Ganpati Fincap Services (P.) Ltd. v. CIT

ITA 555/CHNY/2022[2012-13]Status: DisposedITAT Chennai23 Aug 2023AY 2012-13

…आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद के सम(। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ ITA No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ ITA No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ ITA No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini ACIT बनाम 24/13-A, Mariamman Kovil Str…

L. AMMINI,SALEM vs. ACIT, CENTRAL CIRCLE, SALEM

The appeal stand partly allowed

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ Ita No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini Acit बनाम 24/13-A, Mariamman Kovil Street, Central Circle, / Vs. Salem-636 003. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abupa-1999-F (अपीलाथ"/Appellant) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T.S.Lakshmi Venkataraman (Fca)-Ld.Ar !"थ"कीओरसे/Respondent By : Shri R.Clement Ramesh Kumar (Cit)- Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 08-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 23-08-2023 आदेश / O R D E R Per Bench: 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010- 11 To 2013-14 Arises Out Of Common Order Passed By Learned

For Appellant: Shri T.S.Lakshmi Venkataraman (FCA)-Ld.ARFor Respondent: Shri R.Clement Ramesh Kumar (CIT)- Ld.DR

ITA 554/CHNY/2022[2011-12]Status: DisposedITAT Chennai23 Aug 2023AY 2011-12

…आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद के सम(। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ ITA No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ ITA No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ ITA No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini ACIT बनाम 24/13-A, Mariamman Kovil Str…

L. AMMINI,SALEM vs. ACIT, CENTRAL CIRCLE, SALEM

The appeal stand partly allowed

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ Ita No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini Acit बनाम 24/13-A, Mariamman Kovil Street, Central Circle, / Vs. Salem-636 003. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abupa-1999-F (अपीलाथ"/Appellant) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T.S.Lakshmi Venkataraman (Fca)-Ld.Ar !"थ"कीओरसे/Respondent By : Shri R.Clement Ramesh Kumar (Cit)- Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 08-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 23-08-2023 आदेश / O R D E R Per Bench: 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010- 11 To 2013-14 Arises Out Of Common Order Passed By Learned

For Appellant: Shri T.S.Lakshmi Venkataraman (FCA)-Ld.ARFor Respondent: Shri R.Clement Ramesh Kumar (CIT)- Ld.DR

ITA 553/CHNY/2022[2010-11]Status: DisposedITAT Chennai23 Aug 2023AY 2010-11

…आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद के सम(। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ ITA No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ ITA No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ ITA No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini ACIT बनाम 24/13-A, Mariamman Kovil Str…

L. AMMINI,SALEM vs. ACIT, CENTRAL CIRCLE, SALEM

The appeal stand partly allowed

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ Ita No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ Ita No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ Ita No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini Acit बनाम 24/13-A, Mariamman Kovil Street, Central Circle, / Vs. Salem-636 003. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abupa-1999-F (अपीलाथ"/Appellant) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T.S.Lakshmi Venkataraman (Fca)-Ld.Ar !"थ"कीओरसे/Respondent By : Shri R.Clement Ramesh Kumar (Cit)- Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 08-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 23-08-2023 आदेश / O R D E R Per Bench: 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010- 11 To 2013-14 Arises Out Of Common Order Passed By Learned

For Appellant: Shri T.S.Lakshmi Venkataraman (FCA)-Ld.ARFor Respondent: Shri R.Clement Ramesh Kumar (CIT)- Ld.DR

ITA 4954/DEL/2018[2014-15]Status: DisposedITAT Delhi04 Jan 2023AY 2014-15

…आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद के सम(। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.553/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ ITA No.554/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ ITA No.555/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकरअपील सं./ ITA No.556/Chny/2022 (िनधा"रण वष" / Assessment Year: 2013-14) Smt. L. Ammini ACIT बनाम 24/13-A, Mariamman Kovil Str…

DCIT, CENTRAL CIRCLE , NOIDA vs. MUNNI ENTERTAINMENT P. LTD., PANCHKULA

In the result all the appeals of Revenue and 14

Bench: Shri Anil Chaturvedi & Shri N.K Choudhry

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Sarita Kumari, Sr. DR

ITA 4953/DEL/2018[2013-14]Status: DisposedITAT Delhi04 Jan 2023AY 2013-14

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K CHOUDHRY, JUDICIAL MEMBER ITA.Nos.4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 The DCIT, Central Munny Entertainment Pvt. Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (Appellant) (Respondent) Cross Objection Nos.169 to 171/Del./2018 Arising out of ITA No. 4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 Munny Entertainment Pvt. The DCIT, Central Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (C…

DCIT, CENTRAL CIRCLE , NOIDA vs. MUNNI ENTERTAINMENT P. LTD., PANCHKULA

In the result all the appeals of Revenue and 14

Bench: Shri Anil Chaturvedi & Shri N.K Choudhry

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Sarita Kumari, Sr. DR

ITA 4952/DEL/2018[2011-12]Status: DisposedITAT Delhi04 Jan 2023AY 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K CHOUDHRY, JUDICIAL MEMBER ITA.Nos.4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 The DCIT, Central Munny Entertainment Pvt. Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (Appellant) (Respondent) Cross Objection Nos.169 to 171/Del./2018 Arising out of ITA No. 4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 Munny Entertainment Pvt. The DCIT, Central Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (C…

DCIT, CENTRAL CIRCLE , NOIDA vs. MUNNI ENTERTAINMENT P. LTD., PANCHKULA

In the result all the appeals of Revenue and 14

Bench: Shri Anil Chaturvedi & Shri N.K Choudhry

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Sarita Kumari, Sr. DR

ITA 4/CTK/2019[2010-11]Status: DisposedITAT Cuttack07 Jun 2022AY 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K CHOUDHRY, JUDICIAL MEMBER ITA.Nos.4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 The DCIT, Central Munny Entertainment Pvt. Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (Appellant) (Respondent) Cross Objection Nos.169 to 171/Del./2018 Arising out of ITA No. 4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 Munny Entertainment Pvt. The DCIT, Central Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (C…

BAJRANG ENGINEERS PRIVATE LIMITED,ROURKELA vs. ACIT,CENTRAL CIRCLE, SAMBALPUR

In the result, appeal of the assessee is allowed

Bench: Shri George Mathan & Shri Arun Khodpiabajrang Engineers Pvt. Ltd. J-3/4, Civil Township, Rourkela-769004 Pan No.Aacca 6655 L …………….. Assessee Versus The Acit, Central Circle, Sambalpur ………………Revenue

Section 153Section 153C

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Bajrang Engineers Pvt. Ltd. J-3/4, Civil Township, Rourkela-769004 PAN No.AACCA 6655 L …………….. Assessee Versus The ACIT, Central Circle, Sambalpur ………………Revenue Shri Firoze B.Andhyarjina, Senior Advocate with Shri Shyam Sunder Jangid/Nikhil Jangid, Advocates the assessee Shri M.K.Gautam, CIT-DR for the Revenue Date of Hearing : 07/06/2022 Date of Pronouncement…

ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE - 2(3), BANGALURU vs. SHRI T.H SURESH BABU, BELLARY

In the result, the appeal by the revenue is dismissed

ITA 1890/BANG/2018[2010-11]Status: DisposedITAT Bangalore06 Apr 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Priyadarshi Mishra, Addl. CIT(DR)(ITAT), BengaluruFor Respondent: Shri Sivaprasad Reddy, ITP

Section 133A(5)Section 139(1)Section 143(2)Section 153Section 153ASection 153A(1)Section 153CSection 153C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2010-11 The Assistant Commissioner of Vs. Shri T H Suresh Babu, Income-Tax, Laxmi Narasimha Nilaya, Central Circle-2(3), Near Railway Quarters, Bangalore. Bamboo Bazaar, Siraguppa Road, Bellary. PAN: BNYPS 1706D APPELLANT RESPONDENT Appellant by : Shri Priyadarshi Mishra, Addl. CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Sivaprasad Reddy, ITP Date of hearing : 04.03.2022 Date of Pronouncement : 06.04.2022 O R D E R Per Chandra Poojari, Accountant…

VINOD KUMAR,NEW DELHI vs. DCIT, GURGAON

In the result, appeal of Assessee allowed

ITA 2526/DEL/2017[2013-14]Status: DisposedITAT Delhi06 Apr 2021AY 2013-14

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Prakash Chand YadavFor Respondent: Shri Prakash Dubey, Sr. D.R

Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA.No.2526/Del./2017 Assessment Year 2013-2014 Shri Vinod Kumar, The DCIT, House No.87, Village & Post Central Circle-1, 7th Floor, Office Jaunpur, Mehralui, HSIIDC Building, Udyog [vs. New Delhi – 110 047. Vihar, Phase-V, PAN AALPK7391K Gurgaon. (Appellant) (Respondent) For Assessee : Shri Prakash Chand Yadav, Advocate. For Revenue : Shri Prakash Dubey, Sr. D.R. Date of Hearing : 31.03.2021 Date of Pronouncement : 06.04.2021 ORDER PER BHAVNESH SAINI, J.M. This…

ACIT, NEW DELHI vs. M/S. ADVANTAGE HOUSING PVT. LTD., NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 1451/DEL/2015[2009-10]Status: DisposedITAT Delhi27 Feb 2020AY 2009-10

Bench: Shri Before Shri Bhavnesh Saini & Before Shri Before Shri Bhavnesh Saini & Bhavnesh Saini & Bhavnesh Saini & Shri Shri R.K. Pandashri Shri R.K. Pandar.K. Pandar.K. Panda

For Appellant: Sh. Sanjay Goel, CIT-DRFor Respondent: Sh. M.P. Rastogi, Advocate

ITA 6569/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Jan 2020AY 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’A BENCH ’A ’A’ NEW DELHI ’A NEW DELHI NEW DELHI NEW DELHI BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER ITA No. 1451/Del/2015 ITA ITA No.…

ACIT, NEW DELHI vs. M/S. REALTECH CONSTRUCTION PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

Bench: Shri G.S. Pannu & Shri Amit Shukla

For Appellant: Smt. Sulekha Verma, CIT-DRFor Respondent: S/Shri Salil Agarwal, Adv. & Shailesh

Section 153CSection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.6569/DEL/2016 Assessment Year 2011-12 ACIT, Central Circle-14, v. M/s. Realtech Construction New Delhi. Pvt. Ltd., D-22, Defence Colony, New Delhi. TAN/PAN: AADCR 1099N (Appellant) (Respondent) Appellant by: Smt. Sulekha Verma, CIT-DR Respondent by: S/Shri Salil Agarwal, Adv. & Shailesh Gupta, Adv. Date of hearing: 17 10 2019 Date of pronouncement: 14 01 2020 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the Revenue against impugned ord…

ACIT, NEW DELHI vs. GRACIOUS PROJECT PVT. LTD, NEW DELHI

Appeal of the Revenue is dismissed

ITA 1720/DEL/2015[2007-08]Status: DisposedITAT Delhi11 Dec 2019AY 2007-08

Bench: Sh. N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 1720/Del/2015 (A.Y 2007-08) Acit, Vs M/S. Gracious Project Pvt. Ltd., Central Circle-30, 09, Tolstoy House, Tolstoy New Delhi. Marg, Cannaught Place, New Delhi. (Pan : Aaccg 3028 M) (Appellant) (Respondent)

Section 132Section 139(1)Section 143(1)Section 143(3)Section 153C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 1720/DEL/2015 (A.Y 2007-08) ACIT, Vs M/s. Gracious Project Pvt. Ltd., Central Circle-30, 09, Tolstoy House, Tolstoy New Delhi. Marg, Cannaught Place, New Delhi. (PAN : AACCG 3028 M) (APPELLANT) (RESPONDENT) Appellant by Shri Sushma Singh, CIT-D.R. Respondent by --None-- Date of Hearing 10.12.2019 Date of Pronouncement 11.12.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue against the order of the Commissioner of Income Tax […

DCIT, FARIDABAD vs. SH. VINOD KUMAR, NEW DELHI

In the result, the appeal of the Revenue is dismissed and Cross Objection of the assessee is allowed

ITA 2550/DEL/2015[2012-13]Status: DisposedITAT Delhi09 Aug 2019AY 2012-13

Bench: Shri Amit Shukla & Shri L. P. Sahu

For Appellant: Shri S.S. Rana, CIT-DRFor Respondent: Shri P.C. Yadav, Adv

Section 133ASection 142(1)Section 143(2)Section 153A(1)(a)Section 153B(1)Section 153B(1)(b)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L. P. SAHU, ACCOUNTANT MEMBER I.T.A. No.2550/DEL/2015 Assessment Year: 2012-13 DCIT, Central Circle-1, vs. Vinod Kumar, Faridabad. H. No.267, Ist Floor, Chhatarpur Enclave, Mehrauli, New Delhi. TAN/PAN: AALPK 7391K (Appellant) (Respondent) CO No.146/DEL/2018 Assessment Year: 2012-13 Vinod Kumar, vs. DCIT, Central Circle-1, H. No.267, Ist Floor, Faridabad. Chhatarpur Enclave, Mehrauli, New Delhi. TAN/PAN: AALPK 7391K (Appellant) (Respondent) Appellant by: Shri S.S. Rana, CIT-DR Respondent by: Shri P…

ACIT, NEW DELHI vs. SMT URMILA CHANDULAL PATEL, NEW DELHI

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1459/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR

ITA 1458/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―F‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ACIT, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ASJPP8428L (Appellant) (Respondent) ACIT, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ACTPP8270C (Appellant) (Respondent) ACIT, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: AJHPP2206P (Appellant) (Respondent) ACIT, Vs. Krish Pa…

ACIT, NEW DELHI vs. KRISH PATEL, NEW DELHI

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR

ITA 1457/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―F‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ACIT, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ASJPP8428L (Appellant) (Respondent) ACIT, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ACTPP8270C (Appellant) (Respondent) ACIT, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: AJHPP2206P (Appellant) (Respondent) ACIT, Vs. Krish Pa…

ACIT, NEW DELHI vs. PRADUMAN PATEL, NEW DELHI

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR

ITA 1456/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―F‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ACIT, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ASJPP8428L (Appellant) (Respondent) ACIT, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ACTPP8270C (Appellant) (Respondent) ACIT, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: AJHPP2206P (Appellant) (Respondent) ACIT, Vs. Krish Pa…

ACIT, NEW DELHI vs. HIMANSHU PATEL, NEW DELHI

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR

ITA 1455/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―F‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ACIT, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ASJPP8428L (Appellant) (Respondent) ACIT, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ACTPP8270C (Appellant) (Respondent) ACIT, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: AJHPP2206P (Appellant) (Respondent) ACIT, Vs. Krish Pa…

ACIT, NEW DELHI vs. ROHAN PATEL, NEW DELHI

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR