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“Section 148(1)(a)”

Section References (mined)Section 148Section 148(1)(a)4 judgments

RAVI NANDAN KR. SINHA vs. DCIT,

In the result, all the captioned appeals of the assessee including quantum and penalty are allowed for statistical purposes

ITA 171/PAT/2014[1995-96]Status: DisposedITAT Patna21 Apr 2025AY 1995-96

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthi

Section 144Section 148Section 148(1)(a)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and

RAV INANDAN KR.SINHA vs. DCIT,

In the result, all the captioned appeals of the assessee including quantum and penalty are allowed for statistical purposes

ITA 168/PAT/2014[1992-93]Status: DisposedITAT Patna21 Apr 2025AY 1992-93

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthi

Section 144Section 148Section 148(1)(a)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and

RAVI NANDAN KR. SINHA,PATNA vs. DCIT, C.CIRCLE-5, PATNA

In the result, all the captioned appeals of the assessee including quantum and penalty are allowed for statistical purposes

ITA 256/PAT/2006[91-92]Status: DisposedITAT Patna21 Apr 2025

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthi

Section 144Section 148Section 148(1)(a)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and

RAVI NANDAN KR. SINHA,PATNA vs. DCIT, C.CIRCLE-5, PATNA

In the result, all the captioned appeals of the assessee including quantum and penalty are allowed for statistical purposes

ITA 249/PAT/2006[1992-93]Status: DisposedITAT Patna21 Apr 2025AY 1992-93

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthi

Section 144Section 148Section 148(1)(a)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and