Ravinder Singh Lohia, New Delhi vs. Deputy Commissioner of Income Tax - CC - 26, New Delhi
In the result the appeal of the assessee is allowed
ITA 2471/DEL/2024[2013-14]Status: DisposedITAT Delhi18 Feb 2025AY 2013-14
Bench: Shri Yogesh Kumar U.S.& Shri Amitabh Shukla[Assessment Year: 2019-20] Sudesh Kumar Dcit, Central Circle 289/1, Katra Peran Range- 202 Tilak Bazar, Delhi-110006 Vs Delhi Pan No. Anjpk1024K Appellant Respondent Assessee By Ms. Priyanka, Ca Revenue By Written Adjournment Application By The Cit (Dr)/ Shri Rajesh Kumar Dhanesta, Sr. Dr. Date Of Hearing 29.10.2025 Date Of Pronouncement 19.12.2025
Section 115BSection 133ASection 153ASection 153DSection 234ASection 271ASection 69A
…ITA No.2471/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER [Assessment Year: 2019-20] Sudesh Kumar DCIT, Central Circle 289/1, Katra Peran Range- 202 Tilak Bazar, Delhi-110006 Vs Delhi PAN No. ANJPK1024K Appellant Respondent Assessee by Ms. Priyanka, CA Revenue by Written adjournment application by the CIT (DR)/ Shri Rajesh Kumar Dhanesta, Sr. DR. Date of Hearing 29.10.2025 Date of Pronouncement 19.12.2025 ORDER PER AMITABH SHUKLA, AM, The captioned appeal has been preferred by the assessee agains…