Puran Chand Arora Charitable Trust Vs ITO, Exp. 2 (4), Delhi

Income Tax Appellate Tribunal (Delhi F Bench) 22 Jan 2025 Income Tax Appeal No.625/DEL/2024 (2025) 01 ITAT CK 0068
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No.625/DEL/2024

Hon'ble Bench

Sudhir Kumar Member (J); S. Rifaur Rahman, Member (A)

Advocates

Pradeep Kapoor, Harpreet Kaur Hansra, Sr

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 11, 11(1)(a), 11(5), 12A(b), 80IC, 139(1), 143(1), 143(1)(a), 148
  • Income Tax Rules, 1962 - Rule 17

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 ITAT CK 0068
  • Coram: Sudhir Kumar Member (J); S. Rifaur Rahman, Member (A)
  • Bench: Division Bench
  • Advocates: Pradeep Kapoor, Harpreet Kaur Hansra, Sr
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 11, 11(1)(a), 11(5), 12A(b), 80IC, 139(1), 143(1), 143(1)(a), 148
  • Income Tax Rules, 1962 - Rule 17
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