Income Tax Officer, Ward-1(1), Kolhapur vs. Ajara Merchants Co-Op. Credit Society Ltd., Ajara
In the result, the appeal filed by the Revenue in ITA
ITA 1693/PUN/2024[2015-16]Status: DisposedITAT Pune28 Aug 2025AY 2015-16
Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1138 & 1693/Pun/2024 िनधा"रण वष" / Assessment Year : 2015-16 Ito, Ward-1(1), Kolhapur. Vs. Ajara Merchants Co-Op. Credit Society Ltd., Main Branch, Nalawade Building, Main Road, Ajara, Kolhapur- 416505. Pan : Aadca1779J Appellant Respondent Revenue By Shri Ramnath P. Murkunde : Assessee By : Shri Pramod S. Shingte Date Of Hearing : 28.08.2025 Date Of Pronouncement : 28.08.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Revenue Are Directed Against The Separate Orders Dated 23.03.2024 & 13.06.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2015-16. 2. First We Shall Take Up The Quantum Appeal I.E Ita No.1138/Pun/2024 For Adjudication.
For Appellant: Shri Pramod S. Shingte
Section 142(1)Section 147Section 148Section 271FSection 69
…hout waiting for remand report called from the AO the appellate order was passed. 9. Ld. DR ultimately submitted that Ld. CIT(A)/NFAC erred in not completely following the judgement passed by Hon’ble Bombay High Court in the case of Bhavna Steel Vs ITO (2023) 152 Taxmann.com 218 Bombay. It was contended that in the above case law relied on by Ld. CIT(A)/NFAC Hon’ble court has also directed to assess or reassess the assessee if required after considering the submissions & documents of the assessee. It was therefore contended by Ld. DR that in the instant case this aspect was not considered by Ld. CIT(A)/NFAC, sinc…
