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“Section 171(1)(b)”

Section References (mined)Section 171Section 171(1)(b)3 judgments

Judgments citing Section 171(1)(b)

Gopalapillai Sreekumar, Sooranad, Kunnathoor vs. Income Tax Officer, Central Circle-2, Bbn, Central Circle-II

In the result, appeals of the assessee stand allowed

ITA 47/CTK/2025[2016-17]Status: DisposedITAT Cuttack28 Jan 2025AY 2016-17

Bench: Before Shri George Mathanmember & Manish Agarwal Manish Agarwalita No.45 45/Ctk/2025: Assessment Year : Assessment Year : 2014-15

For Appellant: Shri Subit Kumar SahuFor Respondent: Shri S.C.Mohanty, Sr DR
Section 142(1)Section 143(3)Section 144Section 153ASection 171(1)(b)Section 271(1)(b)

IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH

Gopalapillai Sreekumar, Sooranad, Kollam, Kerala vs. Income Tax Officer, Central Circle-II, Bbn

In the result, appeals of the assessee stand allowed

ITA 46/CTK/2025[2015-16]Status: DisposedITAT Cuttack28 Jan 2025AY 2015-16

Bench: Before Shri George Mathanmember & Manish Agarwal Manish Agarwalita No.45 45/Ctk/2025: Assessment Year : Assessment Year : 2014-15

For Appellant: Shri Subit Kumar SahuFor Respondent: Shri S.C.Mohanty, Sr DR
Section 142(1)Section 143(3)Section 144Section 153ASection 171(1)(b)Section 271(1)(b)

IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH

Gopalapillai Sreekumar, Kollam, Kerala vs. Income Tax Officer, Central Circle-2, Central Circle-II

In the result, appeals of the assessee stand allowed

ITA 45/CTK/2025[2014-15]Status: DisposedITAT Cuttack28 Jan 2025AY 2014-15

Bench: Before Shri George Mathanmember & Manish Agarwal Manish Agarwalita No.45 45/Ctk/2025: Assessment Year : Assessment Year : 2014-15

For Appellant: Shri Subit Kumar SahuFor Respondent: Shri S.C.Mohanty, Sr DR
Section 142(1)Section 143(3)Section 144Section 153ASection 171(1)(b)Section 271(1)(b)

IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH

Section 171(1)(b) — 3 case laws | BharatTax