SMT. TARUNA VERMA,DELHI vs. ITO, NEW DELHI
In the result appeal of the assessee is allowed
ITA 2833/DEL/2016[2007-08]Status: DisposedITAT Delhi19 Sept 2017AY 2007-08
Bench: Shri I.C.Sudhir & Shri Prashant Maharishismt Taruna Verma, Vs. Ito, A-340, Shastri Nagar, Delhi Ward-19(3), Pan:Akfpv1950P New Delhi (Appellant) (Respondent)
For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Anshu Prakash, Sr. DR
Section 142(1)Section 147Section 148Section 69A
…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Smt Taruna Verma, Vs. ITO, A-340, Shastri Nagar, Delhi Ward-19(3), PAN:AKFPV1950P New Delhi (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Adv Revenue by: Shri Anshu Prakash, Sr. DR Date of Hearing 05/09/2017 Date of pronouncement 19/09/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-12, New Delhi dated 28.03.2016 for the Assessment Year 2007-08. 2. The assessee has raised the following…
