DCIT 3(2)(1), MUMBAI vs. MAHARASHTRA AIRPORT DEVELOPEMENT CO. LTD, MUMBAI

ITA 7258/MUM/2017Status: DisposedITAT Mumbai15 March 2024AY 2013-1444 pages
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What did the Tribunal hold?

The Tribunal allowed the assessee to raise additional legal grounds. It also held that the Assessing Officer's order giving effect to the ITAT's order was barred by limitation. The Tribunal found no illegality in the CIT(A)'s findings regarding certain disallowances.

What were the facts?

The assessee, Maharashtra Airport Development Company Ltd., filed appeals against additions made to its income, including interest on fixed deposits, grant-in-aid, and development charges. The Revenue also filed cross-appeals challenging certain reliefs granted by the CIT(A).

What were the issues?

Whether the Assessing Officer's order giving effect to the ITAT's order was passed within the prescribed time limit. Whether certain receipts like grant-in-aid and development charges are revenue receipts.

Which sections of the Income-tax Act were involved?

Section 80IAB,Section 153

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Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI

Before: SHRI KULDIP SINGH & MS. PADMAVATHY S

Per Bench: Shri Rushabh Mehta, A.R.

Smt San

The order continues below.

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