SH. BHUSHAN LAL SAWHNEY,NEW DELHI vs. DCIT, NEW DELHI
In the result, all the appeals of the Assessee are allowed
ITA 439/DEL/2017[2011-12]Status: DisposedITAT Delhi01 Jun 2021AY 2011-12
Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar
For Appellant: Shri Somil Aggarwal, AdvocateFor Respondent: Shri Satpal Gulati, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R KUMAR, ACCOUNTANT MEMBER ITA.Nos.427, 428, 429, 430, 431 & 432/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 & ITA.Nos.434, 435, 436, 437, 438 & 439/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 Late Shri Bhushan Lal Sawhney, through his L.R / The DCIT, Wife Smt. Sneh Lata Central Circle-7, [vs. Sawhney, 6, Link Road, Jangpura Extension, New Delhi. New Delhi – 110 024. PAN EJKPS1519F [AABFS5250R] (Appellant) (Respondent) S…