Sudhir Jain HUF, New Delhi vs. ITO, Ward- 25(1), New Delhi
In the result, all the 04 appeals of different assesses are dismissed
ITA 1741/DEL/2018[2005-06]Status: DisposedITAT Delhi03 Feb 2020AY 2005-06
Bench: Sh. H.S. Sidhuassessment Year: 2005-06 Smt. Meenu Jain, Ito, 158, Rajdhani Enclave, Vs. Ward : 25 (1), Pitampura, New Delhi – 34 New Delhi (Pan: Aalpj5836E) A N D Assessment Year: 2005-06 Smt. Sushma Jain, Ito, 158, Rajdhani Enclave, Vs. Ward : 25 (1), Pitampura, New Delhi – 34 New Delhi (Pan: Aagpj6675A) A N D Assessment Year: 2005-06 Smt. Daya Jain, Ito, 158, Rajdhani Enclave, Vs. Ward : 25 (1), Pitampura, New Delhi – 34 New Delhi (Pan: Adrpj4409L) A N D Assessment Year: 2005-06 Shri Sudhir Jain (Huf), Ito, 158, Rajdhani Enclave, Vs. Ward : 25 (1), Pitampura, New Delhi – 34 New Delhi (Pan: Aalpj5836E) (Appellants) (Respondents)
Section 143(1)Section 143(2)Section 68
…05.2019 and stated that the legal argument advanced by the learned counsel for the assessee has been adjudicated and answered in favour of the Revenue on the basis of the judgement of Hon’ble Bombay High Court in CIT Vs. Bhaichand N. Gandhi reported in (1983) 141 CTR 63 (Bom). Respectfully following the same the legal issue raised by the learned counsel for the assessee may be dismissed. 9. I have heard both the parties, perused the orders passed by the Revenue authorities on the legal issue by the learned counsel for the assessee especially the order passed by the ITAT, Delhi Bench ‘G’ New Delhi in ITA. Nos. 93…
