Tmi E2E Academy Private Limited, Hyderabad vs. Income Tax Officer, Ward-2(4), Hyderabad
In the result, appeal of the assessee is partly allowed for statistical purposes, in above terms
ITA 1879/HYD/2018[2014-15]Status: DisposedITAT Hyderabad27 Sept 2021AY 2014-15
Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2014-15 Tmi E2E Academy Pvt. Vs. Income-Tax Officer, Ltd., Hyderabad. Ward – 2(4), Hyderabad. Pan – Aadct 7103 K (Appellant) (Respondent) Assessee By: Shri J. Maruthi Raghuram Revenue By: Smt. N. Swapna Date Of Hearing: 09/09/2021 Date Of Pronouncement: 04/10/2021 O R D E R Per L.P. Sahu, A.M.: This Appeal Filed By The Assessee Is Directed Against Cit(A) – 2, Hyderabad’S Order Dated 28/06/2018 For Ay 2014-15 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961 ; In Short “The Act”, As Stated In Grounds Of Appeal.
For Appellant: Shri J. Maruthi RaghuramFor Respondent: Smt. N. Swapna
Section 143(3)Section 244ASection 37(1)Section 40Section 40(0)Section 43B
…behalf of the assessee, and Mr. G.K. Joshi, senior standing counsel for the Department. Counsel for the parties submit that the question is covered by the decision rendered on January 10, 1996, by this court in CIT v. Bharat Bamboo and Timber Suppliers [1996] 219 ITR 212. Following the said decision, we answer the question in the affirmative, i.e., in favour of the assessee and against the Revenue.” 6.2 Respectfully following the above decision, we delete the disallowance of Rs. 70,350/- made by the AO on this count and accordingly, grounds raised on this issue are allowed. 7. As regards ground No. 3 relating to…