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“Section 254(1)”

Section References (mined)Section 254Section 254(1)1,469 judgments

The decision most relied on for Section 254(1) is CIT v. Woodward Governor India Pvt. Ltd. (312 ITR 254), cited in 968 judgments on BharatTax.

Leading authorities on Section 254(1)

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

ACIT v. Saurashtra Kutch Stock Exchange Ltd.
305 ITR 227 · 2008 · Supreme Court
470
citing judgments

Non-consideration of a decision by a jurisdictional High Court or the Supreme Court constitutes a mistake apparent from the record. However, non-consideration of a non-jurisdictional High Court decision does not typically amount to such a mistake.

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

CIT v. Jai Parabolic Springs Ltd.
306 ITR 42 · 2008 · High Court
349
citing judgments

An assessee can make an additional claim for deduction or file a revised computation of income during assessment proceedings, even if a revised return of income has not been filed. Such additional claims or grounds can also be admitted at the appellate stage.

CIT v. Tasgaon Taluka S.S.K. Ltd.
103 Taxmann.com 57 · 2019 · Supreme Court
306
citing judgments

The Supreme Court holds that the issue of payment of excessive price on purchase of sugarcane by assesses is no longer res integra. The court elaborately dealt with this issue.

Bangalore Club v. CIT
350 ITR 509 · 2013 · Supreme Court
247
citing judgments

The Supreme Court affirmed the doctrine of mutuality, holding that contributions received from and returned to members for a common purpose do not constitute taxable profits. However, income from transactions with non-members or interest earned from investments in external entities (like cooperative banks) may break the mutuality chain and be taxable under Section 56, falling outside the scope of Section 80P deductions.

CIT v. Madras Auto Service (P) Ltd.
233 ITR 468 · 1998 · Supreme Court
246
citing judgments

Expenditure providing an enduring advantage, such as upfront lease rent for land, is revenue expenditure if no capital asset is acquired or generated, allowing for deduction under Section 37, even when capitalized in the books of account.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

Judgments citing Section 254(1)

Shree Rajasthan Vishwakarma Mandal, Surat vs. CIT(Exemption), Ahemdabad

ITA 1148/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aajts 6071 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aaatf 5673 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aadta 9325 M] अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

अपील पंजीकरण/Appeals instituted on 01/11/2024 सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of 28/01/2025 pronouncement Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Shree Rajasthan Vishwakarma Mandal, Surat vs. CIT(Exemption), Ahmedabad

ITA 1147/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

28/01/2025 अपील पंजीकरण/Appeals instituted on सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of pronouncement Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Aatmaunnati & vs. A Bharatiya Shri Gurubhakat Swanand Premal Mandal, Suratvs.CIT(Exemption), Ahmedabad

ITA 1146/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aajts 6071 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

पंजीकरण/Appeals instituted on 28/01/2025 सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of 28/01/2025 pronouncement प्रत्यर्थी /Respondent Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Aatmaunnati & vs. A Bharatiya Shri Gurubhakat Swanand Premal Mandal, Suratvs.CIT(Exemption), Ahemdabad

ITA 1145/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aajts 6071 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aaatf 5673 J] अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. [Pan No. Aadta 9325 M] अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

अपील पंजीकरण/Appeals instituted on 01/11/2024 सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of pronouncement 28/01/2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Friends Group Morabhagal Charitbale Trust, Surat vs. CIT(Exemption), Ahmedabad

ITA 1144/SRT/2024[NA]Status: DisposedITAT Surat28 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

अपील पंजीकरण/Appeals instituted on 28/01/2025 सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of pronouncement 28/01/2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Friends Group Morabhagal Charitable Trust, Surat vs. CIT(Exemption), Ahmedabad

ITA 1143/SRT/2024[2025-26]Status: DisposedITAT Surat28 Jan 2025AY 2025-26

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

अपील पंजीकरण/Appeals instituted on 28/01/2025 सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of pronouncement 28/01/2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Shree Surat Rana Samaj, Surat vs. CIT (Exemption), Ahmedabad

ITA 1141/SRT/2024[2025-26]Status: DisposedITAT Surat28 Jan 2025AY 2025-26

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआ.अ.सं./Ita Nos.1141 & 1142/Srt/2024 (Hybrid Hearing) Shree Surat Rana Samaj, 47, Jagannath Society, Near Krishna Petrol Pump, Khatodara, Surat-395002, Gujarat) [Pan No. Aajts 6071 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1143 & 1144/Srt/2024 Friends Group Morabhagal Charitable Trust, 3/A, Mitesh Dalal, Opp. Mora Bhagal Fire Station, Mora Bhagal, Surat-395005 (Gujarat) [Pan No. Aaatf 5673 J] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent आ.अ.सं./Ita Nos.1145 & 1146/Srt/2024 Aatmaunnati & Vsa Bharatiya Shri Gurubhakat Swanand Premal Mandal, Plot No. 70, Anand Park Society, Akhand Anand Coll Ve Ja Road, Surat-395004 (Gujarat) [Pan No. Aadta 9325 M] Vs Commissioner Of Income Tax (Exemption), Ahmedabad Room No. 609, 6Th Floor, Aayakar Bhawan (Vejalpur), Near Sachin Tower, 100 Foot Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 (Gujarat). Jurisdictional A.O., Exemption Ward, Surat. अपीलार्थी/Appellant प्रत्यर्थी /Respondent

Section 254(1)

अपील पंजीकरण/Appeals instituted on 28/01/2025 सुनवाई की तारीख/Date of hearing 28/01/2025 उद्घोषणा की तारीख/Date of pronouncement 28/01/2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This group of eleven appeals by different assessees are directed against the separate orders

Mathurbhai N. Patel, Bhagyoday Ind Estate vs. Income Tax Officer, Aaykar Bhavan

In the result, this appeal of the assessee is dismissed as withdrawn

ITA 154/SRT/2024[2014-15]Status: DisposedITAT Surat27 Jan 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 154/Srt/2024 (Ay 2014-15) (Hybrid Hearing) Mathurbhai N. Patel, 333, Bhagyoday Ind. Estate, Puna Kumbhariya Road, Surat, Gujarat-395010. [Pan : Adipp 4560 B] अपीलार्थी/Appellant Vs Income Tax Officer, Ward-2(3)(3), Surat. प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee By Shri Rasesh Shah, Ca राजस्व की ओर से /Revenue By Shri Mukesh Jain- Sr. Dr सुनवाई की तारीख/Date Of Hearing 27.01.2025 उद्घोषणा की तारीख/Date Of Pronouncement 27.01.2025 Order Under Section 254(1) Of Income Tax Act Per: Pawan Singh: 1. This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi (Nfac)/Learned Commissioner Of Income Tax (Appeals) (In Short, The Id. Cit(A)) Dated 15/12/2023 For The Assessment Year-2014-15. 2. At The Outset Of Hearing, The Learned Authorised Representative (Ld. Ar) Of The Assessee Submits That The Assessee Has Applied For Seeking The Benefits Of Direct Vivad Se Vishwas-2024 (Dtvsv-2024) & Has Received Form No. 1 Vide Acknowledgement No. 796542990311224 Dated 31/12/2024 & His Application Has Been Accepted. The Assessee Has Also Paid Tax As Per The Order Of Designated Authority. The Learned Counsel For The Assessee Further Submits That He May Be Allowed To Withdraw This Appeal. 3. On The Other Hand, The Learned Senior Departmental Representative (Ld. Sr. Dr) For The Revenue Submits That He Has No Objection, If The Appeal Of The Assessee Is Dismissed As “Withdrawn” As Suggested By This Bench.

Section 254(1)

/Revenue by Shri Mukesh Jain- Sr. DR सुनवाई की तारीख/Date of hearing 27.01.2025 उद्घोषणा की तारीख/Date of pronouncement 27.01.2025 Order under section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of National Faceless Appeal

Rajeshbhai Kantilal Popat, Surat vs. Income Tax Officer, Ward-2(2)(1), Surat

ITA 343/SRT/2024[2017-18]Status: DisposedITAT Surat24 Jan 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 343/Srt/2024 (Ay 2017-18) (Physical Court Hearing) Rajeshbhai Kantilal Popat Income Tax Officer, Ward- 4, Gurukrupa Apartment, बनाम Navagam, Kamrej Char Rasta, Vs 2(2)(1), Surat, Room No.626, Surat-394 185 Aayakar Bhawan, Athwalines, Surat-395 001 「Pan: Arlpp 0225 E] अपीलार्थी/Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से /Assessee By Shri Hiren M. Diwan, Ca राजस्व की ओर से /Revenue By Shri Mukesh Jain- Sr-Dr सुनवाई की तारीख/Date Of Hearing 18.11.2024 उद्घोषणा की तारीख/Date Of Pronouncement 24.01.2025 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short To As “Nfac/Ld.Cit(A)] Dated 02.02.2024 For

Section 115BSection 143(3)Section 254(1)Section 69A

/Revenue by Shri Mukesh Jain- Sr-DR सुनवाई की तारीख/Date of hearing 18.11.2024 उद्घोषणा की तारीख/Date of pronouncement 24.01.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee is directed against the order of National Faceless Appeal Centre