Mr. Rohit Ramesh Kapoor, Mumbai vs. ITO Ward 42(3)(2), Mumbai
In the result, grounds of appeal raised by assessee are partly allowed
ITA 2416/MUM/2025[2015-16]Status: DisposedITAT Mumbai05 Aug 2025AY 2015-16
Bench: Shri Pawan Singh, Hon’Bleand Shri Omkareshwar Chidaramr. Rohit Ramesh Kapoor Ito, Ward-42(3)(2) Mumbai S/O. Ramesh Chandra Kapoor, 301, Room No. 609, Kautilya Bhawan 3Rd Floor, Exotica Apartment, Plot Vs C-41 To C-43, G Block, Bkc No. 91, Sector 12, Vashi, Bandra (E), Mumbai – 400051. Navi Mumbai-400703. Pan: Avdpk8131E (Appellant) (Respondent ) Assessee Represented By : Shri V.D. Parmar, Advocate Shri Annavaran Kasuri, Sr. Dr Department Represented By : 07.04.2025 Date Of Institution : Date Of Conclusion Of Hearing : 05.08.2025 Date Of Pronouncement Of Order : 05.08.2025
Section 144Section 147Section 148Section 148ASection 254(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, HON’BLE JUDICIAL MEMBERAND SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER Mr. Rohit Ramesh Kapoor ITO, Ward-42(3)(2) Mumbai S/o. Ramesh Chandra Kapoor, 301, Room No. 609, Kautilya Bhawan 3rd Floor, Exotica Apartment, Plot Vs C-41 to C-43, G Block, BKC No. 91, Sector 12, Vashi, Bandra (E), Mumbai – 400051. Navi Mumbai-400703. PAN: AVDPK8131E (Appellant) (Respondent ) Assessee Represented by : Shri V.D. Parmar, Advocate Shri Annavaran Kasuri, Sr. DR Department Represented by : 07.04.2025 Date of Institution : Date of Conclusion of hearing…