KUMKUM KANODIA,NEW DELHI vs. DCIT, NEW DELHI
In the result, the appeal filed by the assessee is allowed
ITA 5260/DEL/2014[2011-12]Status: DisposedITAT Delhi20 Nov 2018AY 2011-12
Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Kumkum Kanodia, Vs. Dcit, C-175, Pushpanjali Enclave, Central Circle-11, Pitampura, New Delhi. New Delhi. Pan: Aanpk6021C (Appellant) (Respondent) Assessee By : Shri Ved Jain & Shri Kislaya Parashar, Advocates; & Shri Ashish Goel, Ca Revenue By : Shri Vijay Verma, Cit, Dr Date Of Hearing : 04.10.2018 Date Of Pronouncement : 20.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 29Th August, 2014 Of The Cit(A)-31, New Delhi Relating To Assessment Year 2011-12. 2. Although A Number Of Grounds Have Been Raised By The Assessee, These All Relate To The Order Of The Cit(A) In Sustaining The Addition To The Extent Of Rs.4,24,773/- On Account Of Diamond Jewellery Found During The Course Of Search. 3. The Facts Of The Case, In Brief, Are That The Assessee Is An Individual. A Search
For Appellant: Shri Ved Jain & Shri Kislaya ParasharFor Respondent: Shri Vijay Verma, CIT, DR
Section 132(1)Section 132(4)
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : D : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Kumkum Kanodia, Vs. DCIT, C-175, Pushpanjali Enclave, Central Circle-11, Pitampura, New Delhi. New Delhi. PAN: AANPK6021C (Appellant) (Respondent) Assessee by : Shri Ved Jain & Shri Kislaya Parashar, Advocates; and Shri Ashish Goel, CA Revenue by : Shri Vijay Verma, CIT, DR Date of Hearing : 04.10.2018 Date of Pronouncement : 20.11.2018 ORDER PER R.K. PANDA, AM: This appeal by the assessee is directed against the order dated 29th August, 2014…
