Deputy Commissioner Of Income Tax Vs Core Healthcare Limited 298 ITR 194, CIT v. Arvind Polycot

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(1), HYDERABAD vs. JATH WIND ENERGY PRIVATE LIMITED , HYDERABAD

In the result, the appeal filed by the revenue is dismissed

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyassessment Year: 2016-17 Dcit,Circle-2(1) Vs. Jath Wind Energy Private Room No.514 Limited 5Th Floor 8-2-684/A, Nsl Icon, Signature Towers 4Th Floor, Road No.12, Kondapur-500 084 Banjara Hills Hyderabad-500 034

…n relation to the same. 6 ITA 1321/Hyd/2019 13. Referring to the decision of the Hon’ble Supreme Court, he submitted that Hon’ble Supreme Court upheld the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Shri Rama Multi Tech Ltd. reported in 393 ITR 371. He accordingly submitted that the order of he ld.CIT(A) being in accordance with law should be upheld and the grounds raised by the revenue should be dismissed. 14. We have heard the rival arguments made by both the sides, perused the orders of the AO and ld.CIT(A) and the paper book filed on behalf of the assessee. We have also considered the…