HOTEL TAJ ,MUMBAI vs. DCIT, CENTRAL CIRCLE 8(3), MUMBAI
No AI summary yet for this case.
Income Tax Appellate Tribunal, “J(SMC
Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI MAKARAND VASANT MAHADEOKAR
PER BENCH: These four appeals by the assessee are directed against four separate orders, each dated 16.10.2025, passed by the learned Commissioner of Income-tax (Appeals)-50, Mumbai [“learned CIT(A)”] under section 250 of the Income-tax Act, 1961 [“the Act”], for A.Ys. 2019-20 to 2022-23. The impugned orders arise from separate reassessment orders passed under section 143(3) read with section 147 of the Act. Since the appeals arise from a common survey action and involve substantially identical facts and issues, they are being disposed of by this co
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.