“Section 9(1)(vl)”

Section References (mined)Section 9Section 9(1)(vl)2 judgments

Judgments citing Section 9(1)(vl)

Deputy Commissioner of Income Tax, Chennai vs. Ashok Leyland Limited, Chennai

In the result, appeal filed by the assessee is partly allowed and

ITA 482/CHNY/2024[2010-11]Status: DisposedITAT Chennai25 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.361/Chny/2024 िनधा"रण वष"/Assessment Year: 2010-11 V. M/S. Ashok Leyland Ltd., The Dcit, No.1, Sardar Patel Road, Non Corporate Circle-8(1), Guindy, Chennai-600 032. Ltu-Ii, Chennai. [Pan: Aaaca 4651 L] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Vikram VijayaraghavanFor Respondent: Mr. Nilay Baran Som, CIT

Section 32Section 35

आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

Ashok Leyland Limited, Chennai vs. DCIT Non Corp Circle 8(1) - Ltu - II, Chennai

In the result, appeal filed by the assessee is partly allowed and

ITA 361/CHNY/2024[2010-11]Status: DisposedITAT Chennai25 Sept 2024AY 2010-11

For Appellant: Mr. Vikram VijayaraghavanFor Respondent: Mr. Nilay Baran Som, CIT

Section 32Section 35