Shri Surendra Singh Bhatia, Indore vs. The JCIT-3, Indore
In the result, assessee’s appeal is allowed
ITA 252/IND/2017[2008-09]Status: DisposedITAT Indore24 Nov 2022AY 2008-09
Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani
For Appellant: Shri Sumit Nema, Sr. Advocate with Shri Gagan TiwariFor Respondent: 28.09.2022
Section 132Section 132(4)Section 143Section 143(1)Section 271ASection 271DSection 274Section 41(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No.252/Ind/2017 (Assessment Year: 2008-09) Shri Surendra Singh Bhatia Vs. JCIT 8/5, Manoramaganj, BCC Range- 3, Aaykar Bhawan, House, Navratan Bagh Main CGO Complex, Road, Indore Indore (M.P.) PAN No. ABHPB5246R (Appellant) .. (Respondent) Appellant by : Shri Sumit Nema, Sr. Advocate with Shri Gagan Tiwari, Advocate Ms. Simran Bhullar, CIT.D.R. Respondent by : 28.09.2022 Date of Hearing Date of Pronouncement 24 .11.2022 O R D E R PER Ms. MADHUMITA ROY…