Deputy Commissioner of Income Tax Circle-6(2)(1), Bangalore vs. Sri C Gangadhara Murthy, Bangalore
In the result, the appeal filed by the Revenue is allowed for statistical purpose
ITA 2400/BANG/2018[2012-13]Status: DisposedITAT Bangalore16 Aug 2022AY 2012-13
Bench: Shri N.V. Vasudevan & Shri Laxmi Prasad Sahuthe Dy. Commissioner Of Vs Shri C. Gangadhara Murthy Income-Tax, No. 322, 3Rd A Corss, 2Nd Block Circle - 6(2)(1) 3Rd Stage, Basaveshwaranagar Bangalore . Bangalore 560079. Pan – Agipg 2668 N (Appellant) (Respondent)
For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri Sumer Singh Meena, CIT-DR
Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 2
…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “A” BENCH, BENGALURU Before Shri N.V. Vasudevan, Vice President and Shri Laxmi Prasad Sahu, Accountant Member The Dy. Commissioner of vs Shri C. Gangadhara Murthy Income-tax, No. 322, 3rd A Corss, 2nd Block Circle - 6(2)(1) 3rd Stage, Basaveshwaranagar Bangalore . Bangalore 560079. PAN – AGIPG 2668 N (Appellant) (Respondent) Revenue by: Shri Sumer Singh Meena, CIT-DR Assessee by: Shri Narendra Sharma, Advocate Date of hearing: 31/05/2022 Date of pronouncement: 16/08/2022 O R D E R Per: L.P. Sahu, A.M. This is an appeal filed by the Revenue against the order o…