Le Passage to India Tours & Travels (P.) Ltd. v. Addl. CIT

Dalel Singh, Sonipat vs. Income Tax Officer Ward-1, Sonipat

Appeal is allowed

Bench: Sh. Satbeer Singh Godaraita No. 3189/Del/2025 : Asstt. Year: 2012-13 Dalel Singh, Vs Income Tax Officer, 209, Rewali, Sonepat, Ward-1, Haryana-131039 Sonepat, Haryana-131001 (Appellant) (Respondent) Pan No. Bovps5820L Assessee By: Sh. Samyak Jain, Ca & Sh. Subodh, Adv. Revenue By : Sh. Manoj Kumar, Sr. Dr Date Of Hearing: 23.07.2025 Date Of Pronouncement: 23.07.2025 Order This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Addl./Jcit(A)-2, Chennai’S Din & Order No. Itba/Apl/S/250/2024-25/1075011854(1) Dated 25.03.2025, In Proceedings U/S 143(3) R.W.S. 147 Of The Income Tax Act, 1961 (In Short “The Act”).

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 3189/Del/2025 : Asstt. Year: 2012-13 Dalel Singh, Vs Income Tax Officer, 209, Rewali, Sonepat, Ward-1, Haryana-131039 Sonepat, Haryana-131001 (APPELLANT) (RESPONDENT) PAN No. BOVPS5820L Assessee by: Sh. Samyak Jain, CA & Sh. Subodh, Adv. Revenue by : Sh. Manoj Kumar, Sr. DR Date of Hearing: 23.07.2025 Date of Pronouncement: 23.07.2025 ORDER This assessee’s appeal for Assessment Year 2012-13 arises against the Addl./JCIT(A)-2, Chennai’s DIN & order No. ITBA/APL/S/250/2024-25/1075011854(1)…

Deepak Lakra, Sonipat vs. Income Tax Officer Ward-1, Sonipat

Appeal is allowed

Bench: Sh. Satbeer Singh Godaraita No. 3116/Del/2025 : Asstt. Year: 2012-13 Deepak Lakra, Vs Income Tax Officer, H. No. 603/20, Gali No. 6, Ward-1, Narender Nagar, Sonepat, Sonepat, Haryana-131001 Haryana-131001 (Appellant) (Respondent) Pan No. Adfpl0177P Assessee By: Sh. Subodh Jain, Adv. Revenue By : Sh. Manoj Kumar, Sr. Dr Date Of Hearing: 21.07.2025 Date Of Pronouncement: 21.07.2025 Order This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024-25/1074478924(1) Dated 13.03.2025, In Proceedings U/S 147 R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 3116/Del/2025 : Asstt. Year: 2012-13 Deepak Lakra, Vs Income Tax Officer, H. No. 603/20, Gali No. 6, Ward-1, Narender Nagar, Sonepat, Sonepat, Haryana-131001 Haryana-131001 (APPELLANT) (RESPONDENT) PAN No. ADFPL0177P Assessee by: Sh. Subodh Jain, Adv. Revenue by : Sh. Manoj Kumar, Sr. DR Date of Hearing: 21.07.2025 Date of Pronouncement: 21.07.2025 ORDER This assessee’s appeal for Assessment Year 2012-13 arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2024-25/10744…

American Express Travel Related Services Company Inc., Usa vs. ADIT, New Delhi

The appeal of the assessee stands allowed

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI BEFORE, SHRI G. S. PANNU, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER American Express Travel Asst. Director of Related Services Company Inc. Income Tax, 200, Vesey Street, Vs. Circle-1(1), Mail Stop 50-01 International Taxation, New York NY 10285, USA New Delhi. PAN –AAMFA 3478N (Appellant) (Respondent) Appellant By Sh. Nageswar Rao, Adv. Respondent by Sh. Satpal Gulati, CIT-DR Date of Hearing 17.02.2020 Date of Pronouncement 28 .05.2020 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: This appeal has been preferred by th…