How many judgments cite CIT v. Excel Industries Ltd.?

935 judgments on BharatTax cite CIT v. Excel Industries Ltd. (358 ITR 295), spanning 2011 to 2026.

Which sections of the Income Tax Act does CIT v. Excel Industries Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 37(1), Section 147, Section 14A, Section 132, Section 153A.

CIT v. Excel Industries Ltd.

358 ITR 295Supreme Court of India2013#49 most cited

What is CIT v. Excel Industries Ltd. authority for?

When an income or expenditure is revenue neutral across different assessment years, where any benefit derived is offset by a corresponding liability or reversal, no additional tax liability arises, particularly concerning income recognition under the mercantile system of accounting.

935

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Excel Industries Ltd. · Excel Industries Ltd SC 2013 · Revenue Neutral principle · mercantile system of accounting · right to receive income · taxability of revenue neutral transactions · Section 147 Income Tax Act · reassessment · Section 148 Income Tax Act · profits and gains of business or profession · no tax liability revenue neutral · income accrual reversal

Also reported as

38 Taxmann.com 100219 Taxmann 379

Sections most often in play

Section 143(3)Section 37(1)Section 147 Section 14A Section 132 Section 153A Section 1961 Section 148

Read the full judgment

Issues it is cited on

right to receive mercantile system of accounting rule of consistency section 35 profits and gains of business or profession revenue expenditure liable to tax section 80i section 37(1)section 28 section 32 capital expenditure

Judgments citing CIT v. Excel Industries Ltd.

Saamag Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 2053/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Oct 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Pradeep Singh Gautam

Section 143(1)Section 143(3)Section 2(22)(e)

…3, 2054, 2055, 2056 & 2057/Del./2017 M/s. Saamag Developers Pvt. Ltd., New Delhi & Others. by somebody it cannot be said that he has acquired a right to receive the income or that income has accrued to him." 26. This Court, in CIT v. Excel Industries [2013] 358 ITR 295/219 Taxman 379/38 taxmann.com 100 (SC) at 463-464 referred to various judgments on the expression "accrues", and then held: “First of all, it is now well settled that income tax cannot be levied on hypothetical income. In CIT v. Shoorji Vallabhdas and Co. [CIT v. Shoorji Vallabhdas and Co., (1962) 46 ITR 144 (SC)] it was held as follows: (page 1…

DCIT, New Delhi vs. M/S. Ultra International Ltd, New Delhi

Appeal are dismissed

ITA 2609/DEL/2015[2011-12]Status: DisposedITAT Delhi04 Oct 2018AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kambledcit Vs Ultra International Ltd. Circle-27(1), Room No. 193, 304, Avg Bhawan, M-3, C.R. Building Connaught Circus New Delhi New Delhi Aaacu1089Q (Appellant) (Respondent)

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 35Section 35(1)Section 35(1)(iv)Section 37Section 37(1)

…is admissible in AY 2012- 13 and therefore there is no revenue loss involved. The Ld. AR submitted the Computation of Income for AY 2012-13 enclosed to the paper book. The Ld. AR also relied upon the Hon’ble Supreme Court decision in case of Excel Industries 358 ITR 295 (SC). In view of above facts and judicial pronouncements and considering the fact that the issue raised in ground nos.1 & 2 is tax neutral, the Ld. AR submitted that the said grounds deserve to be 6 decided against the revenue and in favour of the assessee. 8. As regards to Ground No. 3, the Ld. AR submitted that the undisputed facts on the iss…

Housing Development & Infrastructure Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 5(4), Mumbai

In the result, appeal of the assessee is partly allowed as indicated above

ITA 5986/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Sept 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Dr. K. ShivaramFor Respondent: Shri Anadi Varma

Section 115JSection 143(3)Section 263Section 80

…rtified/verified and claim can be made in the year of arbitral award and order of revision was challenged before ITAT. ITAT after considering all the details quashed the order of Pr. CIT u/s. 263. He placed reliance on the decision of CIT v. Excel Industries [358 ITR 295] and Radhasoami Satsand v. ACIT [193 ITR 321]. 14. The Ld. Counsel for the assessee referring to Page No. 383 and 384 of the Paper book submitted that the assessee worked out the unabsorbed cost for the A.Y. 2013-14 and this working was furnished before the Assessing Officer as well as the Ld. CIT(A). This working was prepared based on the decis…

DCIT, New Delhi vs. M/S. Gujarat Guardian Ltd., New Delhi

In the result, appeal filed by the revenue against the direction of the Ld

ITA 1106/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Aug 2018AY 2010-11

Bench: Shri S.K.Yadav & Shri Prashant Maharishim/S. Guajarat Guardian Ltd, Vs. Dcit, 4-7/C, Dda Shopping Centre, Circle-12(1), (Now Circle- New Friends Colony, 10(2), New Delhi Cr Building, Ip Estate, Pan: Aaacg1622K New Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Guajarat Guardian Ltd, Circle-12(1), (Now Circle-10(2), 4-7/C, Dda Shopping Cr Building, Ip Estate, Centre, New Delhi New Friends Colony, New Delhi Pan: Aaacg1622K (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Smt Meeta Singh CIT DR

Section 144Section 144CSection 14A

…law, as compared to the earlier and subsequent years, the position accepted/ determined by the Department needs to be followed even on the principle of consistency. Reliance in this regard is placed on the following decisions: - CIT vs. Excel Industries Ltd.: 358 ITR 295 (SC) - Radhasoami Satsang v. CIT: 193 ITR 321 (SC) - DIT (E) v. Apparel Export Promotion Council: 244 ITR 734 (Del) - CIT v. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT v. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT v. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT v…

M/S Ashoka Hi-Tech Builders P. Ltd., Indore vs. The DCIT (Central)-1, Indore

In the result Ground No.1 and 2 of the assessee’s appeal for A

ITA 686/IND/2016[2013-14]Status: DisposedITAT Indore03 Aug 2018AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 145Section 153A

…s to the revenue. Mere postponement of tax as a result of method employed by assessee has not been viewed adversely by courts so long as the method is regularly and consistently employed as held by Hon’ble Apex Court in the case of Excel Industries Ltd (2013) 358 ITR 295. 42. Before parting of with adjudication of this issue it would be relevant to take note of the amendment brought in statute with retrospective effect w.e.f. 1.4.2017 by way of insertion of Section 43CB for the purpose of computation of income from construction and service contract. The relevant provision of Section 43CB of the Act reads as follo…

Gulita Securities Ltd, Mumbai vs. DCIT 4(1), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 91/MUM/2016[2011-12]Status: DisposedITAT Mumbai01 Aug 2018AY 2011-12

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 143(2)Section 143(3)Section 14ASection 36Section 36(1)(iii)Section 68

…1 ITA 91/Mum/2016 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI Before Shri Mahavir Singh(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.91 /Mum/2016 (Assessment year: 2011-12) Gulita Securities Ltd vs Dy.CIT, Cent.Cir.4(1), Mumbai 305, Vikas Building, 3rd Floor 11 Bank Street, Fort Mumbai 400 001 PAN : AAACG0526E APPELLANT RESPONDENT Appellant by Shri Vijay Mehta Respondent by Shri V Vidhyadhar Date of hearing 14 -05-2018 Date of pronouncement 03-08-2018 O R D E R Per G Manjunatha, AM : This appeal filed by the assessee is directed against order of the CIT(A)-9, Mumba…

Sh. Ramesh Kumar Pabbi, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6890/DEL/2014[2011-12]Status: DisposedITAT Delhi01 Aug 2018AY 2011-12

Bench: Sh. Bhavnesh Saini & Sh. L. P. Sahuassessment Year: 2011-12 Ramesh Kumar Pabbi Acit Prop. Of M/S. S. L. Enterprises Circle -38 (1) Vs A-41, Phase-Ii, Mayapuri New Delhi Industrial Area, New Delhi Pan Aanpp5995Q (Appellant) (Respondent)

Section 2

…erefore, transaction was outside the purview of section 2 (22) (e) of the IT Act. He has submitted that rule of consistency apply to the income tax proceedings and relied to the decision of Hon’ble Supreme Court in the case of CIT Vs. Excel Industries Limited 358 ITR 295. On the other hand, Ld. DR relied on orders of authorities below. 8.1 We have considered the rival contentions and perused the material on record. The Ld. Counsel for assessee submitted that since it was a commercial transaction and similar transactions were entered into in earlier and subsequent assessment year and no addition have been made on…

DCIT, New Delhi vs. Shri Prakul Luthra, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 110/DEL/2013[2008-09]Status: DisposedITAT Delhi01 Aug 2018AY 2008-09

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Sh. Dr. Rakesh Gupta, AdvFor Respondent: Sh. S.R. Senapati, Sr. DR

Section 143(1)Section 145(3)

…the AO should follow the rule of consistency and should not have made the addition of the nature as discuss in the present case. We rely upon the decisions of the Hon’ble Supreme Court in the case of Radha Soami Satsang 193 ITR 321 and Excel Industries Ltd. 358 ITR 295. The assessee has explained that he manufactures various types of garments including dresses, tops, blouses, tunics, skirts etc. and some of the garments require embroidery or patch work, some garments are made of hosiery, and some other fabrics, including lining fabric etc. The explanation of assessee has been supported by the documentary evi…

DCIT 14(1)(2), Mumbai vs. Commtel Networks P.Ltd, Mumbai

In the result appeal of the Revenue is dismissed

ITA 909/MUM/2017[2013-14]Status: DisposedITAT Mumbai25 Jul 2018AY 2013-14

Bench: Shri G Manjunatha & Shri Ravish Soodassessment Year : 2013-14 The Dy Cit- 14(1)(2), M/S. Commtel Networks Pvt. Ltd., Mumbai 23, White Castle, Vs. 34-35, Union Park, Chembur, Mumbai 400 071. Pan Aaacc8966G (Appellant) (Respondent)

For Appellant: Shri Saurabh DeshpandeFor Respondent: Shri Devendra Jain

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri G Manjunatha, Accountant Member & Shri Ravish Sood, Judicial Member Assessment Year : 2013-14 The Dy CIT- 14(1)(2), M/s. Commtel Networks Pvt. Ltd., Mumbai 23, White Castle, Vs. 34-35, Union Park, Chembur, Mumbai 400 071. PAN AAACC8966G (Appellant) (Respondent) Appellant By : Shri Saurabh Deshpande Respondent By : Shri Devendra Jain Date of Hearing :12.07.2018 Date of Pronouncement 25.07.2018 O R D E R Per G Manjunatha, Accountant Member This appeal filed by the Revenue is directed against order of the CIT(A)-22, Mumbai, dated 07.…

S.C.Brothers, Mumbai vs. DCIT Cir 24(3), Mumbai

In the result this ground of appeal is allowed

ITA 2992/MUM/2014[2009-10]Status: DisposedITAT Mumbai13 Jul 2018AY 2009-10

Bench: Shri B.R. Baskaran & Shri Pawan Singhm/S S C Brothers, Acit Circle-24(3) C.T.S No. 201, Raheja Mumbai. Titanium Western Express Highway, Goregaon (E), Vs. Mumbai-400063 Pan: Aarfs6197F Appellant Respondent M/S S C Brothers, Acit Circle-24(3) C.T.S No. 201, Raheja Mumbai. Titanium Western Express Highway, Goregaon (E), Vs. Mumbai-400063 Pan: Aarfs6197F Appellant Respondent M/S S C Brothers, Acit Circle-31(3) C.T.S No. 201, Raheja Mumbai. Titanium Western Express Highway, Goregaon (E), Vs. Mumbai-400063 Pan: Aarfs6197F Appellant Respondent Appellant By : Dr. K. Shivram Sr Advocate With Ms. Neelam Jadhav Advocate Respondent By : Shri V. Justin (Dr) Date Of Hearing : 06.06.2018 Date Of Pronouncement: 13.07.2018 Order Per Pawan Singh;

For Appellant: Dr. K. Shivram Sr Advocate with Ms. Neelam Jadhav AdvocateFor Respondent: Shri V. Justin (DR)

Section 143(3)Section 253Section 37

…owable for deduction. The learned AR of the assessee submits that similar business expenditure was allowed in assessment year 2012-13. In support of his submission the learned AR of the assessee relied upon the decision of CIT Versus Excel Industries (2013) 358 ITR 295 (SC) and the decision of Mumbai Tribunal in Premium Investment and Finance Ltd Versus DCIT in ITA No. 4879/M/2012 dated13/05/2015. 20. On the other hand the ld. DR for the revenue supported the order of the authorities below. 21. We have considered the rival submission of the parties and have gone through the orders of authorities below and the…

M/S. Hyderabad Distilleries & Wineries Pvt.Ltd., Hyderabad vs. ACIT, Circle-2(2), Hyderabad

Appeal are allowed

ITA 740/HYD/2012[2008-19]Status: DisposedITAT Delhi12 Jul 2018AY 2008-19

Bench: Shri P. M. Jagtap & Ms Suchitra Kamblem/S Hyderabad Distilleries & Vs Acit Wineries Pvt. Ltd. A-4, Ida, Uppal Circle-2(2) Hyderabad-39 Hyderabad Aaach2679B (Appellant) (Respondent)

Section 5

…mitted that applying the rule of consistency, income from sub-licensing of licensed capacity and income from packaging services should be continued to be taxed under the head “business”. The Ld. AR referred to decision in case of CIT v. Excel Industries Ltd.: 358 ITR 295 (SC). 11 12. As relates to the case-laws relied upon by the lower authorities, the Ld. AR submitted that the lower authorities have primarily relied upon the following decisions of the Hon’ble Apex Court: • New Savan Sugar & Gur Refinig Company Ltd.: 74 ITR 7 • Universal Plast Ltd.: 237 ITR 454 The Ld. AR submitted that in the above cases relie…

ACIT, New Delhi vs. Sh. Sunil Chopra, New Delhi

In the result, the appeal of the revenue in ITA No

ITA 5502/DEL/2014[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri H.S. Sidhu & Shri N.K. Billaiya[Assessment Year: 2010-11] The A.C.I.T. Vs. Shri Sunil Chopra 14A/57, 1St Floor, Wea Circle 33(1) New Delhi Karol Bagh, New Delhi

For Appellant: Dr. Rakesh GuptaFor Respondent: Shri S.K. Tewari – Sr DR

Section 145Section 194CSection 40

…573 wherein it has been held that the provisions of section 145 are only machinery provisions and it cannot override the charging provision and further drawing support from the judgment of the Hon'ble Supreme Court in the case of CIT Vs. Excel Industries Ltd 358 ITR 295 order dated 09.10.2013, the CIT(A) directed the AO to delete the disallowance of Rs. 51,22,350/-. 8. The ld. DR strongly supported the findings of the AO. 9. Per contra, the ld. AR reiterated what has been stated before the lower authorities. 10. We have considered the rival submissions and have carefully perused the orders of the authorities…

Kgl Network (P) Ltd., Delhi vs. ACIT, Circle- 14(2), New Delhi

ITA 301/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Jul 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Priyansh Jain, C.A. &For Respondent: Shri Vijay Verma, CIT-D.R

Section 234ASection 40Section 40A(3)Section 44B

…of TDS without bringing any new material on record. In support of this contention, he has relied upon the decisions of the Hon’ble Supreme Court in the case of 20 ITA.No.301/Del./2018 M/s. KGL Network (P) Ltd., Delhi. CIT vs. Excel Industries Ltd., (2013) 358 ITR 295 (SC) and Radhasoami Satsung Saomi Bagh vs. CIT (1992) 193 ITR 321 (SC). Since no expenses have been claimed by the assessee- company in its P & L A/c and in the computation of income, so no disallowance should be made because it was a case of reimbursement by the Principal to the Assessee-Company. Learned Counsel for the Assessee further submi…

M/S. Halcrow Group Ltd., New Delhi vs. ADIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5554/DEL/2012[2005-06]Status: DisposedITAT Delhi02 Jul 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 5163/Del/2010 : Asstt. Year : 2004-05

For Appellant: Sh. Salil Kapoor, Sumit Lal Chandani &For Respondent: Sh. G. K. Dhall, CIT DR

Section 143(1)Section 143(2)Section 143(3)Section 144CSection 148Section 154Section 234ASection 44DSection 9

…a (HUF) Vs CIT (2014) 366 ITR 115 (Del.) " Ranbaxy Laboratories Vs DCIT (2013) 351 ITR 023 (Del.) " Atma Ram Properties Pvt. Ltd. Vs DCIT (2011) 343 ITR 141 (Del.) " NYK Line (India) Ltd. Vs DCIT (2013) 346 ITR 361 (Bom.) " CIT Vs Excel Industries Ltd. (2013) 358 ITR 295 (SC) " Madhukar Khosla Vs ACIT (2014) 367 ITR 165 (Del.) " Pr. CIT Tupperware India Pvt. Ltd. in ITA No. 415/2015 (Del.) " Sabharwal Properties Industries Ltd. Vs ITA in W.P.(C) 8994/2014 (Del.) " Sun Pharmaceutical Industries Ltd. Vs DCIT in W.P.(C) 6729/2011 (Del.) " Indu Lata Rangwal Vs DCIT in W.P.(C) 1393/2002 (Del.) " Oracle Systems Corpora…

DCIT, New Delhi vs. M/S. Unitech Ltd., New Delhi

In the result, appeal of the assessee is allowed on preliminary ground, appeal of Revenue and its CO are dismissed

ITA 6648/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri Rajpal Yadav & Shri O.P. Kantआयकर अपील सं./ Ita No. 6181/Del/2015 With Co No.376/Del/2015 & "नधा"रण वष"/Assessment Year: 2010-11 M/S.Unitech Limited Dcit, Cir.27(1) 6, Community Centre Vs New Delhi. Saket, New Delhi 17. अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Salil Aggarwal, Ar Revenue By : Shri H.K. Choudhary, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 03/05/2018 घोषणा क" तार"ख /Date Of Pronouncement : 27/06/2018 O R D E R

For Appellant: Shri Salil Aggarwal, ARFor Respondent: Shri H.K. Choudhary, CIT-DR

Section 142Section 143(3)Section 144C(4)

…Reasons recorded must be genuine and have a nexus with the twin statutory requirements i.e. complexity of accounts and interest of the Revenue." 3.8 Reliance is also placed on the judgment of the Apex Court in the case of CIT vs. Excel Industries reported in 358 ITR 295 wherein it has been held as under: "28. In Radhasoami Satsang Saomi Bagh v. Commissioner 'of Income Tax, [1992] 193 ITR 321 (SC) this Court did not think it appropriate to allow the "reconsideration of an issue for a subsequent assessment year if the same "fundamental aspect" permeates in different assessment years. In arriving at this conclusion…

M/S. Unitech Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed on preliminary ground, appeal of Revenue and its CO are dismissed

ITA 6181/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

For Appellant: Shri Salil Aggarwal, ARFor Respondent: Shri H.K. Choudhary, CIT-DR

Section 142Section 143(3)Section 144C(4)

DCIT 14(1)(2), Mumbai vs. Commtel Networks P.Ltd, Mumbai

In the result appeal of the Revenue is dismissed

ITA 4872/MUM/2015[2012-13]Status: DisposedITAT Mumbai19 Jun 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

…ssessee is in 30% bracket all along. Earlier year’s retention is taxed in this year and this year’s retention is taxed in the subsequent years. Hence there is no loss of revenue. In this connection learned AR relied on 1. C.I.T. v. Excel Industries Ltd (2013) 358 ITR 295 (SC) 2. C.I.T. v. Nagri Mills Co. Ltd. (1958) 33 ITR 681 (Bom) 14. He further argued on the effect of accounting treatment and contended that if the income does not result at all, they cannot be taxed. For this purpose reliance was placed on the decision of Supreme Court in case of Kedarnath Jute Mfg. Co. Ltd., (1971) 82 ITR 363, Birla Gwalior Pv…

M/S. Keihin Panalfa Ltd., Gurgaon vs. ACIT, New Delhi

In the result the appeal of the Department stands partly

ITA 1790/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR

Section 40A(2)(b)

…r as would be noted from Note No. 18. This is only the first year when it has been disallowed as also been noted by the learned DRP. Even the rule of consistency as has been upheld by the Hon’ble Supreme Court in the judgement of CIT Vs. Excel Industries Ltd. 358 ITR 295 (SC) goes in favour of the assessee and the amount should not have been disallowed by the Assessing Officer at all, it is respectfully submitted. It is submitted that the findings recorded by the DRP with regard to regular system of accounting being followed by the assessee year after year for making provision on a scientific basis, is a matter…

ACIT, New Delhi vs. M/S. Keihin Panalfa Limited, New Delhi

In the result the appeal of the Department stands partly

ITA 1201/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR

Section 40A(2)(b)

Dy. Comm. of Income-Tax, Cirlce-1, Nashik vs. M/S. Sidhivinayak Associates, Nashik

In the result, appeal of the Revenue and cross objections raised by the assessee are dismissed

ITA 1350/PUN/2011[2008-09]Status: DisposedITAT Pune18 Jun 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 1350/Pun/2011 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar

Section 143(2)

…आयकर अपील"य अ"धकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No. 1350/PUN/2011 "नधा"रण वष" / Assessment Year : 2008-09 The Deputy Commissioner of Income Tax, Circle-1, Nashik. …....अपीलाथ" / Appellant बनाम / V/s. M/s. Sidhivinayak Associates, Dabir Apartment, Gole Colony, Nashik. PAN: AACAS8945F ……""यथ" / Respondent ""या"ेप सं./CO.No.100/PUN/2011 "नधा"रण वष"/Assessment Year: 2008-09 (Arising out of ITA No.1350/PUN/2011) M/s. S…