Abhishek Ashok Lohade, Nashik vs. Income-Tax Officer, Ward - 1(5), Nashik
In the result, the appeal filed by the assessee stands dismissed
ITA 816/PUN/2018[2014-15]Status: DisposedITAT Pune22 Nov 2022AY 2014-15
Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.816/Pun/2018 िनधा"रण वष" / Assessment Year : 2014-15 Abhishek Ashok Lohade, Vs. Ito, Ward-1(5), Nashik. 15, Subharda Hsg. Soc., Opp. Circle Cinema, Ashok Stambh, Nashik-422001. Pan : Acepl6296R Appellant Respondent Assessee By : None Revenue By : Shri Ramnath P Murkunde Date Of Hearing : 14.11.2022 Date Of Pronouncement : 22.11.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-1, Nashik [‘The Cit(A)’] Dated 21.03.2018 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Deriving Income From The Execution Of Contracts Etc. The Return Of Income For The Assessment Year 2014-15 Was Filed On 31.03.2015 Disclosing Total Income Of Rs.3,13,680/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-1(5), Nashik (‘The Assessing Officer’) Vide Order Dated 28.12.2016 Passed U/S 143(3) Of The Income Tax Act, 1961
For Appellant: NoneFor Respondent: Shri Ramnath P Murkunde
Section 10(38)Section 143(3)
…r deceit. The aforesaid principle has been reiterated in Roshan Deen v. Preeti Lal [AIR 2002 SC 33], Ram Preeti Yadav v. U. P. Board of High School and Intermediate Education and other [(2003) 8 SC 311] and Ram Chandra Singh v. Savitri Devi and others [(2003) 8 SCC 319]. 23. In State of Andhra Pradesh and another v. T. Suryachandra Rao [AIR 2005 SC 3110] after referring to the earlier decision this court observed as follows:- “In Lazaurs Estate Ltd. v. Beasley [(1956) 1 QB 702] Lord Denning observed at pages 712 & 713, “No judgment of a Court, no order of a Minister can be allowed to stand if it has 9 been obtain…
