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“Section 13(1)(t)”

Section References (mined)Section 13Section 13(1)(t)2 judgments

ASST COMMISSIONER OF INCOME TAX-16(2), MUMBAI vs. AZB AND PARTNERS, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 3382/MUM/2024[2017-18]Status: DisposedITAT Mumbai21 Oct 2024AY 2017-18

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Sunil M. LalaFor Respondent: Shri Ram Krishna Kedia, Sr. DR
Section 143(2)Section 250Section 90

exemption of Singapore tax granted under : (a) the provisions of the Economic Expansion Incentives (Relief from Income-tax) Act and the provisions of sections 13(1)(t), 13(1)(u), 13(1)(v), 13

ASST COMMISSIONER OF INCOME TAX- 16(2), MUMBAI vs. AZB AND PARTNERS , MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 3381/MUM/2024[2020-21]Status: DisposedITAT Mumbai21 Oct 2024AY 2020-21

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Sunil M. LalaFor Respondent: Shri Ram Krishna Kedia, Sr. DR
Section 143(2)Section 250Section 90

exemption of Singapore tax granted under : (a) the provisions of the Economic Expansion Incentives (Relief from Income-tax) Act and the provisions of sections 13(1)(t), 13(1)(u), 13(1)(v), 13

Section 13(1)(t) — 2 judgments | BharatTax | BharatTax