Addl CIT Sp RG 22, Mumbai vs. Dsp Merrill Lynch Ltd, Mumbai
In the result, appeal of the assessee is partly allowed and the appeal of the revenue is dismissed
ITA 2198/MUM/2011[1994-95]Status: DisposedITAT Mumbai27 Oct 2025AY 1994-95
Bench: Shri Amit Shukla, Jm& Ms Padmavathy S, Am
For Appellant: Shri Nitesh JoshiFor Respondent: Shri. Leyaqat Ali Aafaqui, Sr. AR
Section 140ASection 143(1)(a)Section 143(3)Section 147Section 234Section 234BSection 234B(3)Section 250Section 80Section 800
…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM& MS PADMAVATHY S, AM I.T.A. No. 1581/Mum/2011 (Assessment Year: 1994-95) DSP Merrill Lynch Limited The Additional Commissioner of Mafatlal Centre, 8th Floor, Nariman Income Tax, Range 4(1), Mumbai Point, Mumbai 400021 Vs. Aayakar Bhavan, Maharshi Karve Road, New Marine Lines, Churchgate, PAN: AAACD0535G Mumbai 400020 Appellant) : Respondent) I.T.A. No. 2198/Mum/2011 (Assessment Year: 1994-95) The Additional Commissioner of DSP Merrill Lynch Limited Mafatlal Centre, 8th Floor, Nariman Income Tax, Range 4(1), Mumbai Aayakar Bhavan,…
