GAMELOFT SOFTWARE PRIVATE LIMITED, HYD,SECUNDERABAD vs. ACIT, CIRCLE-2(2), HYDERABAD, HYDERABAD
In the result, assessee’s appeal is partly allowed for statistical purposes
ITA 598/HYD/2016[2011-12]Status: DisposedITAT Hyderabad10 Jan 2018AY 2011-12
Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiahm/S. Gameloft Software Vs Asstt. Commissioner Of Private Limited Income Tax, Circle 2(2) Hyderabad Hyderabad Pan: Aaccg 4168 L (Appellant) (Respondent)
For Appellant: Shri Raghunathan, SFor Respondent: Shri K. Ashok Kumar, DR
Section 143(3)Section 92C
…ITA No 598 of 2016 Gameloft Software P Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri B. Ramakotaiah, Accountant Member M/s. Gameloft Software Vs Asstt. Commissioner of Private Limited Income Tax, Circle 2(2) Hyderabad Hyderabad PAN: AACCG 4168 L (Appellant) (Respondent) For Assessee : Shri Raghunathan, S For Revenue : Shri K. Ashok Kumar, DR Date of Hearing: 03.01.2018 Date of Pronouncement: 10.01.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2011-12. In this appeal, the asse…
