← All Phrases

“Section 139(8)(a)”

Section References (mined)Section 139Section 139(8)(a)4 judgments

OM PRAKASH JAKHOTIA,TELANGNA vs. ACIT, CC-26, NEW DELHI

The appeals of the assessee are allowed

ITA 971/DEL/2021[2012-13]Status: DisposedITAT Delhi21 Feb 2022AY 2012-13

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

Under section 246A of the Act, separate appeal is provided for the assessment made under section 144 of the Act. viii. As per section 139(8)(a) of the Act, interest payable is till the date of assessment and not till the date of filing of return. From the above

OM PRAKASH JAKHOTIA,TELANGNA vs. ACIT, CC-26, NEW DELHI

The appeals of the assessee are allowed

ITA 970/DEL/2021[2011-12]Status: DisposedITAT Delhi21 Feb 2022AY 2011-12

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

Under section 246A of the Act, separate appeal is provided for the assessment made under section 144 of the Act. viii. As per section 139(8)(a) of the Act, interest payable is till the date of assessment and not till the date of filing of return. From the above

OM PRAKASH JAKHOTIA,TELANGNA vs. ACIT, CC-26, NEW DELHI

The appeals of the assessee are allowed

ITA 969/DEL/2021[2010-11]Status: DisposedITAT Delhi21 Feb 2022AY 2010-11

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

Under section 246A of the Act, separate appeal is provided for the assessment made under section 144 of the Act. viii. As per section 139(8)(a) of the Act, interest payable is till the date of assessment and not till the date of filing of return. From the above

OM PRAKASH JAKHOTIA,TELANGNA vs. ACIT, CC-26, NEW DELHI

The appeals of the assessee are allowed

ITA 968/DEL/2021[2009-10]Status: DisposedITAT Delhi21 Feb 2022AY 2009-10

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

Under section 246A of the Act, separate appeal is provided for the assessment made under section 144 of the Act. viii. As per section 139(8)(a) of the Act, interest payable is till the date of assessment and not till the date of filing of return. From the above

Section 139(8)(a) — 4 judgments | BharatTax | BharatTax