Deepika Garg, E-392, Phase-VI, Focal Point, Ludhiana vs. Income Tax Officer, Ward 1(1), Ludhiana, Jao, the Income Tax Officer, Ward 1(5)
In the result, appeal of the Assessee is partly allowed
ITA 96/CHANDI/2025[2017-2018]Status: DisposedITAT Chandigarh09 Sept 2025AY 2017-2018
Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM Deepika Garg E-392, Phase-VI Focal Point, Ludhiana स्थायी लेखा सं./PAN NO: ACAPG4693H अपीलार्थी/Appellant आयकर अपील सं. / ITA No. 96/Chd/2025 निर्धारण वर्ष / Assessment Years : 2017-18 बनाम The ITO Ward-1(5), Ludhiana प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Sudhir Sehgal, Advocate राजस्व की ओर से / Revenue by : Shri Vivek Vardhan, Addl. CIT सुनवाई की तारीख/Date of Hearing : 29/07/2025 उदघोषणा की तारीख / D
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT
Section 115BSection 68
…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 96/Chd/ 2025 िनधा"रण वष" / Assessment Years : 2017-18 Deepika Garg बनाम The ITO E-392, Phase-VI Ward-1(5), Ludhiana Focal Point, Ludhiana "ायी लेखा सं./PAN NO: ACAPG4693H अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज" की ओर से/ Revenue by : Shri Vivek Vardhan, Addl. CIT सुनवाई की तारीख/Dat…
