Asaram Shankar Perkar, Aurangabad vs. Assistant Commissioner of Income Tax
In the result, the impugned order is modified to the extent mentioned above and the appeal of assessee is partly allowed
ITA 2704/PUN/2016[2012-13]Status: DisposedITAT Pune09 Nov 2018AY 2012-13
Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm
For Appellant: Shri Pramod ShingteFor Respondent: Shri Rajesh Gawli
Section 143(3)Section 50C
…आयकर अऩीऱीय अधधकरण “एक-सदस्य मामऱा” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.2704/PUN/2016 यनधाारण वषा / Assessment Year : 2012-13 Shri Asaram Shankar Perkar, Gat No. 04, Sadanand Nagar, Satara Parisar, Aurangabad – 431001 PAN : BTUPP5311D .......अऩीऱाथी / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle – 3, Aurangabad ……प्रत्यथी / Respondent Assessee by : Shri Pramod Shingte Revenue by…
