ITAT Delhi Bench

NARAYAN INDUSTRIES vs ACIT CIRCLE 60(1) NEW DELHI

HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE MR. JUSTICE VINOD KUMAR

PR. COMMISSIONER OF INCOME TAX, CENTRAL-3, DELHI vs JINDAL SAW LTD.

HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE MR. JUSTICE VINOD KUMAR

PR. COMMISSIONER OF INCOME TAX, CENTRAL-1, DELHI vs SMT. SNEH LATA SAWHNEY L/H OF LATE SH. BHUSHAN LAL SAWHNEY

HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA

COMMISSIONER OF INCOME TAX - EXEMPTION vs KUSH INNOVATIVE FOUNDATION

HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA

DCIT, DELHI vs SHARPI AGARWAL, DELHI

SHRI VIKAS AWASTHY (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)

AKANSH AGGARWAL,NEW DELHI vs ITO, WARD-59(1), DELHI

AKANSH AGGARWAL,DELHI vs ITO WARD 59(1), DELHI

SHRI MAHAVIR SINGH, HON'BLE (Vice President), SMT. RENU JAUHRI, HON'BLE (Accountant Member)

MD EDUCATIONAL SOCIETY,GURGAON vs DEPUTY COMMISSIONER OF INCOME TAX, GURGAON

SHRI MAHAVIR SINGH, HON'BLE (Vice President), SMT. RENU JAUHRI, HON'BLE (Accountant Member)

M/S C.P. & ASSOCIATES(P) LTD.,DELHI vs ACIT CIRCLE 5(2), DELHI

SHRI MAHAVIR SINGH, HON'BLE (Vice President), MRS. RENU JAUHRI, HON'BLE (Accountant Member)

AMAN SHARMA,GURGAON vs INCOME TAX OFFICER, DELHI

SHRI MAHAVIR SINGH, HON'BLE (Vice President), MRS. RENU JAUHRI, HON'BLE (Accountant Member)

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, DELHI vs RV CAFE PRIVATE LIMITED, DELHI

SHRI MAHAVIR SINGH, HON'BLE (Vice President), SMT. RENU JAUHRI, HON'BLE (Accountant Member)

INCOME TAX OFFICER, WARD-49(1), DELHI, DELHI vs HEMA ARORA, DELHI

SHRI MAHAVIR SINGH (Vice President), SHRI S. RIFAUR RAHMAN (Accountant Member)

PROGRESSIVE MEGA STRUCTURES PRIVATE LIMITED ,NEW DELHI vs INCOME TAX OFFICER , NEW DELHI

SHRI VIMAL KUMAR, HON'BLE (Judicial Member), MRS. RENU JAUHRI, HON'BLE (Accountant Member)

JCIT(OSD), RANGE-10, NEW DELHI , C.R. BUILDING ITO vs RURAL ELECTRIFICATION CORPORATION LTD., KASTURBA NAGAR

JCIT(OSD), RANGE-10, NEW DELHI , C.R. BUILDING ITO vs RURAL ELECTRIFICATION CORPORATION LTD. , KASTURBA NAGAR

JCIT(OSD), RANGE-10, NEW DELHI , CR BUILDING ITO vs RURAL ELECTRIFICATION CORPORATION LTD. , KASTURBA NAGAR

JCIT(OSD), RANGE-10, NEW DELHI , ITO C.R. BUILDING vs RURAL ELECTRIFICATION CORPORATION LTD. , KASTURBA NAGAR

DEPUTY COMMISSIONER OF INCOME TAX, HISAR CIRCLE, HISAR, HISAR vs TAYAL SONS PRIVATE LIMITED, HISAR

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

KANHA SOFTECH PRIVATE LIMITED,UTTAR PRADESH vs ACIT, CENTRAL-CIRCLE-I, NOIDA

MR. RAKESH,HARYANA vs ITO, WARD-18(3), DELHI

the ITAT was filed with a delay of 36 days and prayed that the delay be condoned. It was submitted that the assessee was prevented from filing the appeal on time and that the delay was not deliberate. After considering the submissions, we found that the delay deserves to be condoned, as the assessee was prevented from filing the appeal on time for reasonable cause. Accordingly, the delay is condoned and the appeal is admitted. 3. It was further brought to our notice that the case of the ass