VINOD KARSANBHAI PATEL,DELHI vs. ACIT, CENTRAL CIRCLE- 17, DELHI
In the result, the appeal of the assessee is partly allowed
ITA 7384/DEL/2018[2010-11]Status: DisposedITAT Delhi23 Jun 2023AY 2010-11
Bench: Shri Chandra Mohan Garg & Assessment Year: 2010-11 Vinod Karsanbhai Patel, The Acit, Central Circle-17, 208/2885, 2Nd Floor, Haryana Singh Road, Delhi Karol Bagh, Delhi 110005 Vs. Pan Aacpp 0956 G (Appellant) (Respondent) For Assessee : Shri Hiren Mehta, Ca Shri Nirbhay Mehta, Ca For Revenue : Shri Om Prakash, Sr. Dr Date Of Hearing : 11.04.2023 Date Of Pronouncement : 23.06.2023 Order Per Chandra Mohan Garg:- This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.12.2022 Of The Ld. Nfac, New Delhi, Relating To Assessment Year 2020-21. 2. The Ld. Assessee Representative (Ar) Submitted That The Assessee Does Not Want To Press Ground No. 1 & 2 & Hence The Same Are Dismissed Has Not Pressed. Ground No. 6 Is General In Nature Which Requires No Specific Adjudication. Remaining Effective Grounds For Adjudication Are As Follows:-
For Appellant: Shri Hiren Mehta, CAFor Respondent: Shri Om Prakash, Sr. DR
…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: SMC: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND Assessment Year: 2010-11 Vinod Karsanbhai Patel, The ACIT, Central Circle-17, 208/2885, 2nd Floor, Haryana Singh Road, Delhi Karol Bagh, Delhi 110005 vs. PAN AACPP 0956 G (Appellant) (Respondent) For Assessee : Shri Hiren Mehta, CA Shri Nirbhay Mehta, CA For Revenue : Shri Om Prakash, Sr. DR Date of Hearing : 11.04.2023 Date of Pronouncement : 23.06.2023 ORDER Per Chandra Mohan Garg:- This appeal filed by the assessee is directed against the order dated 05.12.2022 of the Ld. NFAC, New Delhi, relating…
