Ramesh D Shah, Mumbai vs. Asst CIT Cen Cir 35, Mumbai
In the result, the appeal of the assessee is allowed
ITA 5179/MUM/2012[2004-05]Status: DisposedITAT Mumbai14 Oct 2016AY 2004-05
Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.5179/Mum/2012 (ननधधारण वषा / Assessment Years : 2004-05) M/S Ramesh D Shah, बनधम/ The Asstt. Commissioner Of 142, Andheri Industrial Estate, Income Tax. Cc -35, Vs. Off Veera Desai Road, Room No.103, Aayakar Bhavan, Andheri (W), M K Road, Mumbai-400053 Mumbai-400 020 स्थधयी ऱेखध सं./ Pan :Aacps9581N अपीऱार्थी ओर से / Assessee By Shri Vijay Mehta प्रत्यर्थी की ओर से/Revenue By Shri B S Bist सुनवाई की तारीख / Date Of Hearing : 19.9.2016 घोषणा की तारीख /Date Of Pronouncement :14.10.2016 आदेश / O R D E R Per Rajesh Kumar, Am This Is An Appeal Filed By The Assessee Challenging The Order Dated 3.07.2012 Passed By The Ld.Cit(A)-41, Mumbai Upholding The Penalty Imposed U/S 271 (1)(C) R.W.S274 Of The Income Tax Act, 1961 Which Pertains To Assessment Year 2004-05. 2. The Issue Raised Is Against The Upholding The Penalty On An Income Of Rs.18,50,000/- By The Ld.Cit(A) As Imposed By The Assessing Officer U/S 271(1)
Section 132Section 132(4)Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)
…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.5179/Mum/2012 (ननधधारण वषा / Assessment Years : 2004-05) M/s Ramesh D Shah, बनधम/ The Asstt. Commissioner of 142, Andheri Industrial Estate, Income Tax. CC -35, Vs. Off Veera Desai Road, Room No.103, Aayakar Bhavan, Andheri (W), M K Road, Mumbai-400053 Mumbai-400 020 स्थधयी ऱेखध सं./ PAN :AACPS9581N अपीऱार्थी ओर से / Assessee by Shri Vijay Mehta प्रत्यर्थी की ओर से/Revenue by Shri B S Bist सुनवाई की तारीख / Date of Hearing : 19.9.2…
