18.07. 2017. 2. CIT v. Akshay Textile Trading & Agencies Pvt Ltd.

304 ITR 401High Court2008#3181 most cited

What is 18.07. 2017. 2. CIT v. Akshay Textile Trading & Agencies Pvt Ltd. authority for?

Exempt capital gains must be considered when computing book profits under Section 115JB. Book profits cannot be arbitrarily adjusted.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Akshay Textile Trading & Agencies Pvt Ltd · 115JB · book profits · exempt capital gain · 10(38) · 115J · 115JA · 143(3) · 2(24) · 45 · long term capital gain

Sections most often in play

Section 115JBSection 10(38)Section 115JSection 115JASection 143(3)Section 2(24)Section 250Section 45

Issues it is cited on

section 115jabook profitssection 115jmistake apparent on recordsection 115jbsection 45section 2(24)section 115disallowance u/s 14along term capital gainsection 36(1)section 36

Judgments citing 18.07. 2017. 2. CIT v. Akshay Textile Trading & Agencies Pvt Ltd.

ACIT-6(1)(1), Mumbi, Mumbai vs. Alok Industries Ltd., Mumbai

ITA 727/MUM/2025[2008-09]Status: DisposedITAT Mumbai30 May 2025AY 2008-09

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

Section 115JSection 143(3)Section 250

…this issue to the file of the ld. CIT(A) to consider the decisions of the Hon'ble Jurisdictional High Court in the case of Pr. CIT vs. Bhagwan Industries Ltd in ITA No. 436 of 2015, order dated 18.07.2017 and CIT vs. Akshay Textile Trading & Agencies Pvt Ltd 304 ITR 401 (Bom), and also CIT vs Veekaylal Investment Co. (P.) Ltd [2001] 249 ITR 597 (Bom.), where it was held that book profits cannot be tinkered with and in the case of the Special Bench of Hyderabad Tribunal in Rain Commodities Ltd. v. DCIT [2010] 40 SOT 265 that exempt capital gain has to be considered for computing the book profits. On the other han…

ACIT-6(1)(1), Mumbai vs. Alok Industries Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 726/MUM/2025[2006-07]Status: DisposedITAT Mumbai30 May 2025AY 2006-07

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

Section 115JSection 143(3)Section 250

…this issue to the file of the ld. CIT(A) to consider the decisions of the Hon'ble Jurisdictional High Court in the case of Pr. CIT vs. Bhagwan Industries Ltd in ITA No. 436 of 2015, order dated 18.07.2017 and CIT vs. Akshay Textile Trading & Agencies Pvt Ltd 304 ITR 401 (Bom), and also CIT vs Veekaylal Investment Co. (P.) Ltd [2001] 249 ITR 597 (Bom.), where it was held that book profits cannot be tinkered with and in the case of the Special Bench of Hyderabad Tribunal in Rain Commodities Ltd. v. DCIT [2010] 40 SOT 265 that exempt capital gain has to be considered for computing the book profits. On the other han…

ACIT-6(1)(1), Mumbai vs. Alok Industries Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 725/MUM/2025[2007-08]Status: DisposedITAT Mumbai30 May 2025AY 2007-08

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Nimesh VoraFor Respondent: MS. Deepa Hiray (Addl. CIT)
Section 115JSection 143(3)Section 250

…e Jurisdictional High Court in the case of Pr. CIT vs. Bhagwan Industries Ltd in ITA No. 436 of 2015, order dated 18.07.2017 and CIT vs. Akshay Textile Trading & ITA No. 726, 725 & 727/Mum/20258 (A.Y. 2006-07 to 2008-09) Alok Industries Ltd. Agencies Pvt Ltd 304 ITR 401 (Bom), and also CIT vs Veekaylal Investment Co. (P.) Ltd [2001] 249 ITR 597 (Bom.), where it was held that book profits cannot be tinkered with and in the case of the Special Bench of Hyderabad Tribunal in Rain Commodities Ltd. v. DCIT [2010] 40 SOT 265 that exempt capital gain has to be considered for computing the book profits. On the other han…

Splendour Villa Makers Pvt. Ltd., Kolkata vs. ACIT, Cir-12(2), Kolkata

In the result, the appeal of the assessee is dismissed

ITA 734/KOL/2023[2015-16]Status: DisposedITAT Kolkata25 Jul 2024AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 734/Kol/2023 Assessment Year: 2015-2016 Splendour Villa Makers Pvt. Ltd.,……………Appellant Flat-4D, Lansdown Heights, 6, Sarat Bose Road, Bhowanipur, Kolkata-700020 [Pan:Aahcs9726M] -Vs.- Assistant Commissioner Of Income Tax,..…Respondent Circle-12(2), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Miraj D. Shah, A.R., Appeared On Behalf Of The Assessee Shri B.K. Singh, Addl. Cit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : June 05, 2024 Date Of Pronouncing The Order : July 25, 2024 O R D E R

Section 115J

…ome- Tax (Appeals) deleted the addition. The Tribunal referring to the Judgment of the Apex Court in a case of Apollo Tyres Ltd. v. C.I.T. reported in 255 ITR 273 and Judgment of this Court in case of Akshay Textiles Trading and Agencies Pvt.Ltd., reported in 304 ITR 401 has observed as under : “Respectfully following the decision of Hon'ble Bombay High Court in the case of Abdhut Trading Co. Pvt. Ltd. (supra) and in the case of Akshay Textiles Trading and Agencies Pvt. Ltd. (supra), we do not find any infirmity in the order of Id. CIT(A) for deleting the addition under Section 115JB.” 4. In light of above, the T…

Jewel Housing, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle-1(1), Pune

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 892/PUN/2023[2018-19]Status: DisposedITAT Pune26 Jun 2024AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Suhas P BoraFor Respondent: Shri Pawan Bharati
Section 143(3)Section 23(4)

…te basis. He also relied on following decisions: 1. DCIT vs. Shri Ashok Beharay vide ITA No.827/PN/2011, order dated 03.07.2012 and Dr. Shrikant Kelkar vide ITA No.561/PN/01 2. Parkpaper Industries (P) Ltd vs. ITO 25 SOT 406 3. CIT vs. Akshay Textiles Trading 304 ITR 401 4. CIT vs. J K Investor (Bombay) Ltd 248 ITR 723 5. M V Sonawala vs. CIT 177 ITR 246 7. The Ld. DR on the other hand heavily relied on the order of CIT(A). 8. We have heard the rival arguments made by both the sides, perused the orders of the Assessing Officer and Ld. CIT(A) and the paper book filed by both the sides. We have also considered th…

Guruvastu Properties P.Ltd, Mumbai vs. DCIT 1(1)(4), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 5850/MUM/2015[2011-12]Status: DisposedITAT Mumbai21 Jun 2024AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Guruvastu Properties P. Ltd. Dcit – 1(1)(4) 47, 7Th Floor, Tardeo Ac Market 5Th Floor, Aayakar Bhavan, Vs. Tardeo, Mumbai – 400 034 M K Road, Mumbai-400 020

For Appellant: Shri Hiten M. VasantFor Respondent: Shri H. M. Bhatt
Section 10Section 10(38)Section 115JSection 143(2)Section 143(3)Section 15JSection 250Section 45Section 54E

…of the profit which cannot be excluded while computing book profit. 15. Interestingly, the Tribunal has also dealt with another division bench decision of the Hon'ble Bombay High Court in the case of CIT vs. Akshay Textiles Trading Agencies (P.) Ltd. [2008] 304 ITR 401 (Bom), wherein the question on identical issue was raised before the Hon'ble High Court and decided in favour of the assessee without any discussion on the said issue. The Tribunal concluded that since it could not come to a conclusion whether Veekaylal Investments Co. Pvt. Ltd. (supra) was overriding the subsequent decision in Akshay Textiles T…

Blackstone Fp Capital Partners Mauritius V Ltd., Mauritius vs. Dy CIT (International Taxation) Circle-1(2)(2), Mumbai

In the result, the appeals are allowed for statistical purposes in the terms indicated above

ITA 981/MUM/2021[2016-17]Status: FixedITAT Mumbai17 May 2022AY 2016-17
Section 143(3)Section 154

…48 (SC)] and referred to certain other decisions, namely- Jiyajeerao Cotton Mills Ltd Vs CIT (34 ITR 888), by Hon‟ble Bombay High Court in the case of Navantara G Agarwal Vs CIT [(1994) 207 ITR 639 (Bom)] and CIT Vs Akshav Textile Trading Agencies Ltd [(2007) 304 ITR 401 (Bom)]. The Assessing Officer thus concluded that by applying the principles emerging out of these judicial precedents, it is clear that the assessee company is a wholly owned subsidiary of Blackstone FP Capital (Mauritius) VA Ltd Cayman Islands, that it has no independent existence, and that its entire activity was controlled and directed as per…

Blackstone Fp Capital Partners Mauritius V Ltd., Mauritius vs. DCIT Intl Tax Cir.1(2), Mumbai

In the result, the appeals are allowed for statistical purposes in the terms indicated above

ITA 1725/MUM/2021[2016-17]Status: FixedITAT Mumbai17 May 2022AY 2016-17
Section 143(3)Section 154

…48 (SC)] and referred to certain other decisions, namely- Jiyajeerao Cotton Mills Ltd Vs CIT (34 ITR 888), by Hon‟ble Bombay High Court in the case of Navantara G Agarwal Vs CIT [(1994) 207 ITR 639 (Bom)] and CIT Vs Akshav Textile Trading Agencies Ltd [(2007) 304 ITR 401 (Bom)]. The Assessing Officer thus concluded that by applying the principles emerging out of these judicial precedents, it is clear that the assessee company is a wholly owned subsidiary of Blackstone FP Capital (Mauritius) VA Ltd Cayman Islands, that it has no independent existence, and that its entire activity was controlled and directed as per…

Tmf Holding Ltd., Mumbai vs. Pr. CIT -1, Mumbai

ITA 1628/MUM/2020[2015-16]Status: DisposedITAT Mumbai22 Apr 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Bletmf Holdings Ltd., V. Pr.Cit – 1 {Formerly Known As Tata Motors Finance Ltd.,} 3Rd Floor, Room No. 330 10Th Floor, 106 A & B Aayakar Bhavan, M.K. Road Maker Chamber-Iii Mumbai - 400020 Nariman Point, Mumbai Pan: Aacct4644A (Appellant) (Respondent) Shri Nikhil Tiwari Assessee By : Department By : Shri S.N. Kabra

For Appellant: Department byFor Respondent: Shri S.N. Kabra
Section 115JSection 143(3)Section 14ASection 263Section 47

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER TMF Holdings Ltd., v. Pr.CIT – 1 {Formerly Known as Tata Motors Finance Ltd.,} 3rd Floor, Room No. 330 10th Floor, 106 A & B Aayakar Bhavan, M.K. Road Maker Chamber-III Mumbai - 400020 Nariman Point, Mumbai PAN: AACCT4644A (Appellant) (Respondent) Shri Nikhil Tiwari Assessee by : Department by : Shri S.N. Kabra Date of Hearing : 28.01.2022 Date of Pronouncement : 22.04.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee…

Tata Realty and Infrastructure Ltd, Mumbai vs. Ast CIT 2(3)(1), Mumbai

ITA 763/MUM/2020[2015-16]Status: DisposedITAT Mumbai28 Jan 2022AY 2015-16
For Appellant: Aarti VissanjiFor Respondent: Sanjeev Kashyap
Section 115JSection 143(2)Section 143(3)

…ome Tax (Appeals) deleted the addition. The Tribunal referring to the Judgment of the Apex Court in a case of Apollo Tyres Ltd. v. C.I.T. reported in 255 ITR 273 and Judgment of this Court in case of Akshay Textiles Trading and Agencies Pvt. Ltd., reported in 304 ITR 401 has observed as under: "Respectfully following the decision of Hon'ble Bombay High Court in the case of Abdhut Trading Co. Pvt. Ltd. (supra) and in the case of Akshay Textiles Trading and Agencies Pvt. Ltd. (supra), we do not find any infirmity in the order of Id. CIT(A) for deleting the addition under Section 115JB." ITA Nos. 763 &730/Mum/2020…

Jt CIT(OSD) 2(3)(1), Mumbai vs. M/S Tata Realty and Infrastructure Ltd., Mumbai

ITA 730/MUM/2020[2015-16]Status: DisposedITAT Mumbai28 Jan 2022AY 2015-16
For Appellant: Aarti VissanjiFor Respondent: Sanjeev Kashyap
Section 115JSection 143(2)Section 143(3)

…ome Tax (Appeals) deleted the addition. The Tribunal referring to the Judgment of the Apex Court in a case of Apollo Tyres Ltd. v. C.I.T. reported in 255 ITR 273 and Judgment of this Court in case of Akshay Textiles Trading and Agencies Pvt. Ltd., reported in 304 ITR 401 has observed as under: "Respectfully following the decision of Hon'ble Bombay High Court in the case of Abdhut Trading Co. Pvt. Ltd. (supra) and in the case of Akshay Textiles Trading and Agencies Pvt. Ltd. (supra), we do not find any infirmity in the order of Id. CIT(A) for deleting the addition under Section 115JB." ITA Nos. 763 &730/Mum/2020…

ACIT, Circle-19(2), New Delhi vs. Pasupati Acrylon Ltd, New Delhi

In the result, the appeal of the assessee is partly allowed for statistical purposes and that of the Revenue is dismissed

ITA 8200/DEL/2018[2015-16]Status: DisposedITAT Delhi21 Dec 2021AY 2015-16

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Shri Anil Gandhi, Sr. D.RFor Respondent: Shri Suresh Gupta, C.A
Section 115J

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.8200/Del./2018 Assessment Year 2015-16 The ACIT, M/s. Pasupati Acrylon Circle – 19 (2), Limited, M-14, Connaught vs., Room No.221, C.R. Circus, Middle Circle, New Building, I.P. Estate, Delhi – 110 001. New Delhi - 110002 (Appellant) (Respondent) For Revenue : Shri Suresh Gupta, C.A. For Assessee : Shri Anil Gandhi, Sr. D.R. Date of Hearing : 09.12.2021 Date of Pronouncement : 21.12.2021 ORDER PER R.K. PANDA, A.M. This appeal filed by the Revenue is dir…

Rockline Developers P. Ltd, Mumbai vs. ITO 9(3)(4), Mumbai

In the result, ground “A” raised in the appeal by the assessee stands dismissed

ITA 6595/MUM/2014[2011-12]Status: DisposedITAT Mumbai12 Nov 2021AY 2011-12
Section 115JSection 80Section 80I

…be tinkered with is duly supported by Hon'ble Jurisdictional High Court decision in further following decisions: - 1. Pr. CIT vs. Bhagwan Industries Ltd in ITA No. 436 of 2015 vide order dated 18.07. 2017. 2. CIT vs. Akshay Textile Trading & Agencies Pvt Ltd 304 ITR 401 (Bom). 3. CIT vs. Adbhut Trading Co. Pvt. Ltd. (2011) 338 ITR 94 (Bom)" Furthermore, we note that Hon'ble Supreme Court in the case of ACIT vs Saurashtra Kutch Stock Exchange Ltd., 305 ITR 227 (SC) has expounded that non- consideration of jurisdictional High Court decision can render a decision of the Tribunal suffering from mistake apparent fro…

Reliance Industries Limited, Mumbai vs. DCIT (Ltu)-2, Mumbai

In the result, this appeal by the assessee is partly allowed

ITA 5421/MUM/2019[2009-10]Status: DisposedITAT Mumbai03 Sept 2021AY 2009-10

Bench: Hon’Ble Justice P.P.Bhatt & Shri Shamim Yahya

For Appellant: Shri Nimesh Vora-ARFor Respondent: Ms. R.M.Madhavi-CIT(DR)
Section 115JSection 143(1)Section 154Section 154(7)Section 234D

…balance sheet rather than routing it through the Profit and 9 Reliance Industries Ltd. Loss account. The Tribunal following the decision of SC in case of Apollo Tyres Ltd (supra) and Bombay HC decision in case of Akshay Textiles Trading and Agencies Pvt Ltd 304 ITR 401, held that book profits cannot be reworked under section 115JB of the Act and profit on sale of land cannot be brought to tax. Said conclusion of the Tribunal was affirmed by the High Court. • DCIT v Dune Leasing & Finance Ltd 126 ITD 255 (Del Trib) (Pg 33-37 of LPB I) In this case, interest income and interest expenses related to certain loans…

Rational Art & Press P.Ltd, Mumbai vs. DCIT Cen Cir 44, Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7615/MUM/2016[2010-11]Status: DisposedITAT Mumbai24 Aug 2021AY 2010-11
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Rational Art & Press Vs. DCIT Cen Cir 44 Pvt. Ltd., R. No.656, Aayakar Bhavan 21, Nirmal, Nariman Point Mumbai- 400 020 Mumbai – 400 021 PAN/GIR No.AAACR7185E (Appellant) .. (Respondent) Assessee by Ms. Ritu Revenue by Shri Gaurav Bathom Date of Hearing 19/07/2021 Date of Pronouncement 24/08/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.7615/Mum/2016 for A.Y.2010-11 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-50, M…

Dy.CIT, Central Circle-6(2), Mumbai vs. M/S. Alok Industries Limited, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 904/MUM/2019[2010-11]Status: DisposedITAT Mumbai16 Jul 2020AY 2010-11

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 900 TO 906/MUM/2019 : A.Ys : 2006-07 TO 2011-12 DCIT, Central Circle – 6(2), vs. M/s. Alok Industries Limited Tower B, 2nd floor, Peninsula Mumbai. (Appellant) Business Park, G.K. Marg, Lower Parel, Mumbai 400 013. PAN : AAACA0210C (Respondent) Appellant by : Shri Rajiv Harit (CIT-DR) & Shri Michael Jerald (Sr.DR) Respondent by : Shri Nimesh K. Chothani Date of Hearing : 05/02/2020 Date of Pronouncement : 16/07/2020 O R D E R PER SHAMIM YAHYA, ACCOUNTANT…

DCIT Central Circle 6(2), Mumbai vs. M/S Alok Industries Ltd, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 903/MUM/2019[2009-10]Status: DisposedITAT Mumbai16 Jul 2020AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 900 TO 906/MUM/2019 : A.Ys : 2006-07 TO 2011-12 DCIT, Central Circle – 6(2), vs. M/s. Alok Industries Limited Tower B, 2nd floor, Peninsula Mumbai. (Appellant) Business Park, G.K. Marg, Lower Parel, Mumbai 400 013. PAN : AAACA0210C (Respondent) Appellant by : Shri Rajiv Harit (CIT-DR) & Shri Michael Jerald (Sr.DR) Respondent by : Shri Nimesh K. Chothani Date of Hearing : 05/02/2020 Date of Pronouncement : 16/07/2020 O R D E R PER SHAMIM YAHYA, ACCOUNTANT…

DCIT Central Circle 6(2), Mumbai vs. M/S Alok Industries Ltd, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 900/MUM/2019[2006-07]Status: DisposedITAT Mumbai16 Jul 2020AY 2006-07

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 900 TO 906/MUM/2019 : A.Ys : 2006-07 TO 2011-12 DCIT, Central Circle – 6(2), vs. M/s. Alok Industries Limited Tower B, 2nd floor, Peninsula Mumbai. (Appellant) Business Park, G.K. Marg, Lower Parel, Mumbai 400 013. PAN : AAACA0210C (Respondent) Appellant by : Shri Rajiv Harit (CIT-DR) & Shri Michael Jerald (Sr.DR) Respondent by : Shri Nimesh K. Chothani Date of Hearing : 05/02/2020 Date of Pronouncement : 16/07/2020 O R D E R PER SHAMIM YAHYA, ACCOUNTANT…

DCIT, Central Circle-6(2), Mumbai vs. M/S. Alok Industries Limited., Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 906/MUM/2019[2011-12]Status: DisposedITAT Mumbai16 Jul 2020AY 2011-12

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 900 TO 906/MUM/2019 : A.Ys : 2006-07 TO 2011-12 DCIT, Central Circle – 6(2), vs. M/s. Alok Industries Limited Tower B, 2nd floor, Peninsula Mumbai. (Appellant) Business Park, G.K. Marg, Lower Parel, Mumbai 400 013. PAN : AAACA0210C (Respondent) Appellant by : Shri Rajiv Harit (CIT-DR) & Shri Michael Jerald (Sr.DR) Respondent by : Shri Nimesh K. Chothani Date of Hearing : 05/02/2020 Date of Pronouncement : 16/07/2020 O R D E R PER SHAMIM YAHYA, ACCOUNTANT…

Dy. CIT, Central Circle-6(2), Mumbai vs. M/S. Alok Industries Limited, Mumbai

In the result, the appeals of Revenue are partly allowed for statistical purposes

ITA 905/MUM/2019[2010-11]Status: DisposedITAT Mumbai16 Jul 2020AY 2010-11

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajiv Harit (CIT-DR) &For Respondent: Shri Nimesh K. Chothani
Section 115Section 115J

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 900 TO 906/MUM/2019 : A.Ys : 2006-07 TO 2011-12 DCIT, Central Circle – 6(2), vs. M/s. Alok Industries Limited Tower B, 2nd floor, Peninsula Mumbai. (Appellant) Business Park, G.K. Marg, Lower Parel, Mumbai 400 013. PAN : AAACA0210C (Respondent) Appellant by : Shri Rajiv Harit (CIT-DR) & Shri Michael Jerald (Sr.DR) Respondent by : Shri Nimesh K. Chothani Date of Hearing : 05/02/2020 Date of Pronouncement : 16/07/2020 O R D E R PER SHAMIM YAHYA, ACCOUNTANT…