KANCHAN BHALLA,NEW DELHI vs. ACIT, NEW DELHI
In the result, the appeal of Revenue is dismissed
ITA 1756/DEL/2017[2013-14]Status: DisposedITAT Delhi19 Jan 2021AY 2013-14
Bench: Sh. H. S. Sidhuand, Sh. Anil Chaturvedi(Through Video Conferencing) Assistant Commissioner Of Vs. Ms. Kanchan Bhalla Income Tax, Farm No.04, Hyde Park, Central Circle -8, Prakriti Marg, New Delhi. Village-Sultanpur, Mehrauli, New Delhi-110030 Pan No. Afepb 9423 R (Appellant) (Respondent) & Ms. Kanchan Bhalla Vs. Assistant Commissioner Of Farm No.04, Hyde Park Income Tax, Prakriti Marg, Central Circle -8, Village-Sultanpur, New Delhi. Mehrauli, New Delhi-110030 (Appellant) (Respondent) Assessee By Sh. C. S. Aggarwal, Sr. Adv. Sh. R. P. Mall, Adv. Revenue By Sh. Prakash Dubey, Sr. Dr Date Of Hearing: 17/12/2020 Date Of Pronouncement: 19/01/2021
Section 132Section 143(2)Section 143(3)Section 153ASection 153D
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SH. H. S. SIDHU, JUDICIAL MEMBER AND, SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCING) Assistant Commissioner of Vs. Ms. Kanchan Bhalla Income Tax, Farm No.04, Hyde Park, Central Circle -8, Prakriti Marg, New Delhi. Village-Sultanpur, Mehrauli, New Delhi-110030 PAN No. AFEPB 9423 R (APPELLANT) (RESPONDENT) And Ms. Kanchan Bhalla Vs. Assistant Commissioner of Farm No.04, Hyde Park Income Tax, Prakriti Marg, Central Circle -8, Village-Sultanpur, New Delhi. Mehrauli, New Delhi-110030 (APPELLANT) (RESPONDENT) Assessee by Sh. C.…