ARUN RAMKRISHNA PATIL,MUMBAI vs. DY COMM.OF INCOME TAX,CENTRAL CIRCLE-1,THANE, THANE
ITA 1320/MUM/2022[2012-2013]Status: DisposedITAT Mumbai31 Oct 2022AY 2012-2013
Bench: Shri Kuldip Singhassessment Year: 2012-13
For Appellant: NoneFor Respondent: Shri Azhar Zain Vayal Parambath, D.R
Section 143(1)Section 154
amount paid as advance tax while filing the return of income for A.Y. 2012-13 but AO/CPC while passing the order under section 143(1)(9) only granted credit of advance of Rs.8,00,000/- paid on 13.03.2012. These facts have also not in dispute
