DCIT, Central Circle-3(2), Hyd, Hyderabad vs. Pavitravati Greenfields Private Limited, Hyd, Hyderabad
In the result, appeal of the revenue is treated as partly allowed in above terms
ITA 708/HYD/2016[2008-09]Status: DisposedITAT Hyderabad04 Jan 2022AY 2008-09
Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2008-09 Dy. Commissioner Of Vs. Pavitravati Greenfields Income-Tax, P. Ltd., Hyderabad. Central Circle – 3(2), Hyderabad. Pan – Aaecp0216E (Appellant) (Respondent) Revenue By: Shri Y.V.S.T. Sai Assessee By: Shri K.C. Devdas Date Of Hearing: 06/10/2021 Date Of Pronouncement: 04/01/2022
For Appellant: Shri K.C. DevdasFor Respondent: Shri Y.V.S.T. Sai
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 234Section 36(1)Section 36(1)(iii)
…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2008-09 Dy. Commissioner of Vs. Pavitravati Greenfields Income-tax, P. Ltd., Hyderabad. Central Circle – 3(2), Hyderabad. PAN – AAECP0216E (Appellant) (Respondent) Revenue by: Shri Y.V.S.T. Sai Assessee by: Shri K.C. Devdas Date of hearing: 06/10/2021 Date of pronouncement: 04/01/2022 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the assessee is directed against CIT(A) – 12, Hyderabad’s order date…
