DCIT,CIRCLE-1(1)(2), INT. TAXATION, NEW DELHI vs. BRITISH AIRWAYS PLC, NEW DELHI
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI
Before: Sh. Satbeer Singh Godara&
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Per Satbeer Singh Godara, Judicial Member:
These assessee’s twin appeals ITA Nos. 1205 & 1206/Del/2023 for Assessment Years 2017-18 and 2019-20 alongwith the Revenue’s cross appeal ITA No. 1486/Del/2023 in the latter case, arise against the CIT(A)-42, Delhi’s DIN & order Nos. ITBA/APL/S/250/2022-23/1050110
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.