PUNE MATHADI HAMAL AND OTHER MANUAL WORKERS BOARD,PUNE vs. INCOME TAX OFFICER, WARD-5(1), PUNE, PUNE
In the result, appeal of the assessee is partly allowed
ITA 1012/PUN/2023[2018-19]Status: DisposedITAT Pune27 Jun 2024AY 2018-19
Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1012/Pun/2023 िनधा"रण वष" / Assessment Year : 2018-19 Pune Mathadihamal & Other The Income Tax Manual Workers Board, V Officer, Shramashakti Bhavan, S Ward-5(1), Pune. Coomercial Plot No.1, Market Yard, Pune – 411037. Pan: Aaalp0097L Appellant/ Assessee Respondent /Revenue Assessee By Shri Vipul Joshi – Ar Revenue By Shri Ajay Kumar Keshari & Shri Rajesh Gawali– Dr’S Date Of Hearing 17/04/2024 Date Of Pronouncement 27/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Orders Of Ld.Commissionerof Income Tax(Appeals)[Nfac], Under Section 250 Of The Act Dated 14.07.2023 :
For Appellant: 2. The ld.AR submitted written submissions, relevant part of the same is reprodu
Section 11Section 12ASection 143(3)Section 250
…consistency and rule of finality, in view of judgments i.e CIT v. Dalmia Dadri Cement Ltd. [1970] 77 ITR 410, 420 (Punj & Har.), Radhasoami Satsang v. CIT [1992] 60 Taxman 248/193 ITR 321, 329 (SC), CIT v. Girish Mohan Ganeriwala [2004] 135 Taxman 233/[2003] 260 ITR 417, 418 (Punj & Har.) ” Unquote. 4.10 The Hon’ble Karnataka High Court in the case of Coffeeday Global Ltd Vs. Addl CIT 433 ITR 321 has held as under : Quote, “9. It is well settled legal proposition that where interest free funds are available to the assessee and were sufficient to meet its investment, the presumption is that the investments were…
