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“Section 143(36)”

Section References (mined)Section 143Section 143(36)2 judgments

INCOME TAX OFFICER-41(2)(4), MUMBAI, BKC, MUMBAI vs. RBI EMPLOYEES BHAGVATI COOP HOUSING SOCIETY LTD , MULUND EAST, MUMBAI

ITA 4073/MUM/2025[2011]Status: DisposedITAT Mumbai27 Oct 2025

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Fenil BhattFor Respondent: Shri Annavaran Kosuri

Section 139Section 143(3)Section 147Section 148Section 2(47)(v)Section 271(1)(c)Section 48Section 50CSection 53A

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER

INCOME TAX OFFICER-41(2)(4), MUMBAI, KAUTILYA BHAVAN, BKC, MUMBAI vs. RBI EMPLOYEES BHAGVATI CO-OP HOUSING SOCIETY LTD., MULUND EAST, MUMBAI

ITA 3595/MUM/2025[2011-12]Status: DisposedITAT Mumbai27 Oct 2025AY 2011-12

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Fenil BhattFor Respondent: Shri Annavaran Kosuri

Section 139Section 143(3)Section 147Section 148Section 2(47)(v)Section 271(1)(c)Section 48Section 50CSection 53A

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER

Section 143(36) — 2 judgments | BharatTax | BharatTax