ARCHANA SINGH,MUMBAI vs. INCOME TAX OFFICER, DELHI
In the result, impugned order is set aside and appeal of the assessee is allowed for statistical purpose, in the terms aforesaid
ITA 3858/DEL/2025[2012-13]Status: DisposedITAT Delhi17 Nov 2025AY 2012-13
Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
For Appellant: Shri M R Sahu, Chartered AccountantFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 144Section 148Section 5
notice to the assessee on the email id provided in Form
No. 36, as well as through post in accordance with provisions of section 282(1)(a) of the Act.
9. The assessee shall respond to the notice(s) served by the AO, without fail.
10. In the result, impugned
