Shruti Patni, Pune vs. Deputy Commissioner of Income-Tax, Circle - 7, Pune
Appeal is partly allowed for statistical purposes in above terms
ITA 443/PUN/2019[2016-17]Status: DisposedITAT Pune27 Jul 2022AY 2016-17
Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteनिर्धारण वषा / Assessment Year : 2016-17 Mrs. Shruti Patni Vs. Dcit, S.No.1A, Irani Market Circle-7, Pune Compound, Yerawada, Pune – 411006 Pan : Alsps5573R Appellant Respondent
Section 143(3)Section 23(1)Section 23(1)(c)
…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER निर्धारण वषा / Assessment Year : 2016-17 Mrs. Shruti Patni Vs. DCIT, S.No.1A, Irani Market Circle-7, Pune Compound, Yerawada, Pune – 411006 PAN : ALSPS5573R Appellant Respondent Assessee by Shri C.H. Naniwadekar Revenue by Shri M.G. Jasanani Date of hearing 12-07-2022 Date of pronouncement 27-07-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee‟s appeal for AY 2016-17 arises against the CIT(A), Pune-5, Pune‟s order dated 21-01-2019 passed in case No.PN/CIT(A)-5/ITO.Wd-…
