“Section 160(1)(iii)”

Section References (mined)Section 160Section 160(1)(iii)1 judgments

Judgments citing Section 160(1)(iii)

Tata Education Trust, Mumbai vs. Deputy Commissioner of Income Tax, Mumbai

In the result, the appeal is allowed

ITA 1221/MUM/2024[2021-22]Status: DisposedITAT Mumbai08 Aug 2024AY 2021-22

Bench: Shri Pavan Kumar Gadale & Shri Ratnesh Nandan Sahay

For Appellant: 1. "A) On the facts and circumstances of the case and in law

Section 12ASection 143(1)Section 244ASection 245Section 250Section 80G

NAVAL TATA 2. KRISHNAKUMAR KUTTAMBALLY RAYAROTH 3. VIJAY SINGH 4. VENU SRINIVASAN 4. To be filled in case of persons referred to in section 160(1)(iii) or (iv) 1. Whether shares of the beneficiary are determinate or known?Blank 2. Whether the person referred in section 160(1