“Section 27(1)(b)”

Section References (mined)Section 27Section 27(1)(b)1 judgments

Judgments citing Section 27(1)(b)

Nishant Gupta, Bhopal vs. The CIT (A) NFAC Delhi, Delhi

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

ITA 146/IND/2023[2012-13]Status: DisposedITAT Indore22 Nov 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaninishant Gupta Pr. Cit-2 B-61, Archeade Palace, Phase Iii Bhopal Vs. Kolar Road (Appellant / Assessee) (Revenue) Pan: Akypg6924B Assessee By None Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 21.11.2023 Date Of Pronouncement 22 .11.2023

Section 142(1)Section 148Section 27(1)(b)Section 271(1)(b)Section 274

आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY