Dabur Invest Corp, New Delhi vs. JCIT, Range-46, New Delhi
In the result, appeal of the assessee is partly allowed
ITA 8058/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Feb 2021AY 2015-16
Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Partially Through Video Conferencing) Dabur Invest Corp, The Joint Commissioner Of Vs. 4Th Floor, Punjabi Bhawan, 10, Income Tax , Rouse Avenue, New Delhi Range-46, Pan: Aaadfd2529G New Delhi (Appellant) (Respondent)
For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri G. C. Srivastava, Adv
Section 143Section 4
…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Partially Through Video Conferencing) Dabur Invest Corp, The Joint Commissioner of Vs. 4th Floor, Punjabi Bhawan, 10, Income Tax , Rouse Avenue, New Delhi Range-46, PAN: AAADFD2529G New Delhi (Appellant) (Respondent) Assessee by : Shri M. P. Rastogi, Adv Revenue by: Shri G. C. Srivastava, Adv Date of Hearing 12/01/2021 Date of pronouncement 11/02/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 01. This appeal is filed by the Dabur invest Corporation, [ The appel…
