ACIT, CIRCLE-4(1), KOLKATA, KOLKATA vs. M/S APEEJAY TEA LTD., KOLKATA
In the result, the appeal of the Revenue is treated partly allowed for statistical purpose
ITA 1736/KOL/2016[2011-12]Status: DisposedITAT Kolkata10 May 2019AY 2011-12
Bench: Shri P.M. Jagtap(Kz) & Shri S.S. Viswanethra Ravi, Jm] I.T.A. No. 1736/Kol/2016 Assessment Year: 2011-12 Acit, Circle – 4(1) Kolkata...................................………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700 069. M/S. Apeejay Tea Ltd.....................…………………………..................................................Respondent ‘Apeejay House’, Block-A, 15, Park Street, Kolkata – 700 016. [Pan: Aaeca 1925 D] Appearances By: Shri C.J. Singh, Jcit, Sr. Dr Appearing On Behalf Of The Revenue. Shri Manish Tiwari, Fca Appearing On Behalf Of The Assessee. Date Of Concluding The Hearing : March 20, 2019 Date Of Pronouncing The Order : May 10, 2019 Order Per P.M. Jagtap(Kz) This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit(A) – 16, Kolkata Dated 30.06.2016. 2. In Ground No. 1, The Revenue Has Challenged The Action Of The Ld. Cit(A) In Deleting The Disallowance Of Rs. 31,64,411/- Made By The Ao On Account Of Balance Additional Depreciation.
Section 32Section 40
…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH (A), KOLKATA [Before Shri P.M. Jagtap, Vice President (KZ) & Shri S.S. Viswanethra Ravi, JM] I.T.A. No. 1736/Kol/2016 Assessment Year: 2011-12 ACIT, Circle – 4(1) Kolkata...................................………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700 069. M/s. Apeejay Tea Ltd.....................…………………………..................................................Respondent ‘Apeejay House’, Block-A, 15, Park Street, Kolkata – 700 016. [PAN: AAECA 1925 D] Appearances by: Shri C.J. Singh, JCIT, Sr. DR appearing on behalf of the Re…
