SANJAY DISTRIBUTORS,BHIWANDI vs. DEPUTY COMISSIONER OF INCOME TAX , CIRCLE-1,KALYAN, KALYAN
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Income Tax Appellate Tribunal, “F” BENCH MUMBAI
PER: MAKARAND VASANT MAHADEOKAR, AM
This appeal by the assessee is directed against the order dated 06.03.2026 passed by the Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [“CIT(A)”], under 2 Sanjay Distributors section 250 of the Income-tax Act, 1961 [“the Act”] for the assessment year 2016-17. The assessee has called into question the confirmation of disallowance of partners’ remuneration amounting to Rs.66,58,979/- made by the Assessing Officer under section 40(b) of the Act. Facts of the Case
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