ARIF,SHIMOGA vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, SHIMOGA
In the result, the appeal filed by the assessee is partly allowed for statistical purposes
ITA 976/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Jan 2023AY 2017-18
Bench: Shri Chandra Poojarishri Arif Vs Acit, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100Ft Road Shimoga 577401 Gopal Gowda Extension Pan – Adapa8762G Shimoga 577201 (Appellant) (Respondent) Assessee By: Shri Nitesh Ranjan, Ca Revenue By: Shri Ganesh R. Ghale, Standing Counsel Date Of Hearing: 16.01.2023 Date Of Pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Learned Cit(A),/Ncac, Delhi Dated 10.08.2022 For Ay 2017-18. 2. The Assessee Raised The Following Grounds Of Appeal: - “I The Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre("Nfac") Dated 10-Aug-2022, Passed Under Section 250 Of The Income-Tax Act, 1961 ("The Act") Insofar It Is Against The Appellant, Is Opposed To The Law, Weight Of Evidence, Facts & Circumstances Of The Appellant'S Case. Ii The Order Is Passed In Haste, Without Providing Sufficient & Reasonable Opportunity Of Being Heard. Iii The Order Is Passed Against The Principle Of Natural Justice & Thus Liable To Be Quashed. Iv The Learned Cit (Appeal) Erred By Confirming The Addition Of Rs.11,66,999/-, Even Though The Appellant Furnished Evidence In Support Of His Claim.
For Appellant: Shri Nitesh Ranjan, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 250Section 68
…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU (SMC) “C” BENCH, BENGALURU Before Shri Chandra Poojari, Accountant Member Shri Arif vs ACIT, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100ft Road Shimoga 577401 Gopal Gowda Extension PAN – ADAPA8762G Shimoga 577201 (Appellant) (Respondent) Assessee by: Shri Nitesh Ranjan, CA Revenue by: Shri Ganesh R. Ghale, Standing Counsel Date of hearing: 16.01.2023 Date of pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This is an appeal filed by the assessee against the order of the learned CIT(A),/NCAC, Delhi dated 10.08.2022 for AY 2017-18. 2. The asse…
