Biocon Ltd. v. DCIT

ITA 266/MUM/2014[2008-09]Status: DisposedITAT Mumbai02 Aug 2021AY 2008-09

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.381&382/Ahd/2019 (Assessment Years: 2012-13 & 2013-14) DCIT Vs. M/s.Gujarat State Petronet Ltd. Gandhinagar Circle, Gandhinagar E-18, GIDC Electronic Estate, 4th Floor, Block No. 14, Udhyog Nr. K-7 Circle, Sector-26, Bhavan Sector-11, Gandhinagar Gandhinagar, Gujarat-380026 Gujarat-382011 [PAN No. AABCG1812E] (Appellant) .. (Respondent) Shri Shyam Prasad, Sr. DR Appellant by : Respondent by: Shri S. N. Soparkar Sr. Adv. & Shri Parin…

Onward Technologies Ltd, Mumbai vs. DCIT 7(1), Mumbai

In the result, the assessee’ appeal stand partly allowed whereas the revenue’s appeal stands dismissed

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.266/Mum/2014 (धििाारण वर्ा / Assessment Year: 2008-09) & आयकरअपील सं./ I.T.A. No.1785/Mum/2014 (धििाारण वर्ा / Assessment Year: 2009-10) Onward Technologies Limited Dcit-7(1) Sterling Centre, 2Nd Floor Room No.622, 6Th Floor बिाम/ Dr. Annie Besant Road Aaykar Bhavan, M.K. Marg Vs. Worli, Mumbai-400 018 Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaaco-3742-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील सं./ I.T.A. No.1793/Mum/2014 (धििाारण वर्ा / Assessment Year: 2009-10) Dcit-7(1) Onward Technologies Limited Room No.622, 6Th Floor बिाम/ Sterling Centre, 2Nd Floor Aaykar Bhavan, M.K. Marg Dr. Annie Besant Road Vs. Mumbai-400 020 Worli, Mumbai-400 018 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaaco-3742-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : S/Shri J.P. Bairagra & Ashish Bairagra - Ld. Ars Revenue By : Shri Manpreet S. Duggal- Ld. Sr. Dr सुनवाई की तारीख/ : 23/07/2021 Date Of Hearing घोषणा की तारीख / : 02/08/2021 Date Of Pronouncement

For Appellant: S/Shri J.P. Bairagra & Ashish Bairagra - Ld. ARsFor Respondent: Shri Manpreet S. Duggal- Ld. Sr. DR

Section 10ASection 92Section 92B

…Thermal Power Co. Ltd. V/s CIT (229 ITR 383), we admit this ground of appeal as ground No.3. At the same time, we find that this issue is squarely covered in assessee’s favor by the decision of special bench of Tribunal in the case of Biocon Limited V/s DCIT (144 ITD 21) as approved by Hon’ble Karnataka High Court which is reported at 121 Taxmann.com 351. Similar is the decision of Hon’ble Madras High Court in PVP Ventures Ltd. (211 Taxman 554) and decision of Mumbai Tribunal in HDFC Bank Ltd. (155 ITD 765) where such expenses has been held to be an allowable expenditure. Therefore, we direct Ld. AO to allow the…

M/S Novozymes South Asia Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, both the appeals of the assessee are allowed

ITA 895/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Jun 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.894/Bang/2018 Assessment Year:2012-13

For Appellant: Shri T. Suryanarayan, A.RFor Respondent: Ms. Neera Malhotra, D.R

…f the business of the assessee and had to be allowed as deduction as a revenue expenditure”. 8. The Ld. A.R. submitted that the coordinate bench has followed the decision rendered by special bench of ITAT, Bengaluru in the case of Biocon Ltd. Vs. DCIT (2013) 35 Taxmann.com 335. He submitted that the decision rendered by special bench has since been upheld by Hon’ble High Court of Karnataka in the case of CIT Vs. Biocon Ltd. (2020) 121 Taxmann.com 351 with the following observations:- IT(TP)A No.894&895/Bang/2018 M/s. Novozymes South Asia Pvt. Ltd., Bangalore Page 8 of 18 “6. We have considered the submissions…

M/S Novozymes South Asia Pvt Ltd, Bangalore vs. Joint Commissioner of Income Tax (OSD) Circle-5(1)(1), Bangalore

In the result, both the appeals of the assessee are allowed

ITA 894/BANG/2018[2012-13]Status: DisposedITAT Bangalore29 Jun 2021AY 2012-13

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.894/Bang/2018 Assessment Year:2012-13

For Appellant: Shri T. Suryanarayan, A.RFor Respondent: Ms. Neera Malhotra, D.R

…f the business of the assessee and had to be allowed as deduction as a revenue expenditure”. 8. The Ld. A.R. submitted that the coordinate bench has followed the decision rendered by special bench of ITAT, Bengaluru in the case of Biocon Ltd. Vs. DCIT (2013) 35 Taxmann.com 335. He submitted that the decision rendered by special bench has since been upheld by Hon’ble High Court of Karnataka in the case of CIT Vs. Biocon Ltd. (2020) 121 Taxmann.com 351 with the following observations:- IT(TP)A No.894&895/Bang/2018 M/s. Novozymes South Asia Pvt. Ltd., Bangalore Page 8 of 18 “6. We have considered the submissions…

Assistant Commissioner of Income Tax 2(3)(1), Mumbai vs. Tata Capital Limited, Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

ITA 60/MUM/2018[2013-14]Status: DisposedITAT Mumbai18 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy

ITA 59/MUM/2018[2012-13]Status: DisposedITAT Mumbai18 Jun 2021AY 2012-13

…JCIT (supra). 11. With regard to Additional Ground No.3 i.e., in respect of expenditure incurred on Employee Stock Option Plan (ESOP), Learned Counsel for the assessee placing reliance on the Special Bench of Bangalore in the case of Biocon Limited v. DCIT [144 ITD 21] submitted that, the Special Bench of Tribunal held that discount on ESOP is an allowable deduction u/s.37(1) of the Act. Ld. Counsel for the assessee further submits that the decision of the Special Bench of the Tribunal has subsequently been affirmed by the Hon'ble Karnataka High Court in the case of CIT v. Biocon Limited [430 ITR 151 (Kar)]. Ld…

Assistant Commissioner of Income Tax 2(3)(1), Mumbai vs. Tata Capital Limited, Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy

ITA 7059/MUM/2017[2013-14]Status: DisposedITAT Mumbai18 Jun 2021AY 2013-14

…JCIT (supra). 11. With regard to Additional Ground No.3 i.e., in respect of expenditure incurred on Employee Stock Option Plan (ESOP), Learned Counsel for the assessee placing reliance on the Special Bench of Bangalore in the case of Biocon Limited v. DCIT [144 ITD 21] submitted that, the Special Bench of Tribunal held that discount on ESOP is an allowable deduction u/s.37(1) of the Act. Ld. Counsel for the assessee further submits that the decision of the Special Bench of the Tribunal has subsequently been affirmed by the Hon'ble Karnataka High Court in the case of CIT v. Biocon Limited [430 ITR 151 (Kar)]. Ld…

Tata Capital Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy

ITA 7058/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Jun 2021AY 2012-13

…JCIT (supra). 11. With regard to Additional Ground No.3 i.e., in respect of expenditure incurred on Employee Stock Option Plan (ESOP), Learned Counsel for the assessee placing reliance on the Special Bench of Bangalore in the case of Biocon Limited v. DCIT [144 ITD 21] submitted that, the Special Bench of Tribunal held that discount on ESOP is an allowable deduction u/s.37(1) of the Act. Ld. Counsel for the assessee further submits that the decision of the Special Bench of the Tribunal has subsequently been affirmed by the Hon'ble Karnataka High Court in the case of CIT v. Biocon Limited [430 ITR 151 (Kar)]. Ld…

Tata Capital Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy

ITA/762/2017HC Karnataka15 Jun 2021

…JCIT (supra). 11. With regard to Additional Ground No.3 i.e., in respect of expenditure incurred on Employee Stock Option Plan (ESOP), Learned Counsel for the assessee placing reliance on the Special Bench of Bangalore in the case of Biocon Limited v. DCIT [144 ITD 21] submitted that, the Special Bench of Tribunal held that discount on ESOP is an allowable deduction u/s.37(1) of the Act. Ld. Counsel for the assessee further submits that the decision of the Special Bench of the Tribunal has subsequently been affirmed by the Hon'ble Karnataka High Court in the case of CIT v. Biocon Limited [430 ITR 151 (Kar)]. Ld…

M/S Kotak Mahindra Bank Limited vs. The Additional Commissioner of

In the result, appeal is disposed of

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143(3)Section 260Section 260A

…779/- being expenditure on Employee Stock Option Plan (ESOP). 2. He erred in not following the principles laid down principles by the jurisdictional Bangalore Special Bench of Income Tax Appellate Tribunal in the case of 'M/S BIOCON LTD', 155 TTJ 649 (SB) directly on the issue. 3. The appellant therefore, prays that the Assessing Officer be directed to grant a deduction of Rs.6,17,06,779/- being the amount which is in accordance with the 11 principles laid down by the Special Bench in the case of Biocon (supra) and the amount debited to thepl.. of Rs.1,77,61,870 be disall…

DCIT Circle-7(2)(1), Mumbai vs. M/S Mahindra Lifespace Developers Ltd., Mumbai

In the result, appeal of the Revenue as well as the Cross

ITA 2337/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Feb 2021AY 2011-12

Section 115JSection 143(3)Section 14A

…same has not been incurred by the assessee and accordingly disallowed the same while completing the assessment. 4.2. We find that the ld. CIT(A) had placed reliance on the Special Bench of Bangalore Tribunal in the case of Biocon Ltd., vs. Dy.CIT reported in 155 TTJ 649 which was also subsequently followed by Mumbai Tribunal in the case of DCIT vs. Kotak Mahindra Bank Ltd., reported in 89 Taxmann.com 223 and also by placing reliance on the decision of the Hon’ble Madras High Court in the case of CIT vs. PVP Ventures Ltd. In TCS No.1023 of 2005 dated 19/06/2012, deleted the disallowance of ESOP expenses of Rs.20,…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6525/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…ax liability of an assessee in accordance with law if the related facts are already on record. Referring to the following decisions, he submitted that this ground is purely a legal ground placed on the following decisions:- i) Biocon Ltd. Vs DCIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6256/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…ax liability of an assessee in accordance with law if the related facts are already on record. Referring to the following decisions, he submitted that this ground is purely a legal ground placed on the following decisions:- i) Biocon Ltd. Vs DCIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3241/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…ax liability of an assessee in accordance with law if the related facts are already on record. Referring to the following decisions, he submitted that this ground is purely a legal ground placed on the following decisions:- i) Biocon Ltd. Vs DCIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3114/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…ax liability of an assessee in accordance with law if the related facts are already on record. Referring to the following decisions, he submitted that this ground is purely a legal ground placed on the following decisions:- i) Biocon Ltd. Vs DCIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all…

Dy. CIT 7(2)(1), Mumbai vs. M/S Mahendra Cie Automotive Ltd. (Formely Known As Mahindra Forgings Ltd.), Mumbai

In the result, appeals of the revenue for A

ITA 2324/MUM/2019[2012-13]Status: DisposedITAT Mumbai08 Dec 2020AY 2012-13

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Ble

ITA 2322/MUM/2019[2010-11]Status: DisposedITAT Mumbai08 Dec 2020AY 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 2320, 2321, 2322, 2323, 2324 & 2325/MUM/2019 (A.Y. 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) v. M/s. Mahindra CIE Automotive Ltd., DCIT Central Circle – 7(2)(1) {formerly known as Mahindra Forgings Ltd.,} 1st Floor, Mahindra Tower Room No. 126A, 1st Floor Aayakar Bhavan, M.K. Road P.K. Kurne Chowk, Worli Mumbai – 400 020 Mumbai – 400 018 PAN: AABCM6632J (Appellant) (Respondent) Assessee by : Shri H.P. Mahajani Department by Ms. Ashima…

Dy. CIT 7(2)(1), Mumbai vs. M/S Mahendra Cie Automotive Ltd. (Formely Known As Mahindra Forgings Ltd.), Mumbai

In the result, appeals of the revenue for A

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Ble

ITA 2325/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Dec 2020AY 2013-14

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 2320, 2321, 2322, 2323, 2324 & 2325/MUM/2019 (A.Y. 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) v. M/s. Mahindra CIE Automotive Ltd., DCIT Central Circle – 7(2)(1) {formerly known as Mahindra Forgings Ltd.,} 1st Floor, Mahindra Tower Room No. 126A, 1st Floor Aayakar Bhavan, M.K. Road P.K. Kurne Chowk, Worli Mumbai – 400 020 Mumbai – 400 018 PAN: AABCM6632J (Appellant) (Respondent) Assessee by : Shri H.P. Mahajani Department by Ms. Ashima…

Dy. CIT 7(2)(1), Mumbai vs. M/S Mahendra Cie Automotive Ltd. (Formely Known As Mahindra Forgings Ltd.), Mumbai

In the result, appeals of the revenue for A

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Ble

ITA 2323/MUM/2019[2011-12]Status: DisposedITAT Mumbai08 Dec 2020AY 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 2320, 2321, 2322, 2323, 2324 & 2325/MUM/2019 (A.Y. 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) v. M/s. Mahindra CIE Automotive Ltd., DCIT Central Circle – 7(2)(1) {formerly known as Mahindra Forgings Ltd.,} 1st Floor, Mahindra Tower Room No. 126A, 1st Floor Aayakar Bhavan, M.K. Road P.K. Kurne Chowk, Worli Mumbai – 400 020 Mumbai – 400 018 PAN: AABCM6632J (Appellant) (Respondent) Assessee by : Shri H.P. Mahajani Department by Ms. Ashima…

Dy. CIT 7(2)(1), Mumbai vs. M/S Mahendra Cie Automotive Ltd. (Formely Known As Mahindra Forgings Ltd.), Mumbai

In the result, appeals of the revenue for A

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Ble

ITA 2321/MUM/2019[2009-10]Status: DisposedITAT Mumbai08 Dec 2020AY 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 2320, 2321, 2322, 2323, 2324 & 2325/MUM/2019 (A.Y. 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) v. M/s. Mahindra CIE Automotive Ltd., DCIT Central Circle – 7(2)(1) {formerly known as Mahindra Forgings Ltd.,} 1st Floor, Mahindra Tower Room No. 126A, 1st Floor Aayakar Bhavan, M.K. Road P.K. Kurne Chowk, Worli Mumbai – 400 020 Mumbai – 400 018 PAN: AABCM6632J (Appellant) (Respondent) Assessee by : Shri H.P. Mahajani Department by Ms. Ashima…

Dy. CIT 7(2)(1), Mumbai vs. M/S Mahendra Cie Automotive Ltd. (Formely Known As Mahindra Forgings Ltd.), Mumbai

In the result, appeals of the revenue for A

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Ble

ITA 2320/MUM/2019[2008-09]Status: DisposedITAT Mumbai08 Dec 2020AY 2008-09

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 2320, 2321, 2322, 2323, 2324 & 2325/MUM/2019 (A.Y. 2008-09, 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) v. M/s. Mahindra CIE Automotive Ltd., DCIT Central Circle – 7(2)(1) {formerly known as Mahindra Forgings Ltd.,} 1st Floor, Mahindra Tower Room No. 126A, 1st Floor Aayakar Bhavan, M.K. Road P.K. Kurne Chowk, Worli Mumbai – 400 020 Mumbai – 400 018 PAN: AABCM6632J (Appellant) (Respondent) Assessee by : Shri H.P. Mahajani Department by Ms. Ashima…

Dy. CIT 7(2)(1), Mumbai vs. M/S Mahendra Cie Automotive Ltd. (Formely Known As Mahindra Forgings Ltd., Mumbai

In the result, appeals of the revenue for A

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Ble