WSP CONSULTANTS INDIA PRIVATE LIMITED,UTTAR PRADESH vs. PR, CIT, DELHI-7, NEW DELHI
The appeal of the assessee is allowed
ITA 867/DEL/2021[2011-12]Status: DisposedITAT Delhi27 Mar 2024AY 2011-12
Bench: Shri Shamim Yahya & Shri Anubhav Sharmaassessment Year: 2011-12 Wsp Consultants India Private Ltd., Vs Pr. Cit, Fc-24, Film City Noida, Delhi-7, Sector 16A, Gautam Budh Nagar, New Delhi. Uttar Pradesh – 201301. Pan: Aaacw5220F (Appellant) (Respondent) Assessee By : Shri Himanshu S. Sinha, Shri Bhuwan Dhoopar & Shri Parash Biswal, Advocates Revenue By : Shri Rajesh Kumar, Cit-Dr Date Of Hearing : 22.03.2024 Date Of Pronouncement : 27.03.2024 Order Per Anubhav Sharma, Jm:
For Appellant: Shri Himanshu S. SinhaFor Respondent: Shri Rajesh Kumar, CIT-DR
Section 143(1)Section 143(3)Section 144CSection 144C(5)Section 254Section 263Section 92C
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I : NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2011-12 WSP Consultants India Private Ltd., Vs Pr. CIT, FC-24, Film City Noida, Delhi-7, Sector 16A, Gautam Budh Nagar, New Delhi. Uttar Pradesh – 201301. PAN: AAACW5220F (Appellant) (Respondent) Assessee by : Shri Himanshu S. Sinha, Shri Bhuwan Dhoopar & Shri Parash Biswal, Advocates Revenue by : Shri Rajesh Kumar, CIT-DR Date of Hearing : 22.03.2024 Date of Pronouncement : 27.03.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred b…