Income Tax Appellate Tribunal - Panji
Deputy Commissioner Of Income-Tax,, vs Shri Kasturilal Sardarilal Luthra,, ... on 12 October, 2017
आयकर अपीलीय अिधकरण,
अिधकरण पुणे यायपीठ "ए
ए" पुणे म
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "A", PUNE
ी डी.
डी क णाकरा राव , लेखा सद य
एवं ी िवकास अव थी,
अव थी याियक सद य के सम
BEFORE SHRI D.KARUNAKARA RAO, AM
AND SHRI VIKAS AWASTHY, JM
आयकर अपील सं. / ITA No.722/PUN/2015
िनधा रण वष / Assessment Year : 2003-04
DCIT, Central Circle-1,
Nashik .... अपीलाथ /Appellant
Vs.
Shri Kasturilal Sardarilal Luthra,
'Urmil', Serene Meadows,
Gangapur Road, Nashik - 422 001
PAN :AAFPK4629P .... यथ / Respondent
अपीलाथ क ओर से / Appellant by : Shri Mukesh Jha, JCIT
थ की ओर से / Respondent by : Shri M.K. Kulkarni
सुनवाई क तारीख / घोषणा क तारीख /
Date of Hearing : 14.09.2017 Date of Pronouncement: 12.10.2017
CORRIGENDUM
PER D. KARUNAKARA RAO, AM :
This corrigendum is being issued to correct the inadvertent typographical mistake in mentioning the names of the counsels representing the Appellant and the Revenue in the cause title. The name of Counsel for the Appellant is mentioned as Shri M.K. Kulkarni instead of Shri Mukesh Jha, JCIT and vice versa for the Respondent. Therefore, the same may be read as Shri Mukesh Kha, JCIT, Counsel for the Appellant and Shri M.K. Kulkarni, Counsel for the Respondent.
Sd/- Sd/-
(VIKAS AWASTHY) (D. KARUNAKARA RAO)
याियक सद य /JUDICIAL MEMBER लेखा सद य / ACCOUNTANT MEMBER
पुणे Pune; दनांक Dated : 12th October, 2017.
सतीश 2 ITA No.722/PUN/2015 Shri Kasturilal Sardarilal Luthra आदेश क ितिलिप अ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. The CIT(A)-II, Nashik
4. CIT(A)-12, Pune
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, "A Bench"
Pune;
6. गाड फाईल / Guard file.
आदेशानुसार/ BY ORDER,स स यािपत ित //True Copy// //True Copy// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune