Shree Krishna Sai Development Corpn v. ITO

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

In the result, the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri R. K. Panda & Ms Astha Chandra

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1634 to 1637/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2020-21 Vijay Tukaram Raundal DCIT, Central Circle 1(2), Office No. C 708, Teerth Pune Technospace, Next to Mercedes Vs. Showroom, Bangalore Mumbai Highway, Baner Road, Baner, Pune – 411045 PAN : AAQPR0124G (Appellant) (Respondent) SA Nos.7 to 9/PUN/2025 Assessment years : 2013-14 to 2015-16 Vijay Tukaram Raundal DCIT, Central Circle 1(2), Office No. C 708, Teerth Pune Technospace, Next to Mercedes V…

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

In the result, the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri R. K. Panda & Ms Astha Chandra

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1634 to 1637/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2020-21 Vijay Tukaram Raundal DCIT, Central Circle 1(2), Office No. C 708, Teerth Pune Technospace, Next to Mercedes Vs. Showroom, Bangalore Mumbai Highway, Baner Road, Baner, Pune – 411045 PAN : AAQPR0124G (Appellant) (Respondent) SA Nos.7 to 9/PUN/2025 Assessment years : 2013-14 to 2015-16 Vijay Tukaram Raundal DCIT, Central Circle 1(2), Office No. C 708, Teerth Pune Technospace, Next to Mercedes V…

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

In the result, the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri R. K. Panda & Ms Astha Chandra

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1634 to 1637/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2020-21 Vijay Tukaram Raundal DCIT, Central Circle 1(2), Office No. C 708, Teerth Pune Technospace, Next to Mercedes Vs. Showroom, Bangalore Mumbai Highway, Baner Road, Baner, Pune – 411045 PAN : AAQPR0124G (Appellant) (Respondent) SA Nos.7 to 9/PUN/2025 Assessment years : 2013-14 to 2015-16 Vijay Tukaram Raundal DCIT, Central Circle 1(2), Office No. C 708, Teerth Pune Technospace, Next to Mercedes V…

Vijay Tukaram Raundal, Pune vs. The Deputy Commissioner of Income Tax, Central Circle-1(2), Pune

Bench: Shri R. K. Panda & Ms Astha Chandra

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1634 to 1637/PUN/2024 Assessment years : 2013-14, 2014-15 & 2020-21 Vijay Tukaram Raundal Office No. C 708, Teerth Technospace, Next to Mercedes Showroom, Bangalore Mumbai Highway, Baner Road, Baner, Pune - 411045 PAN : AAQPR0124G (Appellant) Vs. DCIT, Central Circle 1(2), Pune (Respondent) SA Nos.7 to 9/PUN/2025 Assessment years : 2013-14 to 2015-16 Vijay Tukaram Raundal Office No. C 708, Teerth Technospace, Next to Mercedes Showroom, Bangalore Mumbai Highway, Baner…

Assistant Commissioner of Income-Tax, Circle - 2, Pune vs. Vijay Tukaram Raundal, Pune

In the result, the appeal of the Revenue is allowed and the

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.178/Pun/2019 "नधा"रण वष" / Assessment Year : 2013-2014 Acit, Circle-2, Vs. Vijay Tukaram Raundal, Pune Teerth Technospace, 708, C-Wing, Beside Mercedes Benz Showroom, Baner Road, Baner, Pune 411 045 Pan : Aaqpr0124G Appellant Respondent

…treets away from each other. Ergo, the reliance of the ld. AR on this judgment is of no consequence in the present case. 19. The ld. AR also relied on a decision of the Bombay Bench of the Tribunal in Shree Krishna Sai Development Corporation Vs. ITO (2011) 130 ITD 31 (Mumbai). In that case, the assessment years orders under consideration were 2005-06 and 2006-07 and the assessee claimed deduction u/s.80IB(10) in earlier years which was 21 ITA No.178/PUN/2019 and CO No.24/PUN/2021 Vijay Tukaram Raundal accepted in the assessments completed u/s.143(3). The CIT, assuming jurisdiction u/s.263, opined that deduc…