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“Section 10(46)(c)”

Section References (mined)Section 10Section 10(46)(c)2 judgments

Judgments citing Section 10(46)(c)

Pune Metropolitan Region Development Authority, Pune vs. Deputy Commissioner of Income Tax (Exemption), Circle Pune, Pune

ITA 561/PUN/2023[2017-18]Status: HeardITAT Pune13 Feb 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Prathmesh BorkarFor Respondent: Shri Ajay Kumar Keshari, CIT (DR)

Section 10(46)Section 129Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK

Pune Metropolitan Region Development Authority, Pune vs. Deputy Commissioner of Income Tax (Exemption), Circle Pune, Pune

ITA 560/PUN/2023[2016-17]Status: HeardITAT Pune13 Feb 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Prathmesh BorkarFor Respondent: Shri Ajay Kumar Keshari, CIT (DR)

Section 10(46)Section 129Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK