Ritu Devi v. CIT

141 Taxmann 559High Court2004#6855 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 250Section 143(3)Section 250(6)Section 68Section 144Section 144BSection 147Section 148

Issues it is cited on

section 253(1)section 250(6)section 44adfaceless assessmentunexplained moneyspeaking ordersection 144bfirst appealsection 69asection 133aopportunity of being heardsection 68

Judgments citing Ritu Devi v. CIT

Javeed Khan Ahemad Khan, Yawal vs. Income Tax Officer Ward 2(1), Jalgaon

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 2738/PUN/2024[2017-18]Status: DisposedITAT Pune08 Dec 2025AY 2017-18

Bench: Dr. Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Shubham N. Rathi (virtual)For Respondent: Shri Bharat Andhale, Addl.CIT
Section 142(1)Section 147Section 148Section 148ASection 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER & SHRI VINAY BHAMORE, JUDICIAL MEMBER I.T.A.No.2738/PUN/2024 (Assessment Year 2017-2018) Javeed Khan Ahemad ITO, Ward-2(1), Jalgaon Khan, Babuji Pura, Pinjar Wada, Yawal, vs. Maharashtra. PAN : DFDPK 2746 Q (Appellant) (Respondent) For Assessee : Shri Shubham N. Rathi (virtual) For Revenue : Shri Bharat Andhale, Addl.CIT (virtual) Date of Hearing : 03.12.2025 Date of Pronouncement : 08.12.2025 ORDER PER : MANISH BORAD, AM This appeal at the instance of the assessee is directed against the order of National Fac…

Neeraj Kumar Sethi, Delhi vs. ITO, National Faceless Appeal Centre (NFAC)

In the result, the appeal filed by the assessee is allowed

ITA 9/ASR/2024[2014-15]Status: DisposedITAT Amritsar26 Sept 2025AY 2014-15

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Ashwani Kalia, C.A
Section 139Section 143(3)Section 144BSection 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 9/Asr/2024 Assessment Year: 2014-15 Neeraj Kumar Sethi, Vs. Income Tax Officer, 2244, 1st Floor, Gali National Faceless Appeal Raghunandan Naya Bazar Centre (NFAC), Delhi Delhi 110006 [PAN: AIYPS 3967L] (Respondent) (Appellant) Appellant by : Sh. Ashwani Kalia, C.A. : Sh. Charan Dass, Sr. D.R. Respondent by Date of Hearing : 06.08.2025 Date of Pronouncement : 26.09.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by th…

Surajdatta Sagun Morajkar, Nerul vs. Asst. Commissioner of Income Tax, Circle-1(1), Panaji Goa, Panaji

ITA 122/PAN/2024[2017-18]Status: DisposedITAT Panaji18 Jun 2025AY 2017-18

Bench: Hon’Ble Shri Pavankumar Gadale & Shri G. D. Padmahshaliita Nos. 122/Pan/2024 Assessment Year : 2017-18 Surajdatta Sagun Morajkar C/O. Sun Estate Developers, Next To Sal De Goa, Bhatti Waddo, Bardez, Goa-403114 Pan : Aempm7614J . . . . . . . Appellant

For Appellant: Mr Vinesh Pikale [‘Ld. AR’]For Respondent: Mr Deshmukh Prakash [‘Ld. DR’]
Section 143(3)Section 250Section 253(1)Section 32(1)Section 37(1)Section 41(1)Section 5ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVANKUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 122/PAN/2024 Assessment Year : 2017-18 Surajdatta Sagun Morajkar C/o. Sun Estate Developers, Next to Sal De Goa, Bhatti Waddo, Bardez, Goa-403114 PAN : AEMPM7614J . . . . . . . Appellant V/s Asstt. Income Tax Commissioner, Circle-2(1), Panaji, Goa. . . . . . . . Respondent Appearances Assessee by : Mr Vinesh Pikale [‘Ld. AR’] Revenue by : Mr Deshmukh Prakash [‘Ld. DR’] Date of conclusive Hearing : 03/06/2025 Date of Pronouncement : 18/06/2025…

Gangappa Dundappa Agasar, Belagavi vs. Assessing Officer, NFAC, Delhi

The appeal stands partly allowed for statistical purposes in aforestated terms

ITA 208/PAN/2024[2017-18]Status: DisposedITAT Panaji12 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 208/Pan/2024 Assessment Year : 2017-18 Gangappa Dundappa Agasar At Post: Badali, Tal.: Saundatti, Dist.: Belgaum Pan:Apzpa2849H. . . . . . . . Appellant V/S Nfeac/Jt. Commissioner Of Income Tax, Belgaum. . . . . . . . Respondent

For Appellant: Mr Manjunath Dodamani [‘Ld. AR’]For Respondent: Mr Narendra Reddy [‘Ld. DR’]
Section 250Section 253(1)Section 269SSection 271DSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 208/PAN/2024 Assessment Year : 2017-18 Gangappa Dundappa Agasar At Post: Badali, Tal.: Saundatti, Dist.: Belgaum PAN:APZPA2849H. . . . . . . . Appellant V/s NFeAC/Jt. Commissioner of Income Tax, Belgaum. . . . . . . . Respondent Appearances Assessee by : Mr Manjunath Dodamani [‘Ld. AR’] Revenue by : Mr Narendra Reddy [‘Ld. DR’] Date of conclusive Hearing : 06/02/2025 Date of Pronouncement : 12/02/2025 ORDER PER G. D. PADMAHSHALI, AM; The pre…

Shri Kishor Vasant Chougule, Belagavi vs. The Income Tax Officr, Ward - 1, Nippani

ITA 90/PAN/2024[2017-18]Status: DisposedITAT Panaji06 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 090/Pan/2024 Assessment Year : 2017-18 Kishor Vasant Chougule Prop. Om-Ganesh Cloth & Utensils Centre, Chougule Building, 261, Bazar Lane, Benadi, Belgavi. Pan:Aurpc144Q . . . . . . . Appellant

For Appellant: None for the AssesseeFor Respondent: Mr Narendra Reddy [‘Ld. DR’]
Section 142(1)Section 144Section 250Section 253(1)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 090/PAN/2024 Assessment Year : 2017-18 Kishor Vasant Chougule Prop. Om-Ganesh cloth & Utensils Centre, Chougule Building, 261, Bazar Lane, Benadi, Belgavi. PAN:AURPC144Q . . . . . . . Appellant V/s The Income Tax Officer, Ward-1, Nippani . . . . . . . Respondent Appearances Assessee by: None for the Assessee Revenue by : Mr Narendra Reddy [‘Ld. DR’] Date of conclusive Hearing : 05/02/2025 Date of Pronouncement : 06/02/2025 ORDER PER G. D. P…

Prakash Arjun Desai, Raigad vs. Joint Commissioner of Income Tax(OSD), Panvel, Cirlce

Appeals of the assessee are PARTLY ALLOWED FOR STATISTICAL PURPOSES

ITA 298/PUN/2024[2017-18]Status: DisposedITAT Pune01 Oct 2024AY 2017-18

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamore

For Appellant: MR K Gopal [‘Ld. AR’]For Respondent: Mr Arvind Desai [‘Ld. DR’]
Section 133ASection 139Section 143(2)Section 143(3)Section 144Section 148Section 250Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA No. 0296 to 0298/PUN/2024 Assessment Year : 2010-11, 2016-17 & 2017-18 Prakash Arjun Desai ‘Rajyogi Bunglow’, Opp. Poha Mill, Ram Ali, Pali, Sudhagad, Raigad-410205 PAN: AGYPD4164G. . . . . . . . Appellant V/s Dy. Commissioner of Income Tax, Panvel-Circle, Panvel. . . . . . . . Respondent Appearances Assessee by : MR K Gopal [‘Ld. AR’] Revenue by : Mr Arvind Desai [‘Ld. DR’] Date of conclusive Hearing : 26/09/2024 Date of Pronouncement : 01/10/2024 ORD…

Prakash Arjun Desai, Raigad vs. Deputy Commissioner of Income Tax, Circle-Panvel, Panvel

Appeals of the assessee are PARTLY ALLOWED FOR STATISTICAL PURPOSES

ITA 297/PUN/2024[2016-17]Status: DisposedITAT Pune01 Oct 2024AY 2016-17

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamore

For Appellant: MR K Gopal [‘Ld. AR’]For Respondent: Mr Arvind Desai [‘Ld. DR’]
Section 133ASection 139Section 143(2)Section 143(3)Section 144Section 148Section 250Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA No. 0296 to 0298/PUN/2024 Assessment Year : 2010-11, 2016-17 & 2017-18 Prakash Arjun Desai ‘Rajyogi Bunglow’, Opp. Poha Mill, Ram Ali, Pali, Sudhagad, Raigad-410205 PAN: AGYPD4164G. . . . . . . . Appellant V/s Dy. Commissioner of Income Tax, Panvel-Circle, Panvel. . . . . . . . Respondent Appearances Assessee by : MR K Gopal [‘Ld. AR’] Revenue by : Mr Arvind Desai [‘Ld. DR’] Date of conclusive Hearing : 26/09/2024 Date of Pronouncement : 01/10/2024 ORD…

Prakash Arjun Desai, Raigad vs. Deputy Commissioner of Income Tax, Circle-Panvel, Panvel

Appeals of the assessee are PARTLY ALLOWED FOR STATISTICAL PURPOSES

ITA 296/PUN/2024[2010-11]Status: DisposedITAT Pune01 Oct 2024AY 2010-11

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamore

For Appellant: MR K Gopal [‘Ld. AR’]For Respondent: Mr Arvind Desai [‘Ld. DR’]
Section 133ASection 139Section 143(2)Section 143(3)Section 144Section 148Section 250Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA No. 0296 to 0298/PUN/2024 Assessment Year : 2010-11, 2016-17 & 2017-18 Prakash Arjun Desai ‘Rajyogi Bunglow’, Opp. Poha Mill, Ram Ali, Pali, Sudhagad, Raigad-410205 PAN: AGYPD4164G. . . . . . . . Appellant V/s Dy. Commissioner of Income Tax, Panvel-Circle, Panvel. . . . . . . . Respondent Appearances Assessee by : MR K Gopal [‘Ld. AR’] Revenue by : Mr Arvind Desai [‘Ld. DR’] Date of conclusive Hearing : 26/09/2024 Date of Pronouncement : 01/10/2024 ORD…

Shrinivas Vijaykumar Chidrewar, Pune vs. ITO Ward 3(3), Pune

The appeal is ALLOWED FOR STATISTICAL

ITA 1470/PUN/2024[2014-15]Status: DisposedITAT Pune01 Oct 2024AY 2014-15

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamoreassessment Year : 2014-2015 Shrinivas Vijaykumar Chidrewar A-38, S.No-55, H.No-1, Sadbhav Co-Op. Hsg. Society, Kothrud, Pune-411029 Pan: Ahspc3607Q. . . . . . . . Appellant V/S The Income Tax Officer, Ward-3(3), Pune. . . . . . . . Respondent

For Appellant: None for the AssesseeFor Respondent: Mr BS Rajpurohit [‘Ld. DR’]
Section 132Section 147Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER Assessment Year : 2014-2015 Shrinivas Vijaykumar Chidrewar A-38, S.No-55, H.No-1, Sadbhav Co-op. Hsg. Society, Kothrud, Pune-411029 PAN: AHSPC3607Q. . . . . . . . Appellant V/s The Income Tax Officer, Ward-3(3), Pune. . . . . . . . Respondent Appearances Assessee by : None for the Assessee Revenue by : Mr BS Rajpurohit [‘Ld. DR’] Date of conclusive Hearing : 11/09/2024 Date of Pronouncement :01/10/2024 ORDER PER G. D. PADMAHSHALI, AM; This appeal agitat…

Mr Shashikant Yashwant Chaudhari, Jalgaon vs. Assessing Officer, Assessment Unit, Income Tax Department, Jalgaon

The appeal is PARTLY ALLOWED FOR STATISTICAL PURPOSES

ITA 1363/PUN/2024[2020-21]Status: DisposedITAT Pune01 Oct 2024AY 2020-21

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamoreassessment Year : 2020-21 Shashikant Yashwant Chaudhari, Block-8, Behind Gurudatta Mandir, Jijau Nagar, Nr. Wagh Nagar, Jalgaon-425001 Pan: Ahopc8437E . . . . . . . Appellant

For Appellant: None for AssesseeFor Respondent: Mr Arvind Desai [‘Ld. DR’]
Section 142(1)Section 143(2)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER Assessment Year : 2020-21 Shashikant Yashwant Chaudhari, Block-8, Behind Gurudatta Mandir, Jijau Nagar, Nr. Wagh Nagar, Jalgaon-425001 PAN: AHOPC8437E . . . . . . . Appellant V/s The Income Tax Officer, PNE-W-[25]-[3], Jalgaon. . . . . . . . Respondent Appearances Assessee by : None for Assessee Revenue by : Mr Arvind Desai [‘Ld. DR’] Date of conclusive Hearing : 26/09/2024 Date of Pronouncement : 01/10/2024 ORDER PER G. D. PADMAHSHALI, AM; This appeal…

Vikram Foundation, Naigaon, Nashik vs. Cii(Exemption), Pune

ITA 1321/PUN/2024[AY 2023-24 To AY 2025-26]Status: DisposedITAT Pune01 Oct 2024

Bench: Hon’Ble Smt Astha Chandra & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.1321/Pun/2024 Vikram Foundation At Post: Naigaon, Tal.: Sinnar, Dist.: Nashik-422102 .......अपीलार्थी / Appellant Pan: Aactv5580G

For Appellant: Mr Satish Chavan [‘Ld. AR’]For Respondent: Mr Ajaykumar Kesari [‘Ld. DR’]
Section 12ASection 12A(1)(ac)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘B’ BENCH, PUNE BEFORE HON’BLE SMT ASTHA CHANDRA JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1321/PUN/2024 Vikram Foundation At Post: Naigaon, Tal.: Sinnar, Dist.: Nashik-422102 .......अपीलार्थी / Appellant PAN: AACTV5580G V/s The Commissioner of Income Tax ....... प्रत्यर्थी / Respondent (Exemption), Pune Appearances Assessee by : Mr Satish Chavan [‘Ld. AR’] Revenue by : Mr Ajaykumar Kesari [‘Ld. DR’] Date of conclusive Hearing : 30/09/2024 Date of Pronouncement : 01/10/2024 ORDER PER G. D.PADMAHSHALI, AM; By present appeal,…

Venkateshwara Wires Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 322/JPR/2024[2018-19]Status: DisposedITAT Jaipur09 Sept 2024AY 2018-19

Bench: The Ld. Ao As Well As Before The Ld. Cit(A) As The Documents Submitted Was Only In Support Of Confirmations & Other Documents Already Submitted & No New Documents Were Submitted. 2. The Assessee Craves Your Indulgence To Add Amend Or Alter All Or Any Grounds Of Appeal Before Or At The Time Of Hearing.”

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 133(6)Section 142(1)Section 143(3)Section 68Section 801ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 322/JP/2024 fu/kZkj.k o"kZ@Assessment Year: 2018-19 cuke Venkateswara Wires Pvt Ltd., Assistant Commissioner of Vs. E-55, Road No. 5, VKI Area, Income Tax, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCV 5085 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh vksj…

Income Tax Officer, Ward-1(2), Jaipur vs. Mukesh Kumar Soni, Jaipur

In the result appeal of the revenue is dismissed and the cross

ITA 656/JPR/2023[2018-19]Status: DisposedITAT Jaipur04 Mar 2024AY 2018-19

Bench: Moving Towards The Facts Of The Case We Would Like To Mention

For Appellant: Sh. S. B. Natani (FCA)For Respondent: Sh. Arvind Kumar (CIT)
Section 143(1)Section 143(3)Section 144BSection 147Section 148A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 656/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Income Tax Officer, Mukesh Kumar Soni, Vs. Ward-1(2), Jaipur 1524, Sintali Valo Ki Gali Chaura Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHUPS 6698 H vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 06/JP/2023 (Arising out of ITA No. 656/JP/2023) fu/kZkj.k o"kZ@Asse…

Sundar Sankar Va Swadhya Mandal, Nashik vs. CIT Exemption, Pune

The appeal is ALLOWED FOR STATISTCIAL PURPOSE

ITA 1439/PUN/2023[--]Status: DisposedITAT Pune17 Jan 2024

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.1439/Pun/2023 Sundar Sankar Va Swadhya Mandal, 22, Lokmanya Nagar, Gangapur Road, Nashik- 422002. Pan: Aaets1478G . . . . . . . अपीलार्थी / Appellant

For Appellant: Mrs. Deepa Khare [‘Ld. AR’]For Respondent: Mr Ajay Kumar Kesari [‘Ld. DR’]
Section 12(1)(ac)Section 12ASection 12A(1)(ac)

…॥ आयकर अपीलीय न्यायाधिकरण, पुणे ‘बी’ न्यायपीठ, पुणे में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘B’ BENCH, PUNE BEFORE HON’BLE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1439/PUN/2023 Sundar Sankar Va Swadhya Mandal, 22, Lokmanya Nagar, Gangapur Road, Nashik- 422002. PAN: AAETS1478G . . . . . . . अपीलार्थी / Appellant बनाम / V/s The Commissioner of Income Tax (Exemption), Pune . . . . . . . प्रत्यर्थी / Respondent द्वारा/ Appearances Assessee by : Mrs. Deepa Khare [‘Ld. AR’] Revenue by : Mr Ajay Kumar Kesari [‘Ld. DR’] सुनवाई की तारीख / Date of co…

Chandrakant Narshi Dedhia, Mumbai vs. CIT-(A)-28 NFAC, Mumbai

ITA 505/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Sept 2022AY 2017-18

Bench: Shri Kuldip Singh

For Appellant: NoneFor Respondent: Shri Anil Gupta, D.R
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.504 & 505/M/2022 Assessment Years: 2016-17 & 2017-18 Shri Chandrakant N. CIT(A)-28, NFAC, Dedhia, Mumbai 501-6 New Anant Bhuvan, Vs. Narshi Natha Street Bhat Bazar, Mumbai – 400 009 PAN: AABPD2996F (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Anil Gupta, D.R. Date of Hearing : 27. 09 . 2022 Date of Pronouncement : 29. 09 . 2022 O R D E R Per : Kuldip Singh, Judicial Member: Since common questions of facts and law have been raised in both the inter-connected appeals, t…

Chandrakant N. Dedhia, Mumbai vs. CIT-(Appeals)-28 (NFAC), Mumbai

ITA 504/MUM/2022[2016-17]Status: DisposedITAT Mumbai29 Sept 2022AY 2016-17

Bench: Shri Kuldip Singh

For Appellant: NoneFor Respondent: Shri Anil Gupta, D.R
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.504 & 505/M/2022 Assessment Years: 2016-17 & 2017-18 Shri Chandrakant N. CIT(A)-28, NFAC, Dedhia, Mumbai 501-6 New Anant Bhuvan, Vs. Narshi Natha Street Bhat Bazar, Mumbai – 400 009 PAN: AABPD2996F (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Anil Gupta, D.R. Date of Hearing : 27. 09 . 2022 Date of Pronouncement : 29. 09 . 2022 O R D E R Per : Kuldip Singh, Judicial Member: Since common questions of facts and law have been raised in both the inter-connected appeals, t…