Shri. Bhanwarlal H Chandak, Mumbai vs. ITO 35(1)(2), Mumbai
ITA 4815/MUM/2019[2014-15]Status: DisposedITAT Mumbai10 Aug 2021AY 2014-15
Bench: Shri Vikas Awasthyआअसं. 4815/मुं/2019 (िन.व.2014-15) Shri Bhanwarlal H. Chandak, Ito-35(1)(2), Room No. 904, 9Th Floor, 9-A, Giri Apartment, J.B. Nagar, Andheri (East), C-41 To C-43, G Block, बनाम Mumbai-400059 Kautilya Bhavan, Bkc, /Vs. Bandra (E), Mumbai-400051. (अपीलाथ" /Appellant) ("ितवाद" /Respondent) Pan No. Aavpc9789M अपीलाथ" "ारा/ Appellant By : Sh. Kumar U. Kale, Advocate "ितवाद" "ारा/Respondent By : Sh. Sanjay J. Sethi सुनवाई क" ितिथ/ Date Of Hearing : 03/06/2021 घोषणा क" ितिथ/ Date Of Pronouncement : 10/08/2021 आदेश/ Order Per Vikas Awasthy, J.M: This Appeal By Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-46, Mumbai [Hereinafter Referred To As ‘The Cit(A)’] Dated 01.05.2019 For The Assessment Years (Ay) 2014-15. 2. Shri Kumar U. Kale Appearing On Behalf Of The Assessee Submitted That The Solitary Ground Raised By The Assessee In Appeal Is Against The Disallowance Of Rs. 1,25,000/- Claimed By The Assessee/Appellant As Deduction Under Section 80Gga Of The Income Tax Act, 1961 [Hereinafter Referred To As ‘The Act’]. The Ld. Counsel Narrating Facts Of The Case Submitted That, The Assessee Had Made
For Appellant: Sh. Kumar U. Kale, AdvocateFor Respondent: Sh. Sanjay J. Sethi
Section 143(3)Section 147Section 35ASection 80G
