ITAT Delhi Bench

DEPUTY COMMISSIONER OF INCOME TAX CIRCE-1(1), GURGAON, GURGAON vs GTV SEZ PHASE-1 PRIVATE LIMITED, GURGAON

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, GURGAON, GURGAON vs GTV SEZ PHASE-1 PRIVATE LIMITED, GURGAON

GURVEER SINGH,NEW DELHI vs DCIT, NEW DELHI

GTV SEZ PHASE -1 PRIVATE LIMITED,GURGAON vs DCIT CIRCLE 1(1), GURUGRAM

GTV SEZ PHASE -1 PRIVATE LIMITED,GURGAON vs DCIT CIRCLE 1(1), GURUGRAM

GTV SEZ PHASE -1 PRIVATE LIMITED,GURGAON vs DCIT CIRCLE 1(1), GURUGRAM

GTV SEZ PHASE 1 PRIVATE LIMITED,GURGAON vs ASSESSMENT UNIT FACE LESS, INCOME TAX DEPARTMENT

SH. MUNIJHAR,HARYANA vs INCOME TAX OFFICER, FARIDABAD

ACIT, NEW DELHI vs KOTIA ENTERPRISEAS LIMITED, NEW DELHI

VAYAM TECHNOLOGIES LIMITED,NEW DELHI vs DCIT CIRCLE 25(1), NEW DELHI

INCOME TAX OFFICER, DELHI vs BHARAT BHUSHAN, DELHI

SQUARE YARDS CONSULTING PVT. LTD.,NEW DELHI vs ACIT, CIRCLE-24(1), NEW DELHI

SURYA KIRAN EXIM,NEW DELHI vs ITO WARD 24(4), NEW DELHI

UNITECH ACACIA PROJECT PVT. LTD.,NEW DELHI vs ACIT, CIRCLE- 27(1), NEW DELHI

ACIT, CIRCLE- 78(1), NEW DELHI vs UNITECH ACACIA PROJECT PVT. LTD., NEW DELHI

UNITECH LTD.,NEW DELHI vs ACIT, CIRCLE- 78(1), NEW DELHI

UNITECH ACACIA PROJECT PVT. LTD.,NEW DELHI vs ACIT, CIRCLE- 78(1), NEW DELHI

DCIT CENTRAL CIRCLE-26, NEW DELHI vs KCJ BUILDTECH PVT LTD, NEW DELHI

us, raised objection against the order passed by Learned AO on the jurisdictional issue to this effect that the order impugned was passed in the name of a non-existing company. In that view of the matter, the entire proceeding is vitiated and thus liable to be quashed as the crux of the argument advanced by the Learned Counsel appearing for the assessee.

DCIT CENTRAL CIRCLE-26, NEW DELHI vs KCJ BUILDTECH PVT LTD, NEW DELHI

MS. MADHUMITA ROY, JUDICIAL MEMBER AND SH. NAVEEN CHANDRA (Accountant Member)

DCIT CENTRAL CIRCLE-26, NEW DELHI vs KCJ BUILDTECH PVT LTD, NEW DELHI

MS. MADHUMITA ROY, JUDICIAL MEMBER AND SH. NAVEEN CHANDRA (Accountant Member)