GAJANAN ENTERPRISES,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 17(1), MUMBAI, MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCH “G” MUMBAI
Before: SHRI OM PRAKASH KANT & SHRI PAWAN SINGH
PER BENCH
These appeals by the assessee are directed against separate orders passed by the learned Commissioner of Income-Tax (Appeals) – National Faceless Appeal Centre, Delhi [in short, ‘the Ld. CIT(A)’], for Assessment Years (in short ‘A.Y’), 2013-14 to 2016-17. In respect of Assessment Year 2015-16, two appeals have been 2 Gajanan Enterprises ITA No.3516, 3517, 3518 and 3519/MUM/2026
preferred by the assessee, one arising from the order passed by the Assessi
The order continues below.
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