M/S Cargo Motors Pvt. Ltd., Delhi vs. DCIT, New Delhi
The appeal of the assessee is allowed
ITA 4439/DEL/2015[2012-13]Status: DisposedITAT Delhi08 Nov 2017AY 2012-13
Bench: Shri N.K. Saini & Shri Joginder Singh, Assessment Year: 2012-13 Cargo Motors Pvt. Ltd. Dcit, 1/9-B, Jindal House, Circle-5(2), बनाम/ Asaf Ali Road, C.R. Building, Vs. Delhi-110002 New Delhi-110002 ("नधा%&रती /Assessee) (राज"व /Revenue) Pan. No.Aaacc2744C
Section 14A
…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, Assessment Year: 2012-13 Cargo Motors Pvt. Ltd. DCIT, 1/9-B, Jindal House, Circle-5(2), बनाम/ Asaf Ali Road, C.R. Building, Vs. Delhi-110002 New Delhi-110002 ("नधा%&रती /Assessee) (राज"व /Revenue) PAN. No.AAACC2744C Shri Kaushlendra Tiwari DR राज"व क" ओर से / Revenue by "नधा%&रती क" ओर से / Assessee by Shri Ashok Khandelwal 08/11/2017 सुनवाई क+ तार"ख /…