ITAT Delhi Bench

SWATCH GROUP (INDIA) PRIVATE LIMITED,NEW DELHI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 22(2), C.R. BUILDING

SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)

ASSISTANT COMMISSIONER OF INCOME TAX, DELHI vs M/S YAMUNA INDUSTRIES LIMITED, DELHI

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

ADDITIONAL COMMISSIONER OF INCOME TAX SPECIAL RANGE, GHAZIABAD vs GHAZIABAD SHIP BREAKERS PVT. LTD., GHAZIABAD

SHRI C.N. PRASAD (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

INCOME TAX OFFICER, NEAR SHANKAR CHOWK vs MOHIT ANEJA, GURGAON

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

ACIT, CENTRAL CIRCLE, GHAZIABAD, GHAZIABAD vs AL-ARSH EXPORTS PVT. LTD, NEW DELHI

SHRI ANUBHAV SHARMA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

ARYA SMAJ,HISAR vs COMMISSIONER OF INCOME TAX (EXEMPTION), CHANDIGARH

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

HECTOR ENTERPRISES PVT. LTD,DELHI vs DCIT, CENTRAL CIRCLE- 29, DELHI

NISHAN INBUILD LIMITED,DELHI vs PR,CIT CENTRAL KNP, MEERUT

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

R.N. KHEMKA ENTERPRISES (P) LTD.,DELHI vs ITO, WARD- 20(3), NEW DELHI

Ms. MADHUMITA ROY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

JAIPAL,GURGAON vs ITO, WARD- 2(5), GURGAON

SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

RAKESH SURI vs ASSISTANT COMMISSIONER OF INCOME TAX & ORS.

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

THE COMMISSIONER OF INCOME TAX - INTERNATIONAL TAXATION -2 vs MAVENIR UK HOLDINGS

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

PR. COMMISSIONER OF INCOME TAX-1 vs BOSTON SCIENTIFIC INDIA PVT. LTD.

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

DELHI GUJARAT FLEET CARRIERS PRIVATE LIMITED,GURGAON vs DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1), GURGAON

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

SANDEEP GARG,DELHI vs INCOME TAX OFFICER, WARD - 35(5), DELHI

MS. MADHUMITA ROY (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

AMIT SHARMA,DELHI vs NFAC, DELHI

him within period of 10 months from the date of passing of this order. The Ld. AO is further directed to grant an opportunity of being heard to the assessee and consider the evidence on record or any other evidences which the assessee may choose to file at the time of hearing of the matter. We also make it clear that, in the event the assessee does not cooperate with the Ld. AO, the said authority would be at liberty to proceed and finalize the

SH. AMIT SHARMA,DELHI vs NFAC, DELHI

him within period of 10 months from the date of passing of this order. The Ld. AO is further directed to grant an opportunity of being heard to the assessee and consider the evidence on record or any other evidences which the assessee may choose to file at the time of hearing of the matter. 3. We also make it clear that, in the event the assessee does not cooperate with the Ld. AO, the said authority would be at liberty to proceed and finalize the

AMIT SHARMA ,DELHI vs NFAC , DELHI

MS. MADHUMITA ROY (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

AMIT SHARMA ,DELHI vs NFAC, DELHI

him within period of 10 months from the date of passing of this order. The Ld. AO is further directed to grant an opportunity of being heard to the assessee and consider the evidence on record or any other evidences which the assessee may choose to file at the time of hearing of the matter. We also make it clear that, in the event the assessee does not cooperate with the Ld. AO, the said authority would be at liberty to proceed and finalize the

RAMA PASHU AAHAR PRIVATE LIMITED,BULANDSHAHR vs DCIT -14, DELHI

MS. MADHUMITA ROY (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)