Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bangalore vs. Smt. Villoo Zareer Morawala Patel, Bangalore
In the result appeal filed by revenue stands allowed for statistical purposes
ITA 1359/BANG/2019[2012-13]Status: DisposedITAT Bangalore07 Mar 2022AY 2012-13
Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2012-13 Smt. Villoo Zareer Morawala Patel, The Deputy C/O. M/S. Avesthagen Commissioner Of Ltd., Income Tax, Regus Ub City Circle – 1(1)(1), Concorde, 15Th Floor, Bangalore. Vs. Vittal Mallya Road, Bangalore – 560 001. Pan: Abvpp2706J Appellant Respondent : Shri S.V. Ravishankar, Assessee By Advocate : Shri Sankar Ganesh K, Jcit Revenue By Dr Date Of Hearing : 23-12-2021 Date Of Pronouncement : 07-03-2022 Order Per Beena Pillaipresent Appeal Filed By Revenue Against Order Dated 07/03/2019 Passed By The Ld.Cit(A) For Assessment Year 2012-13 On Following Grounds Of Appeal: “1. The Order Of The Learned Cit (Appeals), In So Far As It Is Prejudicial To The Interest Of Revenue, Is Opposed To Law & The Facts & Circumstances Of The Case. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Deleting The Addition To The Extent Of Rs. 3,42,60,261/- Made By The Assessing Officer
For Respondent: Shri S.V. Ravishankar
Section 148
…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2012-13 Smt. Villoo Zareer Morawala Patel, The Deputy C/o. M/s. Avesthagen Commissioner of Ltd., Income Tax, Regus UB City Circle – 1(1)(1), Concorde, 15th Floor, Bangalore. Vs. Vittal Mallya Road, Bangalore – 560 001. PAN: ABVPP2706J APPELLANT RESPONDENT : Shri S.V. Ravishankar, Assessee by Advocate : Shri Sankar Ganesh K, JCIT Revenue by DR Date of Hearing : 23-12-2021 Date of Pronouncement : 07-03-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present…
