ADDAX TRADING PRIVATE LIMITED,THANE vs. DCIT CIRCLE 4(1)(1), MUMBAI, MUMBAI

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ITA 6985/MUM/2025Status: DisposedITAT Mumbai07 July 2026AY 2018-196 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal allowed the assessee to raise additional grounds as they were legal in nature and went to the root of the case. The matter was restored to the CIT(A) for fresh adjudication on these grounds and the original grounds.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee also sought to raise additional grounds related to the validity of reassessment proceedings and rejection of books of accounts.

What were the issues?

Whether the reassessment proceedings were valid and whether the CIT(A) erred in rejecting the books of accounts and disallowing set-off of brought forward losses.

Which sections of the Income-tax Act were involved?

Section 145(3),Section 148,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI

For Appellant: Shri Jaideep Jain, Adv. & Shri Ashish
For Respondent: Ms. Bhoomika Patel
Hearing: 23.06.2026Pronounced: 07.07.2026

आदेशानुसार/BY ORDER, सत्याधपत प्रधत //True Copy//

6 ITA No.6985/Mum/2025 (Addax Trading Private Limited)

उि/सहायक िंजीकार ( Asst. Registrar) आयकर अिीिीय अतिकरण, मुम्बई / ITAT, Mumbai

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