Hemanshu Mahendra Shah, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(2)(1), Bangalore
In the result, appeal filed by the assessee is partly allowed for statistical purposes
ITA 347/BANG/2023[2013-14]Status: DisposedITAT Bangalore22 Jun 2023AY 2013-14
Bench: Shri Chandra Poojari & Smt Beena Pillaiassessment Year : 2013-14 Shri Hemanshu Mahendra Shah, The Dy. Commissioner Of No.51, 2Nd Main Road, Income-Tax, Sheshadripuram, Vs. Circle-2(2)(1), Bangalore- 560 020. Bangalore Pan – Aaits 9873 R Appellant Respondent Assessee By : Shri Sudheendra B.R, Advocate Revenue By : Smt. Priyadarshini Besaganni, Cit (Dr) Date Of Hearing : 15.06.2023 Date Of Pronouncement : 22.06.2023 O R D E R Per Beena Pillaipresent Appeal Is Filed By The Assessee Against The Order Dated 01/03/2023 Passed By The Nfac For The Assessment Year 2017- 18 On Following Grounds Of Appeal:- “1. General Ground: 1.1. The Learned Commissioner Of Income Tax (Appeals), (Hereinafter Referred To As Cit(A) For Short) Has Erred In Passing The Order Under Section 250 In The Manner Passed By Him. The Order So Passed To The Extent Prejudicial To The Appellant Is Bad In Law & Liable To Be Quashed. Page 2 Of 11
For Appellant: Shri Sudheendra B.R, Advocate
Section 143(1)Section 143(2)Section 14ASection 234BSection 250Section 36(1)(iii)
…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2013-14 Shri Hemanshu Mahendra Shah, The Dy. Commissioner of No.51, 2nd Main Road, Income-tax, Sheshadripuram, Vs. Circle-2(2)(1), Bangalore- 560 020. Bangalore PAN – AAITS 9873 R APPELLANT RESPONDENT Assessee by : Shri Sudheendra B.R, Advocate Revenue by : Smt. Priyadarshini Besaganni, CIT (DR) Date of hearing : 15.06.2023 Date of Pronouncement : 22.06.2023 O R D E R PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by the assessee against the…
