GOPAL DAS ESTATES & HOUSING PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI
In the result, the appeal of the assessee is partly allowed for
ITA 2576/DEL/2015[2011-12]Status: DisposedITAT Delhi04 Feb 2022AY 2011-12
Bench: Shri G.S.Pannu & Shri Kul Bharat
Section 143(3)Section 14ASection 23
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI “C” BENCH: NEW DELHI
(THROUGH VIDEO CONFERENCING)
BEFORE SHRI G.S.PANNU, PRESIDENT &
SHRI KUL
