SHRI PRADIP KUMAR DAS,PURBA MEDINIPUR vs. ACIT, CIRCLE-27,HALDIA, PURBA MEDINIPUR
In the result, appeal of assessee is allowed
ITA 2399/KOL/2016[2013-14]Status: DisposedITAT Kolkata16 Oct 2019AY 2013-14
Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]
Section 142(1)Section 143(2)Section 143(3)Section 144
…1 Pradip Kr. Das, AY 2013-14 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 2399/Kol/2016 Assessment Year: 2013-14 Pradip Kumar Das V Assistant Commissioner of Income- (PAN: ACUPD8244K) Vs. tax, Circle-27, Haldia. Appellant Respondent For the Appellant Shri Miraj D. Shah, AR For the Respondent Dr. P. K. Srihari, CIT, DR Date of Hearing 29.08.2019 Date of Pronouncement 16.10.2019 ORDER Per Shri A.T.Varkey, JM T…