Shri Pankaj P. Khara, Navi Mumbai vs. Pr. CIT-7, Mumbai
In the result, the appeal filed by the assessee is allowed
ITA 801/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Jan 2022AY 2016-17
Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleshri Pankaj P Khara, Vs. Pr. Cit-27 64D,Askini, Op Chs Room No. 401, 4Th Ltd,Plotno.20, Secotr- Floor, Tower No. 6, 11, Behind Kanchan Vashi Railway Station Junga, Koparkhairne, Commercial Complex, Navi Mumbai – 400709 Vashi – 400703 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Akhpk0207E Appellant .. Respondent Appellant By : Ms.Hiral Sejpal.Ca. Dr Respondent By : Mr.Nikhil Chaudhary.Dr Date Of Hearing 06.01.2022 Date Of Pronouncement 31.01.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The Pr.Commissioner Of Income Tax (Pcit)-27, Mumbai Passed U/S 263 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:
For Appellant: Ms.Hiral Sejpal.CA. DRFor Respondent: Mr.Nikhil Chaudhary.DR
Section 143(2)Section 143(3)Section 263
…shnoi 198 CTR 546. 3. Hon’ble Punjab and Haryana High Court in the case of CIT Vs. RK Metal Works, 112 ITR 445. 4. Hon’ble Madras High Court in the case of CIT Vs. PV Bhoopathy. 5. Hon’ble Rajasthan High Court in the case of CIT Vs. Mangilal Didwania, [2006] 286 ITR 126. 6. Hon’ble Delhi High Court in the case of CIT Vs. Bharat Aluminum Co. Ltd, 163 taxman 430. 7. Hon’ble Delhi ITAT in the case of Gupta International Vs. ITO, 2 ITR 428. 8. Hon’ble Delhi ITAT in the case of Vodafone Essar South Ltd., Vs. CIT , 12 taxmann.com 233. 9. We considering the facts, circumstances and the ratio of the judicial decisions o…
