KARAN KHURANA ,DELHI vs. ITO, WARD- 48(2), NEW DELHI
In the result, the appeal of assessee is allowed
ITA 1783/DEL/2019[2010-11]Status: DisposedITAT Delhi17 Mar 2021AY 2010-11
Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar
For Appellant: Shri Suresh Gupta, C.AFor Respondent: Shri N.K. Bansal, Sr. D.R
Section 147Section 148Section 149(1)(b)Section 151
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES “C” : DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND SHRI B.R.R KUMAR
