Addl CIT Large Tax Payer Unit, Mumbai vs. Reliance Industries Ltd, Mumbai
In the result, appeals of the Revenue are dismissed whereas appeals of the assessee are allowed in part in terms indicated hereinabove
ITA 4361/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Apr 2017AY 2007-08
Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Addl. Commissioner Of Vs. M/S. Reliance Industries Ltd.,3Rd Income Tax, Large Tax Floor, Maker Payer Unit, Mumbai Chamber-Iv, 222, Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) M/S. Reliance Industries Vs. Addl. Commissioner Of Income Ltd.,3Rd Floor, Maker Tax, Large Tax Payer Unit, Chamber-Iv, 222, Mumbai Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) M/S. Reliance Industries Vs. Asst. Commissioner Of Income Ltd.,3Rd Floor, Maker Tax, Large Tax Payer Unit, Chamber-Iv, 222, Mumbai Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) Asst. Commissioner Of Vs. M/S. Reliance Industries Ltd.,3Rd Income Tax, Large Tax Floor, Maker Payer Unit, Mumbai Chamber-Iv, 222, Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacr5055K Appellant) .. Respondent) M/S. Reliance Industries Vs. Asst. Commissioner Of Income Ltd.,3Rd Floor, Maker Tax, Large Tax Payer Unit
Section 143(3)Section 14ASection 195Section 40Section 43BSection 80I
…view of the High Court, nor does it mean that the judgment of High Court has been approved by the Supreme Court on merits as indicated by the Hon’ble Apex Court, case laws relied upon are J.K. Charitable Trust vs. WTO 222 ITR 523(All) and CIT (A) vs. Quality, 224 ITR 77 (Pat). Both the Hon’ble Courts have expressed that it is open to the appellant company to challenge the same in appropriate proceedings if permissible in law. Following the view expressed by Their Lordship in the said judgment the appellant company has thereafter approached the quasi judicial and judicial authorities step by step. All such attempt…
