ITAT Delhi Bench
78,271 judgments
DR. SHRIDHAR RA vs AHEB LIMBIKAI DCIT CENTRAL CIRCLE 17, DELHIVS.MS. NAMITA GUPTA, LUCKNOW
DR. SHRIDHAR RA vs AHEB LIMBIKAI DCIT CENTRAL CIRCLE 17 , DELHIVS.MS. NAMITA GUPTA, LUCKNOW
Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh Shukla (Accountant Member)
DR. SHIRDHAR RA vs AHEB LIMBIKAI DCIT CENTRAL CIRCLE 17 , DELHIVS.M/S AKG CONSULTANT PVT. LTD., LUCKNOW
DR. SHRIDHAR RA vs AHEB LIMBIKAI DCIT CENTRAL CIRCLE-17 DELHI, DELHIVS.M/S AKG CONSULTANT PVT. LTD., LUCKNOW
DR SHRIDHAR RA vs AHEB LIMBIKAI DCIT CC-17, DELHIVS.M/S AKG CONSULTANT PVT. LTD., LUCKNOW
Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh Shukla (Accountant Member)
SANJAY SINGHAL,DELHI vs DCIT, CENTRAL CIRCLE-8, DELHI
SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)
SANJAY SINGHAL,DELHI vs DCIT CENTRAL CIRCLE- 8, DELHI
SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)
SANJAY SINGHAL,DELHI vs DCIT, CENTRAL CIRCLE-8, DELHI
SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)
SANJAY SINGHAL,DELHI vs DCIT, CENTRAL CIRCLE-8, DELHI
SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)
SANJAY SINGHAL,DELHI vs DCIT, CENTRAL CIRCLE- 8, DELHI
SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)
DILIP CHADHA,PAHARGANJ, NEW DELHI vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-32, JHANDEWALAN EXTN., NEW DELHI
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)
RANDHEER SINGH RANA,GHAZIABAD vs INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)
VISHAL FIRE WORKS,DELHI vs ASSESSING OFFICER, DELHI
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL REVENUE BUILDING vs M/S HINDUSTAN THERMAL PROJECTS LIMITED , DELHI, INDIA
FEMMELLA FASHIOSN INDIA LTD,DELHI vs ITO WARD 9(1), DEHLI
Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh Shukla (Accountant Member)
INCOME TAX OFFICER, FARIDABAD vs RAMESH KUMAR BAGRI , FARIDABAD
INCOME TAX OFFICER, FARIDABAD vs RAMESH KUMAR BAGRI , FARIDABAD
09.12.2021. On the date fixed for compliance, neither the assessee furnished any document nor was any application for adjournment filed. In order to provide final opportunity to assessee, another notice u/s 142(1) of the Act was issued on 26.12.2021, however, no detail or document has been filed by assessee till completion of the assessment. 5. Accordingly, the AO observed that the assessee has neither filed his return of income nor any documentary evidence, therefore, the source of credit
INCOME TAX OFFICER, FARIDABAD vs RAMESH KUMAR BAGRI , FARIDABAD
INCOME TAX OFFICER, FARIDABAD vs RAMESH KUMAR BAGRI , FARIDABAD
ORBIT RESORTS LIMITED,CHANDIGARH vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE TDS, GURGAON, GURGAON
SHRI ANUBHAV SHARMA, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)
