THE ITO, WARD-1(4),, DWARKA vs. SHRI JUVANSINH JORUBHA JADEJA,, DWARKA
In the result, appeal of the Revenue is dismissed
ITA 26/RJT/2018[2014-15]Status: DisposedITAT Rajkot03 Feb 2023AY 2014-15
Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2014-15
For Appellant: Shri Sagar Shah, ARFor Respondent: Shri Shramdeep Sinha, CIT (DR)
Section 133(6)Section 143(12)Section 143(2)Section 40
assessee.”
3. The return of income was e-filed on 29.11.2014 declaring total income of Rs.9,07,190/- which was processed under Section 143(12) of the Income Tax Act,
Assessment Year: 2014-15
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1961. The case was selected under scrutiny and notice under Section 143
