SHRI BHUPINDER SINGH KOCHAR,NEW DELHI vs. DCIT, NEW DELHI

PDF · subscribers
ITA 3042/DEL/2016Status: DisposedITAT Delhi27 February 2019AY 2004-052 pages

No AI summary yet for this judgment.

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

Before: SHRI AMIT SHUKLA & SHRI L.P. SAHU

For Appellant: Shri Gautam Jain,CA, Shri Lalit Jain, CA
For Respondent: Shri Surender Pal, Sr.DR
Hearing: 27/02/2019

This is an appeal filed by the assessee against the order of Ld. CIT(Appeals)29, New Delhi vide order dated 22.03.2016 pertaining to assessment year 2004-05. 2. However, at the time of hearing the appeal is not pressed. The same is dismissed as withdrawn. 5. In the result appeal of the assessee is dismissed.

Recent GST High Court judgments

Search GST case law →