KEWAL FULCHAND GUDHAKA,BHIWANDI vs. CIRCLE 1, KALYAN, KALYAN
In the result appeal filed by the assessee stands allowed for statistical purposes
ITA 2978/MUM/2024[2016-17]Status: DisposedITAT Mumbai31 Jan 2025AY 2016-17
Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()
Section 142(1)(a)Section 194CSection 37Section 37(1)Section 44A
IN THE INCOME TAX APPELLATE TRIBUNAL
“J(SMC)” BENCH, MUMBAI
BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)
AND SHRI OMKARESHWAR CHIDARA
