JCIT Cent. Cir. - 1(4), Mumbai vs. Grasim Industries Ltd, Mumbai
The appeal of the Revenue is dismissed whereas appeal of the assessee is partly allowed for statistical purposes
ITA 1559/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Apr 2024AY 2010-11
Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2010-11 Grasim Industries Limited, The Dcit Cc-1(4), Corporate Finance Division, Room No. 902, 9Th Floor, Old Vs. A-2, Aditya Birla Centre, S.K. Cgo Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. Pan No. Aaacg 4464 B Appellant Respondent Assessment Year: 2010-11 Jcit (Osd), Central Circle- Grasim Industries Limited, 1(4), A-Wing, 2Nd Floor, Aditya Room No. 902, Pratishtha Vs. Birla Centre, S.K. Ahire Bhavan, 9Th Floor, Old Cgo Marg, Worli, Building Annexe, Mumbai-400030. Mumbai-400020. Pan No. Aaacg 4464 B Appellant Respondent Assessee By : Mr. Yogesh Thar & Mr. Chaitanya Joshi Revenue By : Dr. Kishor Dhule, Cit-Dr Date Of Hearing : 03/04/2024 : Date Of Pronouncement 29/04/2024
For Appellant: Mr. Yogesh Thar &For Respondent: Dr. Kishor Dhule, CIT-DR
Section 132(1)Section 143(3)Section 153C
…h points/ issues." points/ issues." 16.24 The Hon'ble Delhi High Court in the case of CIT vs. RRJ Securities 6.24 The Hon'ble Delhi High Court in the case of CIT vs. RRJ Securities 6.24 The Hon'ble Delhi High Court in the case of CIT vs. RRJ Securities (2016] 380 ITR 612, has clearly held that in the absence of any (2016] 380 ITR 612, has clearly held that in the absence of any (2016] 380 ITR 612, has clearly held that in the absence of any incriminating material, the concluded assessments could not be incriminating material, the concluded assessments could not be incriminating material, the concluded assessments…
