CADBURY SCHWEPPES OVERSEAS LTD,MUMBAI vs. ASST DIT (IT) 1(2), MUMBAI
In the result, appeal filed by the assessee is allowed
ITA 921/MUM/2014[2008-09]Status: DisposedITAT Mumbai21 Oct 2016AY 2008-09
Bench: Shri R.C.Sharma & Shri Pawan Singhassessment Year: 2008-09 Cadbury Schweppes Overseas Ltd. Assistant Director Of Income Tax, C/O Cadbury House, 19, Bhulabhai (International Taxation) -1(2), Vs. Mumbai-400020. Desai Road, Mumbai -400026 Pan: Aaacc4968N (Appellant) (Respondent)
For Appellant: S/Sh. Paras Savla, PratikFor Respondent: Sh. K. Mohandas (DR)
Section 143(3)Section 253Section 271ASection 92CSection 92DSection 9C
…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 Cadbury Schweppes Overseas Ltd. Assistant Director of Income Tax, C/o Cadbury House, 19, Bhulabhai (International Taxation) -1(2), Vs. Mumbai-400020. Desai Road, Mumbai -400026 PAN: AAACC4968N (Appellant) (Respondent) Assessee by : S/Sh. Paras Savla, Pratik Poddar and Harsh Kapadia(AR) Revenue by : Sh. K. Mohandas (DR) Date of hearing : 03.08.2016 Date of Pronouncement : 21.10.2016 O R D E R PER PAWAN SINGH, JM: 1. This appeal u/s 253 is direc…