DCIT, AHMEDABAD vs. TRIPOLI MANAGEMENT PRIVATE LIMITED, AHMEDABAD

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ITA 5/AHD/2024Status: DisposedITAT Ahmedabad01 August 2024AY 2016-17Bench: SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI MAKARAND V. MAHADEOKAR (Accountant Member)9 pages

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Income Tax Appellate Tribunal, “ C ” BENCH, AHMEDABAD

Before: SHRI SIDDHARTHA NAUTIYAL & SHRI MAKARAND V. MAHADEOKAR

For Appellant: Shri Vartik Chokshi, AR
Hearing: 29/07/2024Pronounced: 01/08/2024

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त ( अपील ) / The CIT(A)-12, Ahmedabad 5. �वभागीय ��त�न�ध , आयकर अपील�य अ�धकरण , राजोकट/DR,ITAT, Ahmedabad, 6. गाड� फाईल /Guard file.

आदेशानुसार/ BY ORDER,

स�या�पत ��त //True Copy//

सहायक पंजीकार (Asstt. Registrar) आयकर अपील�य अ�धकरण, ITAT, Ahmedabad

1.

Date of dictation (word processed by Hon’ble AM in his laptop) : 31.7..2024 2. Date on which the typed draft is placed before the : 31.7.2024 Dictating Member. 3. Date on which the approved draft comes to the Sr.P.S./P.S : 4. Date on which the fair order is placed before the Dictating : Member for pronouncement. 5. Date on which fair order placed before Other Member : 6. Date on which the fair order comes back to the : 01.8.24 Sr.P.S./P.S. 7. Date on which the file goes to the Bench Clerk. : 01.8.24 8. Date on which the file goes to the Head Clerk. : 9. The date on which the file goes to the Assistant Registrar : for signature on the order. 10. Date of Despatch of the Order :

DCIT, AHMEDABAD vs TRIPOLI MANAGEMENT PRIVATE LIMITED, AHMEDABAD | BharatTax