KARTAR SINGH,ROHTAK vs. ACIT, CIRCLE- 42(1), NEW DELHI
In the result, the appeal of the assessee is allowed for statistical purpose
ITA 3268/DEL/2019[2010-11]Status: DisposedITAT Delhi05 Sept 2023AY 2010-11
Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 3268/Del/2019 : Asstt. Year : 2010-11 Kartar Singh, Vs Acit, C/O S.K. Bansal, Ca, Circle-42(1), 101, First Floor, Kochar Market, New Delhi-11 Jhajjar Road, Opp. Khanu Mandi, Rohtak, Haryana-12001 (Appellant) (Respondent) Pan No. Cskps5940K Assessee By : None Revenue By : Sh. Amit Katoch, Sr. Dr Date Of Hearing: 19.07.2023 Date Of Pronouncement: 05.09.2023 Order Per Dr. B. R. R. Kumar:
For Appellant: NoneFor Respondent: Sh. Amit Katoch, Sr. DR
Section 49(1)Section 54B
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH ‘H’, NEW DELHI
Before Sh. C. M. Garg, Judicial Member
Dr. B
