VLIFE SCIENCES TECHNOLOGIES P LTD (SINCE MERGED WITH NOVALEAD PHARMA P LTD ),PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 1(1), PUNE
In the result, appeal of the assessee is Partly Allowed
ITA 57/PUN/2022[2008-09]Status: DisposedITAT Pune05 Jul 2023AY 2008-09
Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.57/Pun/2022 िनधा"रण वष" / Assessment Year :2008-09 Vlife Sciences Technologies Pvt. The Deputy Ltd., Vs Commissioner Of Income (Since Merged With Novalead Tax, Circle-(1), Pune. Pharma P. Ltd.,) 3Rd Floor, Anahat, Plot No.5, Ram Indu Park, Baner Road, Pune – 411045. Pan: Aabcv 5959 N Assessee/ Appellant Respondent /Revenue Assessee By Shri B.D.Bhide – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 19/04/2023 Date Of Pronouncement 05/07/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax (Appeal)[Nfac], Delhi Dated 23.12.2021 Emanating From Assessment Order Under Section 143(3) R.W.S 147 Of The Act, Dated 28.02.2014 For A.Y.2008-09. The Assessee Has Raised The Following Grounds Of Appeal: “Being Aggrieved By An Order Passed By The Id. Cit(A) - National Faceless Appeal Centre (Nfaq Hereinafter Referred For Short As ‘Id. Cit(A), U/Sec.250 Of The Income Tax Act Dated 23Rd December, Vlife Sciences Technologies Pvt. Ltd., [A]
Section 100Section 143(3)Section 147Section 148Section 151Section 250Section 72
…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.57/PUN/2022 िनधा"रण वष" / Assessment Year :2008-09 VLife Sciences Technologies Pvt. The Deputy Ltd., Vs Commissioner of Income (Since merged with Novalead Tax, Circle-(1), Pune. Pharma P. Ltd.,) 3rd Floor, Anahat, Plot NO.5, Ram Indu Park, Baner Road, Pune – 411045. PAN: AABCV 5959 N Assessee/ Appellant Respondent /Revenue Assessee by Shri B.D.Bhide – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 19/04/2…
