THE ACIT, 14(1), MUMBAI vs. M/S. AGARWAL METAL AND ALLOYS, DADRA & NAGAR HAVELI

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ITA 1267/AHD/2015Status: DisposedITAT Mumbai06 July 2022AY 2005-061 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal is hearing appeals filed by the Revenue against the orders of the CIT(A). The specific grounds and decisions of the Tribunal are not detailed in the provided text.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for assessment years 2004-05 and 2005-06. The assessee is M/s Agarwal Metals and Alloys.

What were the issues?

The core issue pertains to the appeals filed by the Revenue against the CIT(A)'s orders for the assessment years in question.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: SHRI AMARJIT SINGH & SMT. KAVITHA RAJAGOPAL

For Appellant: Shri S.B. Garg & Shri Sachin Kumar
For Respondent: Shri Tejinder Pal Singh (DR)
Hearing: 27/05/2022Pronounced: 06/07/2022

ORDER Per Kavitha Rajagopal (JM):

These appeals have been filed by the Revenue as against the orders of Ld.CIT(A) both dated 17/03/2015 for assessment years 2004-05 and 2005-06.

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