SMT. RITU SINGH,DELHI vs. ITO, NEW DELHI
In the result, appeal of the assessee is allowed
ITA 6504/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2023AY 2012-13
Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2012-13
For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms. Princy Singla, Sr. DR
Section 143(1)Section 143(3)Section 54Section 68
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH “F”: NEW DELHI
BEFORE
SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER
AND MS. ASTHA CHANDRA, JUDICIAL
