M/S WINTAC LTD ,BANGALORE vs. DY,COMMISSIONER OF INCOME TAX CIRCLE-12(5), BANGALORE
In the result appeal filed by assessee in ITA
ITA 1164/BANG/2017[2008-09]Status: DisposedITAT Bangalore31 Mar 2022AY 2008-09
Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2008-09 M/S. Wintac Ltd., No. 54/1, Boodhihal The Commissioner Of Village, Income Tax, Nelamangala, Bangalore – Iii. Bangalore – 562 123. Vs. Pan: Aaacr8313H Appellant Respondent & Assessment Year : 2008-09 M/S. Wintac Ltd., The Deputy No. 54/1, Budihal Village, Commissioner Of Nelamangala Taluk, Income Tax, Bangalore – 562 123. Circle – 12 (5), Pan: Aaacr8313H Vs. Bangalore. Appellant Respondent : Shri H. Anil Kumar & Assessee By Shri Balram R Rao, Advocates : Dr. Manjunath Karkihalli, Cit Revenue By Dr Date Of Hearing : 17-02-2022 Date Of Pronouncement : 31-03-2022 Order Per Beena Pillaipresent Appeal Arises Out Of Order Dated 28/07/2021 Passed By Hon’Ble Karnataka High Court In Ita No.90 Of 2015
For Respondent: Shri H. Anil Kumar &
Section 115WSection 115W(2)Section 263
…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2008-09 M/s. Wintac Ltd., No. 54/1, Boodhihal The Commissioner of Village, Income tax, Nelamangala, Bangalore – III. Bangalore – 562 123. Vs. PAN: AAACR8313H APPELLANT RESPONDENT & Assessment Year : 2008-09 M/s. Wintac Ltd., The Deputy No. 54/1, Budihal Village, Commissioner of Nelamangala Taluk, Income Tax, Bangalore – 562 123. Circle – 12 (5), PAN: AAACR8313H Vs. Bangalore. APPELLANT RESPONDENT : Shri H. Anil Kumar & Assessee by Shri Balram R Rao, Ad…
