1 In Commissioner of Income Tax, New Delhi v. Highgain Finvest (P) Limited

164 Taxmann 142High Court2007#4294 most cited
27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 151Section 143(1)Section 127Section 133(6)Section 144

Issues it is cited on

section 147offull and true disclosurenon application of mindborrowed satisfactionlive linkentry operatornon-application of mindshare application moneytangible materialescapement of incomereason to believereopening of assessment

Judgments citing 1 In Commissioner of Income Tax, New Delhi v. Highgain Finvest (P) Limited

Pr.Commissioner of Income Tax Delhi-04 vs. M/S Ganesh Ganga Insvestments Pvt Ltd

ITA/25/2022HC Delhi28 Feb 2025

Bench: HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 143(1)Section 143(3)Section 148

…ITA 25/2022 Page 1 of 16 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 25/2022 PR.COMMISSIONER OF INCOME TAX DELHI-04 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon and Mr. Rahul Singh, JSCs. versus M/S GANESH GANGA INSVESTMENTS PVT LTD .....Respondent Through: Mr. Rajeev Ahuja, Advocate. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR O R D E R % 28.02.2025 1. The Principal C…

Raghubir Singh Punia, New Delhi vs. ITO, Ward 30(8), New Delhi.

In the result, the appeal of the assessee is partly allowed as

ITA 2252/DEL/2024[2012-13]Status: DisposedITAT Delhi10 Sept 2024AY 2012-13

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2252/Del/2024 िनधा"रणवष"/Assessment Year: 2012-13

Section 127Section 148Section 151Section 271(1)(c)Section 69A

…I.T.A.No.2252/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.2252/Del/2024 िनधा"रणवष"/Assessment Year: 2012-13 बनाम RAGHUBIR SINGH PUNIA ITO, 834/1 Block-K, Mahipal Pur, Vs. Ward 30(8), Room No.1804, New Delhi. E-2 Block, Pratyaksh Kar PAN No. AGDPP9564F Bhawan, Civic Centre, New Delh. अपीलाथ" Appellant ""यथ"/Respondent Shri I.P. Bansal, Adv. िनधा"रतीक"ओरसे /Assessee by Shri Vivek Bansal, Adv. & Shri Vishal Chechi, Adv. Shri Ram Krishan Meena, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 06.08.2024…

Champion Builder Pvt. Ltd., Kolkata vs. ITO, Ward-1(3), Gurgaon

In the result, both the appeals of the assessee are partly

ITA 462/DEL/2024[2015-16]Status: DisposedITAT Delhi21 Aug 2024AY 2015-16

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.462 & 463/Del/2024 िनधा"रणवष"/Assessment Years: 2015-16 & 2016-17

Section 144BSection 147Section 148Section 68

…I.T.A.Nos.462 & 463/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.462 & 463/Del/2024 िनधा"रणवष"/Assessment Years: 2015-16 & 2016-17 बनाम CHAMPION BUILDER PVT. LTD. ITO, 5, J.B.S., Halden Avenue, Vs. Ward-1(3), Silver Arcade, 2nd Floor, Room No.52, Gurgaon, Kolkata, West Bengal, 700105 Haryana. PAN No.AAACC0281G अपीलाथ" Appellant ""यथ"/Respondent Shri Manoj Kataruka, Adv. िनधा"रतीक"ओरसे /Assessee by Shri Om Parkash, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 01.07.2024 21.08.2024 उ"ोषणाक"तारीख/P…

Nisha Goel, Delhi vs. Income Tax Officer, Ward 52(3), Ward

In the result, appeal of the assessee is partly allowed as

ITA 2767/DEL/2023[2012-13]Status: DisposedITAT Delhi04 Jun 2024AY 2012-13

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasadिनधा"रणवष"/Assessment Year: 2012-13

Section 144Section 147Section 151

…ITAA.No.2767/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER िनधा"रणवष"/Assessment Year: 2012-13 NISHA GOEL, Vs. Income Tax Officer, DU-10, Pitampura, Ward 52(3), Delhi. Civic Centre, Minto Road, New Delhi. PAN No. AIFPG0671A अपीलाथ" Appellant ""यथ"/Respondent Shri Suresh Kumar Gupta, CA िनधा"रतीक"ओरसे /Assessee by Shri Amit Katoch, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 31.05.2024 04.06.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M. This appea…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 401/KOL/2022[2015-2016]Status: DisposedITAT Kolkata31 Aug 2023AY 2015-2016

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 400/KOL/2022[2013-2014]Status: DisposedITAT Kolkata31 Aug 2023AY 2013-2014

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., Central Circle - 2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 399/KOL/2022[2012-2013]Status: DisposedITAT Kolkata31 Aug 2023AY 2012-2013

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 390/KOL/2022[2011-2012]Status: DisposedITAT Kolkata31 Aug 2023AY 2011-2012

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Commissioner of Income Tax (Exemptions) vs. M/S. Roland Educational and Charitable Trust

ITA/25/2022HC Orissa09 Feb 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Principal Commissioner of Income Tax 1 vs. Parbati Mohapatra

ITA/19/2022HC Orissa08 Feb 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Sastvijay Investment & Consultancy Services P.Ltd, New Delhi vs. ITO, Ward-22(4), New Delhi

In the result, both the appeals filed by the assessee are allowed

ITA 901/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Vijay Pal Rao

For Appellant: Shri Amol Sinha &For Respondent: Shri Prakash Dubey, Sr. DR
Section 132Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER ITA Nos.900 & 901/Del/2019 Assessment Years: 2009-10 & 2010-11 Satvijay Investment & Consultancy Vs. ITO, Services P. Ltd., Ward-22(4), 4697/3, 2nd Floor, Ansari Road, New Delhi. Daryaganj, New Delhi. PAN: AABCS3357G (Appellant) (Respondent) Assessee by : Shri Amol Sinha & Shri Ashwani Kumar, Advocates Revenue by : Shri Prakash Dubey, Sr. DR Date of Hearing : 23.09.2021 Date of Pronouncement : 10.11.2021 ORDER PER R.K. PANDA, AM: The above two appeals filed by the ass…

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO Ward- 20(3), New Delhi

In the result, the appeal filed by the assessee is

ITA 7244/DEL/2019[2011-12]Status: DisposedITAT Delhi12 Aug 2021AY 2011-12

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2011-12]

Section 131Section 139Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Assessment Year: 2011-12] M/s R N Khemka Enterprises Income Tax Officer, (P) Ltd. Ward-20(3), Shop No.9, Plot No.51, New Delhi Block-C, Mahendru Enclave, Near Hans Cinema, Delhi-110033 PAN-AADCR1772L Assessee Revenue Assessee by Sh. S. K. Gupta, CA Revenue by Sh. Farhar Khan, Sr. DR Date of Hearing 06.07.2021 Date of Pronouncement 12.08.2021 ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order d…

Jai Prakash Gupta, Kolkata vs. ITO, Ward-37(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2142/KOL/2019[2013-14]Status: DisposedITAT Kolkata18 Jun 2021AY 2013-14

Bench: Shri A. T. Varkey, Jm]

Section 143(1)Section 147Section 148

…ITA No.2142/Kol/2019 Jai Prakash Gupta A.Y. 2013-14 आयकर अपील"य अधीकरण, "यायपीठ –“C(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C(SMC)” BENCH: KOLKATA [Before Shri A. T. Varkey, JM] I.T.A. No. 2142/Kol/2019 Assessment Year: 2013-14 Jai Prakash Gupta Vs. ITO,Ward-37(1), Kolkata (PAN: AGJPG 5316 J) Appellant Respondent Date of Hearing (Virtual) 29.04.2021 Date of Pronouncement 18.06.2021 For the Appellant Shri K. M. Roy, A.R For the Respondent Shri Jayanta Khanra, JCIT, Sr. DR ORDER This is an appeal preferred by the assessee against the order of Ld. CIT(A)-11, Kolkata dated 26.07.2019 for Assessment…

DCIT, Central Circle - 1(1), Kolkata vs. M/S. Alembic Merchants Pvt. Ltd., Kolkata

In the result, the appeal of revenue fails

ITA 1826/KOL/2018[2009-10]Status: DisposedITAT Kolkata20 Nov 2020AY 2009-10

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2009-10 Dcit, Central Cir-1(1), Kolkata Vs. M/S. Alembic Merchants Pvt. Ltd Pan: Aacca 0918Q Appellant Respondent

Section 142(1)Section 147Section 148Section 153(2)Section 68

…1 A.Y 2009-10 M/s. Alembic Merchants P.Ltd आयकर अपीलीय अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2009-10 DCIT, Central Cir-1(1), Kolkata Vs. M/s. Alembic Merchants Pvt. Ltd PAN: AACCA 0918Q Appellant Respondent Date of Hearing (Virtual) 22-09.2020, 01.10.2020 &16.10.2020 Date of Pronouncement 20.11.2020 For the Appellant Shri Jayanta Khanra, JCIT, Ld. Sr. DR For the Respondent Shri Manish Tiwari, FCA, Ld.AR ORDER Shri A. T. Varkey, JM This is an appeal preferred by the reve…

Integrated Global Solutions Pvt. Ltd, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 4993/DEL/2012[2006-07]Status: DisposedITAT Delhi31 Dec 2019AY 2006-07

Bench: Ms. Sushma Chowlashri N.K. Billaiya[A.Y 2006-07]

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri S.N. Meena, Sr. DR
Section 127Section 132Section 143(3)Section 147Section 148

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER [A.Y 2006-07] Integrated Global Solutions Pvt Ltd Vs. The A.C.I.T [Formerly known as Spice Global Pvt Ltd Central Circle – 9 60–D-Street No. C-5, Sainik Farms New Delhi New Delhi PAN: AACCM 7292 F (Applicant) (Respondent) Assessee By : Shri Ashwani Kumar, CA Department By : Shri S.N. Meena, Sr. DR Date of Hearing : 18.12.2019 Date of Pronouncement : 31.12.2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred agains…

Divya Secfin Pvt. Ltd., Kolkata vs. ITO, Ward - 1(1), Kolkata

In the result, the appeal of the Assessee is allowed

ITA 538/KOL/2018[2005-06]Status: DisposedITAT Kolkata31 Oct 2019AY 2005-06

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri A. T. Varkey, JM & Shri A.L.Saini, AM] I.TA No. 538/Kol/2018 Assessment Year: 2005-06 Divya Secfin Pvt. Ltd. Vs. I.T.O., Ward 1(1), Kolkata PAN: AAACD 4907G Appellant Respondent Date of Hearing 18.09.2019 Date of Pronouncement 31.10 .2019 For the Appellant Shri Miraj D.Shah, Advocate, ld.AR For the Respondent Shri Supriya Pal, JCIT, ld. Sr.DR ORDER PER SHRI A.T. VARKEY, JM This is an appeal preferred by the assessee against the order of Ld. CIT (Appeals) , 14, Kolkata dated 31-10-2016 for the assessment year 2005-06. 2. The main griev…

Sri Udit Kumar Dugar, Kolkata vs. ITO, Ward - 36(4), Kolkata

In the result, the appeal of assessee is allowed

ITA 799/KOL/2018[2012-13]Status: DisposedITAT Kolkata03 May 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(2)Section 147Section 148

…1 Shri Udit Kumar Dugar, AY 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 799/Kol/2018 Assessment Years: 2012-13 Shri Udit Kumar Dugar Vs. Income-tax Officer, Ward-36(4), (PAN: ACWPD5996Q) Kolkata Appellant Respondent For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Sankar Halder, JCIT, Sr. DR Date of Hearing 13.02.2019 Date of Pronouncement 03.05.2019 ORDER Per Shri A.T.Varkey, JM This appeal o…

Smt. Vidhya Agarwal, Agra vs. I.T.O., Ward-4(4), Agra

The appeal is allowed

ITA 335/AGR/2014[2000-01]Status: DisposedITAT Agra22 Mar 2019AY 2000-01

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meena

Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No. 216 /Agra/2012: (A.Y.1999-00) I.T.A. No.217/Agra/2012: (A.Y. 2000-01) Smt. Shanta Balani W/o Shri Ramesh Vs. ITO, Ward-2(4), Chand Balani, B-66, Alok Nagar, Jaipur Agra House, Agra. PAN:ABTPB4266B (Appellant) (Respondent) I.T.A. No.218/Agra/2012: (A.Y. 1999-00) I.T.A. No.219/Agra/2012: (A.Y. 2000-01) Ravindra Balani, B-66, Alok Nagar, Jaipur Vs. ITO, Ward-2(4), House, Agra. PAN:AAPPB5000Q Agra (Appellant) (Respondent) I.T.A. No. 220/Agra/2012: (A.Y. 20…

Hightech Construction P.Ltdr, New Delhi vs. ITO, Ward-1(3), Faridabad

In the result, both the Appeals of the assessee are partly

ITA 1606/DEL/2019[2012-13]Status: DisposedITAT Delhi22 Mar 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVFor Respondent: SH. AMIT KATOCH, SR. DR
Section 133(6)Section 143(2)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 1605 & 1606/DEL/2019 A.Yrs.: 2011-12 & 2012-13 HIGHTECH CONSTRUCTION P. LTD. VS. ITO, WARD 1(3), C/O KAPIL GOEL, ADVOCATE, FARIDABAD F-26/124, SECTOR-7, ROHINI, DELHI – 85 (PAN: AABCH7695H) (Appellant) (Respondent) Assessee by : SH. KAPIL GOEL, ADV. Department by : SH. AMIT KATOCH, SR. DR. O R D E R PER H.S. SIDHU, JM These appeals filed by the Assessee are directed against the respective Orders of the Ld. CIT(A)-Faridabad pertaining to assessment years 2011-12…

Hightech Construction P.Ltdr, New Delhi vs. ITO, Ward-1(3), Faridabad

In the result, both the Appeals of the assessee are partly

ITA 1605/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Mar 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVFor Respondent: SH. AMIT KATOCH, SR. DR
Section 133(6)Section 143(2)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 1605 & 1606/DEL/2019 A.Yrs.: 2011-12 & 2012-13 HIGHTECH CONSTRUCTION P. LTD. VS. ITO, WARD 1(3), C/O KAPIL GOEL, ADVOCATE, FARIDABAD F-26/124, SECTOR-7, ROHINI, DELHI – 85 (PAN: AABCH7695H) (Appellant) (Respondent) Assessee by : SH. KAPIL GOEL, ADV. Department by : SH. AMIT KATOCH, SR. DR. O R D E R PER H.S. SIDHU, JM These appeals filed by the Assessee are directed against the respective Orders of the Ld. CIT(A)-Faridabad pertaining to assessment years 2011-12…