M/S. Volvo India Pvt. Ltd., Bangalore vs. DCIT, Bangalore
In the result, the appeal filed by the assessee is partly allowed
ITA 1353/BANG/2010[2006-07]Status: DisposedITAT Bangalore11 Dec 2017AY 2006-07
Bench: Shri Inturi Rama Rao & Shri Lalit Kumarm/S.Volvo India Private Limited, Yalachahally Village, Tavarakere Post, Hoskote, Bangalore – 562 122. Pan: Aaacv 6747N … Appellant Vs. The Deputy Commissioner Of Income Tax, Ltu, … Respondent
For Appellant: Shri Neeraj Jain, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 10ASection 143(3)Section 234CSection 234DSection 92C
…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIT KUMAR, JUDICIAL MEMBER M/s.Volvo India Private Limited, Yalachahally Village, Tavarakere Post, Hoskote, Bangalore – 562 122. PAN: AAACV 6747N … Appellant Vs. The Deputy Commissioner of Income Tax, LTU, … Respondent Appellant by : Shri Neeraj Jain, CA. Respondent by : Ms. Neera Malhotra, CIT(DR). Date of hearing : 15/09/2017 Date of pronouncement : 11/12/2017 O R D E R Per INTURI RAMA RAO, AM : This appeal is filed by the assessee company directed against the final assessment order dated…
