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“Section 143(2)”

Section References (mined)Section 143Section 143(2)17,209 judgments

The decision most relied on for Section 143(2) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 143(2)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Judgments citing Section 143(2)

Purnand Ramchandra Mishra, Nagpur vs. DCIT, Central Circle 2(2), Nagpur

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 281/NAG/2023[2019-20]Status: DisposedITAT Nagpur28 Nov 2024AY 2019-20

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.M. GuptaFor Respondent: Shri Sandipkumar Salunke
Section 143(2)Section 143(3)Section 2(9)(D)Section 250Section 69A

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY

Sri Varaha Lakshmi Narasimha Swamy Devastanam, Visakhapatnam vs. Assistant Commissioner of Income (Exemption Circle), Vijayawada

In the result, appeal of the assessee is allowed

ITA 430/VIZ/2024[2020-21]Status: DisposedITAT Visakhapatnam28 Nov 2024AY 2020-21

Bench: Shri K. Narasimha Chary, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.430/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2020-21) Sri Varaha Lakshmi Narasimha Swamy Devstanam V. Asst. Cit #1, Simhagiri Hills, Simhachalam Road Exemption Circle Simhachalam – 530028, Visakhapatnam Income Tax Office C.R. Building “Annex” Andhra Pradesh M.G. Road Vijayawada – 520002 [Pan: Aaals1522P] Andhra Pradesh (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 10Section 10(23)(v)Section 143(2)Section 143(3)Section 80G

total income 15,08,700/- for the A.Y. 2020-21. Later, the case was selected for complete scrutiny under CASS. Statutory notices under section 143(2) and 142(1) of the Act were issued and served on the assessee. In response, assessee made various submissions. Later, a show-cause notice

Peddini Ashok Kumar, Visakhapatnam vs. Income Tax Officer, Ward-4(1), Visakhapatnam

In the result, appeal of the assessee is allowed for statistical purposes

ITA 356/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam28 Nov 2024AY 2017-18

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.356/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2017-18) Peddini Ashok Kumar V. The Income Tax Officer- Ward-4(1) D.No. 49-36-13/1 Income Tax Office Nggo’S Colony, Akkayyapalem Pratyakshakar Bhavan Visakhapatnam – 530016 Mvp Double Road Andhra Pradesh Visakhapatnam – 530017 Andhra Pradesh [Pan: Aqlpp3626L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 142(1)Section 143(2)Section 144

admitting total income at Rs.7,82,200/-. The case was selected for scrutiny through CASS under Complete Scrutiny Category and accordingly, notice under section 143(2) of the Act was issued and duly served on the assessee. In response, assessee has furnished copy of income tax return acknowledgement

Venkateswara Rao Madhyahnapu, Eluru vs. Income Tax Officer, Ward-1, Eluru

In the result, appeal of the assessee is dismissed

ITA 257/VIZ/2024[2015-16]Status: DisposedITAT Visakhapatnam28 Nov 2024AY 2015-16

Bench: Shri K. Narasimha Chary, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.257/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2015-16) Venkateswara Rao Madhyahnapu V. Income Tax Officer – Ward – 1 Eluru, Andhra Pradesh 1-4-5, Padamara Veedhi Mr. D. Balaram House Eluru-534001 West Godavari, Andhra Pradesh [Pan: Aespm1820Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 143(2)Section 147Section 148Section 263

duly served upon the assessee by way of e-proceedings. In response, assessee filed return of income on 20.04.2021. Thereafter, notice under section 143(2) dated 15.11.2021 was issued and duly served on the assessee. Subsequently, the case was transferred to National Faceless Appeal Centre under Faceless Assessment Scheme

Kusum Surana, Kolkata vs. ITO, Ward44(2), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 722/KOL/2024[2017-18]Status: DisposedITAT Kolkata28 Nov 2024AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 722/Kol/2024 Assessment Year: 2017-2018 Kusum Surana,……..…………………………………Appellant 1St Floor, P-21/1, Cit Road, Kankurgachi, Kolkata-700054 [Pan:Aizps4681A] -Vs.- Income Tax Officer,……………………………...Respondent Ward-44(2), Kolkata, 3, Government Place (West), Kolkata-700001 Appearances By: Shri A.K. Tibrewal, Fca. & Shri Amit Agrawal, Advocate, Appeared On Behalf Of The Assessee Shri Arun Kanti Dutta, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: November 18, 2024 Date Of Pronouncing The Order: November 28, 2024 O R D E R

Section 133(6)Section 143(2)Section 143(3)

scrutiny under CASS on the ground that large value cash deposits during the demonetization period as compared to return income. Accordingly notices under section 143(2) and 142(1) of the Act were issued and served upon the assessee. In response to the notice under section 143(2), the assessee

Response India Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 11(1), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 2071/KOL/2024[2006-2007]Status: DisposedITAT Kolkata28 Nov 2024AY 2006-2007

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2071/Kol/2024 Assessment Year: 2006-07 Response India Pvt. Ltd.……………........………………....Appellant 103, Tivoli Court, 1C Ballygunge Circular Road, Ballygunge, K Kolkata – 700019. [Pan: Aaccr6178B] Vs. Dcit, Circle-11(1), Kolkata...…….…............................…..…..... Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Assessee. Shri Abhijit Adhikari, Jcit, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : November 28, 2024 Date Of Pronouncing The Order : November 28, 2024 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 07.08.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Brief Facts Of The Case Are That The Assessee Filed Its Original Return Of Income Declaring A Total Income Of Rs.3,06,250/-. The Assessment Was Completed U/S 143(3) Of The Act. Subsequently, The Assessing Officer Recorded Reasons To Believe That Certain Income Has Escaped Assessment. Subsequently, Proceedings U/S 147 Of The Act Was Initiated After Obtaining Requisite Approval From The Competent Authority U/S 151 Of The Act. The Assessee Through A Letter Dated 06.11.2012 Requested That The Original Return To Be Treated As Return Filed In Compliance To The Notice U/S 148. Subsequently, Notices U/S 143(2) & 142(1) Of The Act Were Issued To The Assessee. In Compliance To The

Section 143(2)Section 143(3)Section 144Section 147Section 148Section 151Section 250

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Before Shri Sonjoy

M/S. Aashish Auto Components Manufacturers Pvt. Ltd., Chennai vs. ITO, Corporate Ward-1(2), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1767/CHNY/2024[2017-18]Status: DisposedITAT Chennai28 Nov 2024AY 2017-18

Bench: Shri George George K, Hon’Ble & Shri S.R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1767/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Aashish Auto Components Income Tax Officer, Manufacturers Pvt Ltd., V. Corporate Ward -1(2), No.86, Govindappa Naicken Street, 121, Mahatma Gandhi Road, George Town, Chennai – 600 001 Chennai – 600 034. [Pan: Aaaca-5586-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D. Anand, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Shiva Srinivas, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 21.11.2024 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2024

For Respondent: Shri. Shiva Srinivas, Addl. CIT
Section 143(2)Section 143(3)Section 68

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा

Mohan Lal Ashok Kumar Saraf, Jaipur vs. DCIT Cen Cir 1, Jaipur

In the result, the appeal of the assessee is allowed as indicated hereinabove

ITA 879/JPR/2024[2017-2018]Status: DisposedITAT Jaipur28 Nov 2024AY 2017-2018
For Appellant: Shri Ankit Totuka, AdvocateFor Respondent: Ms. Alka Gautam, CIT-DR
Section 143(3)Section 68

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh

Deputy Commissioner of Income Tax, Central Circle-3, Jaipur vs. Naresh Kumar Gupta, Sriganganagar

In the results the appeal of the revenue stands dismissed and the

ITA 458/JPR/2024[2014-15]Status: DisposedITAT Jaipur28 Nov 2024AY 2014-15

Bench: Him The Order Passed Under Section 143(3) Of The Income Tax Act, [ For Short “Act” ] By The Acit, Circle, Sri Ganganagar [

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Ms. Alka Gautam (CIT) (V.H.)
Section 143(3)Section 14ASection 36(1)(iii)

आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf

Greens Natures Fresh Produce Private Limited, Bengaluru vs. Income Tax Officer, Ward-3(1)(1), Bengaluru

In the result, the appeals by the assessee is allowed for statistical purposes

ITA 1781/BANG/2024[2018-19]Status: DisposedITAT Bangalore28 Nov 2024AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadav

For Appellant: Shri. Zain Ahmed Khan, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bengaluru
Section 143(2)

case of assessee. Further, in respect of Assessment Year 2018-19, various opportunities were provided to the assessee after issuing notice under section 143(2) of the Act but there was no response from the assessee side. Accordingly, the AO disallowed agricultural income of Rs.1,50,88,760/- for want

Greens Natures Fresh Produce Private Limited, Bengaluru vs. Income Tax Officer, Ward-3(1)(1), Bangalore

In the result, the appeals by the assessee is allowed for statistical purposes

ITA 1780/BANG/2024[2017-18]Status: DisposedITAT Bangalore28 Nov 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadav

For Appellant: Shri. Zain Ahmed Khan, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bengaluru
Section 143(2)

case of assessee. Further, in respect of Assessment Year 2018-19, various opportunities were provided to the assessee after issuing notice under section 143(2) of the Act but there was no response from the assessee side. Accordingly, the AO disallowed agricultural income of Rs.1,50,88,760/- for want

Shri. Aslam Pasha, Chikkaballapur vs. The Income Tax Officer, Ward-1, Chikkaballapur

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 1335/BANG/2024[2014-15]Status: DisposedITAT Bangalore28 Nov 2024AY 2014-15

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadavassessment Year : 2014-15

For Appellant: Shri Anjan Reddy, CAFor Respondent: Smt. Neha Sahay, Jt.CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 145Section 2Section 264Section 271(1)(c)Section 274Section 275

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI PRAKASH CHAND YADAV

Income Tax Officer, Mumbai vs. Muniwar Abad Charitable Trust, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 3559/MUM/2024[2012-13]Status: DisposedITAT Mumbai28 Nov 2024AY 2012-13

Bench: Shri B R Baskaran & Shri Raj Kumar Chauhanito, Vs. Muniwar Abad Charitable 618, Mtnl Cumballa Hill Telephone Trust, Exchange Building, Peddar Road, 405A, 407, Jolly Bhavan No. 1, Maharashtra – 400 026 10, New Marine Lines, Churchgate, Mumbai-400 020 Pan: Aaatm0140K (Appellant) (Respondent)

Section 11Section 11(2)Section 12ASection 142(1)Section 143(2)Section 250Section 271(1)(c)Section 276C

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ

Gagan Arora, Delhi vs. Assessment Unit, Income-Tax Department

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 657/DEL/2024[2017-18]Status: DisposedITAT Delhi28 Nov 2024AY 2017-18

Bench: Shri Shamim Yahya & Shri Sudhir Pareeka.Yr. : 2017-18 Gagan Arora, Vs. Assessment Unit, Ad-34, First Floor, Income Tax Tagore Garden, Department, New Delhi – 110 027 Delhi (Pan: Afjpa5678Q) (Appellant) (Respondent)

For Appellant: Ms. Chinu Bhasin, CAFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 143(2)Section 144Section 147Section 151Section 234ASection 271ASection 69A

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER, AND SHRI SUDHIR

Saraswati Educational Society Regd., New Delhi vs. CIT Exemption, Delhi

ITA 1889/DEL/2024[2018-19]Status: DisposedITAT Delhi28 Nov 2024AY 2018-19

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 11Section 11(5)Section 263

1 Saraswati Educational Society Vs. CIT(E) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI

Samsher, Haryana vs. ITO, Ward-3, Haryana

In the result, the appeal of the assessee is allowed

ITA 9864/DEL/2019[2013-14]Status: DisposedITAT Delhi28 Nov 2024AY 2013-14

Bench: Sh.M. Balaganesh & Sh. Sudhir Kumarassessment Year: 2013-14 Samsher Singh Vs. Ito House No.11, Garhi Ward-3 Alawalpur, Dharuhera, Haryana Rewari Pan No.Eopps5450P (Appellant) (Respondent)

Section 142(2)Section 143(2)Section 147Section 148Section 234ASection 271Section 54Section 54B

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH.M. BALAGANESH, ACCOUNTANT MEMBER AND SH. SUDHIR

Rajandeep Kaur, Chandigarh vs. Principal Commissioner of Income Tax-1, Chandigarh

In the result, Assessee’s appeal is allowed

ITA 327/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh27 Nov 2024AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 327/Chd/2024 "नधा"रण वष" / Assessment Year : 2015-16 Rajandeep Kaur, Vs. The Pcit,-1, House No. 1556, बनाम Chandigarh Pushpak Complex, Sector 49 B, Chandigarh "थायी लेखा सं./Pan No: Arfpk6582P अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Parikshit Aggarwal, Ca राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 25.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.11.2024

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 143(1)Section 147Section 263

आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH

Siwana Agri Marketing Limited (Now Merged With Vital Connections LLP), Ahmedabad vs. Assistant Commissioner of Income Tax, Circle 4(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1094/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad27 Nov 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1094/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Siwana Agri Marketing Ltd. The Acit बनाम/ (Now Merged With Vital Circle-4(1)(1) V/S. Connections Llp) Ahmedabad 401, Ashopalav Apartments Near Suvidha Shopping Centre Paldi Ahmedabad – 380 007 (Gujarat) "थायी लेखा सं./Pan: Aaccs 9598 J (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : Shri Prakash D. Shah, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 25/11/2024 घोषणा की तारीख /Date Of Pronouncement: 27/11/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Prakash D. Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(3)Section 250Section 36(1)(iii)Section 36(2)

total income of Rs.31,91,560/-. The case was selected for scrutiny under the Computer Assisted Scrutiny Selection (CASS), and notices under Sections 143(2) and 142(1) of the Act were issued. After examining the submissions and documents, the AO completed the assessment under Section 143

Hamaja Mohammed Malpekar, Ratnagiri vs. Income Tax Officer, Ratnagiri Ward, Ratnagiri

ITA 264/PUN/2024[AY 2016-17]Status: DisposedITAT Pune27 Nov 2024

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(2)Section 14ASection 194C

आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA

Assistant Commissioner of Income Tax, Cirle 1, Kolhapur vs. Hamaja Mohammed Malpekar, Maharashtra

ITA 23/PUN/2024[2016-17]Status: DisposedITAT Pune27 Nov 2024AY 2016-17

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(2)Section 14ASection 194C

आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA