GMR AIR CARGO AND AEROSPACE ENGINEERING LIMITED,HYDERABAD vs. ITO., WARD-2(2), HYDERABAD

ITA 663/HYD/2025Status: DisposedITAT Hyderabad24 April 2025AY 2016-171 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The tribunal held that both appeals filed by the assessee are allowed for statistical purposes.

What were the facts?

The brief facts of the case, including the dispute and assessment year, are not available on this concluding page of the judgment.

What were the issues?

The specific legal issues addressed in the appeals are not detailed on this concluding page of the judgment.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

10.

In the result, both the appeals filed by the assessee are allowed for statistical purposes.

Order pronounced in the Open Court on the conclusion of hearing, i.e. on 24th April, 2025. Sd/- Sd/- (MANJUNATHA, G.) (VIJAY PAL RAO) ACCOUNTANT MEMBER VICE-PRESIDENT Hyderabad, dated 24th April, 2025 Vinodan/sps Copy to: S.No Addresses 1 GMR Air Cargo and Aerospace Engineering Ltd, Plot No.1, GMR Aerospace Park, Rajiv Gandhi International Airport Ltd, Shamshabad, Hyderabad 500018, Telangana 2 Income Tax Officer Ward 2(3) 5th Floor, Signature Towers, Opp: Botanical Gardens, Kondapur, Hyderabad 500084, Telangana 3 Pr. CIT - Hyderabad 4 DR, ITAT Hyderabad Benches 5 Guard File

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