DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(2), BANGALORE vs. M/S MOTHER INDIA FORMING PVT LTD, BANGALORE

ITA 722/BANG/2017Status: DisposedITAT Bangalore11 April 2018AY 2005-065 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered both the appeal filed by the Revenue and the cross-objection filed by the assessee. After hearing both parties, the Tribunal decided to dismiss both the appeal and the cross-objection.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A). The assessee also filed a cross-objection. The appeal and cross-objection were heard together.

What were the issues?

The primary issue was the appeal filed by the Revenue and the cross-objection by the assessee, both of which were disposed of by the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘A’

Before: SHRI N.V VASUDEVAN & SHRI A.K GARODIA

For Appellant: Shri Rohit Goutamchand, C.A

For Respondent: Shri B.R Ramesh, JCIT, Shri Rohit Goutamchand, C.A

PER SHRI N.V VASUDEVAN, JUDICIAL MEMBER :

The appeal in Revenue against is against the order dated 29/12/2016 of Commissioner of Income-tax (Appeals) - IV, Bangalore

ITA No.722/B/17 CO No.80/B/17 2 ITA No.722/B/17 CO No.80/B/17 3 ITA No.722/B/17 CO No.80/B/17 4

In the result, both the appeal and the cross-objection are dismissed.

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