REGENT COMPUTRONICS PVT. LTD.

Deepchand Surana Appellant

V/S

Cit - 1, Jodhpur Respondents

Referred Judgements :-

MANAGEMENT STRUCTURE AND SYSTEM (P) LTD. VS. ITO [REFERRED TO]
NIDHI DYEING AND PRINTING MILLS (P) LTD. VS. ITO [REFERRED TO]
ASSISTANT COMMISSIONER OF INCOME TAX VS. KETHAN KUMAR A SHAH [REFERRED TO]
GANESH BUILDERS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
SUNIL BHANDARI VS. ASSISTANT COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal by the assessee against the order dated 04/02/2014 of Ld. CIT -1, Jodhpur. The following grounds have been raised in this appeal: -

(2.) THAT the learned CIT has not given any basis or reasoning which justified the passing of the order under sec. 263.

(3.) THAT the learned CIT has not given adequate opportunity to the assessee to explain his side.

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DEEPCHAND SURANA Vs. CIT - 1, JODHPUR

Referred Judgements :-

JUDGEMENT

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