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Section References (mined)Section 87Section 87(2)(c)1 judgments

TATA SONS LTD,MUMBAI vs. CIT 2, MUMBAI

ITA 3468/MUM/2016[2009-10]Status: DisposedITAT Mumbai23 Jan 2024AY 2009-10
Section 100Section 263Section 48

IN THE INCOME TAX APPELLATE TRIBUNAL, 'E' BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER

Section 87(2)(c) — 1 judgments | BharatTax | BharatTax