TRIVEDI SANGAM HOLDINGS & TRADING COMPANY PVT. LTD.,MUMBAI vs. ACIT, CIRCLE 2 (3)(1), MUMBAI
In the result, appeal of the assessee is partly allowed
ITA 1499/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 Oct 2022AY 2015-16
Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 1499/मुं/2019 ("न.व. 2015-16) Triveni Sangam Holdings & Trading Company Pvt. Ltd. 3Rd Floor, Bharat Insurance Building, 15-A, Horniman Circle, Fort, Mumbai – 400 023. Pan: Aaact-8439-M ...... अपीलाथ"/Appellant बनाम Vs. Astt. Commissioner Of Income-Tax, Circle -2(3)(1), Room No.552, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Haresh P. Shah ""तवाद" "वारा/Respondent By : Shri Pitta Samuel सुनवाई क" "त"थ/ Date Of Hearing : 06/07/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 03/10/2022 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax(Appeals) -6 Mumbai, [In Short 'The Cit(A)’] Mumbai Dated 17/12/2018 For The Assessment Year 2015-16. 2 2. The Assessee In Appeal Has Assailed The Order Of A First Appellate Authority Primarily On Two Grounds:
For Appellant: Shri Haresh P. ShahFor Respondent: Shri Pitta Samuel
…Commissioner of Income Tax v/s M/s Eastman Impex being Income Tax Appeal No.350 of 2013 decided on 18th December, 2014 wherein an identical question arose and following the decisions of Rajasthan High Court in Commissioner of Income Tax v/s K. K. Enterprises (108 DTR 109) allowed the claim of depreciation made by the Assessee therein similar to one made here. (b) Moreover, the Punjab and Haryana High Court in Eastman Impex(supra) also refers to the decision of the Mumbai Bench of the Tribunal in Trumac Engineering Co Pvt Ltd Mumbai v/s Income Tax Officer (Income Tax Appeal No. 555/Mum/2003 rendered on 27th June,…
