Saket Agarwal, Jaipur vs. ITO Ward 2(3) Jaipur, Jaipur
In the result appeal filed by the assessee is allowed
ITA 646/JPR/2024[2014-15]Status: DisposedITAT Jaipur01 Oct 2024AY 2014-15
Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
For Appellant: Ms. Satwika Jhan, AdvFor Respondent: Ms. Alka Gautam (CIT) a
Section 143(2)Section 143(3)Section 271(1)(c)Section 41(1)
…nder appeal. We also agree with the submission of counsel for the assessee that there is no loss to the Revenue whether to tax in this year or in assessment year 2006-07. 19. The Bombay High Court in the case of CIT v. Modest Maritime Services (P) Ltd. (2011) 338 ITR 64 (Bom), observed that the Tribunal, while deleting, held that there is no infirmity in the method followed by the assessee and moreover, the balance refund amount has been offered to tax in the subsequent assessment years which the Department has accepted and accordingly held that no question of law arises and accordingly did not entertain the appe…
