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“Section 43(6)(a)”

Section References (mined)Section 43Section 43(6)(a)3 judgments

M/S. SOGEFI MNR FILTRATION INDIA PVT LLD,BANGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-12(2), BANGALURU

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 2076/BANG/2018[2011-12]Status: DisposedITAT Bangalore19 Apr 2022AY 2011-12

Bench: Shri N. V. Vasudevan & Ms. Padmavathy S

For Appellant: NoneFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S

M/S. SOGEFI MNR FILTRATION INDIA PVT LTD,BANGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-12(2), BENGALURU

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 2075/BANG/2018[2010-11]Status: DisposedITAT Bangalore19 Apr 2022AY 2010-11

Bench: Shri N. V. Vasudevan & Ms. Padmavathy S

For Appellant: NoneFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S

M/S. SOGEFI MNR FILTRATION INDIA PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-12(2), BENGALURU

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 2074/BANG/2018[2009-10]Status: DisposedITAT Bangalore19 Apr 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Ms. Padmavathy S

For Appellant: NoneFor Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S

Section 43(6)(a) — 3 judgments | BharatTax | BharatTax