ITAT Delhi Bench

DCIT, CIRCLE- 19(1), DELHI vs PUNJAB NATIONAL BANK, DELHI

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)

DY. COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE , GHAZIABAD vs JAY SINGH SHIKSHAN SANSTHAN, FARRUKHAAD

SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-15, DELHI vs SANJEEV AGRAWAL HUF, DELHI

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

ITO,WARD-34(1), NEW DELHI, CIVIC CENTER, DELHI vs SANCHIT DUA, NEW DELHI

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

SRG CUSTODIANS AND SECURITIES (INDIA) LTD.,GUWAHATI vs DCIT CENTRAL CIRCLE 31, NEW DELHI

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

SITA GUPTA,JALAUN vs DCIT CENTRAL CIRCLE-31, NEW DELHI

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

SUNITA BHARDWAJ,NEW DELHI vs ACIT CIRCLE 63(1), NEW DELHI

SUNITA BHARDWAJ,NEW DELHI vs ITO WARD 61(1), NEW DELHI

SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

SUNITA BHARDWAJ,NEW DELHI vs ITO WARD 61(1), NEW DELHI

SUNITA BHARDWAJ,NEW DELHI vs ITO WARD 61(1), NEW DELHI

SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

VAISH VYAYAMSHALA AND GOOSHALA,JANTA COLONY vs INCOME TAX OFFICER(EXEMPTIONS), ROHTAK

SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)

DCIT CENTRAL CIRCLE-06, NEW DELHI vs SANTOSH TRUST, NEW DELHI

FUTURE FIRST INFO SERVICES PRIVATE LTD. ,DELHI vs AO CIRCLE-7(1), DELHI

SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)

ARICENT TECHNOLOGIES (HOLDINGS) LTD,DELHI vs ACIT, CIRCLE-1(1), NEW DELHI

SHRI MAHAVIR SINGH (Vice President), SHRI BRAJESH KUMAR SINGH (Accountant Member)

DCIT,CC-06, NEW DELHI vs JATIN MADANI, DELHI

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

CANDOR KOLKATA ONE HI-TECH STRUCTURES PRIVATE LIMITED,MUMBAI vs ACIT CIRCLE-5(2), NEW DELHI

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

PAWAN AGARWAL,FARIDABAD vs DCIT CIRCLE=1, FARIDABAD

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

ACIT (LTU), CIRCLE-2, NEW DELHI vs INTERNATIONAL TRACTOR LTD., DELHI

the Ld. CIT(A), who vide his impugned order dated 20.02.2015 partly allowed the appeal of the assessee. Aggrieved with the CIT(A)'s order Revenue as well as Assessee both have filed their respective cross appeals.3. Heard the rival contentions and perused the records.4. As regards ground no. 1 relating to deletion of addition of Rs.2,01,376/- holding that the depreciation on UPS is allowable @60%. Both the parties have agreed that this issue is squarely covered in favour of the assessee by

ACIT (LTU), CIRCLE-2, NEW DELHI vs INTERNATIONAL TRACTOR LTD., DELHI

SHRI ANUBHAV SHARMA (Judicial Member)

CANDOR GURGAON ONE REALTY PROJECTS PVT. LTD. (FORMERLY KNOWN AS UNITECH REALTY PROJECTS PVT. LTD.),MUMBAI vs ACIT SPL. RANGE-2, NEW DELHI

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