Melody Enterprises Private Limited, Delhi vs. ACIT Central Circle-13, Delhi
In the result, the appeal of the Assessee in ITA No
ITA 1349/DEL/2023[2016-17]Status: DisposedITAT Delhi12 Sept 2025AY 2016-17
Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.Melody Enterprises Private Vs Acit Limited Central Circle-13 E-2, Kh No. 547, 548, 549, 550, Ara Centre, 551,552, Village Alipur, Jhandewalan Extension, Landmark Near Karan Garden, New Delhi North West Delhi Pan: Aajcm3652Q Appellant Respondent Assessee By None Revenue By Sh. Dheeraj Kumar Jain, Sr. Dr Date Of Hearing 02/09/2025 Date Of Pronouncement 12/09/2025 Order Per Yogesh Kumar, U.S. Jm: The Present Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-28, (‘Ld. Cit(A)’ For Short), New Delhi Dated 28/10/2022 For The Assessment Year 2016-17. 2. None Appeared For The Assessee. Considering The Issue Involved In The Present Appeal, We Deem It Fit To Decide The Appeal On Hearing The Ld. Department'S Representative & Perusing The Material Available On Record. Melody Enterprises Pvt. Ltd. Vs. Acit
Section 132Section 143(3)Section 153D
…1 ITA No. 1349/Del/2023 Melody Enterprises Pvt. Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER Melody Enterprises Private Vs ACIT Limited Central Circle-13 E-2, KH No. 547, 548, 549, 550, ARA Centre, 551,552, Village Alipur, Jhandewalan Extension, Landmark Near Karan Garden, New Delhi North West Delhi PAN: AAJCM3652Q Appellant Respondent Assessee by None Revenue by Sh. Dheeraj Kumar Jain, Sr. DR Date of Hearing 02/09/2025 Date of Pronouncement 12/09/2025 ORDER PER YOGESH KUMAR, U.S. J…
