“Section 24(1)(x)”

Section References (mined)Section 24Section 24(1)(x)2 judgments

VIMAL KAUR,NEW DELHI vs. DCIT, CIRCLE- 2(1)(2), INTERNATIONAL TAXATION, NEW DELHI

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 871/DEL/2018[2013-14]Status: DisposedITAT Delhi04 Jan 2022AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudhary(Through Video Conferencing) Vimal Kaur Vs. Dcit 23, West Avenue Road, Circle – 2(1)(2) Punjabi Bagh, New Delhi International Taxation New Delhi Pan : Aplpk 3423 M (Appellant) (Respondent)

Section 143(3)Section 23(1)(c)Section 24

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER

SURJIT SINGH,NEW DELHI vs. DCIT, CIRCLE- 3(1)(2), INTERNATIONAL TAXATION , NEW DELHI

The appeal of the assessee is allowed for statistical purposes

ITA 870/DEL/2018[2013-14]Status: DisposedITAT Delhi04 Aug 2021AY 2013-14

Bench: Shri R.K. Panda & Shri Laliet Kumarasstt. Year 2013-14

For Appellant: Shri G.S. Kohli, CAFor Respondent: Shri Sri Prakash Dubey, Sr.DR

Section 24

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI