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“Section 36(1)(ve)”

Section References (mined)Section 36Section 36(1)(ve)1 judgments

Judgments citing Section 36(1)(ve)

Deputy Commissioner of Income Tax, Income Tax vs. Press2 Drycleaning and Laundry Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2765/MUM/2023[2020-21]Status: DisposedITAT Mumbai19 Mar 2024AY 2020-21

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 36(1)(ve)

IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC ‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT