VIPUL MOHANLAL JOSHI,MUMBAI vs. INCOME TAX OFFICER WARD 42(1)(5), MUMBAI

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ITA 2384/MUM/2025Status: DisposedITAT Mumbai13 October 2025AY 2013-14Bench: the Ld. CIT(A) and shall not seek unnecessary adjournments.7. In the result, the appeal of the assessee bearing ITA No.2384/Mum/2025 is allowed for statistical purpose. Order pronounced in the open court on 13th day of October 2025.1 pages

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Vipul Mohanlal Joshi assessee to present its submissions and evidence. Accordingly, the impugned order of the Ld. CIT(A) is set aside to his file for fresh adjudication on all grounds, including the additional legal grounds admitted herein. The assessee shall cooperate in the proceedings before the Ld. CIT(A) and shall not seek unnecessary adjournments.

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