ACIT Circle-11(2), New Delhi vs. Humboldt Wedag India Private Limited, New Delhi
In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed
ITA 1413/DEL/2020[2006-07]Status: DisposedITAT Delhi29 May 2023AY 2006-07
Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia
For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Shri T. James Singson, CIT-DR
Section 147Section 148
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1299/DEL/2020 Assessment Year 2006-07 Humboldt Wedag India Pvt. Ltd. v. ACIT, A-36, Mehtab House, Mohan Co- Circle-11(2), operative Industrial Area New Delhi. Mathura Road New Delhi TAN/PAN: AAACH7474G (Appellant) (Respondent) I.T.A. No.1413/DEL/2020 Assessment Year 2006-07 ACIT v. Humboldt Wedag India Pvt. Ltd. Circle-11(2) A-36, Mehtab House, Mohan Co- New Delhi operative Industrial Area Mathura Road New Delhi TAN/PAN: AAACH7474G (Appellant) (Resp…