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“Section 271(2)(c)”

Section References (mined)Section 271Section 271(2)(c)2 judgments

INDIAN TOOL TECHNOLOGY CENTRE,JALANDHAR vs. ITO, WARD 1(1) , JALANDHAR

In the result, the appeal filed by the assessee is allowed

ITA 262/ASR/2024[2014-15]Status: DisposedITAT Amritsar18 Nov 2025AY 2014-15

Bench: Sh. Udayan Dasgupta & Sh. Khettra Mohan Roy

For Appellant: Sh. Ashray Sarna, C.A
Section 250Section 271Section 271(1)(c)Section 274Section 56

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY

SHORELINE HOTEL LTD.,MUMBAI vs. DY CIT CC-1(2), MUMBAI

In the result, appeal is allowed

ITA 258/MUM/2021[2014-15]Status: DisposedITAT Mumbai13 Jan 2022AY 2014-15
For Appellant: Mr.Anuj Kisnadwala. ARFor Respondent: Mr.Vivek Upadhay. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI,ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL