ACIT-5(1)(1), Mumbai vs. Crystal Impex Limited, Mumbai
In the result, the appeal of revenue is partly allowed
ITA 985/MUM/2025[2015-16]Status: DisposedITAT Mumbai15 May 2025AY 2015-16
Bench: Shri Saktijit Dey, Vice- & Shri Bijayananda Prusethआयकर अपील सं./Ita No.985/Mum/2025 Assessment Year: (2015-16) (Physical Hearing) Acit, Vs. Crystal Impex Ltd., Circle – 5(1)(1), Gr. Floor, My Home Apartment, Mumbai V. N. Malik X Laten, Forjeet, Gawalia Tank, Mumbai - 400036 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaac1264F (Appellant) (Respondent) Appellant By Shri Rajendra Joshi, Sr. Dr Respondent By Shri Ketal Vajani, Ar Date Of Hearing 13/05/2025 Date Of Pronouncement 15/05/2025
Section 143(1)Section 143(2)Section 148Section 14ASection 250Section 271(1)(c)Section 37Section 68
…IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI ‘C’ BENCH BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.985/MUM/2025 Assessment Year: (2015-16) (Physical Hearing) ACIT, Vs. Crystal Impex Ltd., Circle – 5(1)(1), Gr. Floor, My Home Apartment, Mumbai V. N. Malik X Laten, Forjeet, Gawalia Tank, Mumbai - 400036 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAAAC1264F (Appellant) (Respondent) Appellant by Shri Rajendra Joshi, Sr. DR Respondent by Shri Ketal Vajani, AR Date of Hearing 13/05/2025 Date of Pronouncement 15/05/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH,…
