“Section 198(5)”

Section References (mined)Section 198Section 198(5)1 judgments

Judgments citing Section 198(5)

M/S Nitesh Estates Limited, Bangalore vs. The Assistant Director of Income Tax (Intl Taxn) Circle-1(2), Bangalore

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

ITA 3135/BANG/2018[2011-12]Status: DisposedITAT Bangalore23 Jun 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2011-12

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri Narayana K.R., D.R

found no force in the arguments of the assessee. This ground was therefore dismissed by Ld. CIT(A). 3.2 Regarding applicability of section 198(5) of the Act and regarding assessee being “assessee in default”, the Ld. CIT(A) not accepted the contentions of the assessee for the following reasons