ADDL.CIT, SPECIAL RANGE- 6, NEW DELHI vs. MOSAIC INDIA PVT. LTD., GURGAON

ITA 6406/DEL/2017Status: DisposedITAT Delhi06 August 2018AY 2012-131 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal is hearing cross-appeals filed by both the assessee and the Revenue. The specific decisions on the merits of the appeals are not detailed in the provided excerpt.

What were the facts?

The case involves cross-appeals filed by the assessee, Mosaic India Pvt. Ltd., and the Revenue against an order of the CIT(A) for the Assessment Year 2012-13. The appeals concern various issues arising from the assessment.

What were the issues?

The primary issue is the adjudication of cross-appeals filed by the assessee and the Revenue concerning the assessment year 2012-13. The specific grounds of appeal are not detailed in the excerpt.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri S.P. Singh. AR, Ms. Reetika Garg, CA, Ms. Manisha Jain, CA

For Respondent: Ms. Shefali Swaroop, CIT DR

Hearing: 09/05/2018Pronounced: 06/08/2018

O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the cross appeals filed by the assessee , M/s Mosaic India private Limited [ Appellant] and The Deputy Commissioner Of Income tax , Circle- 17(1) , New Delhi [ The ld AO] against the order of the Commissioner of Income Tax (Appeals) -37, New Delhi [ The Ld CIT (A) ] dated 24.08.2017 for the Assessment Year 2012-13 passed by him in the appeal filed by the Page | 1

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