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Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
आयकर अपीलीय अधिकरण “एफ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ (धििाारण वर्ा / Assessment Year: 2007-08) Victoria Realty Pvt. Ltd. ITO-10(1)(4) Vaibhav Chambers Aaykar Bhawan बिाम/ Opp. Income Tax Office M.K.Road Vs. Bandra Kurla Complex Mumbai – 400 020 Bandra (E), Mumbai – 400 051 स्थायीलेखा िं./ जीआइआर िं./ PAN/GIR No.AAACP-5068-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Shri Dharmesh Shah – Ld. AR Revenue by : Ms. Usha Gaikwad – Ld. Sr. DR ुनवाई की तारीख/ : 13/05/2021 Date of Hearing घोषणा की तारीख / : 13/05/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)
The assessee is aggrieved by confirmation of certain addition in the impugned order dated 28/10/2019 as passed by Ld. Commissioner of Income Tax (Appeals)-22, Mumbai.
From perusal of records, it transpires that an assessment was framed against the assessee u/s 143(3) r.w.s. 147 on 13/03/2015 wherein the assessee was saddled with certain addition of Rs.81 Lacs.