OMPRAKASH RAMSURAT YADAV,MUMBAI vs. DCIT- CIRCLE 24(1), MUMBAI
In the result, appeal is allowed in the aforesaid terms
ITA 4870/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Mar 2026AY 2015-16
Bench: Justice (Retd.) C.V. Bhadang & Shri Vikram Singh Yadav: A.Y. : 2015-16 Omprakash Ramsurat Yadav Vs. Dcit-Circle 24(1) 1403-A, Rna Heights, Mumbai J.V.L.R. Road (Respondent) Andheri East Mumbai- 400 093 Pan : Aalpy7169F (Appellant)
For Appellant: Shri Aamod PrabhudesaiFor Respondent: Shri Kiran K Chhatrapati Sr.DR
Section 1Section 143(3)Section 21(3)Section 23Section 23(1)(b)
confirmed the addition interalia on the ground that the appellant’s case is not covered by Clause (a) – (c) of Section 21(3) of the Act, hence this appeal.
4. We have heard parties. Perused record.
5. At the outset, it is necessary to note that the appellant has filed
