Vaishali Keshav Kulkarni, Pune vs. ITO Ward 13(2), Pune
In the result the Grounds Numbers 2, 3 and 4 raised by the assessee are allowed
ITA 540/PUN/2025[2015-16]Status: DisposedITAT Pune28 May 2025AY 2015-16
Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.540/Pun/2025 निर्धारण वर्ष / Assessment Year: 2015-16 Vaishali Keshav Kulkarni, Flat No.3, Hermes Grandstand Society, Kavade Maal Sopan Baug, Pune Cantt East So., Pune 411001. Pan: Atjpk4884A Appellant/ Assessee V The Income Tax Officer, S Ward-13(2), Pune. Respondent / Revenue Assessee By Shri Kartik Natrajan – Ca/Ar Revenue By Shri Harish Bist – Addl.Cit(Dr) Date Of Hearing 03/04/2025 Date Of Pronouncement 28/05/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961; Dated 13.12.2024 For Assessment Year 2015-16 Emanating From Assessment Order U/S.147 R.W.S 144 Dated 05/03/2024. The Assessee Has Raised The Following Grounds Of Appeal :
Section 147Section 148Section 148ASection 149Section 250
…आयकर अपीलीय अधिकरण "एस एम सी” न्यायपीठ पुणे में। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.540/PUN/2025 निर्धारण वर्ष / Assessment Year: 2015-16 Vaishali Keshav Kulkarni, Flat No.3, Hermes Grandstand society, Kavade Maal Sopan Baug, Pune Cantt East SO., Pune 411001. PAN: ATJPK4884A Appellant/ Assessee V The Income Tax Officer, s Ward-13(2), Pune. Respondent / Revenue Assessee by Shri Kartik Natrajan – CA/AR Revenue by Shri Harish Bist – Addl.CIT(DR) Date of hearing 03/04/2025 Date of p…
