G. Venkatesh, Bangalore vs. ITO, Bangalore
In the result, the assessee's appeal for Assessment Year 2006-07 is treated as allowed for statistical purposes
ITA 1351/BANG/2013[2006-07]Status: DisposedITAT Bangalore23 Oct 2015AY 2006-07
Bench: Smt. Asha Vijayaraghavan & Shri Jason P. Boazi.T. A. No.1351/Bang/2013 (Assessment Year : 2006-07) Shri G. Venkatesh, No.199, 16Th Main, 4Th T Block, Jayanagar, Bangalore-560 041 …. Appellant. Pan Afepg 1125R Vs. Income Tax Officer, Ward 4(1), Bangalore. ….. Respondent. Appellant By : Shri S. Venkatesan, C.A. Respondent By : Shri Sunil Kumar Agarwala, Jcit(D.R) Date Of Hearing : 21.9.2015. Date Of Pronouncement : 23.10.2015. O R D E R Per Shri Jason P. Boaz, A.M. : This Appeal By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-Ii, Bangalore Dt.19.07.2013 For Assessment Year 2006-07. 2. The Facts Of The Case, Briefly, Are As Under :- 2.1 The Assessee, An Individual Deriving Income From Pension, Consultation Fees & Commission, Filed His Return Of Income For Assessment Year 2006-07 On 14.8.2007 Declaring Income Of Rs.3,06,970. The Assessee’S Case Was Selected For Scrutiny & The Assessment Was Concluded Under Section 143(3) Of The Income Tax Act, 1961 (In Short 'The Act') Vide Order Dt.17.12.2008
For Appellant: Shri S. Venkatesan, C.AFor Respondent: Shri Sunil Kumar Agarwala, JCIT(D.R)
Section 143(3)
…n 234A, 234B and under Section 234C of the Act, which under the facts and in the circumstances of the appellant’s case deserves to be cancelled especially having regard to the decision of the Hon'ble Supreme Court in the case of CIT V. Ranchi Club reported in 247 ITR 209. 5. For the above and other grounds, which were urged in the original grounds of appeal filed along with the memorandum of appeal, which are directed to be concised and such other grounds that may be urged at the time of hearing of the appeal, your appellant humbly prays that the appeal may be allowed and justice rendered and the appellant may be…
