Vimal Kumar Agarwal, Jaipur vs. Income Tax Officer, Jaipur
In the result, the appeal filed by the assessee is partly allowed
ITA 27/JPR/2018[2009-10]Status: DisposedITAT Jaipur08 Feb 2019AY 2009-10
Bench: Or At The Time Of Hearing Of Appeal.” 2. The Assessee Has Also Raised Additional Ground As Under:- “1. That Principal Commissioner Has Not Accorded Proper Satisfaction In Terms Of Section 151 For Reopening Of Assessment U/ 148.” 3. Since, The Additional Ground Is Legal In Nature & Was Raised In Respect Of The Approval Granted By The Pr. Cit U/S 151 Of The Act
For Appellant: Shri Pawan Garg (C.A.)For Respondent: Shri Karni Dan (JCIT)
Section 133(6)Section 147Section 148Section 151Section 54F
…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 27/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke Shri Vimal Kumar Agarwal, The ITO, Vs. 104-B,Shree Ji Nagar, Durgapura, Ward-6(4), Jaipur-302018. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABPPA 5997 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Pawan Garg (C.A.) jktLo dh vksj ls@ Revenue by : Shri Karni…
