RAJESH GULATI,NEW DELHI vs. ACIT CIRCLE-4(1), NEW DELHI
In the result, the appeal of the assessee is allowed
ITA 5170/DEL/2019[2010-11]Status: DisposedITAT Delhi22 Sept 2022AY 2010-11
Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia
For Appellant: Shri Vipin Jain CAFor Respondent: Shri Anil Kumar Sharma, Sr. DR
Section 147Section 148Section 148(2)Section 151(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.5170/DEL/2019 Assessment Year 2010-11 Rajesh Gulati, v. ACIT, Flat No.915, 9th Floor, Circle-41(1), Indraprakash Building, New Delhi. 21 Barakhamba Road, New Delhi. TAN/PAN: AJKPG5827A (Appellant) (Respondent) Appellant by: Shri Vipin Jain CA Respondent by: Shri Anil Kumar Sharma, Sr. DR Date of hearing: 24 08 2022 Date of pronouncement: 22 09 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against t…
