ACIT, Bhiwani vs. M/S Vikas Wsp Ltd., Bhiwani
In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed
ITA 4305/DEL/2013[2008-09]Status: DisposedITAT Delhi05 Oct 2015AY 2008-09
Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member
Section 140A(3)Section 221(1)
…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 ‘H’ : NEW DELHI BENCH ‘ ’ : NEW DELHI ’ : NEW DELHI ’ : NEW DELHI BEFORE SHRI G.C. GUPTA BEFORE SHRI G.C. GUPTA, VICE BEFORE SHRI G.C. GUPTA BEFORE SHRI G.C. GUPTA , VICE , VICE PRESIDENT AND , VICE PRESIDENT AND PRESIDENT AND PRESIDENT AND SHRI SHRI PRASHANT MAHARISHI SHRI SHRI PRASHANT MAHARISHI PRASHANT MAHARISHI, , , , ACCOUNTANT PRASHANT MAHARISHI ACCOUNTANT ACCOUNTANT MEMBER ACCOUNTANT MEMBER MEMBER MEMBER ITA Nos.…