Sh. Rakesh Kumar Garg, New Delhi vs. DCIT, New Delhi
In the result appeal of the assessee is allowed
ITA 673/DEL/2014[2009-10]Status: DisposedITAT Delhi29 May 2017AY 2009-10
Bench: Shri H.S.Sidhu & Shri Prashant Maharishirakesh Kumar Garg, Vs. Dcit, G-15, Maharani Bagh, Central Circle-12, New Delhi New Delhi Pan:Aadpg0991M (Appellant) (Respondent)
For Appellant: Sh. Sudesh Garg, CAFor Respondent: Sh. SS Rana, CIT DR
Section 132Section 132(4)Section 143(3)Section 271A
…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Rakesh Kumar Garg, Vs. DCIT, G-15, Maharani Bagh, Central Circle-12, New Delhi New Delhi PAN:AADPG0991M (Appellant) (Respondent) Assessee by : Sh. Sudesh Garg, CA Revenue by: Sh. SS Rana, CIT DR Date of Hearing 11/05/2017 Date of pronouncement 29/05/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. The assessee against the order of the ld CIT (A)-XXXI, prefers this appeal, new Delhi dated 27.11.2013 for the Assessment Year 2009-10. 2. The assessee has raised the following…
