ACIT CC 6(4), MUMBAI vs. ARSHIYA LTD, MUMBAI
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Before: SHRI ANIKESH BANERJEE & SHRI BIJAYANANDA PRUSETH
PER BIJYANANDA PRUSETH, AM:
These appeals filed by the revenue emanate from the orders passed under section 250 of the Income-tax Act, 1961 (in short, ‘Act’) by the Commissioners of Income-tax, Appeals-16 and 54, Mumbai dated 27.03.2015 and 29.07.2025 for the assessment year (AY) 2011-12 and 2018-19 respectively. Both the appeals
were heard together and a common order is passed for the sake of convenience
and brevity.
The grounds of appeal raised by the revenue in ITA No.3952/Mum/2015
(AY 2011-12) are as under:
“1. "Whether On the facts and in the circumstances of the case and in l
The order continues below.
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