REGENT COMPUTRONICS PVT. LTD.

Girija Reddy P. Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

COMMISSIONER OF INCOME TAX VS. MANSUKH DYEING AND PRINTING MILLS [REFERRED TO]
PRINCIPAL COMMISSIONER OF INCOME-TAX VS. R.F. NANGRANI HUF [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX GUJARAT AHMEDABAD VS. MOHANBHAI PAMABHAI [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. MOHANBHAI PAMABHAI [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. RAGHU KUMAR L [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. P H PATEL [REFERRED TO]
CHALASANI VENKATESWARA RAO VIJAYAWADA VS. INCOME TAX OFFICER [REFERRED TO]

JUDGEMENT

(1.) The instant is an appeal preferred by the appellant under Sec. 260-A of the Income Tax Act, 1961 assailing the order passed by the Income Tax Appellate Tribunal (for short, 'the Tribunal') in I.T.A.No.297/Hyd/2012, dtd. 25/5/2012 (for short, 'the impugned order').

(2.) Heard Mr. C.V. Narsimham, learned counsel for the appellant and Mr.Vijhay K. Punna, learned Senior Standing Counsel for the respondent - Department.

(3.) Vide the impugned order, the Tribunal partly allowed the appeal and dismissed the stay application filed by the appellant.

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GIRIJA REDDY P. Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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