Harish Narang, Panipat vs. The Principal Commissioner of Income Tax, Rohtak
In the result, the appeal of the assessee is dismissed
ITA 3637/DEL/2025[2018-19]Status: DisposedITAT Delhi31 Dec 2025AY 2018-19
Bench: Shri Anubhav Sharma& Shri Amitabh Shukla[Assessment Year: 2018-19] Harish Narang, The Principal Commissioner Of H. No.238, Ward No.8, Income Tax, Rohtak, Panipat, Haryana-132103 Vs Aayakar Bhawan, Opp. Mansarover Park, Rohtak, Haryana-124001 Pan:Acvpn4090J Appellant Respondent Assessee By Shri Amit Kaushik, Adv. Revenue By Ms. Amisha S. Gupt, Cit(Dr) Date Of Hearing 16.10.2025 Date Of Pronouncement 31.12.2025
Section 144BSection 147Section 263Section 69C
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘E’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER [Assessment Year: 2018-19] Harish Narang, The Principal Commissioner of H. No.238, Ward No.8, Income Tax, Rohtak, Panipat, Haryana-132103 Vs Aayakar Bhawan, Opp. Mansarover Park, Rohtak, Haryana-124001 PAN:ACVPN4090J Appellant Respondent Assessee by Shri Amit Kaushik, Adv. Revenue by Ms. Amisha S. Gupt, CIT(DR) Date of Hearing 16.10.2025 Date of Pronouncement 31.12.2025 ORDER PER AMITABH SHUKLA, AM, The captioned appeal has been preferred by the assessee against…
