ASHEESH KUMAR SHARMA,UTTAR PRADESH vs. INCOME TAX OFFICER, DELHI
ITA Nos.2606/Del/2024
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH “A” NEW DELHI
BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER
AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER
िनधारणवष/Assessment Year: 2012-13
ASHEESH KUMAR SHARMA,
T02/00 02, PARAS TIERA,
SECTOR-137, NOIDA,
UTTAR PRADESH.
बनाम
Vs.
INCOME TAX OFFICER,
CIVIC CENTRE,
MINTO ROAD,
NEW DELHI.
PAN No.BBHPS1995P
अपीलाथ Appellant
यथ/Respondent
Assessee by Shri Vinod Jain, CA
Revenue by Shri Ajay Kumar Arora, Sr. DR
सुनवाईकतारीख/ Date of hearing:
26.05.2025
उोषणाकतारीख/Pronouncement on 16.06.2025
आदेश /O R D E R
PER C.N. PRASAD, J.M.
This appeal is filed by the assessee against the order of the Ld.
CIT(Appeals)-NFAC Delhi dated 28.03.2024 for the AY 2012-13 in sustaining the addition made under long term capital gains in respect of sale of property.
ITA Nos.2606/Del/2024
Ld. Counsel for the assessee, at the outset, submitted that assessee is a salaried individual and filed his return of income on 30.08.2012 declaring income of Rs.10,20,000/-. The assessment was reopened u/s 147 and the reassessment was completed at Rs.2,53,62,000/- on account of alleged long term capital gains arising from sale of two immovable properties as appearing in the ITS details. Ld. Counsel submits that a copy of registered sale deed obtained from the sub-