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“Section 35(1)(ii)(iii)”

Section References (mined)Section 35Section 35(1)(ii)(iii)1 judgments

Judgments citing Section 35(1)(ii)(iii)

Parag Dave, Ahmedabad vs. The DCIT, Circle-3(1)(1) (Previously Circle-3(3)), Ahmedabad

In the result, appeal filed by the assessee is dismissed

ITA 894/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad23 Sept 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Makarand V. Mahadeokarassessment Year 2016-17

For Appellant: Shri Vipul Khandhar, A.RFor Respondent: Shri Amit Pratap Singh, Sr. D.R
Section 142(1)Section 143(2)Section 35(1)(ii)Section 36(1)

THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before Ms. Suchitra Kamble, Judicial Member And Makarand V. Mahadeokar, Accountant Member