INCOME TAX OFFICER vs M/S. SHAH BAFNA ASSOCIATES,, PUNE

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R.S. SYAL & SHRI VIKAS AWASTHY

For Appellant: Shri Prayag Jha

For Respondent: Shri M.K. Verma

आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार आदेशानुसार

// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

ITA Nos.181 & 199/PUN/2017 M/s. Shah Bafna Associates

Date 1. Draft dictated on 27-06-2019 Sr.PS 2. Draft placed before author 27-06-2019 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

INCOME TAX OFFICER vs. M/S. SHAH BAFNA ASSOCIATES,, PUNE