Snita Transport Pvt. Ltd. v. Assistant Commissioner of Income Tax

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA Nos.40 to 45/CTK/2019 (नििाारण वषा / AYs. :2010-2011 to 2015-2016) Dr. Subash Chandra Jena, Vs. ACIT, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./PAN No. : ABRPJ 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue by : Shri Piyush Kolhe, CIT-DR सुनवाई की…

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA Nos.40 to 45/CTK/2019 (नििाारण वषा / AYs. :2010-2011 to 2015-2016) Dr. Subash Chandra Jena, Vs. ACIT, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./PAN No. : ABRPJ 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue by : Shri Piyush Kolhe, CIT-DR सुनवाई की…

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA Nos.40 to 45/CTK/2019 (नििाारण वषा / AYs. :2010-2011 to 2015-2016) Dr. Subash Chandra Jena, Vs. ACIT, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./PAN No. : ABRPJ 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue by : Shri Piyush Kolhe, CIT-DR सुनवाई की…

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA Nos.40 to 45/CTK/2019 (नििाारण वषा / AYs. :2010-2011 to 2015-2016) Dr. Subash Chandra Jena, Vs. ACIT, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./PAN No. : ABRPJ 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue by : Shri Piyush Kolhe, CIT-DR सुनवाई की…

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA Nos.40 to 45/CTK/2019 (नििाारण वषा / AYs. :2010-2011 to 2015-2016) Dr. Subash Chandra Jena, Vs. ACIT, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./PAN No. : ABRPJ 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue by : Shri Piyush Kolhe, CIT-DR सुनवाई की…

Dr. Subash Chandra Jena, Bhubaneswar vs. ACIT, Central Circle, Cuttack

In the result, appeals of the assessee in ITA

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita Nos.40 To 45/Ctk/2019 (नििाारण वषा / Ays. :2010-2011 To 2015-2016) Dr. Subash Chandra Jena, Vs. Acit, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./Pan No. : Abrpj 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Piyush Kolhe, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/12/2019 घोषणा की तारीख/Date Of Pronouncement : 08/01/2020 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Two Separate Orders Of Cit(A)-2, Bhubaneswar, I.E. One Dated 11.12.2018 For The Assessment Years 2010-2011 & 2011-2012 & Other Dated 28.11.2018 For The Assessment Years 2012-2013 To 2015-2016. 2. First We Shall Take Up Appeals Of The Assessee For Assessment Years 2010-2011 & 2011-2012 In Ita Nos.40 & 41/Ctk/2019, Wherein The Sole Issue Involved Is With Regard To Confirming The Penalty Levied U/S.271(1)(C) Of The Act. 3. Brief Facts Of The Case Are That The Assessee Was Working In Government Of Odisha As A Doctor & Also Engaged In Private Practice

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA Nos.40 to 45/CTK/2019 (नििाारण वषा / AYs. :2010-2011 to 2015-2016) Dr. Subash Chandra Jena, Vs. ACIT, Central Circle, Cuttack Plot No.5/52, Gajapati Nagar, Bhubaneswar-751001 स्थायी ऱेखा सं./PAN No. : ABRPJ 2247 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue by : Shri Piyush Kolhe, CIT-DR सुनवाई की…

M/S Maruti Sales Corporation, Rajkot vs. Income Tax Officer, Ward-2(1)(3), Rajkot

In the result, assessee’s appeal is allowed

Bench: Shri Waseem Ahmed & Ms. Madhumita Roym/S. Maruti Sales Corporation Vs. Ito Nevil 2, Gundawadi, Ward-2(1)(3), Rajkot Rajkot [Pan No. Aau Fm2 490 G] (Appellant) .. (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER M/s. Maruti Sales Corporation Vs. ITO Nevil 2, Gundawadi, Ward-2(1)(3), Rajkot Rajkot [PAN No. AAU FM2 490 G] (Appellant) .. (Respondent) Appellant by : Shri Kalpesh Doshi, A.R. Respondent by : Shri Suhas Mistry, Sr. D.R. Date of Hearing 18.10.2019 Date of Pronouncement 27.11.2019 O R D E R PER Ms. MADHUMITA ROY – JUDICIAL MEMBER: The instant appeal filed by the Assessee is directed against the order dated 21.12.2017 passed by the Commissioner of Income Tax (Appeals…

Shri Lakhabhai Limbabhai Parsana, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat

In the result, all the appeals filed by the separate assessee are allowed

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

Shri Maganlal Limbabhai Parsana, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat

In the result, all the appeals filed by the separate assessee are allowed

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

Late Shri Tulsibhai Limbabhai Parsana, L/R Shri Haribhai T. Parsana, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat

In the result, all the appeals filed by the separate assessee are allowed

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

Smt. Hansaben Madhukant Pandya, Rajkot-Gujarat vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat

In the result, all the appeals filed by the separate assessee are allowed

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

Sadbhavna Devlopers, Surat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Surat

In the result, appeal of the assessee is allowed

Bench: Shri Mahavir Prasad & Shri O.P.Meenaआ.अ.सं./I.T.A.No.479/Srt/2018 "नधा"रण वष"/Assessment Year : 2013-14 Sadbhavana Developers, Vs. The Income Tax Officer, Shop No.47, 2Nd Floor, Sweet Home Central Circle-2, Surat. & Sweet House, Rajwadi Parti Plot, Amroli, Surat – 395 009. [Pan: Acafs 8340 R] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रती क" ओर से /Assessee By Shri Rasesh Shah – Ca राज"व क" ओर से /Revenue By Shri P.S.Choudhary –Sr.Dr

…Sadbhavana Developers Vs. ITO, Central Circle-2, Surat / ITA No.479/SRT/2018 for A.Y. 2013-14 Page 1 of 8 आयकर अपील"य अ"धकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A.No.479/SRT/2018 "नधा"रण वष"/Assessment Year : 2013-14 Sadbhavana Developers, Vs. The Income Tax Officer, Shop No.47, 2nd Floor, Sweet Home Central Circle-2, Surat. and Sweet House, Rajwadi Parti Plot, Amroli, Surat – 395 009. [PAN: ACAFS 8340 R] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रती क" ओर से /Assessee by Shri Rases…

Shree Dhanji J. Rakholiya, Surat vs. Income Tax Officer, Ward 3(3)(2), Surat

In the result, appeal of the assessee is allowed

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2014-15 Shree Dhanji J Rakholiya, ITO, 19-20, Vishnunagar Society-2, Vs. Ward 3(3)(2), AK Road, Surat Surat- 395006 PAN/GIR No.: AAUPR8053Q Appellant Respondent Assessee by : Shri Rasesh Shah (CA) Revenue by : Shri B.P.K. Panda (Sr. DR) Date of Hearing : 10/05/2019 Date of Pronouncement: 26/06/2019 ORDER PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the assessee against the order of ld. CIT(A)-3, Surat dated 29.11.2018 for AY 20…

Trupti Piyush Shah, Surat vs. Dy. CIT, Circle-3(3), Surat

In the result, both the appeals of the assessee are allowed

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER ITA No. 186 & 187/SRT/2019 Assessment Year :2012-13 & 2013-14 Trupti Piyush Shah, Deputy Commissioner of 101-102 Regency Tower Vs. Income Tax Opp Iscon Mall Dumas Road Circle-3(3) Surat 400006 Surat PAN/GIR No.: ACIPS4469B Appellant Respondent Assessee by : Shri Rasesh Shah (CA) Revenue by : Shri B.P.K. Panda (Sr. DR) Date of Hearing : 10/05/2019 Date of Pronouncement: 26/06/2019 ORDER PER: VIKRAM SINGH YADAV, A.M. These are two appeals filed by the asses…

Trupti Piyush Shah, Surat vs. Dy. CIT, Circle-3(3), Surat

In the result, both the appeals of the assessee are allowed

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER ITA No. 186 & 187/SRT/2019 Assessment Year :2012-13 & 2013-14 Trupti Piyush Shah, Deputy Commissioner of 101-102 Regency Tower Vs. Income Tax Opp Iscon Mall Dumas Road Circle-3(3) Surat 400006 Surat PAN/GIR No.: ACIPS4469B Appellant Respondent Assessee by : Shri Rasesh Shah (CA) Revenue by : Shri B.P.K. Panda (Sr. DR) Date of Hearing : 10/05/2019 Date of Pronouncement: 26/06/2019 ORDER PER: VIKRAM SINGH YADAV, A.M. These are two appeals filed by the asses…

Mehul Vinodbhai Sangani, Rajkot vs. Income Tax Officer, Ward-2(1)(2), Rajkot

In the result, the appeal of the assessee is allowed

Bench: Shri Waseem Ahmed & Shri Ms. Madhumita Royआयकर अपील सं./Ita No. 305/Rjt/2017 "नधा"रण वष"/Asstt. Year: 2008-2009 Shri Mehul Vinodbhai Income Tax Officer, Sangani, Vs. Ward 2(3), Block No.243, (Presently, Ward-2(1)(2)) Gujarat Housing Board, Rajkot. Sant Kabir Road, Rajkot.

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 305/RJT/2017 "नधा"रण वष"/Asstt. Year: 2008-2009 Shri Mehul Vinodbhai Income Tax Officer, Sangani, Vs. Ward 2(3), Block No.243, (Presently, Ward-2(1)(2)) Gujarat Housing Board, Rajkot. Sant Kabir Road, Rajkot. PAN: BDRPS9763H (Applicant) (Respondent) : Shri Vimal Desai, A.R Assessee by : Revenue by Shri Praveen Verma, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 08/04/201…