SUVARNA ADDITIVES PVT LTD.,MUMBAI vs. ITO 15 (3)(4), MUMBAI

आदेश / O R D E R भहावीय ससिंह, उऩाध्मऺ के द्वाया / PER MAHAVIR SINGH, VP: This appeal of assessee is arising out of the order of the Commissioner of Income Tax (Appeals)]-24, Mumbai, [in short CIT(A)], in appeal No. CIT(A)-24/ITO-15(3)/IT-258/2018-19 dated 08.11.2019. The assessment was framed by the Income Tax Officer, Ward 15(3)(4), Mumbai (in short ITO/ Assessing Officer) for the A.Y. 2016-17 vide order dated 28.12.2018 under section 143(3) r.w.s 147 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).