M/S. C 1 India Pvt. Ltd., New Delhi vs. DCIT, New Delhi
In the result appeal of the assessee is allowed
ITA 5233/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Feb 2019AY 2011-12
Bench: Shri H.S.Sidhu & Shri Prashant Maharishic1 India Pvt. Ltd, Vs. Dcit, D-5, 3Rd Floor, Defence Colony, Central Circle-3, New Delhi New Delhi Pan: Aabcc4078L (Appellant) (Respondent)
For Appellant: Ms. Aayushi Gupta, AdvFor Respondent: Ms. Rinku Singh, Sr. DR
Section 143Section 37
…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER C1 India Pvt. Ltd, Vs. DCIT, D-5, 3rd Floor, Defence Colony, Central Circle-3, New Delhi New Delhi PAN: AABCC4078L (Appellant) (Respondent) Assessee by : Ms. Aayushi Gupta, Adv Revenue by: Ms. Rinku Singh, Sr. DR Date of Hearing 16/01/2019 Date of pronouncement 18/02/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-23, New Delhi dated 12.06.2015 for the Assessment Year 2011-12. 2. The assessee has…
