SHETH COMMERCIAL CO.,KOLKATA vs. PR.CIT-14, KOLKATA
In the result, the appeal of the assessee is allowed
ITA 1100/KOL/2019[2014-15]Status: DisposedITAT Kolkata12 Jun 2020AY 2014-15
Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1100/Kol/2019 ("नधा"रणवष" / Assessment Year: 2014-15)
For Appellant: Shri Miraj D Shah, A.RFor Respondent: Shri Ram Bilash Meena, CIT
Section 143(3)Section 263Section 43(5)
…sessee is accordingly allowed." 14. Similar is the decision of the Agra Bench of the ITAT in the case of Nand Nandan Agrawal vs DCIT 2018(2) TMI - ITAT Agra and the decision of the Chennai Bench of the ITAT in the case of DCIT vs Paterson Securities (P) Ltd. 127 ITD 386 (Chennai). Hence this grounds taken by the revenue on the deletion of disallowance of loss incurred on future trading of foreign exchange by the Ld. CIT(A) is hereby dismissed. 15. In the result, the appeals of the Revenue, for both the assessment years, are hereby dismissed. Sheth Commercial Co. Assessment Year:2014-15 7. We therefore submit th…
