PIRAMAL CORPORATE SERVICES P. LTD.,MUMBAI vs. DY CIT, RANGE-7(1), MUMBAI

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ITA 475/MUM/2021Status: DisposedITAT Mumbai27 April 2022AY 2011-1214 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal heard the appeal filed by the assessee against the order of the Ld. CIT(A). The specific decision of the Tribunal is not detailed in the provided excerpt.

What were the facts?

The assessee, Piramal Corporate Services Private Limited, filed an appeal against the order of the Ld. Commissioner of Income-tax (Appeals)-13, Mumbai for the assessment year 2011-12. The appeal was heard by the Income Tax Appellate Tribunal, Mumbai Bench.

What were the issues?

The primary issue is the appeal filed by the assessee against the order of the Ld. CIT(A) for the assessment year 2011-12.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “C” MUMBAI

Before: SHRI KULDIP SINGH & SHRI OM PRAKASH KANT

For Appellant: Mr. Ronak Doshi &, Ms. Ridhima Romnani, ARs
For Respondent: Mr. C.T. Mathews, DR
Hearing: 04/04/2022Pronounced: 27/04/2022

PER OM PRAKASH KANT, AM

1.

This appeal by the assessee is directed against order dated 25/02/2020 passed by the Ld. Commissioner of Income-tax (Appeals)-13, Mumbai [in short 'the Ld. CIT(A)'] for assessment year 2011-12, raising following grounds:

Order pronounced in the open Court on 27/04/2022.

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