Lakshya Realinfra Pvt. Ltd., Noida vs. ACIT, Circle- 15(1), New Delhi
In the result, appeal of the assessee is partly allowed
ITA 4293/DEL/2017[2012-13]Status: DisposedITAT Delhi31 Jul 2023AY 2012-13
Bench: Shri C.M. Garg & Shri M. Balaganeshlakshya Realinfra Pvt. Ltd, Vs. Acit, Unit No. 703-704, 7Th Floor, Circle-15(1), P-6, Ocean Complex, Opp Gip New Delhi Mall, Sector-18, Noida (Appellant) (Respondent) Pan: Aabcl5225G Assessee By : Sh. Sandeep Sapra, Adv Revenue By: Ms. Raja Rajeshwari R., Sr. Dr Date Of Hearing 23/05/2023 Date Of Pronouncement 31/07/2023
For Appellant: Sh. Sandeep Sapra, AdvFor Respondent: Ms. Raja Rajeshwari R., Sr. DR
Section 57
…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE Shri C.M. Garg, Judicial Member and Shri M. Balaganesh, Accountant Member Lakshya Realinfra Pvt. Ltd, Vs. ACIT, Unit No. 703-704, 7th Floor, Circle-15(1), P-6, Ocean Complex, Opp GIP New Delhi Mall, Sector-18, Noida (Appellant) (Respondent) PAN: AABCL5225G Assessee by : Sh. Sandeep Sapra, Adv Revenue by: Ms. Raja Rajeshwari R., Sr. DR Date of Hearing 23/05/2023 Date of pronouncement 31/07/2023 O R D E R PER C. M. GARG, J. M.: 1. This appeal has been filed by the assessee against the order of the ld CIT(A)-5, Delhi dated 05.04.2017 for AY 2012-13. 2.…
