CIT v. Nalwa Sons Investment Ltd.

21 Taxmann.com 184Supreme Court of India2012#7322 most cited

What is CIT v. Nalwa Sons Investment Ltd. authority for?

Penalty under section 271(1)(c) cannot be levied when additions or disallowances are made under normal provisions but tax is levied under Minimum Alternate Tax (MAT) provisions (Sections 115JB/115JC), as no tax is sought to be evaded in such a scenario.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Nalwa Sons Investment Ltd. · Section 271(1)(c) · Section 115JB · Section 115JC · MAT · penalty · income tax · no tax evaded · additions · disallowances · normal provisions

Sections most often in play

Section 115JBSection 115JCSection 143(3)Section 153ASection 271(1)(c)

Issues it is cited on

section 8d(2)(ii)ready for usesection 35(1)(i)section 35(1)(iv)section 35(1)(ii)r&d expendituresection 35(1)section 244weighted deductionsection 35(2ab)section 234dextension of limitation

Judgments citing CIT v. Nalwa Sons Investment Ltd.

Pba Infrastructure Limited, Mumbai vs. DCIT, Central Circle 5(1), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 4212/MUM/2025[2003-04]Status: DisposedITAT Mumbai13 Feb 2026AY 2003-04

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Shri Nishit Gandhi a/wFor Respondent: Shri R.A. Dhyani, CIT-DR a/w
Section 115JSection 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent PBA Infrastructure Limited, DCIT, 4212/Mum/2025 2003-04 611/3, Prakash, Central Circle-5(1), V.N. Purav Marg, Aayakar Bhavan, Chembur, Churchgate, 4211/Mum/2025 2013-14 Mumbai-400071 Mumbai-400020. [PAN: AAACP7564K] For Assessee : Shri Nishit Gandhi a/w. Ms. Angel More For Revenue : Shri R.A. Dhyani, CIT-DR a/w. Shri Virabhadra Mahajan, Sr.DR Date of Hearing : 10-02-2026 Date of Pronouncement : 13-02-2026 O R D E R PER V…

Pba Infrastructure Limited, Mumbai vs. DCIT, Central Circle 5(1), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 4211/MUM/2025[2013-14]Status: DisposedITAT Mumbai13 Feb 2026AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Shri Nishit Gandhi a/wFor Respondent: Shri R.A. Dhyani, CIT-DR a/w
Section 115JSection 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent PBA Infrastructure Limited, DCIT, 4212/Mum/2025 2003-04 611/3, Prakash, Central Circle-5(1), V.N. Purav Marg, Aayakar Bhavan, Chembur, Churchgate, 4211/Mum/2025 2013-14 Mumbai-400071 Mumbai-400020. [PAN: AAACP7564K] For Assessee : Shri Nishit Gandhi a/w. Ms. Angel More For Revenue : Shri R.A. Dhyani, CIT-DR a/w. Shri Virabhadra Mahajan, Sr.DR Date of Hearing : 10-02-2026 Date of Pronouncement : 13-02-2026 O R D E R PER V…

Jubilant Infrastructure Ltd, Noida vs. DCIT, CC-1, Noida

In the result, the appeal of the assessee is allowed

ITA 1682/DEL/2021[2016-17]Status: DisposedITAT Delhi12 Sept 2022AY 2016-17

Bench: Shri Pradip Kumar Kedia & Shri Anubhav Sharma

For Appellant: Sh. Gaurav Jain, AdvocateFor Respondent: 12.09.2022
Section 115JSection 271Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.1682/Del/2021 ("नधा"रण वष" / Assessment Year : 2016-17) Jubilant Infrastructure Ltd. DCIT बनाम/ Plot No.1A, Sector-16 A, Circle -1 Vs. Noida Noida "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCJ6899C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Ms. Shweta Bansal, CA अपीलाथ" ओर से /Appellant by : Sh. Gaurav Jain, Advocate Sh. Anul Jain, CIT DR ""यथ" क" ओर से / Respondent by : 12.09.2022 सुनवाई क" तार"ख / Date of Hearing 12.09.2022 घोष…

M/S. Tejas Networks Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Ltu, Circle-1, Bengaluru

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 582/BANG/2021[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

M/S Tejats Networks Limited, Bangalore vs. Principal Commissioner of Income Tax Central, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 1674/BANG/2018[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

Tejas Networks Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 694/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

DCIT, Bangalore vs. M/S Tejas Networks Limited, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 621/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

Tejas Networks Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 468/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

Asst.C.I.T., Bangalore vs. M/S Tejas Networks Limited, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 296/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

DCIT, Bangalore vs. M/S Tejas Networks Limited, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 1119/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

Motherson Sumi Systems Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

In the result, this appeal is dismissed as withdrawn

ITA 675/DEL/2019[2003-04]Status: HeardITAT Delhi11 Jan 2022AY 2003-04
Section 271(1)(c)Section 274Section 275(1)(a)Section 27iSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Motherson Sumi Dy. CIT, Systems Limited Circle-24(2), Being the New Delhi. Amalgamated Company Vs. [Sumi Motherson Innovative Engineering Limited (‘SMIEL’ or ‘The Appellant’) Amalgamated with Motherson Sumi Systems Limited, Being the Amalgamating Company] F-7, Block B-1, 2nd Floor, Mohan Cooperative Industrial Estate, Mathura Road, New Delhi-110 044. PAN-AAACM 0405A (Appellant) (Respondent) Appellant By Ms. Saloni Shetal, A…

The DCIT, Circle-2(1)(2), Baroda vs. M/S. Madhya Gujarat Vij Company Ltd., Baroda

In the result, the appeal of the Revenue is dismissed

ITA 3315/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad23 Sept 2019AY 2008-09

Bench: Shri Rajpal Yadav&Shri Amarjit Singhआयकर अपील सं./I.T.A. No. 3315/Ahd/2014 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Cit M/S. Madhya Gujarat बनाम/ Cir-2(1)(2), 4Th Floor, Vij Co. Ltd. Vs. Sardar Patel Vidyut Aaykar Bhavan, Race Bhawan, Race Course, Course, Baroda- 390007 Baroda- 390007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aad Cm7 439 H .. (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri M. K. Patel, ARFor Respondent: 30/08/2019
Section 115JSection 143(3)Section 271(1)(c)Section 43(1)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER &SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3315/Ahd/2014 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. CIT M/s. Madhya Gujarat बनाम/ Cir-2(1)(2), 4th Floor, Vij Co. Ltd. Vs. Sardar Patel Vidyut Aaykar Bhavan, Race Bhawan, Race Course, Course, Baroda- 390007 Baroda- 390007 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAD CM7 439 H .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Shri Vinod Tanwai, Sr. DR अपीलाथ" ओर से/Appellant by : Shri M. K. Patel, AR "…

Kalapataru Ltd, Mumbai vs. DCIT Cen Cir 5(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1539/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 May 2018AY 2011-12

Bench: Shri B.R.Baskaran & Shri Sandeep Gosainkalpataru Limited, 101, Kalpataru Synergy, Opposite Grand Hyatt, ……………. Appellant Vakola, Santacruz (East), Mumbai-400055 Pan-Aaack2108G V/S

For Appellant: Shri Vasant B. PatelFor Respondent: Shri Arju Garodia
Section 115JSection 143(3)Section 271(1)(c)Section 274Section 69CSection 8Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI B.R.Baskaran, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Kalpataru Limited, 101, Kalpataru Synergy, Opposite Grand Hyatt, ……………. Appellant Vakola, Santacruz (East), Mumbai-400055 PAN-AAACK2108G v/s DCIT, Central Circle-5(3), Air India Building, 19th Floor, Madame Cama Road, ……………. Respondent Nariman Point, Mumbai-400021 Assessee by : Shri Vasant B. Patel Revenue by : Shri Arju Garodia Date of Hearing-03.04.2018 Date of Order- 02.05.2018 O R D E R PER: SANDEEP GOSAIN, JUDICIAL MEMBER. The present appeal has been filed by the asse…

Mahindra Construction Company Ltd, Mumbai vs. Asst CIT RG 6(3), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 808/MUM/2014[2005-06]Status: DisposedITAT Mumbai17 Feb 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Mahindra Construction Company Ltd., Asst. Commissioner Of Income Tax, 5Th Floor, Mahindra Towers, P.K. Vs. Range 6(3), Aaykar Bhavan, Kurne Chowk, Worli, Mumbai-18 Room No. 522, Mumbai. Pan No.Aaacm3547A Appellant .. Respondent .. Shri Prasad Bapat, Ar Assessee By Revenue By .. Shri A.K. Dhondial, Dr .. Date Of Hearing 19-01-2017 Date Of Pronouncement .. 17-02-2017

Section 115Section 115JSection 143(3)Section 271(1)Section 271(1)(c)Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Mahindra Construction Company Ltd., Asst. Commissioner of Income Tax, 5th Floor, Mahindra Towers, P.K. Vs. Range 6(3), Aaykar Bhavan, Kurne Chowk, Worli, Mumbai-18 Room No. 522, Mumbai. PAN No.AAACM3547A Appellant .. Respondent .. Shri Prasad Bapat, AR Assessee by Revenue by .. Shri A.K. Dhondial, DR .. Date of hearing 19-01-2017 Date of pronouncement .. 17-02-2017 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is arising out of the order of CIT (A)-12, Mumbai in appeal No. CIT (A)-12/ACI…

Arviva Industries (India) Ltd, Navi Mumbai vs. Asst CIT 9(1), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 7418/MUM/2012[2003-04]Status: DisposedITAT Mumbai08 Jul 2016AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am

Section 115Section 115JSection 143(3)Section 271Section 271(1)Section 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAMIT KOCHAR, AM ITA No.7418 and 7419/Mum/2012 (A.Ys:2003-04 & 2004-05) M/s. Arviva Industries (India) Ltd., Vs. The Asst. Commissioner of T/15, MIDC Taloja, Navi Mumbai Income Tax, Circle-9 (1), Aayakar Bhavan, 2nd floor, Mumbai 410 218 Mumbai 400 020 AAACA 5076 H .. Appellant Respondent Appellant by Shri Prakash Jotwani, AR Respondent by Shri A. Ramachandra, DR Date of hearing 16-06-2016 Date of pronouncement 08 -07-2016 O R D E R PER MAHAVIR SINGH, JM: These two appeals by the assessee are arising out of the dif…