Maharashtra Housing & Area Development Authority, Mumbai vs. DDIT (E) 1(1), Mumbai
In the result, the appeal of the assessee is partly allowed
ITA 5701/MUM/2014[2011-12]Status: DisposedITAT Mumbai20 Apr 2022AY 2011-12
Bench: Us:
For Appellant: Shri Nishant Thakkar &For Respondent: Dr. Mahesh Akkhade
Section 11Section 12ASection 143(2)Section 143(3)Section 2(15)
…ITA No.5701/Mum/2014 A.Y.2011-12 1 Maharashtra Housing & Area Development Authority Vs. Dy. DIT (Exemption)-1(1) IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Maharashtra Housing & Vs. Dy. Director of Income Area Development Tax (Exemption)-1(1) Authority, Finance Room No. 504, 5 th Floor, Controller, MHADA, Piramal Chambers, Griha Nirman Bhavan, Lalgaug, 4th Floor, Kala Nagar, Mumbai – 400 012 Bandra (East), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAAJM0344H Appellant .. Respondent Appellant by : S…
