ASSISTANT COMMISSIONER OF INCOME TAX, DELHI vs. TIMES CONTENT LIMITED (NOW KNOWN AS TIMES INTERNET LIMITED), DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘H’: NEW DELHI
Before: SHRI SUDHIR KUMAR & SHRI MANISH AGARWAL
PER MANISH AGARWAL, AM: All these three appeals are filed by the Revenue against the orders of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [‘CIT(A)’ in short] all dated 05.10.2024 passed u/s 250 of the Income Tax Act, 1961 (the Act, in short) arising out of the assessment orders for Assessment Years 2016-17 to 2018-19. 2. All the three appeals having common issues, therefore, they are taken together for consideration. First we take Assessment Year 2016-17 as the lead case.
ITA NO. 5328/Del/2024 for AY 2016-17
Brief facts of the case are that the assessee filed its return of income on 10.10.2016 declaring total income
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.