DCIT, CHENNAI vs. LIFECELL INTERNATIIONAL P LTD., CHENNAI
What did the Tribunal hold?
The Tribunal upheld the deletion of the addition made by the Assessing Officer. The CIT(A)'s order was confirmed.
What were the facts?
The Revenue appealed against an order of the CIT(A) which deleted an addition of ₹7.65 crores. The assessee also filed cross objections.
What were the issues?
The primary issue was whether the addition of ₹7.65 crores made by the Assessing Officer was justified.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “ C ” BENCH, CHENNAI
Before: SHRI A.MOHAN ALANKAMONY & SHRI S.S. GODARA
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Per Bench
This Revenue’s appeal and assessee’s cross objections for assessment year 2010-11; emanate from order dated 06.03.2014 passed by the Commissioner of Income Tax (Appeals)-II, Chennai in ITA No.1740/2013-14, deleting addition of "7.65 crores arising from
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