ADDL.CIT, SPECIAL RANGE-6, NEW DELHI vs. MAKEMYTRIP INDIA PVT. LTD., GURGAON
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH, I: NEW DELHI
Before: SMT. KAVITHA RAJAGOPAL & SMT. RENU JAUHRI
Per Renu Jauhri, Accountant Member:
This appeal by the Revenue is directed against the order dated 07.07.2017 of the Commissioner of Income-Tax (Appeals)-38, Delhi-110092, [hereinafter referred to as the ‘Ld. CIT(A)] arising out of the Assessment Order dated 30.03.2014 passed under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the ITA No.- 6397/Del/2017 MakeMyTrip India Pvt. Ltd. Act’) by the DCIT, Circle-6(1), New Delhi (hereinafter referred to as the ‘AO’) pertaining to Assessment Year (A.Y.) 2010-11. 2. The Revenue has raised the following grounds of
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.