Sh. Mayank Chaurasia, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-27, New Delhi, Delhi
ITA 3475/DEL/2025[2016-17]Status: DisposedITAT Delhi01 Dec 2025AY 2016-17
Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2016-17 Sh. Vijay Anand Chaurasia, Vs. Dcit, 575, 1St Floor, Double Central Circle-27, Storey, New Rajinder New Delhi Nagar, New Delhi Pan: Ajypc4260D (Appellant) (Respondent) With Assessment Year: 2016-17 Sh. Rajiv Chaurasia, Vs. Dcit, 575, 1St Floor, Central Circle-27, Double Storey, New Delhi New Rajinder Nagar, New Delhi Pan: Afvpc0105J (Appellant) (Respondent) With Assessment Year: 2016-17 Sh. Navneet Chaurasia, Vs. Dcit, 575, 1St Floor, Central Circle-27, Double Storey, New Delhi New Rajinder Nagar, New Delhi Pan: Aaepc7666E (Appellant) (Respondent) With Assessment Year: 2016-17
Section 153C
…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 Sh. Vijay Anand Chaurasia, Vs. DCIT, 575, 1st Floor, Double Central Circle-27, Storey, New Rajinder New Delhi Nagar, New Delhi PAN: AJYPC4260D (Appellant) (Respondent) With Assessment Year: 2016-17 Sh. Rajiv Chaurasia, Vs. DCIT, 575, 1st Floor, Central Circle-27, Double Storey, New Delhi New Rajinder Nagar, New Delhi PAN: AFVPC0105J (Appellant) (Respondent) With Assessment Year: 2016-17 Sh. Navneet Chaurasia, Vs. DCIT, 575, 1st Floor…