ITAT Delhi Bench

KLJ RESOURCES LTD. vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 31, DELHI & ANR.

SEEMA DEVI JAIN vs ACIT, CIRCLE NO. - 49(1)

LECOANET HEMANT INDIA PVT. LTD. (SUCCESSOR / TRANSFEREE COMPANY OF IP SUPPORT SERVICES (INDIA) PVT. vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 13(1), DELHI

NV HOLDING (INDIA) PRIVATE LTD. vs ASSISTANT COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE 31, DELHI & ORS.

SHASHWAT VERMA,LONDON, UNITED KINGDOM vs INCOME TAX OFFICER, NEW DELHI

SHRI VIKAS AWASTHY (Judicial Member)

GURU DATT SHARMA,PALWAL vs INCOME TAX OFFICER, FARIDABAD

SHRI VIKAS AWASTHY (Judicial Member)

NEELIMA GAHLOT,GHAZIABAD vs ITO WARD-1(1), FARIDABAD

SHRI VIKAS AWASTHY (Judicial Member)

MOHD. UMAR,NUH, MEWAT vs INCOME TAX OFFICER, WARD 1(5), FARIDABAD

SHRI VIKAS AWASTHY (Judicial Member)

DHARMENDER KUMAR,DELHI vs ITO WARD- 59(6), DELHI, DELHI

the CIT(A). A perusal of impugned order reveals that the CIT(A) had issued four notices to the assessee i.e. on 03.03.2021, 12.09.2022, 29.01.2025 & 03.03.2025. There was no response from the assessee's side to the notices issued by the CIT(A). However, it is not emanating from the impugned order as to on which address notices were issued to the assessee and whether the notices were ever served on the assessee or not. Considering entire facts, I deem it appropriate to restore this appeal ba

SURENDER SINGH CHAUHAN,GHAZIABAD vs INCOME TAX OFFICER, GHAZIABAD

SHRI VIKAS AWASTHY (Judicial Member)

PAWAN CHAUHAN,MEERUT vs ITO WARD-2(4), NOIDA

SHRI VIKAS AWASTHY (Judicial Member)

MANJU ENTERPRISES PVT LTD.,NEW DELHI vs ITO WARD 16(2), NEW DELHI

SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

VIJAY SAMA,AGRA vs ASSTT. COMMISSIONER OF INCOME TAX CIRCLE 1(2)(1), AGRA

RICHA GLOBAL EXPORTS PRIVATE LIMITED,DELHI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 21(2), DELHI, C R BUILDING, ITO, I P ESTATE, NEW DELHI

MS. MADHUMITA ROY (Judicial Member), SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER (Assessment Year: 2017-18) Richa Global Exports Vs. DCIT, Circle 21(2) Private Limited A-41, Mayapur Industrial Area, Phase-1, Delhi 110064 C.R. Building, ITO, I.P. Estate, New Delhi 110002 स्थायीलेखासं . / जी आइआरसं . / PAN/GIR No: AADCR0255L Appellant Respondent Appellant by : Sh. Paritosh Jain, Adv. Respondent by : Ms. Harpreet Kaur Hansra, CIT. DR Date of Hearing Date of Pronouncement 02.06.2025 05.08.2025 OR

INCOME TAX OFFICER, WARD 46(4) DELHI, DELHI vs REKHA AGGARWAL, DELHI

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

ROSE TRUST,DELHI vs DCIT, CIRCLE-49(1), DELHI

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

NARESH CHANDER WASAN (INDV),GURGAON vs ITO, WRDS 3(1), GURGAON

SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

PARKASH SACHDEVA,NEW DELHI vs ACIT CENTRAL CIRCLE 18, NEW DELHI

MOHIT GARG,NEW DELHI vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE - 16, NEW DELHI, NEW DELHI

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

DCIT, CENTRAL CIRCLE-02, NEW DELHI vs REWIN CERAMICS P.LTD, NEW DELHI

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