Gurgaon One Resident Welfare Association, Gurgaon vs. ITO-Ward 1(5), Gurgaon
In the result appeal of the assessee is allowed
ITA 4145/DEL/2025[2017-18]Status: DisposedITAT Delhi13 Mar 2026AY 2017-18
Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarita No.4145/Del/2025 (Assessment Year 2017-18) Gurgaon One Resident Welfare Income Tax Officer, Association, Ward-1(5), Gurgaon. Sector-22, Mullahera, Vs. Old Delhi Gurgaon Road, Gurgaon-122015, Haryana. Pan-Aaaag5591K (Appellant) (Respondent) Assessee By Shri M.R. Sahu, Ca Shri Manish Gupta, Sr. Dr. Department By Date Of Hearing 09.03.2026 Date Of Pronouncement 13.03.2026 O R D E R Per Vimal Kumar, Jm: The Appeals Filed By The Assessee Are Against Orders Dated 13.06.2025 Of The Learned Commissioner Of Income Tax (Appeals)-Mumbai [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250 Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Orders Dated 28.12.2018 & 13.11.2019 Of Ld. Assessing Officer, Ward-1(5), Gurgaon For Assessment Years 2016-17 & 2017-18 Respectively. Gurgaon One Resident Welfare Association Vs. Ito
Section 124(3)(a)Section 142(1)Section 143(2)Section 250Section 57
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.4145/Del/2025 (ASSESSMENT YEAR 2017-18) Gurgaon One Resident Welfare Income Tax Officer, Association, Ward-1(5), Gurgaon. Sector-22, Mullahera, Vs. Old Delhi Gurgaon Road, Gurgaon-122015, Haryana. PAN-AAAAG5591K (Appellant) (Respondent) Assessee by Shri M.R. Sahu, CA Shri Manish Gupta, Sr. DR. Department by Date of Hearing 09.03.2026 Date of Pronouncement 13.03.2026 O R D E R PER VIMAL KUMAR, JM: The appeals filed by the Assessee are against orders dat…