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“Section 9(5)(i)”

Section References (mined)Section 9Section 9(5)(i)3 judgments

M/S J.R.D. INTERNATIONAL PVT. LTD,DELHI vs. DY. COOMMISSIONER OF INCOME TAX CENTRAL CIRCLE, AMRITSAR

Appeals are disposed of in the terms indicated as above

ITA 201/ASR/2019[2015-16]Status: DisposedITAT Amritsar25 Aug 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Ashwani Kaliya, CAFor Respondent: Sh. Amit Jain CIT, DR
Section 16(5)Section 9(5)(i)

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE

M/S. J.R.D. INTERNATIONAL .PVT. LTD,DELHI vs. DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, AMRITSAR

Appeals are disposed of in the terms indicated as above

ITA 200/ASR/2019[2014-15]Status: DisposedITAT Amritsar25 Aug 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Ashwani Kaliya, CAFor Respondent: Sh. Amit Jain CIT, DR
Section 16(5)Section 9(5)(i)

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE

M/S. J.R.D. INTERNATIONAL PVT LTD.,DELHI vs. DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, AMRITSAR

Appeals are disposed of in the terms indicated as above

ITA 199/ASR/2019[2013-14]Status: DisposedITAT Amritsar25 Aug 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Ashwani Kaliya, CAFor Respondent: Sh. Amit Jain CIT, DR
Section 16(5)Section 9(5)(i)

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE

Section 9(5)(i) — 3 judgments | BharatTax | BharatTax