SRI. VIVEK S. HEBBAR,BANGALORE vs. DCIT, BANGALORE

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ITA 863/BANG/2015Status: DisposedITAT Bangalore02 March 2020AY 2008-091 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal consolidated the appeals for a common disposal. The specific decision on the merits of the case is not detailed in this excerpt.

What were the facts?

The assessee filed appeals against the common order of the CIT(A) for assessment years 2008-09 to 2011-12. The appeals were heard together for convenience.

What were the issues?

The appeals concern the assessment years 2008-09 to 2011-12 and were consolidated for hearing and disposal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C’’ BENCH : BANGALORE

Before: SHRI B.R BASKARAN & SHRI PAVAN KUMAR GADALE

For Appellant: Shri V Srinivasan, Advocate
For Respondent: Shri K.V Arvind and Shri Dilip, Advocates – Standing
Hearing: 05.12.2019Pronounced: 02.03.2020

O R D E R

Per B.R Baskaran, Accountant Member :

All these appeals filed by the assessee are directed against the common order dated 30/1/2015 passed by ld CIT(A)-11 and they relate to the asst. years 2008-09 to 2011-12. All these appeals were heard together and they are being disposed of by this common order for the sake of convenience.

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