ACIT-3 3 1, MUMBAI, AAYAKAR BHAWAN CHURCHGATE MUMBAI vs. WINNING MOVES TOYRS GAMES PVT. LTD., JOGESHWARI MUMBAI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The case involved a difference of opinion between the Judicial and Accountant Members, leading to the nomination of a Third Member. The Third Member concurred with the Judicial Member's view, resulting in the majority view dismissing the revenue's appeal.
What were the facts?
The revenue filed an appeal challenging an order passed by the National Faceless Appeal Centre (NFAC). The appeal pertains to the assessment year 2016-17.
What were the issues?
Whether the appeal filed by the revenue should be dismissed based on the majority view of the Tribunal members.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “G” BENCH MUMBAI
Before: HON’BLE SHRI SANDEEP GOSAIN & SHRI OMKARESHWAR CHIDARA
Date of Hearing 25.07.2025 Date of Pronouncement 25.07.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM:
The present appeal has been filed by the revenue challenging the impugned order dt. 01.02.2024 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre, Delhi (NFAC) for the assessment year 2016-17, which was heard by the Tribunal, where there appeared difference of opinion between the learned 2 Winning Moves Toyrs Games Pvt Ltd, Mumbai.
Members. Consequent to the same, the Hon’ble President of ITAT, nominated Hon’ble Third Member to adjudicate the dispute which arose between the views of Hon’ble Accountant Member and Hon’ble Judicial Member. The Hon’ble Third Member after duly hearing both the parties concurred with the view expressed by the Hon’ble Judicial Member vide its order dated 16.05.2025. 2. In consequence of the same and in view of the majority view, the appeal filed by the revenue stands dismissed.
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