DEPUTY COMMISSIONER OF INCOME TAX, ALWAR vs. ASHOK SHARMA, REWARI
In the result, the appeal of the revenue stand dismissed
ITA 1227/JPR/2024[2018-19]Status: DisposedITAT Jaipur10 Nov 2025AY 2018-19
For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 10(37)Section 143(3)Section 145B(1)Section 28Section 56Section 56(2)(viii)Section 57
that amendment the assessee\nliable to pay tax in accordance with that amendment made in the\nAct read with the provision of section 57(2)(iv) r.w.s.145B of the Act\nas in detailed discussed by the Id. AO. To support her argument she\nrelied upon by the Bikram Singh
