Sureaksha DB Realty, Mumbai vs. Deputy Commissioner of Income Tax 30(3), Mumbai
In the result, appeal of the assessee is partly allowed
ITA 482/MUM/2018[2011-12]Status: DisposedITAT Mumbai08 Sept 2022AY 2011-12
Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Suraksha Db Realty The Dy. Commissioner Of Behind Orchid Suburbia, Ground Income-Tax 30(3), Floor, Off; Link Road, Kandivali Room No.601, C-13, Vs. 6Th Floor, Bkc, (West), Mumbai-400 067 Mumbai-400 051 (Appellant) (Respondent) Pan No. Abofs0694R Assessee By : Shri Vijay Mehta, Ar Department By : Shri Op Sharma, Cit Dr
For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri OP Sharma, CIT DR
Section 139(1)Section 143(3)Section 148Section 69CSection 80
…/05/2019. The coordinate bench in that case followed the decision Sureaksha DB Realty; AY 11-12 of the honourable Bombay High Court in case of CIT versus Jet Airways Ltd (2011) 331 ITR 236 (Bom) and CIT versus Cheil communications India private limited (2013) 354 ITR 549 (del). In that particular case the learned assessing officer initiated reassessment proceedings with respect to an escapement of income of Rs 4 lakhs. In the assessment the addition of ₹ 4 lakhs were paid and also apart from that another addition was made to the extent of 15% amounting to ₹ 81,405/– the additions were confirmed by the learned CIT…
