Arrow Amenities Pvt. Ltd., Kolkata vs. ITO, WD-7(1), Kolkata
In the result the appeal of the assessee is allowed for statistical purposes
ITA 1385/KOL/2014[2004-2005]Status: DisposedITAT Kolkata02 Jun 2017AY 2004-2005
Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am] I.T.A No. 1385/Kol/2014 Assessment Year : 2004-05 Arrow Amenities Pvt. Ltd. -Vs.- I.T.O., Ward-7(1) Kolkata Kolkata [Pan : Aaeca 5286 H]] (Respondent) (Appellant) For The Appellant : Shri N.M.Bhansali, Advocate For The Respondent : Shri Sallong Yaden, Addl. Cit Date Of Hearing : 30.05.2017. Date Of Pronouncement : 02.06.2017. Order Per N.V.Vasudevan, Jm This Is An Appeal By The Assessee Against The Order Dated 27.03.2014 Of C.I.T.(A)-Xxxvi, Kolkata Relating To A.Y.2004-05. 2. Grounds Of Appeal Raised By The Assessee Read As Follows :- 1. That The Ld Cit(Appeals) Was Not Just9Ified In Confirming The Disallowing Of Rs.37,21,420/- Out Of Misc. Expenses Of Rs.37,26,420/-. The Observation Of The Ld. Cit(A) For Dismissing The Appeal On This Ground Is Wrong, Arbitrary & Misconceived. 2. That The Appellant Craves For Leave To Alter, Amend, Modify Any Of The Grounds And/Or Take Additional Grounds Before Or At The Time Of Hearing Of This Appeal.”
For Appellant: Shri N.M.Bhansali, AdvocateFor Respondent: Shri Sallong Yaden, Addl. CIT
Section 37
…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 1385/Kol/2014 Assessment Year : 2004-05 Arrow Amenities Pvt. Ltd. -vs.- I.T.O., Ward-7(1) Kolkata Kolkata [PAN : AAECA 5286 H]] (Respondent) (Appellant) For the Appellant : Shri N.M.Bhansali, Advocate For the Respondent : Shri Sallong Yaden, Addl. CIT Date of Hearing : 30.05.2017. Date of Pronouncement : 02.06.2017. ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 27.03.2014 of C.I.T.(A)-XXXVI, Kolkata relating to A.Y.2004-05. 2. Grounds of…
