Bhagwati Education Society, Sirsa vs. Income Tax Officer, Sirsa
In the result, the appeal of the assessee is allowed for statistical purposes
ITA 429/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Sept 2024AY 2017-18
Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member)
For Appellant: Shri Kartik Garg, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR
Section 10Section 10(23)(iiiad)Section 10(23)(iiid)Section 143(2)Section 144
their net surplus amounting
INR 3,47,180/- under the head of income from other sources wherein the whole income is exempt under section 10(23)(iiid). This is the case of the clerical mistake as the appellant neither have any intention to declare under wrong head nor have intention
