SUMITRA B. MEHTALI,MUMBAI vs. DCIT WD 17(2), MUMBAI

PDF · subscribers
ITA 5218/MUM/2012Status: DisposedITAT Mumbai29 February 2016AY 2005-061 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI RAMIT KOCHAR

For Appellant: Shri Shriram Bajaj
For Respondent: Shri Rakesh Kumar Agarwal

PER SAKTIJIT DEY, J.M.

Aforesaid appeal of the assessee is directed against the order dated 26th June 2012, passed by the learned Commissioner (Appeals)– 29, Mumbai, confirming penalty imposed under section 271(1)(c) of

Recent GST High Court judgments

Search GST case law →