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“Section 143(3)(1)”

Section References (mined)Section 143Section 143(3)(1)2 judgments

M/S RUDRA DEVELOPERS,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIR- 1(1)(1), SURAT

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

ITA 132/SRT/2023[2013-14]Status: DisposedITAT Surat27 Jun 2023AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(1)Section 143(3)Section 154Section 254(1)

131/Srt/2023, the assessee has assailed the validity of adjustment made by Central Processing Centre, Bangalore (C.P.C.) under Section 143(3)(1) of the Income Tax Act, 1961 (in short, the Act) and in ITA No. 132/Srt/2023, the assessee has assailed the order under Section 154 passed by the C.P.C. dated

M/S RUDRA DEVELOPERS,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIR- 1(1)(1), SURAT

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

ITA 131/SRT/2023[2013-14]Status: DisposedITAT Surat27 Jun 2023AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(1)Section 143(3)Section 154Section 254(1)

131/Srt/2023, the assessee has assailed the validity of adjustment made by Central Processing Centre, Bangalore (C.P.C.) under Section 143(3)(1) of the Income Tax Act, 1961 (in short, the Act) and in ITA No. 132/Srt/2023, the assessee has assailed the order under Section 154 passed by the C.P.C. dated

Section 143(3)(1) — 2 judgments | BharatTax | BharatTax