CAPRIHANS INDIA LTD,MUMBAI vs. DCCC -36, MUMBAI
ITA 4252/MUM/2011[2005-06]Status: DisposedITAT Mumbai23 Dec 2019AY 2005-06
Bench: Shri Pramod Kumar & Shri Ravish Soodita Nos. 4252 To 4254/Mum/2011 (Assessment Years: 2005-06 To 2007-08) M/S Caprihans India Ltd. Dy. Cit Central Circl-36 Block-D, Shivsagar Estate, Mumbai. Vs. Dr. A.B.Road, Worli, Mumbai – 400 018 Pan – Aaacc1646F (Appellant) (Respondent) The Asstt. Commissioner Of Income-Tax, M/S Caprihans India Ltd. Central Circle-36, Room No.11, Block-D, Shivsagar Estate Vs. Aayakar Bhavan, M.K. Marg, Dr. Annie Besant Road,Worli, Mumbai – 400 020 Mumbai- 400 018 Pan – Aaacc1646F (Appellant) (Respondent) Appellant By: Shri R. Murlidhar, A.R Respondent By: Shri Awungshi Gimson, D.R Date Of Hearing: 01.10.2019 Date Of Pronouncement: 23.12.2019 O R D E R Per Ravish Sood, Jm The Assessee & The Revenue Being Aggrieved With The Order Passed By The Cit(A)- 41, Mumbai, Dated 31.12.2009 For A.Y. 2005-06 Have Preferred Cross-Appeals Before Us. Also, The Assessee Is In Appeal Against The Respective Orders Of The Cit(A)-41 For A.Y. 2006-07 & A.Y. 2007-08, Both Dated 31.12.2009. As Certain Common Issues Are Involved In The Captioned
For Appellant: Shri R. Murlidhar, A.RFor Respondent: Shri Awungshi Gimson, D.R
Section 115JSection 132Section 143(1)Section 153C
…d to be in the nature of a provision for an unascertained liability. In support of his contention the ld. A.R had relied on the judgment of the Hon‟ble High Court of Punjab & Haryana in the case of CIT Vs. National Hydro Electric Power corporation Ltd. (2010) 45 DTR 117 (P&H). (iii). Per contra, the ld. Departmental Representative (for short „D.R‟) relied on the orders of the lower authorities. It was the claim of the ld. D.R, that as the provision for leave encashment was in the nature of an unascertained liability, therefore, the lower authorities had rightly P a g e | 5 ITA No.4252 to 4254/Mum/2011 & ITA No.…
