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“Section 36(1)(ea)”

Section References (mined)Section 36Section 36(1)(ea)2 judgments

Judgments citing Section 36(1)(ea)

Diebold Nixdorf India Private Limited (Formerly Known As Diebold Systems Private Limited), Mumbai vs. DCIT 9(3)(1), Mumbai

In the result, the appeal is partly allowed for statistical purposes

ITA 6136/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 Jan 2025AY 2014-15

Bench: Shri Saktijit Dey, Vp & Shri Girish Agrawal, Am

For Appellant: Shri Nikhil TiwariFor Respondent: Shri R. R. Makwana
Section 2(24)(x)Section 36(1)Section 36(1)(ea)Section 36(1)(va)Section 37(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI GIRISH AGRAWAL, AM ITA

Diebold Nixdorf India Limited, Mumbai vs. ACIT 4(1), Mumbai

In the result, the appeal is partly allowed for statistical purposes

ITA 6135/MUM/2024[2010-11]Status: DisposedITAT Mumbai28 Jan 2025AY 2010-11

Bench: Shri Saktijit Dey, Vp & Shri Girish Agrawal, Am

For Appellant: Shri Nikhil TiwariFor Respondent: Shri R. R. Makwana
Section 2(24)(x)Section 36(1)Section 36(1)(ea)Section 36(1)(va)Section 37(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI GIRISH AGRAWAL, AM ITA