Vikram Babulal Shah, Mumbai vs. ITO, Assessment Unit It Department, Mumbai
In the result, the appeal filed by the assessee is allowed for statistical purposes
ITA 917/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Nov 2025AY 2012-13
Bench: Shri Om Prakash Kant & Shri. Raj Kumar Chauhanvikram Babulal Shah Vs. Ito Assessment Unit It 3Rd Floor, R. No. 73, Shreenathji Department Bldg, Gulalwadi 142, Kika Street, Piramal Chambers Mumbai- Maharashtra-400 004 400 012 Pan: Cdops4473E (Appellant) (Respondent)
Section 139(1)Section 142(1)Section 144Section 147Section 148Section 250Section 44ASection 68Section 69A
…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K (SMC)”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Vikram Babulal Shah Vs. ITO Assessment Unit IT 3rd Floor, R. No. 73, Shreenathji Department Bldg, Gulalwadi 142, Kika Street, Piramal Chambers Mumbai- Maharashtra-400 004 400 012 PAN: CDOPS4473E (Appellant) (Respondent) Assessee Represented by : Shri Vikram Babulal Shah, Ld. AR Department Represented by : Shri Bhagirath Ramawat, Sr. DR. Date of conclusion of Hearing : 17.11.2025 Date of Pronouncement : 28.11.2025 O R D E R PER RAJ KUMAR CHAUHAN (J.M.): 1…
