ANISH RAJKUMAR PARASRAMPURIA,MUMBAI vs. INCOME TAX OFFICER, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: SMT. BEENA PILLAI, HON’BLE & SHRI JAGADISH, HON’BLE
PER SMT. BEENA PILLAI, JUDICIAL MEMBER:
Present appeal filed by the assessee arises out of the order dated 08/12/2025 passed by Ld.CIT(A) -51, Mumbai [hereinafter referred to as “Ld.CIT(A)”] for A.Y. 2012-13, on the following revised grounds of appeal:-
ITA 434/MUM/2026 ANISH RAJKUMAR PARASRAMPURIA
“I. Reopening of Assessment is bad in law :
The learned CIT(A) erred in upholding the reopening
The order continues below.
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