Amit Ghose, Kolkata vs. DCIT, Cir-22, Kolkata
In the result, the appeal of the assessee is partly allowed for statistical purposes
ITA 1412/KOL/2016[2010-11]Status: DisposedITAT Kolkata09 Mar 2018AY 2010-11
Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1412/Kol/2016 Assessment Year : 2010-11 Amit Ghose -Vs- Dcit, Circle-22, Kolkata [Pan: Adxpg 4852 G] (Formerly Jcit, Range-22, Kolkata) (Appellant) (Respondent)
For Appellant: Shri Miraj D Shah, ARFor Respondent: Shri Saurabh Kumar, Addl. CIT Sr. DR
Section 143(3)Section 37(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 1412/Kol/2016 Assessment Year : 2010-11 Amit Ghose -vs- DCIT, Circle-22, Kolkata [PAN: ADXPG 4852 G] (formerly JCIT, Range-22, Kolkata) (Appellant) (Respondent) For the Appellant : Shri Miraj D Shah, AR For the Respondent : Shri Saurabh Kumar, Addl. CIT Sr. DR Date of Hearing : 21.02.2018 Date of Pronouncement : 09.03.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals)-6, Kolkata [in sh…
