HCL Technologies Malaysia SDN BHD (Formerly Known As HCL Axon Malaysia SDN BHD) Vs ACIT

Income Tax Appellate Tribunal (Delhi A Bench) 29 Mar 2024 Income Tax Appeal No. 250 To 254, 255 To 259, 260 To 264, 480 To 484, 485 To 489, 490 To 494, 550 To 554, 560 To 564, 541, 565 To 569, 529, 570 To 575, 542, 583, 413 To 417, 458 To 462, 463 To 467, 468 To 472, 77 To 81, 555 To 559, 418 To 422, 423 To 427, (2024) 03 ITAT CK 0084
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 250 To 254, 255 To 259, 260 To 264, 480 To 484, 485 To 489, 490 To 494, 550 To 554, 560 To 564, 541, 565 To 569, 529, 570 To 575, 542, 583, 413 To 417, 458 To 462, 463 To 467, 468 To 472, 77 To 81, 555 To 559, 418 To 422, 423 To 427,

Hon'ble Bench

G.S. Pannu, (VP); Anubhav Sharma, J

Advocates

Ajay Vohra, Neeraj Jain, Aditya Vohra, Arpit Goyal, Vizay B. Vasanta

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 9(1)(vii), 9(1)(vii)(b), 133A, 144C(5), 144C(10), 147, 148, 194I, 254(2)

Judgement Text

Translate:
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Case Metadata
  • Citation: (2024) 03 ITAT CK 0084
  • Coram: G.S. Pannu, (VP); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Ajay Vohra, Neeraj Jain, Aditya Vohra, Arpit Goyal, Vizay B. Vasanta
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 9(1)(vii), 9(1)(vii)(b), 133A, 144C(5), 144C(10), 147, 148, 194I, 254(2)
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