Srf Ltd., Gurgaon vs. JCIT (OSD), New Delhi
In the result, the appeal of the Revenue is dismissed, and the appeal of the assessee is allowed in part for statistical purpose
ITA 3437/DEL/2013[2008-09]Status: DisposedITAT Delhi15 Nov 2017AY 2008-09
Bench: Sh.G.D.Agrawal, Hon’Ble & Sh.K.N.Charyvs Srf Ltd., Dcit, Circle-9(1), Room No.163, Block-C, Sector-45, Gurgaon. C.R. Building, New Delhi. Pan-Aaacs0206P (Appellant) (Respondent) Vs Jcit (Osd), Srf Ltd., Unitech Crest, Greenwood City, Circle-9(1), Block-C, Sector-45, Gurgaon-122003. New Delhi. Pan-Aaacs0206P (Appellant) (Respondent) Appellant By Sh.S.S.Rana, Cit Dr Respondent By Sh. Pradeep Dinodia, Ca & Sh. R.K.Kapoor, Ca Date Of Hearing 12.10.2017 Date Of Pronouncement 15.11.2017
Section 14Section 143(3)Section 14A
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SH.G.D.AGRAWAL, HON’BLE PRESIDENT AND SH.K.N.CHARY, JUDICIAL MEMBER vs SRF Ltd., DCIT, Circle-9(1), Room No.163, Block-C, Sector-45, Gurgaon. C.R. Building, New Delhi. PAN-AAACS0206P (Appellant) (Respondent) vs JCIT (OSD), SRF Ltd., Unitech Crest, Greenwood City, Circle-9(1), Block-C, Sector-45, Gurgaon-122003. New Delhi. PAN-AAACS0206P (Appellant) (Respondent) Appellant by Sh.S.S.Rana, CIT DR Respondent by Sh. Pradeep Dinodia, CA & Sh. R.K.Kapoor, CA Date of Hearing 12.10.2017 Date of Pronouncement 15.11.2017 ORDER PER K.N.CHARY, JUDICIAL ME…
