SH. SANJEEV SINGH,KARNAL vs. PR. CIT, KARNAL
In the result, the appeal filed by the assessee is allowed
ITA 1781/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Apr 2019AY 2011-12
Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Sanjeev Singh, Vs Pr. Cit, 861, Sector-9 U.E, Karnal. Karnal. Pan: Chkps0618H (Appellant) (Respondent) Assessee By : Dr. Rakesh Gupta, Shri Somil Aggarwal & Sobhit Revenue By : Shri Kanwaljit Singh, Cit, Dr Date Of Hearing : 13.02.2019 Date Of Pronouncement : 24.04.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 3Rd February, 2016 Passed U/S 263(1) Of The It Act, 1961 By The Pcit, Karnal, Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 6Th July, 2011 Declaring Total Income Of Rs.1,58,105/- & Agricultural Income Of Rs.5 Lakhs. The Assessing Officer Completed The Assessment U/S 143(3) On 10Th January, 2014 Determining The Total Income Of The Assessee At Rs.6,30,545/- & Agricultural Income Of Rs.5 Lakhs. Subsequently, The Ld.Cit Issued
For Appellant: Dr. Rakesh GuptaFor Respondent: Shri Kanwaljit Singh, CIT, DR
Section 143(3)Section 263Section 263(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Sanjeev Singh, Vs Pr. CIT, 861, Sector-9 U.E, Karnal. Karnal. PAN: CHKPS0618H (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Shri Somil Aggarwal & Sobhit Revenue by : Shri Kanwaljit Singh, CIT, DR Date of Hearing : 13.02.2019 Date of Pronouncement : 24.04.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 3rd February, 2016 passed u/s 263(1) of the IT Act, 1961 by the PCIT, Karnal, r…
