“Section 272(2)(1)(d)”

Section References (mined)Section 272Section 272(2)(1)(d)1 judgments

Judgments citing Section 272(2)(1)(d)

Smt Dakuben Saremalji Sancheti Nadol Charitable Trust, Mumbai vs. The Income Tax Officer Ward 1(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1/MUM/2023[2017-18]Status: PendingITAT Mumbai19 May 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Smt. Dakuben Saremalji Sancheti Nadol Income Tax Officer Ward 1(2) 6Th Floor, Mtnl Building Charitable Trust C/O. G.P. Mehta & Co. Cas Pedder Road, Mumbai-400 026 Vs. 807, Tulsiani Chambers, Nariman Point, Mumbai-400 021

For Appellant: Shri G. P. MehtaFor Respondent: Smt. Mahita Nair

Section 12ASection 142(1)Section 143(2)Section 143(3)Section 250Section 272A(1)Section 272A(1)(d)Section 273BSection 274

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Smt