ITAT Delhi Bench

SUSHIL GOEL,NEW DELHI vs DCIT, CENTRAL CIRCLE-29, JHANDEWALAN, NEW DELHI

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

SHANTI RICE MILLS,KARNAL vs PR.CIT , KARNAL

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

DCIT, CIRCLE-21(1), NEW DELHI vs RELIGARE SECURITIES LTD., NEW DELHI

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

MAKEMYTRIP INDIA PRIVATE LIMITED vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 16 1 DELHI ANR & ANR.

HON'BLE MR. JUSTICE V. KAMESWAR RAO,HON'BLE MR. JUSTICE VINOD KUMAR

PR. COMMISSIONER OF INCOME TAX 4 NEW DELHI vs M/S ANSAL PHALAK INFRASTRUCTURE PVT LTD NOW KNOWN AS NEW LOOK BUILDERS AND DEVELOPERS PVT LTD

HON'BLE MR. JUSTICE V. KAMESWAR RAO,HON'BLE MR. JUSTICE VINOD KUMAR

REKHA KHAITAN vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 19 DELHI

CASES PERTAINING TO SPL.DIVISION BENCHES

REKHA KHAITAN vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 19 DELHI

CASES PERTAINING TO SPL.DIVISION BENCHES

ESCORTS HEART AND SUPER SPECIALTY HOSPITAL LTD.,NEW DELHI vs ASSISTANT DIRECTOR OF INCOME TAX, BENGALURU

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

HARISH BANGA,HISAR vs ASSESSMENT UNIT, NEW DELHI

SHRI PAWAN SINGH (Judicial Member)

INCOME TAX OFFICER, DELHI vs AMIRA APPARELS LTD, DELHI

SHRIMAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRISANJAY AWASTHI (Accountant Member)

DEVISINGH,NOIDA vs ITO WARD-5(1)(2), NOIDA

SHRI C.N. PRASAD (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

PUNCHSHEEL NURSING HOME ,MAIN ROAD NAGROTA BAGWAN vs ITO TDS WARD 76(3) , AAYAKAR BHAWAN, DISTT CENTRE LAXMI NAGAR

SHRI C.N. PRASAD (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

PUNCHSHEEL NURSING HOME,MAIN ROAD NAGROTA BAGWAN vs ITO TDS WARD 76(3) , AAYAKAR BHAWAN DISTT CENTRE LAXMI NAGAR

01/06/2015 where as the fact of the matter is that the return for the period under consideration was filled much prior to insertion of Section 234E and the late fee imposed was liable to be quashed and set aside. That the late fee was not applicable in the case of the assessee.

NIRAJ,BULANDSHAHR vs ITO WARD 2(3)(1), BULANDSHAHR

SHRI C.N. PRASAD (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

THE BHARAT YADAV FOUNDATION,BAHADURGARH vs CIT (EXEMPTIONS), CHANDIGARH

SHRI C.N. PRASAD (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, NEW DELHI vs V. K. READY MIX CONCRETE PRIVATE LIMITED, NEW DELHI

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

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, NEW DELHI vs V. K. READY MIX CONCRETE PRIVATE LIMITED, NEW DELHI

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

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, NEW DELHI vs V. K. READY MIX CONCRETE PRIVATE LIMITED, NEW DELHI

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

SH. ATAR SINGH,FARIDABAD vs ITO WARD-1(1), FARIDABAD

SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

SUDESH KUMAR,DELHI vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, RANGE 202, GHAZIABAD