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“Section 9(1)(0)”

Section References (mined)Section 9Section 9(1)(0)1 judgments

Judgments citing Section 9(1)(0)

Home Credit International A.S., Czech Republic vs. Assistant. Deputy Commissioner of Income Tax, International Taxation, Gurgaon

In the result, appeal is partly allowed, as indicated above

ITA 2068/DEL/2023[2020-2021]Status: DisposedITAT Delhi10 May 2024AY 2020-2021

Bench: Shri Saktijit Dey, Vice- & Shri Pradip Kumar Kediaassessment Year: 2020-21

Section 143(3)Section 144C(13)Section 9(1)(vi)

IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI PRADIP