M/S ESTEEM CLASSIC,BANGALORE vs. DCIT, BANGALORE

ITA 1053/BANG/2016Status: DisposedITAT Bangalore02 May 2018AY 2010-112 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) Bangalore Bench heard the appeals filed by the assessee. After considering the submissions, the Tribunal decided to allow the appeals.

What were the facts?

The assessee filed appeals against a common order passed by the Commissioner of Income-tax (Appeals) for the assessment years 2010-11 to 2012-13. The appeals were heard by the ITAT Bangalore Bench.

What were the issues?

The core issue revolved around the correctness of the order passed by the Commissioner of Income-tax (Appeals) concerning the assessment years 2010-11 to 2012-13.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘A’

Before: SHRI N.V VASUDEVAN & SHRI. JASON P BOAZ

For Appellant: Shri Narendra Sharma, Advocate

For Respondent: Shri C.H Sundar Rao, CIT

PER SHRI N.V VASUDEVAN, JUDICIAL MEMBER : These are appeals by the Assessee against a common order dated 30.3.2016 of Commissioner of Income-tax (Appeals) for AY 2010-11 to 2012- 13.

29.

In the result, the appeals are allowed.

Order pronounced in the open court on 2nd May , 2018.

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