DCIT 3(2), Mumbai vs. Kotak Mahindra Bank Ltd, Mumbai
In the result, the appeal of the revenue is dismissed and the appeal of the assessee is allowed for statistical purposes
ITA 4857/MUM/2009[2007-08]Status: DisposedITAT Mumbai29 Mar 2022AY 2007-08
Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopaldy. Commissioner Of Vs. M/S Kotak Mahindra Income-Tax, 3(2) Bank Ltd. 36-38A, Room No. 608, 6Th Floor, Nariman Point, Ayakar Bhavan, Mumbai – 400021 Mumbai – 400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaack4409J Respondent .. Appellant M/S Kotak Mahindra Vs. Dy. Commissioner Of Bank Ltd. 36-38A, Income-Tax-3(2) 227 Nariman Point, Aayakar Bhavan, Mumbai – 400021 Mumbai – 400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaack4409J Appellant .. Respondent
For Appellant: Shri F.V. IraniFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 14ASection 2Section 3
…appeal ld. CIT(A) has deleted the disallowance made by the A.O. 13. Heard both the side and perused the material on record. The ld. CIT(A) has placed reliance on the decision of ITAT, Mumbai, in the case of Bombay Burmah Trading Corporation Ltd. reported at 82 ITD 531 and Hon’ble jurisdictional High Court in the case of Otis Elevator reported in 195 ITR 682 wherein it has been held that even entrance fees paid to club is allowable as deduction. After taking into consideration the decision of Hon’ble Jurisdictional High Court and coordinate bench of ITAT as referred above we don’t find any infirmity in the decis…
