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“audi alteram partem”

Natural JusticeAudi Alteram PartemAudi Alteram Partem490 judgments

The decision most relied on for audi alteram partem is 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93 (1 SCC 248), cited in 176 judgments on BharatTax.

Leading authorities on audi alteram partem

372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93
1 SCC 248 · 1978 · Reported
176
citing judgments

Audi alteram partem, or the right to be heard, is a fundamental principle of natural justice that applies to all quasi-judicial proceedings, including those before tax authorities.

Rajesh Kumar v. DCIT
287 ITR 91 · 2006 · Supreme Court
121
citing judgments

When a statutory authority takes action that can lead to civil or adverse consequences for an individual, the principles of natural justice, particularly the right to be heard (audi alteram partem), must be implicitly followed, even if the relevant statute does not expressly provide for it.

GTC Industries Ltd. v. ACIT
65 ITD 380 · 1998 · ITAT
119
citing judgments

Formal cross-examination of witnesses who make adverse reports is not an invariable requirement of natural justice (audi alteram partem) in income tax proceedings. Assessees must have a fair opportunity to meet adverse evidence, but this does not mandate formal cross-examination.

Sahara India (Firm,) Lucknow v. Commissioner of Income Tax
14 SCC 151 · 2008 · Reported
106
citing judgments

This case establishes principles for determining the validity of a special audit direction issued under Section 142(2A) and its impact on the extended period of limitation under Section 153(3) Explanation 1(iii), often considered in the context of natural justice.

Director, ECIL v. B. Karunakar (1993) 4 SCC 727; Haryana Financial Corporation v. Kailash Chandra Ahuja
3 SCC 364 · 1996 · Reported
93
citing judgments

Procedural irregularities, especially where initiation was valid but completion was flawed, are often curable and may not automatically invalidate an entire order. This principle, tied to natural justice, means minor defects in procedure can be remedied without voiding the proceedings.

Maneka Gandhi v. Union of India
4 SCC 379 · 1980 · Reported
62
citing judgments

Even a purely administrative order that entails civil consequences must adhere to the principles of natural justice, particularly the rule of audi alteram partem, ensuring a fair hearing. The concept of 'civil consequences' broadly encompasses any impact on a citizen's civil life, beyond just property or personal rights.

International Forest Co. v. CIT
101 ITR 721 · 1975 · High Court
54
citing judgments

In a best judgment assessment, tax authorities cannot act arbitrarily or base conclusions solely on guesswork; additions must be supported by evidence or material on record, and principles of natural justice require communicating adverse material to the assessee.

Lalchand Bhagat Ambikaram v. CIT
83 ITR 508 · 1972 · High Court
53
citing judgments

The principle of natural justice, specifically the right to be heard (audi alteram partem), must be strictly followed in quasi-judicial proceedings. An assessment order is invalid if the assessee is denied the opportunity to cross-examine third parties whose statements or evidence form the basis for additions.

Judgments citing audi alteram partem

Aatmaunnati & vs. A Bharatiya Shri Gurubhakat Swanand Premal Mandal, Suratvs.CIT(Exemption), Ahemdabad

ITA 1145/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aajts 6071 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aaatf 5673 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aadta 9325 M] अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL

Friends Group Morabhagal Charitbale Trust, Surat vs. CIT(Exemption), Ahmedabad

ITA 1144/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL

Friends Group Morabhagal Charitable Trust, Surat vs. CIT(Exemption), Ahmedabad

ITA 1143/SRT/2024[2025-26]Status: DisposedITAT Surat28 Jan 2025AY 2025-26

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL

Shree Surat Rana Samaj, Surat vs. CIT (Exemption), Ahmedabad

ITA 1141/SRT/2024[2025-26]Status: DisposedITAT Surat28 Jan 2025AY 2025-26

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

आयकर अपीलीय अधिकरण, सुरत न्यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL

Shanmugam Arivazhagan, Kanchipuram vs. ITO Non Corp Ward 22(6), Tambaram

In the result, the appeal filed by the assessee in ITA Nos

ITA 2863/CHNY/2024[2016-17]Status: DisposedITAT Chennai24 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2860, 2861, 2862 & 2863/Chny/2024 (िनधा"रणवष" / Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-2017) Shanmugam Arivazhagan, Vs. The Income Tax Officer, 50A, 8Th Street, Non Corp Ward 22(6) Vembuliamman Koil Street, Tambaram. Selaiyur, Kanchipuram 600 073. Chennai. [Pan: Aacpa 1677R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 23.01.2025 आदेश / O R D E R Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Even Date 28.10.2024 For Assessment Years 2013-14, 2014-15, 2015-16 & 2016-17. 2. Brief Facts Of The Case Are That The Assessee Is A Senior Citizen & Retired Govt. Employee Who Is Earning Mere Pension Income & Small Salary Income. The Assessee Is Incapable Of Understanding & Using The Income Tax Portal To Submit

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. Pushpa Hemachand, IRS, JCIT
Section 142(1)Section 147Section 148Section 249Section 249(3)Section 271Section 271(1)(b)

embarks on determining disputes between the parties. These principles are well-settled. The first and foremost principle is what is commonly known as audi alteram partem rule. It says that none should be condemned unheard. Notice is the first lib of this principle. It must be precise and unambiguous ... judge' is also at times used. The second rule and that is the rule with which we are concerned in this case is 'audi alteram partem', that is, 'hear the other side'. At times and particularly in continental countries, the form 'audietur at altera pars' is used, meaning very much

Shanmugam Arivazhagan, Kanchipuram vs. ITO Non Corp Ward 22(6), Tambaram

In the result, the appeal filed by the assessee in ITA Nos

ITA 2862/CHNY/2024[2015-16]Status: DisposedITAT Chennai24 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2860, 2861, 2862 & 2863/Chny/2024 (िनधा"रणवष" / Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-2017) Shanmugam Arivazhagan, Vs. The Income Tax Officer, 50A, 8Th Street, Non Corp Ward 22(6) Vembuliamman Koil Street, Tambaram. Selaiyur, Kanchipuram 600 073. Chennai. [Pan: Aacpa 1677R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 23.01.2025 आदेश / O R D E R Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Even Date 28.10.2024 For Assessment Years 2013-14, 2014-15, 2015-16 & 2016-17. 2. Brief Facts Of The Case Are That The Assessee Is A Senior Citizen & Retired Govt. Employee Who Is Earning Mere Pension Income & Small Salary Income. The Assessee Is Incapable Of Understanding & Using The Income Tax Portal To Submit

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. Pushpa Hemachand, IRS, JCIT
Section 142(1)Section 147Section 148Section 249Section 249(3)Section 271Section 271(1)(b)

embarks on determining disputes between the parties. These principles are well-settled. The first and foremost principle is what is commonly known as audi alteram partem rule. It says that none should be condemned unheard. Notice is the first lib of this principle. It must be precise and unambiguous ... judge' is also at times used. The second rule and that is the rule with which we are concerned in this case is 'audi alteram partem', that is, 'hear the other side'. At times and particularly in continental countries, the form 'audietur at altera pars' is used, meaning very much

Shanmugam Arivazhagan, Kanchipuram vs. ITO Non Corp Ward 22(6), Tambaram

In the result, the appeal filed by the assessee in ITA Nos

ITA 2861/CHNY/2024[2014-15]Status: DisposedITAT Chennai24 Jan 2025AY 2014-15

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2860, 2861, 2862 & 2863/Chny/2024 (िनधा"रणवष" / Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-2017) Shanmugam Arivazhagan, Vs. The Income Tax Officer, 50A, 8Th Street, Non Corp Ward 22(6) Vembuliamman Koil Street, Tambaram. Selaiyur, Kanchipuram 600 073. Chennai. [Pan: Aacpa 1677R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 23.01.2025 आदेश / O R D E R Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Even Date 28.10.2024 For Assessment Years 2013-14, 2014-15, 2015-16 & 2016-17. 2. Brief Facts Of The Case Are That The Assessee Is A Senior Citizen & Retired Govt. Employee Who Is Earning Mere Pension Income & Small Salary Income. The Assessee Is Incapable Of Understanding & Using The Income Tax Portal To Submit

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. Pushpa Hemachand, IRS, JCIT
Section 142(1)Section 147Section 148Section 249Section 249(3)Section 271Section 271(1)(b)

embarks on determining disputes between the parties. These principles are well-settled. The first and foremost principle is what is commonly known as audi alteram partem rule. It says that none should be condemned unheard. Notice is the first lib of this principle. It must be precise and unambiguous ... judge' is also at times used. The second rule and that is the rule with which we are concerned in this case is 'audi alteram partem', that is, 'hear the other side'. At times and particularly in continental countries, the form 'audietur at altera pars' is used, meaning very much

Shanmugam Arivazhagan, Kanchipuram vs. ITO Non Corp Ward 22(6), Tambaram

In the result, the appeal filed by the assessee in ITA Nos

ITA 2860/CHNY/2024[2013-14]Status: DisposedITAT Chennai24 Jan 2025AY 2013-14

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.2860, 2861, 2862 & 2863/Chny/2024 (िनधा"रणवष" / Assessment Years: 2013-14, 2014-15, 2015-16 & 2016-2017) Shanmugam Arivazhagan, Vs. The Income Tax Officer, 50A, 8Th Street, Non Corp Ward 22(6) Vembuliamman Koil Street, Tambaram. Selaiyur, Kanchipuram 600 073. Chennai. [Pan: Aacpa 1677R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Ms. Pushpa Hemachand, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.01.2025 घोषणा क" तार"ख /Date Of Pronouncement : 23.01.2025 आदेश / O R D E R Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Even Date 28.10.2024 For Assessment Years 2013-14, 2014-15, 2015-16 & 2016-17. 2. Brief Facts Of The Case Are That The Assessee Is A Senior Citizen & Retired Govt. Employee Who Is Earning Mere Pension Income & Small Salary Income. The Assessee Is Incapable Of Understanding & Using The Income Tax Portal To Submit

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. Pushpa Hemachand, IRS, JCIT
Section 142(1)Section 147Section 148Section 249Section 249(3)Section 271Section 271(1)(b)

embarks on determining disputes between the parties. These principles are well-settled. The first and foremost principle is what is commonly known as audi alteram partem rule. It says that none should be condemned unheard. Notice is the first lib of this principle. It must be precise and unambiguous ... judge' is also at times used. The second rule and that is the rule with which we are concerned in this case is 'audi alteram partem', that is, 'hear the other side'. At times and particularly in continental countries, the form 'audietur at altera pars' is used, meaning very much

Sadbhav Engineering Ltd., Ahmedabad vs. DCIT, Central Circle 1(3), Ahmedabad

ITA 235/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad10 Jan 2025AY 2018-19

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarsr. No. Appellant Respondent 1-7 It(Ss)A.No./ Asstt.Year 170 To 175 & 235/Ahd/2021 Asst. Year 2012- 13 To 2018-19 Sadbhav Engineering Ltd. Nr. Havmour Restaurant Navrangpura Ahmedbad. Dcit, Cent.Cir.1(3) Ahmedabad. 8-14 183 To 189/Ahd/2021 Asst. Year 2012- 14 To 2018-19 Pan : Aadcs 0852 Q Dcit, Cent.Cir.1(3) Ahmedabad. Sadbhav Engineering Ltd. Nr. Havmour Restaurant Navrangpura Ahmedabad. (Applicant) (Responent) Assessee By Shri Dhinal Shah, Ar Revenue By: Shri H. Phani Raju, Cit-Dr सुनवाई की तारीख /Date Of Hearing : 18/10/2024 घोषणा की तारीख / Date Of Pronouncement: 10/01/2025 आदेश/Order Per Bench: The Above Cross-Appeals Of The Assessee & The Revenue Are Against The Consolidated Order Of The Ld. Commissioner Of Income Tax(Appeals) 11, Ahmedabad All Dated 04.08.2021 Passed Under Section 250(6) Of The Income Tax Act, 1961 (“The Act" For Short) For The

For Respondent: Shri H. Phani Raju, CIT-DR
Section 115BSection 132Section 139(1)Section 143(3)Section 153ASection 250(6)Section 69ASection 80I

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ 'A' अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT