433 (Lucknow Trib.) 2. Aligarh Muslim University v. ITO (TDS)

State Bank of India, New Delhi vs. ACIT, Delhi

In the result, appeal of the assessee is, accordingly, allowed for statistical purpose

Bench: Shri O.P.Kant & Shri K. Narasimha Chary

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. No 5437/Del/2016 Assessment Year: 2013-14 State Bank of India, vs ACIT, Circle-77 (1), 4th floor, 11, Sansad Marg, Laxmi Nagar, New Delhi. Delhi PAN AAACS8577K (Appellant) (Respondent) Appellant by: Shri Vivek Gupta, Advocate Respondent by: Shri N.K. Bansal, Sr. DR Date of hearing: 8/7/2019 Date of order : 9 /7/2019 ORDER PER K. NARASIMHA CHARY, J.M. Aggrieved by the common order dated 29/08/2016 in Appeal No.48/15- 16 passed by the learned Commissioner of In…