CIT v. Mundra Port and Sez Ltd.

ASSISTANT COMMISSIONER OF INCOME TAX, PANVEL CIRCLE, PANVEL vs. M//S SBW LOGISTICS PVT LTD, RAIGAD

In the result, appeal of the Revenue is Partly Allowed

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.891/Pun/2022 िनधा"रण वष" / Assessment Year : 2014-15 The Assistant M/S.Sbw Logistics Pvt. Ltd., 502, 5Th Floor, Pujit Plaza, Plot Commissioner Of Income Vs Tax, Panvel Circle, No.67, Sector-11, Cbd Belapur, Panvel. Navi Mumbai – 400614. Pan: Aajcs 6396 R Appellant / Revenue Respondent / Assessee Assessee By Shri K. Gopal – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 20/03/2023 Date Of Pronouncement 24/05/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Revenue Is Directed Against The Order Of Ld.Commissioner Of Income Tax (Appeal)(Nfac)[Ld.Cit(A)] Dated 12.09.2022 Emanating From Assessment Order Dated 26.12.2016 Under Section 143(3) Of The I.T.Act, 1961 For The A.Y.2014-15. The Revenue Has Raised The Following Grounds Of Appeal: “I. On The Facts & In The Circumstances Of The Case, An In Law, The Ld. Cit(A) Erred By Restricting The Disallowance To Rs.7,00,000/- As Against Disallowance Of Cash Expenses Of Rs. 1,22,11,400/- By Not Appreciating That During The Assessment Proceedings The Assessee Was M/S.Sbw Logistics Pvt. Ltd. [R]

…आयकर अपीलीय अिधकरण ” बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.891/PUN/2022 िनधा"रण वष" / Assessment Year : 2014-15 The Assistant M/s.SBW Logistics Pvt. Ltd., 502, 5th Floor, Pujit Plaza, Plot Commissioner of Income Vs Tax, Panvel Circle, No.67, Sector-11, CBD Belapur, Panvel. Navi Mumbai – 400614. PAN: AAJCS 6396 R Appellant / Revenue Respondent / Assessee Assessee by Shri K. Gopal – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 20/03/2023 Date of pronouncement 24…