ITAT Delhi Bench
80,939 judgments
MOHD. SHARFUDDIN,MORADABAD vs ITO 1(1), MORADABAD
SHRI ANUBHAV SHARMA, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)
MAHOR VAISH MAHASANGH,DELHI vs COMMISSION OF INCOME TAX (EXEMPTION), DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER (Assessment Years:...............) Vs. Commissioner of Income Tax (Exemption) Mahor Vaish Mahasangh Flat No. 153, Ground Floor, Suraj Apartments MIG, DDA Flats, Pul Pehladpur, New Delhi - 110044 Civic Centre, Minto Road, New Delhi - 110002 स्थायीलेखासं./जीआइआरसं./PAN/GIR No: AAHTM5563F Appellant Respondent Appellant by : None Respondent by: Sh. D S Sidhu, CIT, DR Date of Hearing 26.11.2025 Date of Pronouncement 26
DEEPANSHU PROJECTS PRIVATE LIMITED,NEW DELHI vs ITO, WARD 74(1), NEW DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)
DEEPANSHU PROJECTS PRIVATE LIMITED,NEW DELHI vs ITO WARD 74(1), , NEW DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER (Assessment Years: 2014-15 & 2016-17) Deepanshu Projects Pvt. Ltd. H-41, Main Rohtak Road, Udyog Nagar, New Delhi - 110041 Vs. ITO, Ward 74(1) 501, 5th Floor, Aayakar Bhavan, Distt. Centre, Laxmi Nagar, New Delhi - 110092 स्थायीलेखासं./जीआइआरसं./PAN/GIR No: AACCD5228N Appellant Respondent Appellant by : Sh. SS Nagar, CA Respondent by : Sh. Om Prakash, Sr. DR Date of Hearing 26.11.2025 Date of Pronouncement 26.11.2
SHYAM PRODUCTS PVT LTD,DELHI vs ITO WARD 23(3) NEW DELHI, NEW DELHI
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)
NIRMALA DEVI,SONIPAT vs INCOME TAX OFFICER, SONIPAT
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)
BHARTI AIRTEL LIMITED,GURUGRAM vs DCIT TDS CIRCLE, GURGAON, GURGAON
REVELATION UNIQUE RETAIL AND MARKETING PRIVATE LIMITED,DELHI vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, DELHI, DELHI
ANSHUL BANSAL,DELHI vs ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 3 , DELHI
SHRI S RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)
RITA LUTHRA,DELHI vs ITO WARD-35(8), DELHI
30.11.2024. But appeal was factually filed on 09.07.2025, it means there is delay of 201 days as noted by Registry. When this was pointed out to Ld. Counsel for the assessee, he only requested that delay be condoned but when pointed out there is application for condonation of delay what reasonable cause is for the delay. Ld. Counsel could not explain the delay and stated that the appeal order was not received by assessee and assessee was under genuine impression that her consultant was hand
SIR CHHOTU RAM EDUCATIONAL TRUST,KANJHAWALA vs ITO EXEMPTION, ROHTAK
the Tribunal.
DY. COMMISSIONER OF INCOME TAX, NOIDA vs STAR LANDCRAFT PRIVATE LIMITED, GHAZIABAD
DY. COMMISSIONER OF INCOME TAX, NOIDA vs STAR LANDCRAFT PRIVATE LIMITED, GHAZIABAD
DY COMMISSIONER OF INCOME TAX, NOIDA vs M/S ALLURE DEVELOPERS PRIVATE LIMITED, DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
EMPR SERVICES PRIVATE LIMITED,GURUGRAM vs INCOME TAX OFFICER WARD 1(4), GURUGRAM
SHRI S RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)
DINESH BABU SAXENA,NOIDA vs ITO WARD-1(2), GHAZIABAD
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
USB FINANCIAL CORPORATION LTD,NOIDA vs ITO WARD-1(2)(4), MEERUT
DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1 NOIDA, NOIA vs M/S AJAY REALCON PVT. LTD., NOIDA
DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1 NOIDA, NOIDA vs M/S ALLURE DEVELOPERS PVT. LTD, NEW DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
