Ratna Talwar, Gurgaon vs DCIT | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI

Before: SHRI SHAMIM YAHYA & MS. ASTHA CHANDRA

For Appellant: Shri Sandeep Goyal, Adv

For Respondent: Shri T Kipgen, CIT(DR)

Hearing: 13.02.2023Pronounced: 24.02.2023

The appeal filed by the assessee is directed against the order dated 09.03.2018 of the Ld. Commissioner of Income Tax (Appeals)- 3, Gurgaon pertaining to Assessment Year 2009-10.

Before us, the Ld. AR submitted that it is a protective assessment. The substantive addition has been made in the case of Shri Arun Duggal. Another co-ordinate bench of the Tribunal has dismissed the Department’s appeal which order is placed on record. It is urged by the Ld. AR that the appeal of the assessee be dismissed as infructuous.

The Ld. DR has no objection.

Accordingly, the appeal of the assessee is dismissed.

RATNA TALWAR,GURGAON vs. DCIT, CENTRAL CIRCLE- 1, FARIDABAD