयम, 1963 के नयम 34 के अंतग%त उ8घो:षत <कया गया है।
ह)ता/- ह)ता/- (मध@मता रॉय) ु (मनीष बोरड) Bयायक सद)य लेखा सद)य
Dदनांक : 28.09.2021
Fत@ल:प : अपीलाथH, FIयथH, आयकर आयुJत (अपील), आयकर आयुJत, :वभागीय Fतन3ध, गाड% फ़ाइल
Recent GST High Court judgments
Search GST case law →- Pradeep Kumar Behera vs. Superintendent CGST And Central Excise., CuttackOrissa · 16 Oct 2026
- Manas Behera vs. Commissioner, CT And GST Odisha, CuttackOrissa · 16 Oct 2026
- Pramod Kumar Nayak vs. Superintendent, CGST And Central Excise, KendraparaOrissa · 16 Oct 2026
- Nirmal Kumar Sharma S/O Ram Swroop Sharma vs. Union Of INDIARajasthan · 16 Oct 2026
- Sh Umang Uniyal vs. Commissioner Department Of Central Goods And Services TaxUttarakhand · 16 Oct 2026
