CIT v. Phil Corpn. Ltd.

14 Taxmann.com 58High Court2011#8367 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Issues it is cited on

put to usesection 36(1)(iii)section 36(1)section 36section 14atransferpersoncompanysection 143(3)indiatotal incomebusiness

Judgments citing CIT v. Phil Corpn. Ltd.

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), CHENNAI vs. SHRI. MOOLCHAND KIRAN KUMAR JAIN, CHENNAI

In the result, both the appeals of the revenue are dismissed

ITA 6/CHNY/2024[2021-22]Status: DisposedITAT Chennai12 Jul 2024AY 2021-22

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 5 & 6/Chny/2024 िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22 The Dy. Commissioner Of Shri. Moolchandkiran Kumar Income Tax, V. Jain, Central Circle -1(4), No. 123, Usman Road, T.Nagar, Chennai-34. Chennai – 600 017. [Pan:Achpm-2247-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. R. Clement Ramesh Kumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. D. Anand, Advocate सुनवाई क" तारीख/Date Of Hearing : 13.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.07.2024 आदेश /O R D E R Per S. R. Raghunatha, Am: These Appeals Are Preferred By The Revenue Against The Common Order Of The Learned Commissioner Of Income Tax (Appeals)-18, (Hereinafter In Short "The Ld.Cit(A)”), Chennai, Dated 15.11.2022 Against The Assessment Order U/S.153A/143(3) Of The Income Tax Act, 1961 (Hereinafter In Short "The Act”) For :-2-: Ita. Nos: 5 & 6/Chny/2024

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. D. Anand, Advocate
Section 132Section 143(3)Section 153ASection 36(1)Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,‘सी’"यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एबी टी वक", "याियक सद"य एवं "ी एस. आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.: 5 & 6/Chny/2024 िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22 The Dy. Commissioner of Shri. MoolchandKiran Kumar Income Tax, v. Jain, Central Circle -1(4), No. 123, Usman Road, T.Nagar, Chennai-34. Chennai – 600 017. [PAN:ACHPM-2247-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant by : Shri. R. Clement Ramesh Kum…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 1(4), CHENNAI vs. SHRI. MOOLCHAND KIRAN KUMAR JAIN, CHENNAI

In the result, both the appeals of the revenue are dismissed

ITA 5/CHNY/2024[2020-21]Status: DisposedITAT Chennai12 Jul 2024AY 2020-21

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 5 & 6/Chny/2024 िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22 The Dy. Commissioner Of Shri. Moolchandkiran Kumar Income Tax, V. Jain, Central Circle -1(4), No. 123, Usman Road, T.Nagar, Chennai-34. Chennai – 600 017. [Pan:Achpm-2247-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. R. Clement Ramesh Kumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. D. Anand, Advocate सुनवाई क" तारीख/Date Of Hearing : 13.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.07.2024 आदेश /O R D E R Per S. R. Raghunatha, Am: These Appeals Are Preferred By The Revenue Against The Common Order Of The Learned Commissioner Of Income Tax (Appeals)-18, (Hereinafter In Short "The Ld.Cit(A)”), Chennai, Dated 15.11.2022 Against The Assessment Order U/S.153A/143(3) Of The Income Tax Act, 1961 (Hereinafter In Short "The Act”) For :-2-: Ita. Nos: 5 & 6/Chny/2024

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. D. Anand, Advocate
Section 132Section 143(3)Section 153ASection 36(1)Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,‘सी’"यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एबी टी वक", "याियक सद"य एवं "ी एस. आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.: 5 & 6/Chny/2024 िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22 The Dy. Commissioner of Shri. MoolchandKiran Kumar Income Tax, v. Jain, Central Circle -1(4), No. 123, Usman Road, T.Nagar, Chennai-34. Chennai – 600 017. [PAN:ACHPM-2247-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant by : Shri. R. Clement Ramesh Kum…

TECH MAHINDRA LIMITED (EARLIER KNOWN AS MAHINDRA ENGINEERING SERVICES LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX RANGE 1(3), MUMBAI

In the result, the appeal filed by the assessee is partly allowed and the appeal filed

ITA 2463/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Dec 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Tech Mahindra Limited Dy. Cit, Range 2(2) (Earlier Known As Mahindra Mumbai Engineering Services Limited) Vs. Gateway Building, Apollo Bunder, Mumbai-400 001 Pan/Gir No. Aaacm 3484 F (Assessee) (Revenue) : & Asst. Cit-2(3)(1) Tech Mahindra Ltd. Mumbai (Earlier Known As Mahindra Engineering Services Ltd.) Vs. Mahindra Tower, 1St Floor, B Wing, Dr. G M Bhosale Marg, P K Kurne Chowk, Worli, Mumbai-400 018 Pan/Gir No. Aaacm 3484 F (Revenue) : (Assessee)

For Appellant: Shri Viral ShahFor Respondent: Shri Ashok Kumar Ambastha
Section 10(35)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Tech Mahindra Limited Dy. CIT, Range 2(2) (Earlier known as Mahindra Mumbai Engineering Services Limited) Vs. Gateway Building, Apollo Bunder, Mumbai-400 001 PAN/GIR No. AAACM 3484 F (Assessee) (Revenue) : & Asst. CIT-2(3)(1) Tech Mahindra Ltd. Mumbai (Earlier known as Mahindra Engineering Services Ltd.) Vs. Mahindra Tower, 1st Floor, B Wing, Dr. G M Bhosale Marg, P K Kurne Chowk, Worli, Mumbai-400 018 PAN/GIR No. AAACM 3484 F (Revenue) : (Assessee) Assessee by : Shri Viral Shah Respondent by :…

DCIT 2(2), MUMBAI vs. MAHINDRA ENGINEERING SERVICES LTD, MUMBAI

In the result, the appeal filed by the assessee is partly allowed and the appeal filed

ITA 2282/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Dec 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Tech Mahindra Limited Dy. Cit, Range 2(2) (Earlier Known As Mahindra Mumbai Engineering Services Limited) Vs. Gateway Building, Apollo Bunder, Mumbai-400 001 Pan/Gir No. Aaacm 3484 F (Assessee) (Revenue) : & Asst. Cit-2(3)(1) Tech Mahindra Ltd. Mumbai (Earlier Known As Mahindra Engineering Services Ltd.) Vs. Mahindra Tower, 1St Floor, B Wing, Dr. G M Bhosale Marg, P K Kurne Chowk, Worli, Mumbai-400 018 Pan/Gir No. Aaacm 3484 F (Revenue) : (Assessee)

For Appellant: Shri Viral ShahFor Respondent: Shri Ashok Kumar Ambastha
Section 10(35)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Tech Mahindra Limited Dy. CIT, Range 2(2) (Earlier known as Mahindra Mumbai Engineering Services Limited) Vs. Gateway Building, Apollo Bunder, Mumbai-400 001 PAN/GIR No. AAACM 3484 F (Assessee) (Revenue) : & Asst. CIT-2(3)(1) Tech Mahindra Ltd. Mumbai (Earlier known as Mahindra Engineering Services Ltd.) Vs. Mahindra Tower, 1st Floor, B Wing, Dr. G M Bhosale Marg, P K Kurne Chowk, Worli, Mumbai-400 018 PAN/GIR No. AAACM 3484 F (Revenue) : (Assessee) Assessee by : Shri Viral Shah Respondent by :…

GEETANJALI HOTELS & PROMOTERS PVT LTD,JAIPUR vs. ACIT, JAIPUR

In the result, the appeals of the assessee in ITA No

ITA 299/JPR/2017[2013-14]Status: DisposedITAT Jaipur26 Sept 2022AY 2013-14
For Appellant: Shri Mahendra Gargieya ( Adv.) &For Respondent: Ms. Runi Pal (Addl.CIT)a
Section 143(3)Section 14ASection 251(2)Section 36(1)(iii)

…the subsidiary and utilizes even borrowed money for furthering its business connection, there is no reason or justification to make a disallowance in respect of the deduction which is otherwise available u/s 36(1)(iii)” 2.3 CIT vs Phil Corporation Ltd. (2011) 14 Taxmann.com 58 (Bom)(DPB 11- 14) “The reasoning of the Tribunal that the overdraft was not operated only for investing in the shares of subsidiary company and the fact that it was also used for investment in the shares of the sister/subsidiary company to have controlover that company and, therefore, the element of interest paid on the overdraft was not su…

GEETANJALI HOTELS & PROMOTERS PVT LTD,JAIPUR vs. ACIT, JAIPUR

In the result, the appeals of the assessee in ITA No

ITA 298/JPR/2017[2012-13]Status: DisposedITAT Jaipur26 Sept 2022AY 2012-13
For Appellant: Shri Mahendra Gargieya ( Adv.) &For Respondent: Ms. Runi Pal (Addl.CIT)a
Section 143(3)Section 14ASection 251(2)Section 36(1)(iii)

…the subsidiary and utilizes even borrowed money for furthering its business connection, there is no reason or justification to make a disallowance in respect of the deduction which is otherwise available u/s 36(1)(iii)” 2.3 CIT vs Phil Corporation Ltd. (2011) 14 Taxmann.com 58 (Bom)(DPB 11- 14) “The reasoning of the Tribunal that the overdraft was not operated only for investing in the shares of subsidiary company and the fact that it was also used for investment in the shares of the sister/subsidiary company to have controlover that company and, therefore, the element of interest paid on the overdraft was not su…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(2),, PUNE vs. M/S. PHADINS CLINIC PRIVATE LIMITED,, PUNE

In the result, the appeal of Revenue is dismissed

ITA 1666/PUN/2018[2011-12]Status: DisposedITAT Pune21 Sept 2022AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri G.D. Padmahshali

For Appellant: Shri Sanket JoshiFor Respondent: Shri M.G. Jasnani
Section 143(1)Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1666/PUN/2018 निर्ाारण वर्ा / Assessment Year : 2011-12 Dy. Commissioner of Income Tax, Central Circle – 1(2), Pune .......अपीलार्थी / Appellant बिाम / V/s. M/s. Phadnis Clinic Pvt. Ltd., 1205-1/4, Shivaji Nagar, Pune – 411005 PAN : AABCP0292K ……प्रत्यर्थी / Respondent Assessee by : Shri Sanket Joshi Revenue by : Shri M.G. Jasnani सुिवाई की तारीख / Date of Hearing : 06-09-2022 : 21-09-2022 घोर…

GUJARAT NIPPON ENTERPRISES PVT. LTD.,,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-2(1)(1),, AHMEDABAD

In the result, the appeal filed by the assessee is allowed

ITA 410/AHD/2017[2005-06]Status: DisposedITAT Ahmedabad01 Feb 2022AY 2005-06

Bench: Shri Waseem Ahmed & Ms Suchitra Kambleआयकर अपील सं./Ita No. 410/Ahd/2017 िनधा"रण वष"/Asstt. Year:2005-2006 Gujarat Nippon Enterprises Pvt. Ltd., I.T.O., (Formerly Known As Gujarat Nippon Vs. Ward-2(1)(1), Bimetals Pvt. Ltd.) Ahmedabad. 404, Soham-2, Near Navrang School Six Roads, Navrangpura, Ahmedabad.

For Appellant: Shri Manish Shah, A.RFor Respondent: Shri R.R. Makwana, Sr.D.R
Section 14ASection 36Section 36(1)(ii)Section 36(1)(iii)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS SUCHITRA KAMBLE, JUDICIAL MEMBER आयकर अपील सं./ITA No. 410/AHD/2017 िनधा"रण वष"/Asstt. Year:2005-2006 Gujarat Nippon Enterprises Pvt. Ltd., I.T.O., (Formerly known as Gujarat Nippon Vs. Ward-2(1)(1), Bimetals Pvt. Ltd.) Ahmedabad. 404, Soham-2, Near Navrang School Six Roads, Navrangpura, Ahmedabad. PAN: AABCG3516H (Applicant) (Respondent) Assessee by : Shri Manish Shah, A.R Revenue by : Shri R.R. Makwana, Sr.D.R सु…

TATA SONS PRIVATE LTD.,MUMBAI vs. PR.CIT-2, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1091/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Apr 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2014-15 M/S. Tata Sons Pvt. Ltd., Pr. Cit 2, 24, Bombay House, Room No.552, Homi Mody Street, Vs. 5Th Floor, Fort, Mumbai – 400 001 Aayakar Bhavan, Pan: Aaact4060A M.K. Road, Mumbai - 400020 (Appellant) (Respondent) Present For: Assessee By : Shri Percy Pardiwala, A.R. Ms. Arati Vissanji, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 28.01.2020 Date Of Pronouncement : 20.04.2020 O R D E R

For Appellant: Shri Percy Pardiwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R
Section 143(3)Section 144C(3)Section 14ASection 263Section 36Section 36(1)(iii)Section 37(1)Section 43BSection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Tata Sons Pvt. Ltd., Pr. CIT 2, 24, Bombay House, Room No.552, Homi Mody Street, Vs. 5th Floor, Fort, Mumbai – 400 001 Aayakar Bhavan, PAN: AAACT4060A M.K. Road, Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : Shri Percy Pardiwala, A.R. Ms. Arati Vissanji, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 28.01.2020 Date of Pronouncement : 20.04.2020 O R D E R Per Rajesh Kumar, Accountant Member: The…

DCIT, CIRCLE - 11(1), KOLKATA , KOLKATA vs. M/S. ORBIS POWER VENTURE PVT. LTD., (SINCE MERGED WITH INDIA POWER CORPORATION LTD.,), KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 1037/KOL/2018[2010-11]Status: DisposedITAT Kolkata10 Jul 2019AY 2010-11
For Appellant: Shri A.K. Nayak, DRFor Respondent: Ms. Ruchira Lakhatia, ACA
Section 143(2)

…I.T.A No.1037/Kol/2018 M/s Orbis Power Venture Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA Before: Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No.1037/Kol/2018 (Assessment Year: 2010-11) DCIT, Cir-11(1), Kolkata Appellant Vs M/s Orbis Power Venture Pvt. Ltd. Respondent [PAN: AABCO1322P] For the Appellant : Shri A.K. Nayak, DR For the Respondent : Ms. Ruchira Lakhatia, ACA Date of hearing : 22.04.2019 Date of pronouncement : 10.07.2019 ORDER PER Shri S.S. Viswanethra Ravi, JM: This appeal by the Revenue against the order dated 28.02.2018…

PIRAMAL GLASS LTD,MUMBAI vs. DCIT 7(3)(2), MUMBAI

The appeal of the assessee stands partly allowed

ITA 157/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Jan 2017AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 157/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-2012) M/S Piramal Glass Ltd. Deputy Commissioner Of (Earlier Known As ‘Gujarat Glass Pvt. Ltd.’) Income Tax 7(3)(2) बनाम/ Room No. 669A, 6Th Floor Piramal Tower Ganpatrao Kadam Marg Aaykar Bahwan Vs. Lower Parel M.K.Road, Churchgate Mumbai 400013 Mumbai 400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabcg-0093-R (अपीलाथ" /Appellant) (""यथ" / Respondent) :

Section 115PSection 143(3)Section 156Section 92C

…ITA NO. 157/Mum/2016 M/s Piramal Glass Ltd. Assessment Year 2011-12 आयकर अपील"य अ"धकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" । BEFORE SHRI AMIT SHUKLA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No. 157/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-2012) M/S PIRAMAL GLASS LTD. DEPUTY COMMISSIONER OF (earlier known as ‘Gujarat Glass Pvt. Ltd.’) INCOME TAX 7(3)(2) बनाम/ Room No. 669A, 6th Floor Piramal Tower Ganpatrao Kadam Marg Aaykar Bahwan Vs. Lower Parel M.K.Road, Churchgate Mumbai 40001…

M/S DIVAKAR SOLAR SYSTEM LTD.,KOLKATA vs. DCIT, CIR-10, KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1301/KOL/2015[2012-2013]Status: DisposedITAT Kolkata16 Dec 2016AY 2012-2013

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri S. K. Tulsiyan, AdvocateFor Respondent: Shri Sallong Yaden, Addl. CIT
Section 143(3)Section 40A(2)

…1 Divakar Solar System Ltd., AY 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1301/Kol/2015 Assessment Year: 2012-13 M/s. Divakar Solar System Ltd. Vs. Deputy Commissioner of Income-tax, (PAN:AACCD8485F) Circle-10, Kolkata. (Appellant) (Respondent) Date of hearing: 30.11.2016 Date of pronouncement: 16.12.2016 For the Appellant: Shri S. K. Tulsiyan, Advocate For the Respondent: Shri Sallong Yaden, Addl. CIT ORDER Per Shri M. Balaganesh, AM: This appeal by assessee is arising out of order of CIT(A)-5, Kolkata vide a…

ITO, NEW DELHI vs. M/S. FIRST AMERICAN SECURITIES PVT. LTD., NEW DELHI

In the result, the appeal of the revenue is dismissed

ITA 4768/DEL/2012[2007-08]Status: DisposedITAT Delhi11 Jan 2016AY 2007-08

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri Sumit Mangal, CA &For Respondent: Shri Hemant Gupta, Senior DR
Section 143Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.4768/Del./2012 (ASSESSMENT YEAR : 2007-08) ITO, Ward 11 (2), vs. M/s. First American Securities Pvt. Ltd., New Delhi. C/o Luthra & Luthra Law Offices, 103 – A, Ashoka Estate, Barakhamba Road, New Delhi – 110 001. (PAN : AAACF2072N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Mangal, CA & Ms. Varsha Bhattacharya, Advocate REVENUE BY : Shri Hemant Gupta, Senior DR O R D E R PER A.T. VARKEY, JUDICIAL MEMBER : This appeal, at the instance of…