THYSSENKRUPP INDUSTRIES INDIA P. LTD,MUMBAI vs. DCIT CIR 3(3)(2), MUMBAI
In the result, appeal of the Revenue is dismissed
ITA 1886/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Apr 2023AY 2012-13
Bench: Shir M Balaganesh & Shri Pavan Kumar Gadalethyssenkrupp Industries Vs. Dcit, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15Th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. Pan/Gir No. : Aaack1947K Appellant .. Respondent Appellant By : Shri Madhur Aggarwal & Shri Pratik Podar.Ar Respondent By : Shri Samuel Pitta.Dr Date Of Hearing 16.03.2023 Date Of Pronouncement 27.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed U/S 143(3) R.W.S 144C(13) Of The Act In Pursuance To The Directions Of The Dispute Resolution Panel (Drp) Order U/S 144C(5) Of The Act Dated 23.12.2016. The Assessee Has Raised The Following Grounds Of Appeal:
For Appellant: Shri Madhur Aggarwal &For Respondent: Shri Samuel Pitta.DR
Section 143(3)Section 144C(5)
…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHIR M BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Thyssenkrupp Industries Vs. DCIT, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. PAN/GIR No. : AAACK1947K Appellant .. Respondent Appellant by : Shri Madhur Aggarwal & Shri Pratik Podar.AR Respondent by : Shri Samuel Pitta.DR Date of Hearing 16.03.2023 Date of Pronouncement 27.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against…
