“Section 120(4)(h)”

Section References (mined)Section 120Section 120(4)(h)2 judgments

Judgments citing Section 120(4)(h)

In the result, both the appeals of the assessee are allowed

IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER & M/s

In the result, both the appeals of the assessee are allowed

IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER & M/s