Inditravel Ltd, Mumbai vs. DCIT Cir 3(2), Mumbai
In the result, the appeal of the assessee is allowed
ITA 6013/MUM/2014[2007-08]Status: DisposedITAT Mumbai25 May 2016AY 2007-08
Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.6013/Mum/2014 (ननधधारण वषा / Assessment Years : 2007-08) Inditravel Ltd, बनधम/ Dy. Commissioner Of Income Tax Erstwhile Taj Services P.Ltd, Circle 3(2), Vs. Mandlik House, 3 Rd Floor, Aayakar Bhavan, Mandlik Road, M K Road, Mumbai-400001 Mumbai-400020 स्थधयी ऱेखध सं./ Pan : Aaact4287F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..
For Appellant: Shri Dhanesh Bafna and Ms.Anusha SinghFor Respondent: Shri Rajesh Ojha
Section 271Section 271(1)
…concealment of the income on the part of the assessee. In support of his argument, the ld. Counsel for the assessee heavily placed reliance on the decision of Hon’ble Gujarat High Court in the case of CIT V/s J H Parabia (Transport (P) Ltd reported in (2006) 284 ITR 361 (Guj) and the decision of the Agra Bench of the Tribunal in the case of Addl.CIT V/s Kisan Sahkari Chini Mills Ltd reported in (2012) 20 taxmann.com 769 (Agra). The ld. Counsel also filed details showing that the said provision for discount were accepted in the assessment years 2004-05, 2005-06, 2006-07, 2008-09 and 2009-10 and only disputed duri…
