Quadron Business Park Ltd, Mumbai vs. DCIT CC 36, Mumbai
In the result, this appeal by the assessee stands partly allowed
ITA 4857/MUM/2014[2010-11]Status: DisposedITAT Mumbai07 Nov 2017AY 2010-11
Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 4857/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) M/S. Quadron Business Part Ltd. Dy. Cit, C.C.36, Plot No.28, Midc, Aayakar Bhavan, M. K. Road, बनाम/ Rajiv Gandhi Infotech Park, Mumbai-400 020 Vs. Hinjewadi, Phase-Ii, Pune, "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaeca 9058 R (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Pradeep Sharma/ Shri Dhruv Mehta ""यथ" क" ओर से/Respondent By : Shri Abhijit Patankar
For Appellant: Shri Pradeep Sharma/For Respondent: Shri Abhijit Patankar
Section 80Section 80I
…ndors Rs.50,000/- 33. Regarding the rest of the items, the ld. Counsel of the assessee pleaded that the issue is to be decided in favour of the assessee. For this, he placed reliance upon the following case law: ACIT vs. Zydus Infrastructure (P.) Ltd. [2016] 161 ITD 611 (Ahm - Trib.) 34. Upon careful consideration, we find that that this case law was rendered in the context of remission or cessation of trading liability and sale of scrap on the facts of the above said case. In the present case, we note that item have rightly been held by the ld. CIT(A) as not derived from the business of the assessee but may be…
