Anand R. Agrawal, Thane vs. ACIT Cir 2, Thane
The appeals are allowed for statistical purposes
ITA 203/MUM/2017[2012-13]Status: DisposedITAT Mumbai29 Nov 2017AY 2012-13
Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2012-13 Shri Anand Ramprasad Agarwal Acit—2 Ground Floor, Vrindavan, Vs. Room No. 27, 6Th Salasar Brijbhoomi, Temba Floor, B-Wing, Ashar Hospital Road, Bhayander West, It Park, Near Thane-401101 Ambika Nagar, Waghle Industrial Estate Road No. 16-Z Thane(W)-400604 Pan No. Ahopa8973F Appellant Respondent Assessment Year: 2012-13 Smt. Radhika Anand Agarwal Acit—2 3, “Giriraj Building”, Vs. Room No. 27, 6Th Salasarbrijboomi, Near Maxus Floor, B-Wing, Ashar Mall,Bhayander West, It Park, Near Thane-401101 Ambika Nagar, Waghle Industrial Estate Road No. 16-Z Thane(W)-400604 Pan No. Aejpa8140C Appellant Respondent Assessment Year: 2012-13 Smt. Sudha Ramprasad Agarwal Acit—2 Ground Floor, Vrindavan, Vs. Room No. 27, 6Th Salasar Brijbhoomi, Temba Floor, B-Wing, Ashar Hospital Road, Bhayander West, It Park, Near Thane-401101 Ambika Nagar, Waghle Industrial Estate Road No. 16-Z Thane(W)-400604 Pan No. Aaopa2404N Appellant Respondent
For Respondent: Mr. Purushottam Kumar, DR
Section 139(1)Section 143(3)Section 54F
…ital gains tax liability.” Thus there is merit in the contentions of the Ld. counsel of the assessee that the present additional evidence go to the root of the matter. It has been held by the Hon’ble Bombay High Court in Smt. Suhasinibai Goenka vs. CIT (1995) 216 ITR 518, 521-22 (Bom) that there would be substantial cause for the Tribunal to allow, for ascertaining and deciding the question, the additional documents to be filed in appeal before it for their fair and just disposal by exercising its power to allow production of additional evidence conferred upon it under Rule 29 of the Tribunal Rules. The instant c…
