“Section 272(2)(g)”

Section References (mined)Section 272Section 272(2)(g)1 judgments

Judgments citing Section 272(2)(g)

Paramount Villas Pvt. Ltd., New Delhi vs. JCIT, Range-76, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 3446/DEL/2019[2013-14]Status: DisposedITAT Delhi13 Feb 2024AY 2013-14

Bench: Shri Saktijit Dey & Shri M. Balaganeshparamount Villas Pvt. Ltd, Vs. Jcit, 208, Second Floor, Sikkha Range-76, Mansion Lsc, Savita New Delhi Vihar, New Delhi (Appellant) (Respondent) Pan: Aagcm6447E

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 143(3)Section 153ASection 272(2)(g)Section 272A(2)(g)Section 275(1)

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT