ASSTT. COMMISSIONER OF INCOME TAX, FAIZABAD vs. M/S JEEWANI FUELS PVT. LTD, FAIZABAD
In the result, the appeal is allowed as discussed
ITA 303/LKW/2017[2013-14]Status: DisposedITAT Lucknow11 Nov 2024AY 2013-14
Bench: Shri Anadee Nath Misshra & Shri Subhash Malguriaasstt Commissioner Of M/S. Jeewani Fuels Pvt. V. Income Tax, Circle Ltd Dcit, Circle, Faizabad, Annexe 105, Mughalpura, Hotel Krishna Palace, Civil Faizabad-224001. Lines, Faizabad-224001. Pan:Aabcj2557K (Appellant) (Respondent)
For Appellant: Shri Mahendra Kumar, C.AFor Respondent: Shri Manu Chaurasia, CIT(DR)
Section 143(3)Section 263Section 68
…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER Asstt Commissioner of M/s. Jeewani Fuels Pvt. v. Income Tax, Circle Ltd DCIT, Circle, Faizabad, Annexe 105, Mughalpura, Hotel Krishna Palace, Civil Faizabad-224001. Lines, Faizabad-224001. PAN:AABCJ2557K (Appellant) (Respondent) Appellant by: Shri Mahendra Kumar, C.A Respondent by: Shri Manu Chaurasia, CIT(DR) Date of hearing: 05 11 2024 Date of pronouncement: 11 11 2024 O R D E R PER SUBHASH MALGURIA, J.M.: This is an appeal preferred by the revenue agai…