Shri Arpit Khairari, Jaipur vs. Income Tax Officer, Ward-2-2, Jaipur
ITA 613/JPR/2018[2009-10]Status: DisposedITAT Jaipur13 Mar 2020AY 2009-10
Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 613/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2009-10 Cuke Shri Arpit Khairari The Ito Vs. 116/1, Hari Marg, Civil Lines Ward- 2(2) Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Bavpk 5368 P Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri R.S. Poonia, Advocate Jktlo Dh Vksj Ls@ Revenue By : Ms.Chanchal Meena, Jcit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 17/02/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 13 /03/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm This Appeal By The Assessee Is Directed Against The Order Of Ld. Cit(A)-1, Jaipur Dated 01-02-2018 For The Assessment Year 2009-10. The Assessee Has Raised The Following Grounds. ‘’1. Under The Facts & Circumstances Of The Case The Ld. Cit(A) Erred In Law & Fact In Confirming Issuance Of Notice Uu147/148 By The Ao Without Having Jurisdiction, Kindly Quash The Entire Proceedings Which Initiated Without Jurisdiction.
For Appellant: Shri R.S. Poonia, AdvocateFor Respondent: Ms.Chanchal Meena, JCIT-DR
Section 133(6)Section 147Section 148Section 151Section 50CSection 54F
…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k Before : Shri Vijay Pal Rao, JM & Shri Vikram Singh Yadav, AM vk;dj vihy la-@ITA No. 613/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke Shri Arpit Khairari The ITO Vs. 116/1, Hari Marg, Civil Lines Ward- 2(2) Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@ PAN/GIR No.: BAVPK 5368 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri R.S. Poonia, Advocate jktLo dh vksj ls@ Revenue by : Ms.Chanchal Meena,…
