Parveen Kumar, 229, Village Manakpur-II, Tehsil Jagadhri, Haryana vs. Prabhjot Kaur, PCIT Panchkula, Chandigarh
In the result, all the above appeals filed by the respective assessee’s are dismissed
ITA 576/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-2019
Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f
For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR
…vs PCIT 357/Del/2023 Delhi ITAT Pawan Kumar vs PCIT 1655/Del/2023 Delhi ITAT Smt. Purnima Sareen Vs. Pr. CIT 892/Del/2023 Delhi ITAT Gulshan Kumar vs PCIT 1676/Del/2023 Delhi ITAT Jai Parkash vs. PCIT 1675/Del/2023 Delhi ITAT Land Acquisition Officer vs ACIT 478 ITR 648 P&H HC 2025 Gian Devi Chirapotra Vs ITO 4182/Del/2024 Delhi ITAT Shri Paras and Shubham 1236/CHD/2016 Chandigarh ITAT Chaudhary vs ITO 2026 Shri Suresh Kumar vs ITO 390/CHD/2023 Chandigarh ITAT List of few cases in favour of revenue: Year of Name of the Case Citation Tribunal/Court Judgement 2018 Puneet Singh vs CIT 310 CTR 817 P&H HC 2020 Mahe…
