Rukmani Agencies Private Limited, Mumbai vs. DCIT, Cent.Cir-5(1), Mumbai
In the result, appeal filed by the assessee is allowed”
ITA 2562/MUM/2018[2010-11]Status: DisposedITAT Mumbai02 Mar 2020AY 2010-11
Bench: Shri R.C.Sharmarukmani Agencies Private Vs. D.C.I.T., Limited, Central Circle-5(1), 4Th Floor, Silver Metropolis, 19Th Floor, Air India Jaicoach Compound, Building, Nariman Point, Opposite Bimbisar Nagar, Mumbai-400021. Western Express, Highway Goregaon (E), Mumbai- 400063. Pan/Gir No.Aaacr 4998 P (Appellant) .. (Respondent)
For Appellant: “1. The ld. CIT(A) has erred in law and on facts in upholding the additions made
Section 132(1)Section 143(3)Section 14ASection 68
…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER Rukmani Agencies Private Vs. D.C.I.T., Limited, Central Circle-5(1), 4th Floor, Silver Metropolis, 19th Floor, Air India Jaicoach Compound, Building, Nariman Point, Opposite Bimbisar Nagar, Mumbai-400021. Western Express, Highway Goregaon (E), Mumbai- 400063. PAN/GIR No.AAACR 4998 P (Appellant) .. (Respondent) Assessee by Ms. Ritu Kamal Kishor (AR) Revenue by Shri Akhtar H Ansari (DR) Date of Hearing 21/01/2020 Date of Pronouncement 02/03/2020 आदेश / O R D E R PER: R.C. SHARMA, A.M. This appeal by the assessee…