Gautam Industrial Corporation, Ahmedabad vs. The Income Tax Officer, Ward-2(4), Surat
In the result, appeal of the assessee is set-aside to the file of the AO, and the appeal of the assessee is allowed for statistical purposes
ITA 2852/AHD/2015[2011-12]Status: DisposedITAT Surat09 Aug 2018AY 2011-12
Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.2852/Ahd/2015/Srt िनधा"रण वष"/Assessment Year : 2011-12 Gautam Industrial Corporation, Vs. The Income Tax Officer, Plot No.5420, Road No.54, Ward – 2(4), Surat. Nr.Water Tank, Gids, Sachin, Surat – 394 230. [Pan: Aacfg 3505 E] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Prakash D.Shah – Ca राज"व क" ओर से /Revenue By Shri S.R.Meena – Sr.Dr 09.08.2018 सुनवाई क" तारीख/ Date Of Hearing: 18.09.2018 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Accoutant Member: 1. This Appeal By The Assessee Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)-Ii, Surat(In Short “The Cit (A)”) Dated 15.09.2015 Pertaining To Assessment Year 2011-12, Which In Turn Has Arisen From The Order Passed By The Income Tax Officer, Ward-2(4), Surat (In Short “The Ao”) Dated 31.03.2014 Under Section 143(3) Of Income Tax Act, 1961 (In Short ‘The Act’).
Section 143(3)Section 145(3)
…Page 1 of 15 Gautam Industrial Corporation Vs. ITO, Ward-2(4), Surat/I.T.A. No.2852/AHD/2014/SRT/A.Y.:2011-12 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.2852/AHD/2015/SRT िनधा"रण वष"/Assessment Year : 2011-12 Gautam Industrial Corporation, Vs. The Income Tax Officer, Plot No.5420, Road No.54, Ward – 2(4), Surat. Nr.Water Tank, GIDS, Sachin, Surat – 394 230. [PAN: AACFG 3505 E] अपीलाथ" Appellant ""यथ"/Respondent…
