“Section 143(1)(vi)”

Section References (mined)Section 143Section 143(1)(vi)2 judgments

SADISH PAUL,PONDICHERRY vs. DCIT, WARD-1, PUDUCHERRY

In the result, the appeal of the assessee is dismissed

ITA 787/CHNY/2025[2017-18]Status: DisposedITAT Chennai11 Jun 2025AY 2017-18

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.787/Chny/2025 Assessment Years: 2017-18 Sadish Paul, Deputy Commissioner Of Income No.19, First Cross, Priyadarshini Nagar, Tax, Gorimedu, Circle-1, Pondicherry-605006 Pondicherry. [Pan: Awxpp6586H) (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri N.V.Krishnan, Advocate प्रत्यर्थी की ओर से /Revenue By : Ms.Anitha, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 03.06.2025 घोषणा की तारीख /Date Of Pronouncement : 11 .06.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Shri N.V.Krishnan, AdvocateFor Respondent: Ms.Anitha, Addl.CIT

Section 143(1)Section 143(1)(vi)Section 154

1) has been made on the basis of information available in 26AS statement. The Ld.CIT(A) also held that within the meanings of section 143(1)(vi) of the Act the Ld.AO was well within his rights to make the impugned addition of Rs.12 lakhs. He also concluded that there

SALUNKI GOVINDRAO SAMBHAJI,DHARWAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CPC, BANGALORE

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 504/BANG/2022[2017-18]Status: DisposedITAT Bangalore18 Aug 2022AY 2017-18

Bench: Shri Chandra Poojariassessment Year: 2017-18

For Appellant: Shri G. Sathyanarayana, A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 10Section 139(1)Section 139(5)Section 143(1)Section 143(1)(vi)Section 154Section 57

ITA No.504/Bang/2022 Salunki Govindrao Sambhaji, Dharwad IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI