SONIA MALIK,NEW DELHI vs. JCIT, RANGE- 69, NEW DELHI
In the result, the appeal filed by the assessee is allowed
ITA 7792/DEL/2018[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13
Bench: Shri R.K. Pandaassessment Year: 2012-13 Sonia Malik, Vs. Jcit, 229, Ground Floor, Range-69, Avtar Enclave, Paschim Vihar, New Delhi. New Delhi. Pan: Anqpm9150J (Appellant) (Respondent) Assessee By : Shri Pramod Jain, Fca Revenue By : Shri S.L. Anuragi, Sr. Dr Date Of Hearing : 06.05.2019 Date Of Pronouncement : 10.05.2019 Order This Appeal By The Assessee Is Directed Against The Order Dated 6Th Septemfebr, 2018 Passed By The Cit(A)-21, New Delhi, Relating To Assessment Year 2012-13. 2. The Assessee In Various Grounds Has Challenged The Order Of The Cit(A) In Sustaining The Penalty Of Rs.3,25,000/- Levied By The Jcit U/S 271D Of The It Act.
For Appellant: Shri Pramod Jain, FCAFor Respondent: Shri S.L. Anuragi, Sr. DR
Section 269SSection 271DSection 273BSection 54F
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2012-13 Sonia Malik, Vs. JCIT, 229, Ground Floor, Range-69, Avtar Enclave, Paschim Vihar, New Delhi. New Delhi. PAN: ANQPM9150J (Appellant) (Respondent) Assessee by : Shri Pramod Jain, FCA Revenue by : Shri S.L. Anuragi, Sr. DR Date of Hearing : 06.05.2019 Date of Pronouncement : 10.05.2019 ORDER This appeal by the assessee is directed against the order dated 6th Septemfebr, 2018 passed by the CIT(A)-21, New Delhi, relating to Assessment Year 2012-13. 2. The assessee in various grounds h…
