ITAT Delhi Bench
81,630 judgments
ANTONIUS TRADEX PRIVATE LIMITED,GURGAON vs INCOME TAX OFFICER, WARD 1(2),, GURGAON
SHRI MAHAVIR SINGH (Vice President), SHRI AMITABH SHUKLA (Accountant Member)
PAWAN,HARYANA vs INCOME TAX OFFICER, ROHTAK
MS. MADHUMITA ROY (Judicial Member), SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER (Assessment Year: 2012-13) Sh. Pawan H. No. V & Po BIR Barkatabad Bahadurgarh, Jhajjar, Haryana 124103 Vs. Income Tax Officer Ward 3 Zila Parishd Building Rohtak-124001 स्थायीलेखासं. / जीआइआरसं. / PAN/GIR No: BQNPP1056P Appellant Respondent Appellant by : None Respondent by : Sh. Harpreet Kaur Hansra, Sr. DR Date of Hearing 04.06.2025 Date of Pronouncement 04.06.2025 ORDER PER MADHUMITA ROY (Judicial Member)
VIJAY PAUL ,DELHI vs ITO WARD 44(8), NEW DELHI
Sh. Satbeer Singh Godara (Judicial Member)
DCIT, CIRCLE 7(1), DELHI vs DANDONA FINANCE LIMITED, DELHI
Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman (Accountant Member)
SAHARA INDIA FINANCIAL CORPN. LTD.,LUCKNOW vs ACIT, LUCKNOW
SHRI MAHAVIR SINGH (Vice President), SHRI AMITABH SHUKLA (Accountant Member)
DCIT, NEW DELHI vs M/S SAHARA INDIA FINANCIAL CORP. LTD., LUCKNOW
SHRI MAHAVIR SINGH (Vice President), SHRI AMITABH SHUKLA (Accountant Member)
DCIT, NEW DELHI vs M/S SAHARA INDIA FINANCIAL CORP. LTD., LUCKNOW
SHRI MAHAVIR SINGH (Vice President), SHRI AMITABH SHUKLA (Accountant Member)
DCIT CC-6 vs SAHARA INDIA FINANCIAL CORP. LTD,
concluding that Delhi Benches do not exercise any territorial jurisdiction over the appeals of the Assessee and the revenue and that therefore, the same deserve to be dismissed as non maintainable. For the purpose of clarity relevant extract of the order dated 30.05.2025 is reproduced hereunder:-
VIRASAT,DELHI vs CIT(EXEMPTION), DELHI
BEFORESHRI SUDHIR KUMAR (Judicial Member)
NIDHI AGGARWAL ,DELHI vs INCOME TAX OFFICER WARD 53(2) , DELHI
SHRI SUDHIR KUMAR (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
NEW SOCIO ECONOMIC RESEARCH AND DEVELOPMENT ,NEW DELHI vs CIT(EXEMPTION) DELHI, DELHI
the Commissioner of Income Tax (Exemption). Despite requests for a personal hearing and time to submit additional documents and clarifications, the appellant was not granted sufficient time or a fair opportunity to address the concerns raised by the department. The appellant respectfully submits that this denial of a reasonable opportunity to present the case is in violation of the principles of natural justice, and as such, the order passed by the CIT(Exemption) should be set aside.
NEW SOCIO ECONOMIC RESEARCH AND DEVELOPMENT ,OLD VILLAGE JASOLA OKHLA vs CIT(EXEMPTION) DELHI, NEW DELHI
the Commissioner of Income Tax (Exemption). Despite requests for a personal hearing and time to submit additional documents and clarifications, the appellant was not granted sufficient time or a fair opportunity to address the concerns raised by the department. The appellant respectfully submits that this denial of a reasonable opportunity to present the case is in violation of the principles of natural justice, and as such, the order passed by the CIT(Exemption) should be set aside.
RAMA UNIVERSITY UTTAR PRADESH,KANPUR vs THE ASSESSMENT UNIT, DELHI
Sh. Satbeer Singh Godara (Judicial Member)
GELUK INTERNATIONAL FOUNDATION,NEW DELHI vs ITO, WARD EXEMPTION , DELHI
SHRI MAHAVIR SINGH, HON'BLE (Vice President)
PUSHPA PAHUJA,GURGAON vs INCOME TAX OFFICER, GURGAON
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)
GENCHI INDIA PRIVATE LIMITED,CHENNAI vs THE ACIT, CIRCLE 10(1), NEW DELHI, NEW DELHI
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S.RIFAUR RAHMAN (Accountant Member)
ROSHAN LAL JAN SEVA TRUST,GURUGRAM vs CIT(EXEMPTION), NEW DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SERVHINDU JAGRUTI FOUNDATION,DELHI vs CIT EXEMPTION, DELHI, DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SUDAMA FRAGRANCES,NEW DELHI vs DEPUTY COMMISSIONER OF INCOME TAX, NEW DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
MEENA JAIN,DELHI vs WARD 36(1), DELHI
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
