DHANESH JAYANTILAL CHOKSHI,VADODARA vs. DCIT CPC, BENGALARU
In the result, the grounds of appeal raised by the assessee is allowed
ITA 59/SRT/2022[2017-18]Status: DisposedITAT Surat09 Feb 2023AY 2017-18
Bench: Shri Pawan Singhdhanesh Jayantilal Chokshi, Ito- Ward 2(5), Bharuch, B-17, Jash Villa, Satsang Gujarat / Vs. Bungalows, Old Padra Road, Cpc Bangalore . Vadodara, Gjuarat-390020. Bcmehta_05@Yahoo.Com Ph;942744114204 Pan No. Acapc 0450 E Appellant/ Assessee Respondent/ Revenue
Section 10(14)Section 143(1)(a)Section 154Section 17(2)Section 254(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER Dhanesh Jayantilal Chokshi, ITO- Ward 2(5), Bharuch, B-17, Jash Villa, Satsang Gujarat / Vs. Bungalows, Old Padra Road, CPC Bangalore . Vadodara, Gjuarat-390020. bcmehta_05@yahoo.com Ph;942744114204 PAN No. ACAPC 0450 E Appellant/ assessee Respondent/ revenue Assessee represented by Shri Krutarth Desai-Advocate Department represented by Shri Vinod Kumar Sr-DR Date of hearing 07/12/2022 Date of pronouncement 09/02/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appe…
