Dundlod Shikshan Sansthan v. Union of India

63 Taxmann.com 243High Court2015#184 most cited

What is Dundlod Shikshan Sansthan v. Union of India authority for?

The imposition of fees for late filing of TDS/TCS returns prior to the Finance Act, 2015 amendments was not illegal, and the Rajasthan High Court found no justification to interfere with such compensatory fees.

397

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Dundlod Shikshan Sansthan v. Union of India · section 200A · section 234E · late filing of TDS returns · fee for late filing · Finance Act 2015 amendments · compensatory fees · Rajasthan High Court · Article 226

Also reported as

235 Taxmann 446

Sections most often in play

Section 200(3)Section 200ASection 220(2)Section 234ESection 271HSection 154Section 194IASection 201(1)

Issues it is cited on

section 200csection 200esection 200a(3)section 206c(3)section 285bsection 271h(1)(a)section 176section 272a(2)(k)section 271(1)(a)section 226section 206asection 271h(3)

Judgments citing Dundlod Shikshan Sansthan v. Union of India

Central Bank of India, Begumgunj Branch, Begumgun Branch vs. Dy, CIT CPC TDS, Ghaziabad

In the result, all 93 appeals at the instance of assessee(s) are allowed

ITA 113/IND/2018[13-14,26q2]Status: DisposedITAT Indore22 Jan 2019

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 200Section 200ASection 234E

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.15 to 21/Ind/2018 Bhupesh Kumar J. Sanghvi Prop. M/s. K.J. Agency PAN:ARHPS3479F A.Ys.: 2013-14,2014-15 & 2015-16 ITA Nos.22 to 28/Ind/2018 & ITANo.42/Ind/2018 M/s Shankeshwar Developers Indore TAN:BPLS13289D A.Ys.: 2013-14,2014-15 & 2015-16 ITA Nos.34 to 41/Ind/2018 Smt. Beena Sanghvi Indore Indore PAN:ASDPS3527K A.Ys.: 2013-14,2014-15 & 2015-16 ITA Nos.182 to 186/Ind/2018 M/s Rahela Engineers Private ltd., Indore TAN:AS…

Gokuldas Hospital Pvt.Ltd., Indore vs. Deputy Commissioner of Income Tax -CPC(TDS), Ghaziabad

In the result, all 93 appeals at the instance of assessee(s) are allowed

ITA 1/IND/2018[2013-14]Status: DisposedITAT Indore22 Jan 2019AY 2013-14

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 200Section 200ASection 234E

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.15 to 21/Ind/2018 Bhupesh Kumar J. Sanghvi Prop. M/s. K.J. Agency PAN:ARHPS3479F A.Ys.: 2013-14,2014-15 & 2015-16 ITA Nos.22 to 28/Ind/2018 & ITANo.42/Ind/2018 M/s Shankeshwar Developers Indore TAN:BPLS13289D A.Ys.: 2013-14,2014-15 & 2015-16 ITA Nos.34 to 41/Ind/2018 Smt. Beena Sanghvi Indore Indore PAN:ASDPS3527K A.Ys.: 2013-14,2014-15 & 2015-16 ITA Nos.182 to 186/Ind/2018 M/s Rahela Engineers Private ltd., Indore TAN:AS…

M/S Gold Creations, Kota vs. Deputy Commissioner of Income Tax, Central Processing Cell-TDS, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 619/JPR/2018[2014-15]Status: DisposedITAT Jaipur26 Nov 2018AY 2014-15

Bench: The Date Of Hearing.”

For Appellant: Shri Muzaffar Iqbal (Advocate)For Respondent: Shri J.C. Kulhari (JCIT)
Section 200(3)Section 200ASection 234E

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 619/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15. cuke M/s. Gold Creations, The DCIT Vs. D-16, New Colony, Central Processing Cell-TDS Gumanpura, Kota. Ghaziabad. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAJFG 9873 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Muzaffar Iqbal (Advocate) jktLo dh vksj ls@ Revenue by :…

Nav-Alka Co-Op. Housing Society Limited, Mumbai vs. Deputy Commissioner of Income Tax (TDS) Centralized Processing Cell, Ghazibad

In the result, both appeals of the assessees are allowed

ITA 4457/MUM/2018[2015-16 (26Q 2ND QUARTER)]Status: DisposedITAT Mumbai04 Oct 2018

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 200ASection 234ESection 246A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,“बी”,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member ITA No.4456 & 4457/Mum/2018 Assessment Year: 2014-15 & 2015-16 Nav-Alka Co-Op. Housing DCIT (TDS), Society Limited, Centralized Processing Cell, बनाम/ 24, Abdul Gaffar Khan Road, Aayakar bhavan, Sector-3, Vs. Near Worli Dairy, Worli, Vaishali Gaziabad, Mumbai-400018 UttarPradesh-201010 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAAAN1402C "नधा"रती…

Nav-Alka Co-Op. Housing Society Limited, Mumbai vs. Deputy Commissioner of Income Tax (TDS) Centralized Processing Cell, Ghazibad

In the result, both appeals of the assessees are allowed

ITA 4456/MUM/2018[2014-15 (26Q 4TH QUARTER)]Status: DisposedITAT Mumbai04 Oct 2018

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 200ASection 234ESection 246A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,“बी”,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member ITA No.4456 & 4457/Mum/2018 Assessment Year: 2014-15 & 2015-16 Nav-Alka Co-Op. Housing DCIT (TDS), Society Limited, Centralized Processing Cell, बनाम/ 24, Abdul Gaffar Khan Road, Aayakar bhavan, Sector-3, Vs. Near Worli Dairy, Worli, Vaishali Gaziabad, Mumbai-400018 UttarPradesh-201010 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAAAN1402C "नधा"रती…

M/S Sonalac Paints and Coatings Limited, Chandigarh vs. DCIT, CPC (TDS), Vaishali Jurisdiction at ITO, TDS-1, Chandigarh

In the result, both appeals of the assessees are allowed

ITA 1158/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh01 May 2018AY 2013-14

Bench: Smt. Diva Singh & Smt. Annapurna Guptaassessment Year: 2013-14 M/S Sonalac Paints & Coatings Ltd., Vs. The Dcit, Sco Plot No. 768, Indl. Area, Cpc(Tds),Vaishali , Phase-Ii, Chandigarh. Ghaziabad Pan No. Aaics4995D Current Jurisdiction: Ito(Tds-1)Chandigarh. & Assessment Year: 2013-14 M/S Nagpal Trading Co., Vs. The Dcit, Sco No. 1037, Sector 22-B, Cpc(Tds),Vaishali , Chandigarh. Ghaziabad Pan No. Aaefn0052F Current Jurisdiction: Ito(Tds-1)Chandigarh

For Appellant: Shri Parikshit AggarwalFor Respondent: Shri Manjit Singh, Sr.DR
Section 200ASection 234ESection 246A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment year: 2013-14 M/s Sonalac Paints & Coatings Ltd., Vs. The DCIT, SCO Plot No. 768, Indl. Area, CPC(TDS),Vaishali , Phase-II, Chandigarh. Ghaziabad PAN No. AAICS4995D Current Jurisdiction: ITO(TDS-1)Chandigarh. & Assessment year: 2013-14 M/s Nagpal Trading Co., Vs. The DCIT, SCO No. 1037, Sector 22-B, CPC(TDS),Vaishali , Chandigarh. Ghaziabad PAN No. AAEFN0052F Current Jurisdiction: ITO(TDS-1)Chandigarh (Appellant) (Respondent) Appellant by : Shr…

M/S Chill Point Engineers Pvt Ltd, Chandigarh vs. Deputy Commissioner of Income Tax, Gaziabad

In the result, all appeals of the assessees are allowed

ITA 961/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh27 Apr 2018AY 2013-14

Bench: Shri Sanjay Garg & Smt. Annapurna Guptaassessment Year: 2013-14 M/S Chill Point Engineers P.Ltd., Vs. The Dcit, H.No. 2217, Hem Kutir, Cpc(Tds), Vaishali, Mani Majra, Ghaziabad Chandigarh. Current Jurisdiction: Pan No. Aabcc5144R Ito(Tds-1)Chandigarh. & Assessment Year: 2013-14

For Appellant: Shri Parikshit AggarwalFor Respondent: Smt. Chanderkanta, Addl. CIT
Section 200ASection 234ESection 246A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG,JUDICIAL MEMBER AND SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment year: 2013-14 M/s Chill Point Engineers P.Ltd., Vs. The DCIT, H.No. 2217, Hem Kutir, CPC(TDS), Vaishali, Mani Majra, Ghaziabad Chandigarh. Current Jurisdiction: PAN No. AABCC5144R ITO(TDS-1)Chandigarh. & Assessment year: 2013-14 M/s Globizz Overseas Consultants P.Ltd., Vs. The DCIT, SCO 18-19, Sector 9-D, CPC(TDS), Vaishali, Chandigarh. Ghaziabad PAN No. AADCG6135C Current Jurisdiction: ITO(TDS-1)Chandigarh. & ITA Nos. 1146 & 1147/CHD/2017 Asses…

Geetika Advani, Delhi vs. DCIT, Delhi

In the result, appeal of the assessee is allowed

ITA 4055/DEL/2016[2016-17]Status: DisposedITAT Delhi20 Dec 2017AY 2016-17

Bench: Shri N.K. Saini & Shri K.N. Chary

Section 200Section 200ASection 234Section 234E

…ITA No. 4055/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARY, JUDICIAL MEMBER ITA No.-4055/Del/2016 (Assessment Year: 2014-15) Geetika Advani vs DCIT BP-12, Shalimar Bagh, TDS Officer, Delhi. Aayakar Bhawan, ABLPS5000J Laxmi Nagar, Delhi. Assessee by Sh. Pratap Gupta, CA Revenue by Sh. Arun Kumar Yadav, Sr.DR Date of Hearing 19.12.2017 Date of Pronouncement 20.12.2017 ORDER PER K. NARSIMHA CHARY, J.M. Challenging the order dated 24/07/2060 in Appeal No. 347/14-15, passed by the Ld. Commissioner of Income Tax (Appeals)-4…

M/S. Samikaran Learning Pvt. Ltd., Delhi vs. DCIT, Delhi

The appeals of the assessee are allowed

ITA 4051/DEL/2016[2014-15 (F.Y. 2013-14)]Status: DisposedITAT Delhi09 Nov 2017

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 200Section 200ASection 201Section 234E

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.4050 to 4054/Del/2016 Assessment Years: 2014-15 & 2015-16 M/s Samikaran Learning TDS Officer, Private Limited, Aayakar Bhavan, बनाम/ S-533, 3rd Floor, Laxmi Nagar, Vs. Greater Kailash, Part-2, Delhi-110092 Delhi-110048 ("नधा%&रती /Assessee) (राज"व /Revenue) P.A. No.-AANCS5912R Shri S.S. Rana CIT-DR राज"व क" ओर से / Revenue by "नधा%&रती क" ओर से…

M/S. Samikaran Learning Pvt. Ltd., Delhi vs. DCIT, Delhi

The appeals of the assessee are allowed

ITA 4050/DEL/2016[2015-16 (F.Y. 2014-15)]Status: DisposedITAT Delhi09 Nov 2017

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 200Section 200ASection 201Section 234E

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.4050 to 4054/Del/2016 Assessment Years: 2014-15 & 2015-16 M/s Samikaran Learning TDS Officer, Private Limited, Aayakar Bhavan, बनाम/ S-533, 3rd Floor, Laxmi Nagar, Vs. Greater Kailash, Part-2, Delhi-110092 Delhi-110048 ("नधा%&रती /Assessee) (राज"व /Revenue) P.A. No.-AANCS5912R Shri S.S. Rana CIT-DR राज"व क" ओर से / Revenue by "नधा%&रती क" ओर से…

M/S. Rakesh Raj and Associates, New Delhi vs. ACIT (CPC), Ghaziabad

In the result all the appeals of the assesse in ITA No

ITA 4694/DEL/2016[2013-14]Status: DisposedITAT Delhi28 Apr 2017AY 2013-14

Bench: Shri B.P. Jain

For Appellant: Sh. SomilAggarwal& Sh. DeepakFor Respondent: Sh. BedobaniChaudhary, Sr. DR
Section 200ASection 200A(1)Section 220(2)Section 234Section 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES, NEW DELHI – [SMC] BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER, ITA No.4694 to 4702/Del/2016 [Assessment Year: 2013-14 to 2015-16] Rakesh Raj & Associates ACIT (CPC) C/o M/s. RRA TAXINDIA, TDS, Vaishali, D-28, South Extension, Part-I Vs Ghaziabad New Delhi PAN: AAEFR1998J [Appellant] [Respondent] Date of Hearing : 27.04.2017 Date of Pronouncement : 28.04.2017 Appellant by : Sh. SomilAggarwal& Sh. Deepak Garg Respondent by : Sh. BedobaniChaudhary, Sr. DR ORDER These appeals of the assesse arise from 9 different orders of ld. CIT(A) as per details below: Sl.No. IT…

Geeta Star Hotels & Resorts P Ltd., Jaipur vs. DCIT, CPC-TDS, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 14/JPR/2017[QUARTER-IV 2013-14]Status: DisposedITAT Jaipur17 Apr 2017
For Appellant: Shri Rohan Sogani (CA)For Respondent: Shri P. P. Meena (JCIT)
Section 200ASection 234E

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 14/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke Geeta Star Hotels & Resorts P The Deputy Commissioner Vs. Ltd., of Income Tax- CPC, TDS Geeta Enclave, Ghaziabad UP Vinobha Marg, C Scheme, Jaipur Rajasthan LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: JPRS06903B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rohan So…

Spring Time Clubs & Hospitality Services P.Ltd, Kalyan vs. A.O. TDS WD Kalyan, Kalyan

Appeals of the assessees are allowed as above

ITA 4748/MUM/2016[2013-14 (24Q-Q4)]Status: DisposedITAT Mumbai28 Feb 2017

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Respondent: Ms. Aarju Garodia
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : ITA NOS. 4739 & 4745/MUM/2016 A.Y : 2013-14 (24Q/Q4) & 2013-14(26Q/Q4) M/s. Milestone Space Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAPFM3713P : A.Y : 2013-14 M/s. Milestone Estate Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAMFM0066G : A.Y : 2013-14 (26Q/Q…

Sanjay Satishchandra Dutt, Kalyan vs. A.O. TDS WD Kalyan, Kalyan

Appeals of the assessees are allowed as above

ITA 4747/MUM/2016[2013-14 (26Q-Q4)]Status: DisposedITAT Mumbai28 Feb 2017

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Respondent: Ms. Aarju Garodia
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : ITA NOS. 4739 & 4745/MUM/2016 A.Y : 2013-14 (24Q/Q4) & 2013-14(26Q/Q4) M/s. Milestone Space Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAPFM3713P : A.Y : 2013-14 M/s. Milestone Estate Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAMFM0066G : A.Y : 2013-14 (26Q/Q…

Milestone Space, Kalyan vs. A.O. TDS WD Kalyan, Kalyan

Appeals of the assessees are allowed as above

ITA 4745/MUM/2016[2013-14 (26Q-Q4)]Status: DisposedITAT Mumbai28 Feb 2017

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Respondent: Ms. Aarju Garodia
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : ITA NOS. 4739 & 4745/MUM/2016 A.Y : 2013-14 (24Q/Q4) & 2013-14(26Q/Q4) M/s. Milestone Space Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAPFM3713P : A.Y : 2013-14 M/s. Milestone Estate Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAMFM0066G : A.Y : 2013-14 (26Q/Q…

Milestone Estate, Kalyan vs. A.O. TDS WD Kalyan, Kalyan

Appeals of the assessees are allowed as above

ITA 4743/MUM/2016[2013-14 (26Q-Q2)]Status: DisposedITAT Mumbai28 Feb 2017

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Respondent: Ms. Aarju Garodia
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : ITA NOS. 4739 & 4745/MUM/2016 A.Y : 2013-14 (24Q/Q4) & 2013-14(26Q/Q4) M/s. Milestone Space Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAPFM3713P : A.Y : 2013-14 M/s. Milestone Estate Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAMFM0066G : A.Y : 2013-14 (26Q/Q…

Milsestone Space, Kalyan vs. A.O. TDS WD Kalyan, Mumbai

Appeals of the assessees are allowed as above

ITA 4739/MUM/2016[2013-14 (24Q-Q4)]Status: DisposedITAT Mumbai28 Feb 2017

Bench: Shri G.S. Pannu & Shri Ram Lal Negi

For Respondent: Ms. Aarju Garodia
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : ITA NOS. 4739 & 4745/MUM/2016 A.Y : 2013-14 (24Q/Q4) & 2013-14(26Q/Q4) M/s. Milestone Space Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAPFM3713P : A.Y : 2013-14 M/s. Milestone Estate Vs. Assessing Officer, 11/12, Vithal Chambers, TDS Ward, Kalyan Above Dena Bank, Shivaji Chowk, (Respondent) Kalyan (W) - 421 301. (Appellant) PAN : AAMFM0066G : A.Y : 2013-14 (26Q/Q…