Khilan N. Patel (HUF), Surat vs. The DCIT, Circle-2(3), Surat
In the result, appeal of the assessee is allowed for statistical purpose
ITA 429/SRT/2024[2016-17]Status: DisposedITAT Surat29 Jan 2025AY 2016-17
Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.429/Srt/2024 Assessment Year: (2016-17) (Hybrid Hearing) Khilan N. Patel (Huf), Vs. The Dcit, 6/2201, Nagarsheri, Mahidharpura, Circle – 2(3), Surat – 395003 (Gujarat) Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aakhk6987L (Appellant) (Respondent) Appellant By Shri Akshay M. Modi, Ca Respondent By Shri Mukesh Jain, Sr. Dr Date Of Hearing 27/01/2025 Date Of Pronouncement 29/01/2025
Section 10(34)Section 143(3)Section 250Section 271(1)(c)Section 68
…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.429/SRT/2024 Assessment Year: (2016-17) (Hybrid Hearing) Khilan N. Patel (HUF), Vs. The DCIT, 6/2201, Nagarsheri, Mahidharpura, Circle – 2(3), Surat – 395003 (Gujarat) Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAKHK6987L (Appellant) (Respondent) Appellant by Shri Akshay M. Modi, CA Respondent by Shri Mukesh Jain, Sr. DR Date of Hearing 27/01/2025 Date of Pronouncement 29/01/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appeal by the assess…
