Hindustan Field Services P.Ltd, Navi Mumbai vs. DCIT Cir 1(1)(2), Mumbai
In the result these ground No
ITA 4472/MUM/2016[2012-13]Status: DisposedITAT Mumbai18 Jun 2019AY 2012-13
Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhhindustan Field Services Pvt. Ltd. Dcit Circle-1(1)(2), 8Th Floor, Dakshina, Plot No.2, Mumbai. Sector-11, Cbd Belapur, Navi Mumbai-400614. Vs. Pan: Aabch9517P Appellant Respondent Appellant By : Shri Hiro Rai (Ar) Respondent By : Shri M.K. Singh (Sr. Dr) Date Of Hearing : 30.04.2019 Date Of Pronouncement : 18.06.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Under Section 253 Of Income-Tax Act (‘Act’) Is Directed Against The Separate Orders Of Ld. Commissioner Of Income-Tax
For Appellant: Shri Hiro Rai (AR)For Respondent: Shri M.K. Singh (Sr. DR)
Section 143(3)Section 253Section 254(1)
…IN THE INCOME-TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Hindustan Field Services Pvt. Ltd. DCIT Circle-1(1)(2), 8th Floor, Dakshina, Plot No.2, Mumbai. Sector-11, CBD Belapur, Navi Mumbai-400614. Vs. PAN: AABCH9517P Appellant Respondent Appellant by : Shri Hiro Rai (AR) Respondent by : Shri M.K. Singh (Sr. DR) Date of Hearing : 30.04.2019 Date of Pronouncement : 18.06.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee under section 253 of Income-tax Act (‘Act’) is directed a…
