SUBHANKAR CHAKRABORTY,KOLKATA vs. ITO, WARD- 5(3)(2), BANGALORE
No AI summary yet for this judgment.
IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - A” BENCH : BANGALORE BEFORESHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2019-20 Shri. Subhankar Chakraborty, ITO, T. M. 5/25 (N. K. 38), Nishikanan, Ward – 5(3)(2), Kolkata – 700 157. PAN : AHHPC 6825 D APPELLANT RESPONDENT
C O R R I G E N D U M
This appeal was disposed of vide order dated 19.1.2023 wherein in the cause title the assessment year is inadvertently mentioned as 2016-17 instead of 2019-20. Hence the Assessment Year in the cause title is modified and substituted to read as “Assessment Year : 2019-20”. (LAXMI PRASAD SAHU) Accountant Member Bangalore, Dated: 11th April, 2023. /Desai S Murthy /
Copy to:
Appellant
Respondent 3. CIT
CIT(A)
DR, ITAT, Bangalore. By order
Recent GST High Court judgments
Search GST case law →- Piyush Shantilal Veera vs. State Of U.P.Allahabad · 23 Oct 2026
- Tvl. Pooja Shri Traders vs. The Deputy State Tax Officer - 1Madras · 23 Oct 2026
- Aashutosh vs. The State Of Madhy PradeshMadhya Pradesh · 23 Oct 2026
- M/S Barnala Steel Industries Private Limited vs. State Of Uttar Pradesh And 2 OthersAllahabad · 22 Oct 2026
- Skd Suppliers Private Limited vs. The Superintendent, Central CGST, Rishra Division, Range-Ii, And AnrCalcutta · 22 Oct 2026