ROCKLINE DEVELOPERS P. LTD,MUMBAI vs. ITO 9(3)(4), MUMBAI
In the result, ground “A” raised in the appeal by the assessee stands dismissed
ITA 6595/MUM/2014[2011-12]Status: DisposedITAT Mumbai12 Nov 2021AY 2011-12
Section 115JSection 80Section 80I
…ation it can be said that section 234B & 234C is saved by Explanation (1) thereof. Hence, decision of Rolta India Ltd. (supra) quoted is absolutely not applicable on the facts of the case. Further the decision of Hon'ble Supreme Court in K.P.M. Salim Vs. CIT (300 ITR 302)(SC) does not help the assessee, rather it supports the revenue’s plea. The Hon'ble Supreme Court in that case was dealing with the plea that provisions of section 127 cannot have any application on the basis of provisions of section 158 BH. The Hon'ble Apex Court noted as under :- “Section 1 58 BH of the Act reads as under: "158BH : Application…
