H- ONE INDIA PVT. LTD.,UTTAR PRADESH vs. ACIT (TDS), NOIDA
In the result, the appeals of the assessee are allowed for statistical purposes
ITA 4465/DEL/2016[2013-14]Status: DisposedITAT Delhi22 Dec 2017AY 2013-14
Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 4464/Del/2016 : Asstt. Year : 2012-13 Ita No. 4465/Del/2016 : Asstt. Year : 2013-14 H-One India Pvt. Ltd., Vs Asstt. Commissioner Of Income Tax, 12, Udyog Vihar, Surajpur, Tds, Noida Greater Noida, U.P.-201305 (Appellant) (Respondent) Pan No. Aaach3032L Assessee By : None Revenue By : Sh. Arun Kumar Yadav, Sr. Dr Date Of Hearing : 14.12.2017 Date Of Pronouncement : 22.12.2017 Order Per N. K. Saini, Am: These Two Appeals By The Assessee Are Directed Against The Common Order Dated 30.06.2016 Of Ld. Cit(A)-I, Noida For The Assessment Years 2012-13 & 2013-14. 2. Since, The Issue Involved Is Common In Both These Appeals Which Were Heard Together So These Are Being Disposed Off By This Consolidated Order For The Sake Of Convenience & Brevity. H-One India Pvt. Ltd. 3. During The Course Of Hearing Nobody Was Present On Behalf Of The Assessee. Therefore, The Appeals Are Decided Ex- Parte After Considering The Submissions Of The Ld. Dr.
For Appellant: NoneFor Respondent: Sh. Arun Kumar Yadav, Sr. DR
Section 194Section 201(1)
…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. K. N. Chary, JM ITA No. 4464/Del/2016 : Asstt. Year : 2012-13 ITA No. 4465/Del/2016 : Asstt. Year : 2013-14 H-One India Pvt. Ltd., Vs Asstt. Commissioner of Income Tax, 12, Udyog Vihar, Surajpur, TDS, Noida Greater Noida, U.P.-201305 (APPELLANT) (RESPONDENT) PAN No. AAACH3032L Assessee by : None Revenue by : Sh. Arun Kumar Yadav, Sr. DR Date of Hearing : 14.12.2017 Date of Pronouncement : 22.12.2017 ORDER Per N. K. Saini, AM: These two appeals by the assessee are directed against the common order dated 30.06.2016…
