Prakash Ravanratan Jaddhav, Mumbai vs. ITO 23(3)(1), Mumbai
In the result, ITA No.2210/M/14 is partly allowed for statistical purposes whereas ITA No
ITA 2211/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10
Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2209/M/14, Ita 2210/M/14 & Ita 2211/M/14 ("नधा"रण वष" / Assessment Year: 2009-10) Shri Prakash Ravanratan बनाम/ I.T.O.-23(3)(1) Jadhav Mumbai Vs. Indira Colony, Model Town Road, Mulund (West), Mumbai - 400080 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aanpj4867F
For Appellant: Shri Devendra JainFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 271B
…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘सी’ मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI "ी आर. सी. शमा", लेखा सद"य, एवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE SHRI R.C.SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2209/M/14, ITA 2210/M/14 & ITA 2211/M/14 ("नधा"रण वष" / Assessment Year: 2009-10) Shri Prakash Ravanratan बनाम/ I.T.O.-23(3)(1) Jadhav Mumbai Vs. Indira Colony, Model Town Road, Mulund (West), Mumbai - 400080 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AANPJ4867F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by: Shri Devendra Jain Department by: Shri Ganesh Bare स…
