DINESH KUMAR CHAURASIA,TONK vs. ACIT CEN CIR 3, JAIPUR, JPR
In the result, Ground No. 3 raised by the assessee is also allowed and order declared to be bad in law, as the same violated the Principle of Natural Justice
ITA 420/JPR/2024[2013-14]Status: DisposedITAT Jaipur30 Dec 2024AY 2013-14
Bench: Dr. S. Seethalakshmi & Shri Gagan Goyaldinesh Kumar Chaurasia, M/S. Mahendra Gargieya & Associates, 537-539, Gargieya’S 5Th Floor, Mahima Trinity, Near Jyoti Rao Phule College, New Sanganer Road, Jaipur – 302 019. Pan No.: Abapc 0810D ..... Appellant Vs. Acit, Central Circle - 3, Jaipur – 302 005. ..... Respondent
For Appellant: Mr. Mahendra Gargieya, Adv., Ld. ARFor Respondent: Ms. Anita Rinesh, JCIT, Ld. DR
Section 143(1)Section 147Section 263
…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “SMC”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Dinesh Kumar Chaurasia, M/s. Mahendra Gargieya & Associates, 537-539, Gargieya’s 5th Floor, Mahima Trinity, Near Jyoti Rao Phule College, New Sanganer Road, Jaipur – 302 019. PAN No.: ABAPC 0810D ..... Appellant Vs. ACIT, Central Circle - 3, Jaipur – 302 005. ..... Respondent Appellant by : Mr. Mahendra Gargieya, Adv., Ld. AR Respondent by : Ms. Anita Rinesh, JCIT, Ld. DR Date of hearing : 09/12/2024 Date of pronouncement : 30/12/2024 O R D E R PER GAGAN GOYAL, A…
