Jammat-E-Islami Hind Vs CIT (Exemptions

Income Tax Appellate Tribunal (Delhi C Bench) 20 Nov 2023 Income Tax Appeal No. 1289/DEL/2023 (2023) 11 ITAT CK 0058
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1289/DEL/2023

Hon'ble Bench

M. Balaganesh, (AM); Anubhav Sharma, J

Advocates

Dr. Rakesh Gupta, Somil Agarwal, Waseem Arshad

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 12AB(4), 119, 131, 133, 143(2), 143(3), 148, 153A, 292B

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 11 ITAT CK 0058
  • Coram: M. Balaganesh, (AM); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Dr. Rakesh Gupta, Somil Agarwal, Waseem Arshad
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 12AB(4), 119, 131, 133, 143(2), 143(3), 148, 153A, 292B
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