Ashish Kalra, New Delhi vs. ACIT, Central Circle-4, New Delhi
In the result, the appeal of the assessee for Assessment Year 2008-09 in ITA
ITA 4309/DEL/2019[2009-10]Status: DisposedITAT Delhi14 Oct 2025AY 2009-10
Bench: Shri Vikas Awasthy & Shri Manish Agarwalita No.4309/Del/2019 (Assessment Year 2009-10) Mr. Ashish Kalra Acit, C-3/313, Mig Flats, Janakpuri, Central Circle-4, New Delhi-110058. Vs. New Delhi. Pan-Aippk0526N (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Department By Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 16/07/2025 Date Of Pronouncement 14/10/2025 O R D E R Per Manish Agarwal, Am: These Two Appeals Are Filed By The Assessee Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi [Cit(A), In Short] Dated 28.01.2019 In Appeal No. 159/2016-17 & 3/2017-18 For Asst. Years 2008-09 & 2009-10 Respectively, Both Arising Out Of Order Passed U/S 147 R.W.S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’). 2. Since, Both The Appeals Are Having Identical Issues, Therefore, They Are Adjudicated By A Common Order. First We Take Up The Appeal For Assessment Year 2008-09 In Ita No.4308/Del/2019. Ashish Kalra Vs. Acit
Section 139(1)Section 147Section 148Section 153CSection 251
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.4309/Del/2019 (ASSESSMENT YEAR 2009-10) Mr. Ashish Kalra ACIT, C-3/313, MIG Flats, Janakpuri, Central Circle-4, New Delhi-110058. Vs. New Delhi. PAN-AIPPK0526N (Appellant) (Respondent) Assessee by Shri Tarandeep Singh, Adv. Department by Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 16/07/2025 Date of Pronouncement 14/10/2025 O R D E R PER MANISH AGARWAL, AM: These two appeals are filed by the assessee against the common order of Ld. Commissioner o…
