Bank of Maharashra, Pune vs. The Pr. Commissioner of Income Tax, Pune
In the result, the appeal filed by the assessee is allowed
ITA 682/PUN/2024[2018-19]Status: DisposedITAT Pune30 Dec 2024AY 2018-19
Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19
For Appellant: Shri Ananthan and Mrs. Lalitha RameswaranFor Respondent: Shri Amol Khairnar, CIT-DR
Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 154Section 36(1)(viia)Section 40A(7)
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH “A”, PUNE
BEFORE SHRI R. K. PANDA, VICE PRESIDENT
AND MS ASTHA
