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“Section 28(2)(i)”

Section References (mined)Section 28Section 28(2)(i)2 judgments

ACIT, RANGE-1, LUCKNOW vs. MAA RAKTDANTIKA CONTRACTORS AND SUPPLIERS PVT. LTD., LUCKNOW

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessee is allowed for statistical purposes

ITA 437/LKW/2020[2017-18]Status: DisposedITAT Lucknow30 Sept 2024AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 28(2)(i)Section 68

I.T.A. No.384/Lkw/2020 I.T.A. No.437/Lkw/2020 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA

M/S. MAA RAKLTDANTIKA CONTRACTORS AND SUPPLIERS PVT. LTD.,,LUCKNOW vs. THE DCIT/ACIT, RANGE-4, LUCKNOW

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessee is allowed for statistical purposes

ITA 384/LKW/2020[2017-18]Status: DisposedITAT Lucknow30 Sept 2024AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 28(2)(i)Section 68

I.T.A. No.384/Lkw/2020 I.T.A. No.437/Lkw/2020 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA

Section 28(2)(i) — 2 judgments | BharatTax | BharatTax