ITAT Delhi Bench
81,630 judgments
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), MEERUT, MEERUT vs PREM SAPRA, NEW DELHI
SMT. ANNAPURNA GUPTA (Accountant Member), Ms. MADHUMITA ROY (Judicial Member)
VARUN GUPTA,MEERUT vs ITO,WARD-2(4), MEERUT
MS. MADHUMITA ROY, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)
ROHIT GOEL,NEW DELHI vs ACIT, CENTRAL CIRCLE-20, DELHI
SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)
DCIT CIRCLE-52(1), INCOME TAX vs PRANAV GUPTA, LEGAL HEIR OF LATE SH. VIJAY KUMAR GUPTA, NEW DELHI
SMT. ANNAPURNA GUPTA (Accountant Member), MS. MADHUMITA ROY (Judicial Member)
PUESH KUMAR GUPTA,DELHI vs PR. CIT, CENTRAL-3, JHANDEWALAN, NEW DELHI
ITO WARD - 20(1), NEW DELHI vs PLUS CORPORATE VENTURES PVT LTD, NEW DELHI
SMT. ANNAPURNA GUPTA (Accountant Member), MS. MADHUMITA ROY (Judicial Member)
SURESH CHAND GOEL,NEW DELHI vs ITO, WARD- 47(1), NEW DELHI
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SURESH CHAND GOEL,NEW DELHI vs ITO, WARD- 47(1), NEW DELHI
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SURESH CHAND GOEL,NEW DELHI vs ITO, WARD- 47(1), NEW DELHI
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SURESH CHAND GOEL,NEW DELHI vs ITO, WARD- 47(1), NEW DELHI
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SHRI PARASNATH ALLOYS P.LTD,MUZAFFARNAGAR vs ACIT, CIRCLE-2, MUZAFFARNAGAR
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
ACIT, CIRCLE-2, MUZAFFARNAGAR vs SHRI PARASNATH ALLOYS P.LTD, MUZAFFARNAGAR
SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
PRABHA RANI,MUZAFFARNAGAR vs DCIT, CIRCLE-2, MUZAFFARNAGAR
the Dictation Member | | 3. | Date on which the typed draft Tribunal Order is placed before the other Member | | 4. | Date on which the approved draft Tribunal Order comes to the Sr. P.S./P.S. | | 5. | Date on which the fair Tribunal Order is placed before the Dictating Member for pronouncement | | 6. | Date on which the signed order comes back to the Sr. P.S./P.S | | 7. | Date on which the final Tribunal Order is uploaded by the Sr. P.S./P.S. on official website | | 8. | Date on which the
RUKMANI DEVI,MUZAFFARNAGAR vs DCIT, CIRCLE-2, MUZAFFARNAGAR
ITO,, NEW DELHI vs M/S PATRONAGE WELFARE & EDUCATIONAL SOCIETY,, DELHI
this Tribunal. In the first round, the quantum appeal was dismissed as withdrawn vide order dated 24.12.2020 on account of tax effect being below the limit specified by CBDT for filing appeals before ITAT by Revenue, and the corresponding penalty appeal was accordingly also dismissed. However, pursuant to Miscellaneous Applications (MAs) filed by the Department highlighting that the tax effect had been incorrectly computed and actually exceeded the monetary threshold prescribed by the CBDT,
SANJEEV KUMAR,BULANDSHAHR vs ITO,WARD-4, BULANDSHAHR
ACIT, CENTRAL CIRCLE- 14, NEW DELHI vs SANJEEV KUMAR, BULANDSHAHR
SHRI MAHAVIR SINGH (Vice President), SHRI S. RIFAUR RAHMAN (Accountant Member)
ACIT, CENTRAL CIRCLE- 14, NEW DELHI vs SANJEEV KUMAR, BULANDSHAHR
SHRI MAHAVIR SINGH, VICE PRESIDENT and SHRIS.RIFAUR RAHMAN (Accountant Member)
ACIT, CENTRAL CIRCLE- 14, NEW DELHI vs SANJEEV KUMAR, BULANDSHAHR
SHRI MAHAVIR SINGH, VICE PRESIDENT and SHRIS.RIFAUR RAHMAN (Accountant Member)
