ESTATE OF NALINI MANILAL ,MUMBAI vs. ITO WARD 20(1)(1), MUMBAI
In the result, the appeal of the assessee is allowed for In the result, the appeal of the assessee is allowed for In the result, the appeal of the assessee is allowed for statistical purposes
ITA 2412/MUM/2025[2024-25]Status: DisposedITAT Mumbai31 Jul 2025AY 2024-25
Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2024-25 Estate Of Nalini Manilal, Ito 20(1)(1), 57, Naiman Bhavan, Vinay Shah Piramal Chambers, Vs. Marg, Nariman Point, S.O. Mumbai-400012. Mumbai-400021. Pan No. Aaaae 0475 E Appellant Respondent
For Appellant: Mr. Asif Karmali, Sr. DRFor Respondent: Mr. Bhupendra Shah, CA
Section 168Section 168(1)Section 168(1)(b)Section 168(2)
slab rate of an AOP, the tax rate applicable ought to be the slab rate
Estate of Nalini Manilal
Estate of Nalini Manilal
Section 168(1)(a) of the Income
Section 168(1)(a) of the Income-tax Act, 1961 (hereinafter, “the (hereinafter, “the Act”). It was submitted that ... executor of the estate of the deceased, is liable to be assessed at the slab rate as applicable to an individual under Section 168(1)(a) of slab rate as applicable to an individual under Section 168(1)(a) of slab rate as applicable to an individual under Section 168
