Mohinder Chauhan, Shimla vs. ITO, W-1, Shimla
ITA 810/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh30 Oct 2024AY 2010-11
Bench: This Tribunal As & By Way Of Second Appeal Under The Act. The Relevant Assessment Year Is Assessment Year 2010-11. The Corresponding Previous Year Period Is From 01.04.2009 To 31.03.2010. The Assessee Is Aggrieved By Order Bearing No. Itba/Nfac/S/250/2023-24/1057469665(1) Dated 28.10.2023
For Appellant: None (Adjournment Application)For Respondent: Dr.Ranjit Kaur, Addl.CIT Sr. DR
Section 133(6)Section 139(1)Section 142(1)Section 144Section 147Section 148Section 246ASection 250(6)Section 253
return has been filed by the appellant for the assessment year, whether an amount equal to the amount of advance tax as per Section 249(4)(6) of the Income Tax Act, 1961
has been paid. NOT APPLICABLE”|.
17. That since the aforesaid case was one of not filing
