“PPT”

MRS. PARNAL NISHANT MEHAR,MUMBAI vs. ITO WARD 42(3)(1), MUMBAI

In the result, the appeal of the assessee in ITA No

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP

PARNAL NISHANT MEHAR,MAHARASHTRA vs. AO WARD 42(3)(1) , MUMBAI, KAUTILYA BHAWAN

In the result, the appeal of the assessee in ITA No

{"clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nMUMBAI “C” BENCH : MUMBAI\nBEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER\nAND

DEEPAK MULCHAND GOSAR,MUMBAI vs. WARD 41(2)(1), MUMBAI

Accordingly, Ground No.1 is allowed for statistical purpose and all the other grounds raised by the Assessee are dismissed as having been rendered infructuous

Bench: The Learned Cit(A) On 20/12/2022 & The Application Filed By The Assessee For Admission Of Additional Evidence To Contend That The Cit(A) Had Dismissed The Appeal After Recording Incorrect Facts.

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER

JOHNSON PRAVEEN QUADROS,AUSTRALIA vs. INCOME TAX OFFICER, INTL TAX WARD 3(3)(1), MUMBAI

In the result, appeal of the assessee is allowed

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18 Johnson Praveen Quadros Income Tax Officer, Intl Tax Australia Ward 3 (3)(1) C/0 Room No.626, 6Th Floor, E 602, Nazrene Appts Marve Kautilya Bhavan, G Block, Vs. Road, Kharodi Malad West Bkc, Bandra (East), Mumbai 400095 Mumbai-400051 Maharashtra (Pan: Aacpq0820G) (Appellant) (Respondent) Present For: Assessee : Shri Anoop Kumar Agarwal, Ca Revenue : Shri Krishna Kumar, Sr. Dr Date Of Hearing : 20.11.2025 Date Of Pronouncement : 17.02.2026 O R D E R Per Girish Agrawal: 1. This Appeal Filed By The Assessee Is Against The Final Assessment Order Passed By The Assessing Officer U/S.147 R.W.S. 144C(13) Of The Act Dated 28.08.2025, Pursuant To The Direction Issued By The Ld. Dispute Resolution Panel – 1, Mumbai Vide Order Dated 28.07.2025 Vide Order No. Itba/Drp/F/144C(5)/2025-26/1078981626(1) Dated 28.07.2025 U/S. 144C(5) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), For Ay 2017-18. 2. Grounds Taken By The Assessee Are Reproduced As Under:

IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT

AMARSINGH N THAKUR ,MUMBAI vs. ASST. CIT CIRCLE -1, THANE

In the result, the appeal filed by the assessee is allowed

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