CIT vs. ODEON BUILDERS PVT LTD
ITA - 248 / 2012HC Delhi29 Nov 2013
Section 143(3)Section 148(3)Section 68
assessment years. On account
of the order passed by the ITAT with regard to the
deletion, the cross objections by the Assessee to
Section 148(3) were dismissed as not pressed.
ITA 246 /2012, ITA 24772012&I.T.A 248/2012
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2013:DHC:7842-DB
2.
Though the Assessment years and the Assessment
