SMALL INDUSTRIES DEVELOPMENT BANK OF INDIA,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(3)2, MUMBAI, MUMBAI
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IN THE INCOME TAX APPELLATE TRIBUNAL“F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER (PhysicalHearing) Small Industries Development Bank DCIT, Central Circle – 3(3)(2), of India, Swavalamban Bhawan, vs Mumbai, Aayakar Bhawan, C-11, G Block, Bandra Kurla M.K. Marg, New Marine Lines, Complex, Bandra East, Mumbai – 400020. Mumbai – 400051. [PAN: AABCS3480N] Appellant / Assessee Respondent / Revenue DCIT, Central Circle – 3(3)(1), Small Industries Development Bank of Mumbai vs India, Swavalamban Bhawan, C-11, 522, 5th Floor, Aayakar Bhavan, G Block, Bandra Kurla Complex, Bandra M.K. Road, Mumbai – 400020. East, Mumbai – 400051. [PAN: AABCS3480N] Appellant / Revenue Respondent / Assessee Assessee by Shri Rakesh Joshi, AR Revenue by Shri Sajit V Nair, Sr. DR Date of Institution 26.12.2025 Date of hearing 17.06.2026 Date of pronouncement 07.09.2026 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER;
This appeal by assessee is directed against the order of ld. CIT(A)/NFACdated 13.11.2025 for Assessment Year (AY) 2012-13. The assessee has raised following grounds of appeal:
“1. On the facts and circums
The order continues below.
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