Nitin P. Chheda, Mumbai vs. ITO 23(1)(3), Mumbai
In the result, appeal of the assessee is partly allowed
ITA 3945/MUM/2018[2010-11]Status: DisposedITAT Mumbai26 Jul 2019AY 2010-11
Bench: Shri C.N. Prasad, Hon'Ble
For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B
…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 3944 & 3945/MUM/2018 (A.Ys: 2009-10 & 2010-11) Shri Nitin P. Chheda v. Income Tax Officer Room No. 4, Sharad villa Ward No. 23(1)(3) Jangal Mangal Road C-10, Bandra Kurla Complex Bhandup (W), Mumbai – 400 078 Bandra (E), Mumbai – 400 051 PAN: ACUPC 5585 A (Appellant) (Respondent) Assessee by : Shri V.D. Parmar Department by : Shri Chaitanya Anjaria Date of Hearing : 03.06.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the assessee cha…