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“Section 295(2)(h)”

Section References (mined)Section 295Section 295(2)(h)3 judgments

Judgments citing Section 295(2)(h)

Mcdonald'S Corporation, New Delhi vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, all the three appeals filed by the assessee for AY 2012-13, AY

ITA 3847/DEL/2018[2014-15]Status: DisposedITAT Delhi13 Feb 2026AY 2014-15

Bench: Shri Mahavir Singh & Shri Brajesh Kumar Singh

Section 295(2)(h)

proceedings. A copy of the order sheet is enclosed as Annexure 3. Accordingly, in view of the above and as required under section 295(2)(h) of the Income-tax Act, 1961 ('the Act') read with Rule 44G (8) of the Rules, the Appellant is ITA No.- 211/Del/2017 & two other

Mcdonald'S Corporation, New Delhi vs. DCIT, Circle- 2(2)(1), Intl. Taxation, New Delhi

In the result, all the three appeals filed by the assessee for AY 2012-13, AY

ITA 5609/DEL/2017[2013-14]Status: DisposedITAT Delhi13 Feb 2026AY 2013-14

Bench: Shri Mahavir Singh & Shri Brajesh Kumar Singh

Section 295(2)(h)

proceedings. A copy of the order sheet is enclosed as Annexure 3. Accordingly, in view of the above and as required under section 295(2)(h) of the Income-tax Act, 1961 ('the Act') read with Rule 44G (8) of the Rules, the Appellant is ITA No.- 211/Del/2017 & two other

Mcdonald'S Corporation, New Delhi vs. ACIT (International Taxation), New Delhi

In the result, all the three appeals filed by the assessee for AY 2012-13, AY

ITA 211/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Feb 2026AY 2012-13

Bench: Shri Mahavir Singh & Shri Brajesh Kumar Singh

Section 295(2)(h)

proceedings. A copy of the order sheet is enclosed as Annexure 3. Accordingly, in view of the above and as required under section 295(2)(h) of the Income-tax Act, 1961 ('the Act') read with Rule 44G (8) of the Rules, the Appellant is ITA No.- 211/Del/2017 & two other