us:- “1. Whether in facts and circumstances of the case, the Ld. CIT(A) was right in allowing the submission of additional evidences by the assessee company without proper appreciating the facts and findings of AO during the course of proceedings. assessment 2. Whether on the facts and circumstances of the case, the Ld. CIT(A) erred in deleting the additions of Rs.24,30,000/- on account of unexplained increase in unsecured loans liability and Rs.2,98,74,317/- on account of unexplained incre

DCIT CIRCLE-22(2), NEW DELHI vs SB INFOSOFT INDIA PVT LTD, PANCHKULA

ITA 9188/DEL/2019[2012-13]Status: Disposed4/6/2025AY 2012-13

SHRI VIKAS AWASTHY (Judicial Member), SHRI M. BALAGANESH (Accountant Member)

DCIT, CIRCLE-25(1), NEW DELHI vs TARUN INTERNATIONAL LTD., NEW DELHI

ITA 7556/DEL/2019[2011-12]Status: Heard4/6/2025AY 2011-12

SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

DCIT CIRCLE-13(2), NEW DELHI vs JINDAL SAW LTD., NEW DELHI

ITA 4760/DEL/2019[2015-16]Status: Disposed4/6/2025AY 2015-16

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

JINDAL SAW LTD.,NEW DELHI vs ACIT CIRCLE-13(2), NEW DELHI

ITA 4693/DEL/2019[2015-16]Status: Disposed4/6/2025AY 2015-16

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

ACIT, CENTRAL CIRCLE-8, NEW DELHI vs DHEERAJ CHAUDHARY, NEW DELHI

ITA 6382/DEL/2018[2013-14]Status: Disposed4/6/2025AY 2013-14

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

ACIT, CENTRAL CIRCLE-8, NEW DELHI vs DHEERAJ CHAUDHARY, NEW DELHI

ITA 6378/DEL/2018[2009-10]Status: Disposed4/6/2025AY 2009-10

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

DCIT, CIRCLE- 7(1), NEW DELHI vs DELHI AUTOMOBILES LTD., NEW DELHI

ITA 5945/DEL/2017[2012-13]Status: Disposed4/6/2025AY 2012-13

SHRI M. BALAGANESH (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

M/S. GLOBUS SPIRITS LTD.,DELHI vs DCIT, NEW DELHI

ITA 3614/DEL/2017[2012-13]Status: Disposed4/6/2025AY 2012-13

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

JINDAL SAW LTD.,DELHI vs DCIT, NEW DELHI

ITA 826/DEL/2016[2011-12]Status: Disposed4/6/2025AY 2011-12

DCIT, NEW DELHI vs M/S ARICENT TECHNOLOGIES (HOLDING) PVT. LTD.,, NEW DELHI

ITA 1344/DEL/2016[2007-08]Status: Disposed4/6/2025AY 2007-08

SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S. (Judicial Member)

DCIT, NEW DELHI vs M/S. JINDAL SAW LTD., NEW DELHI

ITA 1000/DEL/2016[2011-12]Status: Disposed4/6/2025AY 2011-12

HIMALAYAN BUDDHIST CULTURAL ASSOCIATION,DELHI vs ITO, NEW DELHI

ITA 2299/DEL/2025[2023-24]Status: Disposed3/6/2025AY 2023-24

SHRI SATBEER SINGH GODARA (Judicial Member)

MANISH KUMAR SINGH,DELHI vs ITO, DEL-W-(73)(1), DELHI, DELHI

ITA 2298/DEL/2025[2021-22]Status: Disposed3/6/2025AY 2021-22

SHRI SATBEER SINGH GODARA (Judicial Member)

KABIR DUBEY,NOIDA vs ITO (1) RANGE CODE 100 CIRCLE 5(1)(1) G B NAGAR, NOIDA

ITA 2296/DEL/2025[2020-21]Status: Disposed3/6/2025AY 2020-21

SHRI SATBEER SINGH GODARA (Judicial Member)