Section 56(2)(ix) of the Income Tax Act

M/S. Condor Developers Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, the appeal of the assessee is allowed for statistical purposes

Bench: Shri Chandra Poojari & Shri Anikesh Banerjeeassessment Year : 2018-19 M/S. Condor Developers The Deputy Pvt. Ltd., Commissioner Of No. 40, Old Kanakpura Income Tax, Main Road, Central Circle – Basvangudi, 1(1), Bangalore – 560 004. Vs. Bangalore. Pan: Aabch6554Q Appellant Respondent : Shri Siddesh Nagaraj Assessee By Gaddi, Ca : Shri K. Sankar Ganesh, Revenue By Jcit Dr Itat Date Of Hearing : 31-01-2023 Date Of Pronouncement : 03-02-2023 Order Per Anikesh Banerjeethe Appeal Of The Assessee Was Filed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-11, Bangalore {In Brevity The Cit(A)} By Order Dated 22.08.2022, Order Passed U/S. 250 Of The Income Tax Act, 1961 (In Brevity The Act) For A.Y. 2018-19. The Impugned Order Was Emanated From The Order Of The Ld. Dcit, Central Circle -1(1), Bangalore, Order Passed U/S. 143(3) R.W.S. 153D Of The Act, By Order Dated 27.12.2019. Page 2 Of 8 2. The Assessee Filed A Condonation Petition For 4 Days Delay. The Delay Is Negligible. So, With The Consent Of The Ar, The Delay Is Condoned.