CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

Deepak Bhanwarlal Jain, Mumbai vs. Assistant Comissioner of Income Tax -CC-5(1), Mumbai

In the result, all the appeals of the assessee are dism

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…owing the decision of the qua the additions and therefore, following the decision of the Hon’ble Bombay High Court in the case of Warehousing Hon’ble Bombay High Court in the case of Warehousing Hon’ble Bombay High Court in the case of Warehousing Corporation 374 ITR 645 Corporation 374 ITR 645, no addition could have been made. But no addition could have been made. But ordinate Bench of the Ld. CIT(A) referred to the decision of the Co the Ld. CIT(A) referred to the decision of the Co-ordinate Bench of the Tribunal in the case of the Tribunal in the case of Skyway Infra Projects Pvt. Skyway Infra Projects Pvt. L…