United Spirits Ltd vs. DCIT
In the result, all these four appeals of the assessee are allowed
ITA 1641/BANG/2013[1996-97]Status: DisposedITAT Bangalore17 Oct 2016AY 1996-97
Bench: Shri S.K.Yadav & Shri A. K. Garodia
For Appellant: Shri Nageshwar Rao, AdvocatesFor Respondent: Shri AR. V. Sreenivasan, JCIT
Section 104Section 153Section 201
…it is against the provisions of section 153 (2A) of the Act. 4. Learned AR of the assessee placed reliance on the judgment of Hon’ble Rajasthan High Court rendered in the case of CIT vs. Jodhan Real Estate Development Corporation Pvt. Ltd. as reported in 273 ITR 195. Learned DR of the revenue supported the order of CIT (A). 5. We have considered the rival submissions. We find that as per learned CIT (A), the provisions of section 153 (2A) does not apply to orders passed u/s 201 (1) and 201 (1A). The facts are undisputed that the impugned orders passed by the A.O. on 30.03.2011 u/s 201 (1) and 201 (1A) were…
