What is CIT v. Smt. Padmavathi authority for?

An assessment order cannot be held erroneous and prejudicial to revenue if the Assessing Officer (AO) could not have travelled beyond the issues forming the subject matter of 'limited scrutiny'. The Principal Commissioner of Income Tax (PCIT) cannot invoke Section 263 to set aside an assessment on grounds not forming part of the limited scrutiny.

How many judgments cite CIT v. Smt. Padmavathi?

20 judgments on BharatTax cite CIT v. Smt. Padmavathi (120 Taxmann.com 187), spanning 2022 to 2025.

Which sections of the Income Tax Act does CIT v. Smt. Padmavathi come up under?

It is most often cited in judgments turning on Section 142(1), Section 143(2), Section 143(3), Section 144B, Section 44AB, Section 133(6).

CIT v. Smt. Padmavathi (120 Taxmann.com 187)

Nkc Projects Private Limited, Jaipur vs. PCIT Delhi-4, Delhi

In the result, the appeal of the assessee is allowed

ITA 2804/DEL/2025[2020-21]Status: DisposedITAT Delhi24 Oct 2025AY 2020-21

Section 142(1)Section 143(3)Section 263

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER NKC Projects Private Limited, PCIT, C/o CA R.S. Poonia, D-82B, Delhi-4. Siwad Area, Krishna Marg, Vs. Bapu Nagar, Jaipur-302015 Rajasthan. PAN-AACCN4070E (Appellant) (Respondent) Assessee by Shri R.S. Poonia, CA and Shri Rajat Chaudhary, Adv. Department by Ms. Pooja Swaroop, CIT-DR Date of Hearing 29/07/2025 Date of Pronouncement 24/10/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the assessee against the order of the Ld. Principal Commissioner o…

Income Tax Officer, Gudiwada vs. Dandu Madhu Varma, Bhujabalapatnam

In the result appeal ITA

ITA 40/VIZ/2025[2022-23]Status: DisposedITAT Visakhapatnam06 Aug 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.

For Appellant: Smt. Hemalatha K, CAFor Respondent: Dr. Satyasai Rath, CIT-DR

Section 143(2)Section 143(3)Section 44A

…IN THE INCOME TAX APPEALTE TRIBUNAL : VISAKHAPTNAM BENCH : VISAKHAPATNAM AT HYDERABAD [THROUGH VIRTUAL HEARING] BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER ITA.No.129/Vizag/2025 Assessment Year 2022-2023 Dandu Madhuvarma, Siri The Income Tax Officer, BHUJABALAPATNAM . Ward-1, GUDIVADA. vs. PIN – 521 340. Krisna District. PAN CSKPD0529D State of Andhra Pradesh. (Appellant) (Respondent) ITA.No.40/Vizag/2025 Assessment Year 2022-2023 The Income Tax Officer, Dandu Madhuvarma, Siri Ward-1, GUDIVADA. BHUJABALAPATNAM . vs. Krisna District. PIN – 521 340. State of Andhra Pradesh. P…

Dandu Madhuvarma, Bhujapalapatnam vs. ITO, Ward-1, Gudivada

In the result appeal ITA

ITA 129/VIZ/2025[2022-23]Status: DisposedITAT Visakhapatnam06 Aug 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.

For Appellant: Smt. Hemalatha K, CAFor Respondent: Dr. Satyasai Rath, CIT-DR

Section 143(2)Section 143(3)Section 44A

…IN THE INCOME TAX APPEALTE TRIBUNAL : VISAKHAPTNAM BENCH : VISAKHAPATNAM AT HYDERABAD [THROUGH VIRTUAL HEARING] BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER ITA.No.129/Vizag/2025 Assessment Year 2022-2023 Dandu Madhuvarma, Siri The Income Tax Officer, BHUJABALAPATNAM . Ward-1, GUDIVADA. vs. PIN – 521 340. Krisna District. PAN CSKPD0529D State of Andhra Pradesh. (Appellant) (Respondent) ITA.No.40/Vizag/2025 Assessment Year 2022-2023 The Income Tax Officer, Dandu Madhuvarma, Siri Ward-1, GUDIVADA. BHUJABALAPATNAM . vs. Krisna District. PIN – 521 340. State of Andhra Pradesh. P…

Shail Gas Pvt Ltd, Ghazaibad vs. Pr.CIT -7, New Delhi

In the result, the appeal of the assessee is allowed

ITA 630/DEL/2021[2015-16]Status: DisposedITAT Delhi05 Aug 2024AY 2015-16

Bench: Dr. B. R. R. Kumar, Sh. Sudhir Kumar

For Appellant: Sh. Akhilesh Kumar, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR

Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 14ASection 263Section 56(2)(via)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, World Trade Centre, Nauroji Nagar, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Sudhir Kumar, Judicial Member ITA No. 630/Del/2021 : Asstt. Year: 2015-16 M/s Shail Gas Pvt. Ltd., Vs Pr. CIT, R-2, 2nd Floor, Raj Kunj, Raj Nagar, Delhi-7, Ghaziabad, U.P.-201002 New Delhi (APPELLANT) (RESPONDENT) PAN No. AANCS5060L Assessee by : Sh. Akhilesh Kumar, Adv. & Sh. Vivek Garg, Adv. Revenue by : Ms. Sapna Bhatia, CIT-DR Date of Hearing: 25.07.2024 Date of Pronouncement: 05.08.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has b…

Vijay Rajnikant Patel, Ahmedabad vs. The Pr. CIT-3, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 409/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 Jan 2024AY 2018-19

Bench: Shri Waseem Ahmed& Ms. Madhumita Roy

For Appellant: Shri Pratik Gattani, A.RFor Respondent: Shri Kamlesh Makwana, CIT DR

Section 143(3)Section 263Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 409/Ahd/2023 (Assessment Years: 2018-19) Vijay Rajnikant Patel, Vs. Principal Commissioner of 604-B, Mahalay Complex, Income Tax-3, Off. C.G. Road, Navrangpura, Ahmedabad Ahmedabad-380009 [PAN No. ABHPP5562G] (Appellant) .. (Respondent) Appellant by : Shri Pratik Gattani, A.R. Respondent by : Shri Kamlesh Makwana, CIT DR Date of Hearing 31.01.2024 Date of Pronouncement 31.01.2024 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the assessee is directe…

Shri Premkumar Menon, Chennai vs. ACIT Non Corporate Circle 17(1), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 622/CHNY/2023[2018-19]Status: DisposedITAT Chennai29 Dec 2023AY 2018-19

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri. R. Vijayaraghavan and Shri.Saroj Kumar Parida, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT

Section 143(3)Section 194ISection 263Section 57

…आयकर अपीलीय अिधकरण, ‘ए’, "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH : CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.622/CHNY/2023 िनधा"रण वष" /Assessment year : 2018-2019. Shri. Premkumar Menon, The Income Tax Officer, Old No.110, New No.166, Vs. Non Corporate Circle 17(1) St. Mary’s Road, Alwarpet, Chennai. Chennai 600 028. [PAN AIAPP 7309R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. R. Vijayaraghavan and Shri.Saroj Kumar Parida,…

Shree Samastha Gujarathi Samaj, Dhule vs. Commissioner of Income-Tax, (Exemption), Pune

The appeal of the assessee is ALLOWED

ITA 627/PUN/2019[2014-15]Status: DisposedITAT Pune01 Sept 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Viswanethra Ravi & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 627/Pun/2019 निर्धारण वषा / Assessment Year : 2014-15 Shree Samastha Gujarathi Samaj, C/O S.M.Jain, First Floor, Maharaja Complex, Main Road, Shirpur, Dhule. Pan : Aaets 6392 M . . . . . . . अपऩलधर्थी / Appellant

For Appellant: Shri Pramod Shingte, CAFor Respondent: Shri Ajay Kumar Kesari, DR

Section 143(2)Section 143(3)Section 263Section 263(1)Section 56Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE “B” BENCH, PUNE BEFORE HON’BLE SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 627/PUN/2019 निर्धारण वषा / Assessment Year : 2014-15 Shree Samastha Gujarathi Samaj, C/o S.M.Jain, First Floor, Maharaja Complex, Main Road, Shirpur, Dhule. PAN : AAETS 6392 M . . . . . . . अपऩलधर्थी / Appellant बिधम / V/s. The CIT (Exemption), Pune . . . . . . .प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : Shri Pramod Shingte, CA Revenue by : Shri Ajay Kumar Kesari, DR सुनवाई की तारीख / Date of conclusive Hear…

Deepika Subramamannian, Thiruvanmiyur Chennai vs. PCIT Chennai-3, Nungambkkam, Chennai

The appeal stand allowed in terms of our above order

ITA 394/CHNY/2023[2017-18]Status: DisposedITAT Chennai24 Jul 2023AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.394/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Deepika Subramanian Pcit, A1, Alsa Samudram, Chennai-3. बनाम 4, Fourth Seaward Road, / Vs. Valmiki Nagar, Thiruvanmiyur, Chennai-600 041. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bfxps-9285-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Ms. G. Vardini Karthik (Advocate)-Ld.Ar " थ" की ओर से/Respondent By : Shri S.Senthil Kumaran (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 24-07-2023 आदेश / O R D E R

For Appellant: Ms. G. Vardini Karthik (Advocate)-Ld.ARFor Respondent: Shri S.Senthil Kumaran (CIT)- Ld. DR

Section 142(1)Section 143(3)Section 263

…essment by referring the valuation to valuation officer. The Ld. Pr. CIT has not rendered any finding that the market value of the property was higher than the one shown by the assessee. The case law of Hon’ble High Court of Madras in CIT vs. Smt. Padmavathi (120 Taxmann.com 187) supports our conclusion. The Hon’ble Court held that since the guideline value was only an indicator and same is fixed by State Government for the purpose of calculating stamp duty on a deed of conveyance, merely because guideline value was higher than sale consideration shown in deed of conveyance, it cannot be sole reason for holding t…

R.S. Thamilselvun, Tiruchirapalli vs. ACIT, Circle-1, Trichy

In the result, the appeal filed by the assessee is allowed

ITA 312/CHNY/2023[2018-19]Status: DisposedITAT Chennai27 Jun 2023AY 2018-19

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 312/Chny/2023 िनधा"रण वष" /Assessment Year: 2018-19 Shri R.S. Thamilselvun, The Acit, 58, Palayam Bazaar, V. Circle-1, Woraiyur, Trichy Tiruchirapalli – 620 003. Pan: Abqpt 9634A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri T. Vasanthan, Cit सुनवाई क" तारीख/Date Of Hearing : 27.06.2023 घोषणा क" तारीख/Date Of Pronouncement : 27.06.2023

For Appellant: NoneFor Respondent: Shri T. Vasanthan, CIT

Section 143(3)Section 263Section 40Section 50Section 56(2)(vii)

…अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ीमहावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 312/CHNY/2023 िनधा"रण वष" /Assessment Year: 2018-19 Shri R.S. Thamilselvun, The ACIT, 58, Palayam Bazaar, v. Circle-1, Woraiyur, Trichy Tiruchirapalli – 620 003. PAN: ABQPT 9634A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : None ""यथ" क" ओर से/Respondent by : Shri T. Vasanthan, CIT सुनवाई क" तारीख/Date of Hearing : 27.06.2023…

Star Health Investments Private Limited, Chennai vs. ITO, Corporate Ward-6(3), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 357/CHNY/2022[2015-16]Status: DisposedITAT Chennai15 Mar 2023AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.357/Chny/2022 िनधा"रण वष"/Assessment Year: 2015-16 Star Health Investments Vs. The Principal Commissioner Of Private Limited (Dissolved), Income Tax-3, Room No. 410, Main No. 10 & 11, 4Th Floor, Chennai Citi Building, Ivth Floor, 121, Mahatma Centre, Dr. Radhakrishnan Salai, Gandhi Road, Nungambakkam, Mylapore, Chennai 600 004, Chennai. Tamil Nadu. [Pan:Aajcs6207K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Venkata Raman, Ca & Shri V. Padmanabhan, Ca ""थ" की ओर से/Respondent By : Shri P. Mohan Reddy, Cit सुनवाई की तारीख/ Date Of Hearing : 09.02.2023 घोषणा की तारीख /Date Of Pronouncement : 15.03.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Principal Commissioner Of Income Tax, Chennai – 3, Chennai Dated 31.03.2021 Relevant To The Assessment Year 2015-16 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri R. Venkata Raman, CA &For Respondent: Shri P. Mohan Reddy, CIT

Section 142(1)Section 143(2)Section 143(3)Section 263Section 56(2)(viib)

…आयकर अपीलीय अिधकरण, ’ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.357/Chny/2022 िनधा"रण वष"/Assessment Year: 2015-16 Star Health Investments Vs. The Principal Commissioner of Private Limited (Dissolved), Income Tax-3, Room No. 410, Main No. 10 & 11, 4th Floor, Chennai CITI Building, IVth Floor, 121, Mahatma Centre, Dr. Radhakrishnan Salai, Gandhi Road, Nungambakkam, Mylapore, Chennai 600 004, Chennai. Tamil Nadu. [PAN:AA…

Sagar Uttam Murhe, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

Appeals are allowed in above terms

ITA 1615/PUN/2018[2014-15]Status: DisposedITAT Pune24 Aug 2022AY 2014-15

Bench: Shri S.S. Godara & G.D. Padmahshali

For Appellant: Shri Pramod ShingteFor Respondent: Shri Arvind Desai

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos.1615 & 1329/PUN/2018 (Assessment Year: 2014-15) Shri Sagar Uttam Murhe DCIT, Circle -8 House No. 898 Pune Vs. At Post: Kuruli Village Tal: Khed, Distt Pune 410501 PAN –AQLPM2140E Appellant Respondent Appellant by: Shri Pramod Shingte Respondentby: Shri Arvind Desai Date of Hearing: 17.08.2022 Date of Pronouncement: 24.08.2022 O R D E R Per S.S. Godara, JM These assessee’s twin appeals for AY 2014-15 arise against the CIT(A) 6, Pune’s separate orders; both dated 20.06.2018,…

Sagar Uttam Murhe, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

Appeals are allowed in above terms

ITA 1329/PUN/2018[2014-15]Status: DisposedITAT Pune24 Aug 2022AY 2014-15

Bench: Shri S.S. Godara & G.D. Padmahshali

For Appellant: Shri Pramod ShingteFor Respondent: Shri Arvind Desai

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos.1615 & 1329/PUN/2018 (Assessment Year: 2014-15) Shri Sagar Uttam Murhe DCIT, Circle -8 House No. 898 Pune Vs. At Post: Kuruli Village Tal: Khed, Distt Pune 410501 PAN –AQLPM2140E Appellant Respondent Appellant by: Shri Pramod Shingte Respondentby: Shri Arvind Desai Date of Hearing: 17.08.2022 Date of Pronouncement: 24.08.2022 O R D E R Per S.S. Godara, JM These assessee’s twin appeals for AY 2014-15 arise against the CIT(A) 6, Pune’s separate orders; both dated 20.06.2018,…

Doraiswamy Suresh (HUF), Coimbatore vs. PCIT-1, Coimbatore

In the result, appeal filed by the assessee is allowed

ITA 609/CHNY/2020[2015-16]Status: DisposedITAT Chennai13 Apr 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.609/Chny/2020 ("नधा"रणवष" / Assessment Year: 2015-16) Doraiswamy Suresh (Huf), Vs Assistant Commissioner Of 4, Ramalinga Adigalar Nagar, Income Tax, Nehru Nagar, Kalapatti, Non-Corporate Circle-2, Coimbatore-641 014. Coimbatore. Pan: Aaihd 1367H (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. M.Rajan, CIT &

Section 143(3)Section 154Section 263

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.609/Chny/2020 ("नधा"रणवष" / Assessment Year: 2015-16) Doraiswamy Suresh (HUF), Vs Assistant Commissioner of 4, Ramalinga Adigalar Nagar, Income Tax, Nehru Nagar, Kalapatti, Non-Corporate Circle-2, Coimbatore-641 014. Coimbatore. PAN: AAIHD 1367H (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. D.Anand, Advocate अपीलाथ" क" ओरसे/ Appellant by : Mr. M.Ra…

Gurbakshish Singh Batra, New Delhi vs. Pr. CIT - 12, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 396/DEL/2021[2016-17]Status: DisposedITAT Delhi31 Mar 2022AY 2016-17

Bench: Shri R.K. Panda & Shri N.K. Choudhryassessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.Cit-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. Pan: Adspb2480J (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Ca Revenue By : Shri Shashi Bhushan Sukla, Cit, Dr Date Of Hearing : 15.02.2022 Date Of Pronouncement : 31.03.2022 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22Nd March, 2021 Of The Pcit, Delhi-12, Passed U/S 263 Of The It Act For The Assessment Year 2016-17. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 6Th October, 2016 Declaring The Total Income At Rs.44,86,160/-. The Return Was Processed U/S 143(1) Of The It Act. Subsequently, The Case Of The Assessee Was Selected For ‘Limited Scrutiny’ Based On The Following Reasons:-

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri Shashi Bhushan Sukla, CIT, DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 244ASection 263Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.CIT-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. PAN: ADSPB2480J (Appellant) (Respondent) Assessee by : Shri R.S. Singhvi, CA Revenue by : Shri Shashi Bhushan Sukla, CIT, DR Date of Hearing : 15.02.2022 Date of Pronouncement : 31.03.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 22nd March, 2021 of the PCIT, Delhi-12, passed u/s 263 of the…