ROHAN HEMANT THAKKAR ,MUMBAI vs. ITO 22(3)(2), BANDRA KURLA COMPLEX
ITA 1823/MUM/2024[2011-2012]Status: DisposedITAT Mumbai18 Jul 2024AY 2011-2012
Bench: Shri Satbeer Singh Godara & Shri Girish Agrawal
For Respondent: Shri Vimal Punmiya, CA
Section 143(3)Section 147Section 148Section 234ASection 54F
assessment order made under section 143(3) rws 147 of the Act on
merit and thereby erred in confirming order made under section 143(3)(147) of
the Act which is illegal, bad-in-law, ultra virus and without allowing reasonable
opportunity of the hearing, and without appreciating facts, submission
