DCIT, INTERNATIONAL TAXATION, CIRCLE, GURGAON vs. COCA-COLA INDIA INC. INDIA BRANCH OFFICE, GURGAON
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Income Tax Appellate Tribunal, DELHI BENCH ‘I’: NEW DELHI
Before: SHRI S.RIFAUR RAHMAN & SHRI VIMAL KUMAR
2 CO No.73/Del/2020 PER S.RIFAURRAHMAN,AM:
The Revenue has filed appeal against the order of the Learned Commissioner of Income-tax (Appeals)-44, New Delhi [“Ld. CIT(A)”, for short]dated 28.09.2018 for the Assessment Year 2002-03. The assessee has also filed cross objections in support of the aforesaid impugned order dated 28.09.2018 passed by the ld. CIT (A).
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