“Section 250(4)”

Anil Tarachand Kadu, Ahmednagar vs. Deputy Commissioner of Income Tax, Central Circle -1(1), Pune

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1059/Pun/2023 िनधा"रण वष" / Assessment Year: 2013-14 Anil Tarachand Kadu, The Deputy Gut No.115, Ranjankhol, V Commissioner Of Income Tilaknagar, Ahmednagar, S Tax, Central Cirlce-1(1), Ahmednagar – 413720. Pune. Pan: Aplpk9182P Appellant/ Revenue Respondent /Assessee Assessee By Shri Vinita Shah – Ar Revenue By Shri Keyur Patel – Cit-Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 07/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2013-14 Dated 07.08.2023 Emanating From The Assessment Order U/S.143(3) R.W.S 153A Of The Income Tax Act, 1961 Dated 29.12.2017. The Assessee Has Raised The Following Grounds Of Appeal : Anil Tarachand Kadu [A]

thinks fit or direct the Assessing Officer to make further inquiry and report the result of the same to him as found in Section 250(4) of the Act. 3 Anil Tarachand Kadu [A] Further Section 250(6) of the Act obliges the CIT(A) to dispose of an appeal

Anil Tarachand Kadu, Ahmednagar vs. Deputy Commissioner of Income Tax, Central Circle -1(1), Pune

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1058/Pun/2023 िनधा"रण वष" / Assessment Year: 2013-14 Anil Tarachand Kadu, The Deputy Gut No.115, Ranjankhol, V Commissioner Of Income Tilaknagar, Ahmednagar, S Tax, Central Cirlce-1(1), Ahmednagar – 413720. Pune. Pan: Aplpk9182P Appellant/ Revenue Respondent /Assessee Assessee By Shri Vinita Shah – Ar Revenue By Shri Keyur Patel – Cit-Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 07/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2013-14 Dated 07.08.2023 Emanating From The Penalty Order U/S.271(1)(C) Of The Act, 1961 Dated 20.06.2018. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & Circumstances Of The Case As Well As In Law, The Learned Cit(A) Has Erred In Passing The Ex-Parte Order, Without Anil Tarachand Kadu [A]

thinks fit or direct the Assessing Officer to make further inquiry and report the result of the same to him as found in Section 250(4) of the Act. Further Section 250(6) of the Act obliges the CIT(A) to dispose of an appeal in writing after stating

Shri Samarth Shikshan Prasarak Mandal, Pune vs. ITO, Exemotion Ward, 2 Pune, Pune

In the result, the appeal filed by the assessee stands partly allowed

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.629/Pun/2024 "नधा"रण वष" Assessment Year : 2011-12

thinks fit or direct the Assessing Officer to make further inquiry and report the result of the same to him as found in Section 250(4) of the Act. Further Section 250(6) of the Act obliges the CIT(A) to dispose of an appeal in writing after stating

Sigmalon Equipment Pvt. Ltd., Pune vs. ACIT, Circle 10, Pune

In the result, the appeal filed by the assessee stands partly allowed

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.603/Pun/2024 "नधा"रण वष" Assessment Year : 2012-13

thinks fit or direct the Assessing Officer to make further inquiry and report the result of the same to him as found in Section 250(4) of the Act. Further Section 250(6) of the Act obliges the CIT(A) to dispose of an appeal in writing after stating

Jai Shriram Sahakari Path Sansthan Mariyadit, Pune vs. ITO, Ward 6(4), Pune

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.173/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Jai Shriram Sahakari Pat The Income Tax Officer, Sansthan Maryadit, V Ward-6(4), Pune. 1085, Bhawani Peth, S Padmashali Puram, Kamgar Middan, Nr Watar Tank, Pune – 411042. Pan: Aacaj7371A Appellant / Revenue Respondent / Assessee Assessee By None. Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 29/04/2024 Date Of Pronouncement 30/04/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 10.10.2023. The Assessee Has Raised The Following Grounds Of Appeal : “1. Learned Cit(A) Erred In Law & On Facts In Confirming & The Ito, Ward 6(4), Pune (Learned Ao) Erred In Law & On Facts In Assessing Appellant'S Total Income At Rs.1,17,73,000/- By Making Addition Of The Same Amount U/S 69A Of The Ita, 1961. 2. Learned Cit(A) & The Learned Ao Erred In Law & On Facts In Making Addition U/S 69A Without Appreciating That Cash Deposit By The Appellant Is Not Income Of The Appellant As The Same Amount Was Collected From Msedcl Consumers On Behalf Of Msedcl & Back-To-Back Transferred To Msedcl & Jai Shriram Sahakari Path Sansthan Maryadit [A]

thinks fit or direct the Assessing Officer to make further inquiry and report the result of the same to him as found in Section 250(4) of the Act. Further Section 250(6) of the Act obliges the CIT(A) to dispose of an appeal in writing after stating