ITAT Delhi Bench

INCOME TAX OFFICER, GHAZIABAD vs BABURAM EDUCATION SOCIETY, MAINPURI

SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

SAUMYA MITTAL ,NEW DELHI vs ACIT-1,MORADABAD, DELHI

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

DCIT, CIRCLE - 19(1), NEW DELHI vs RAPID ENGINEERING COMPANY PVT. LTD., NEW DELHI

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

RUCHI RAJ FIBRES PVT. LTD.,PANIPAT vs ITO WARD - 5, PANIPAT

Sh. Satbeer Singh Godara (Judicial Member)

ITO, WARD-1(1), FARIDABAD, FARIDABAD vs CHAMAN, FARIDABAD

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

SAKUNTALA DEVI,BULAND SHAHR vs INCOME TAX OFFICER WARD 3(2), BULAND SHAHR

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

INCOME TAX OFFICER, C.R. BUILDING vs ANEESH JEWELLERS PVT LTD, DELHI

SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

MITHILESH SHUKLA, EXEMPTION CIRCLE GHAZIABAD vs GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY, NOIDA

the Ld. CIT(A) who vide order dated 28-03-2019 allowed the appeal against which the revenue is in appeal before the Tribunal. The Ld. PCIT passed the order under Section 263 and gave the direction to the AO, and the AO completed the assessment on 27.12.2017. Accordingly, penalty proceedings were initiated for furnishing inaccurate particulars. Declining the contention raised by the assessee the AO proceeded to levy the penalty u/s.271 (1)(c) of the Act.

ASHOK MAHINDRU,NEW DELHI vs ACIT, INTERNATIONAL TAXATION, GURGAON

SHRI CHALLA NAGENDRAM PRASAD, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)

OM PARKASH SINGLA,FARIDABAD vs DCIT CENTRAL CIRCLE-1, FARIDABAD

MS. MADHUMITA ROY (Judicial Member)

OM PARKASH SINGLA,FARIDABAD vs DCIT CENTRAL CIRCLE-1, FARIDABAD

MS. MADHUMITA ROY (Judicial Member)

OM PARKASH SINGLA,FARIDABAD vs DCIT CENTRAL CIRCLE-1, FARIDABAD

MS. MADHUMITA ROY (Judicial Member)

RAJESH KARSANBHAI PATEL,MAHARASTRA vs DCIT CENTRAL CIRCLE-17, NEW DELHI

SMT. ANNAPURNA GUPTA (Accountant Member), Ms. MADHUMITA ROY (Judicial Member)

RAJEEV KUMAR GUPTA,NEW DELHI vs ACIT, CIRCLE-25(1), NEW DELHI

SMT. ANNAPURNA GUPTA (Accountant Member), MS. MADHUMITA ROY (Judicial Member)

GURPREET SINGH,NEW DELHI vs ITO, WARD-49(3), NEW DELHI

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), GURGAON, GURGAON vs ARO EQUIPMENTS PRIVATE LIMITED, GURGAON

SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

AMPLUS ENERGY SOLUTIONS PTE LTD,MALAYSIA vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE INTERNATIONAL TAX 1(1)(1), CIVIC CENTER, DELHI

INCOME TAX OFFICER, DELHI vs ACC LOGISTICS PRIVATE LIMITED, DELHI

SHRI MAHAVIR SINGH (Vice President), SHRI AMITABH SHUKLA (Accountant Member)

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-13, NEW DELHI, JHANDEWALAN, DELHI vs MINDA TG RUBBER PVT LTD, IMT

SHRI MANISH AGARWAL (Accountant Member)

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-13, NEW DELHI, JHANDEWALAN, NEW DELHI vs RUKMANI DEVI AUTO PVT. LTD., DELHI

SHRI MANISH AGARWAL (Accountant Member)