Dhara Singh, Ghaziabad vs. ITO, Ward-1(2), Ghaziabad
In the result, the Appeal filed by the Assessee stands allowed
ITA 2213/DEL/2018[2012-13]Status: DisposedITAT Delhi20 Jul 2018AY 2012-13
Bench: Shri H.S. Sidhu & Shri T.S. Kapooray: 2012-13 Dhara Singh Ito, Ward 1(2), C/O Rupinder Kumar Vs. Ghaziabad Aggarwal, Uttar Pradesh Advocate, Ab-1A/22, Sector-51, Noida -201301 (Pan: Czjps0155A) (Assessee) (Respondent)
For Appellant: Sh. Gautam Jain, Adv., ShFor Respondent: Sh. V.K. Jiwani, Sr. DR
Section 144Section 147Section 148Section 234BSection 234CSection 48Section 50CSection 54F
…1 IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER AY: 2012-13 DHARA SINGH ITO, WARD 1(2), C/O RUPINDER KUMAR Vs. GHAZIABAD AGGARWAL, UTTAR PRADESH ADVOCATE, AB-1A/22, SECTOR-51, NOIDA -201301 (PAN: CZJPS0155A) (ASSESSEE) (RESPONDENT) Assessee by : Sh. Gautam Jain, Adv., Sh. Piyush Kr. Kamal, Adv. & Sh. Lalit Mohan, Adv.) Department by : Sh. V.K. Jiwani, Sr. DR O R D E R PER H.S. SIDHU, JM This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A), 2, Noida on 23.1.2018 in relation to…
