How many judgments cite ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar?

17 judgments on BharatTax cite ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar (107 Taxmann.com 135), spanning 2019 to 2025.

Which sections of the Income Tax Act does ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar come up under?

It is most often cited in judgments turning on Section 143(3), Section 68, Section 147, Section 153A, Section 69C, Section 69D.

ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar

107 Taxmann.com 135Income Tax Appellate Tribunal2019#6490 most cited

What is ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar authority for?

The Income Tax Appellate Tribunal (ITAT) considers arguments regarding additions made under Section 68 of the Income Tax Act, concerning loans and share application money, and arguments against such additions on merits. The tribunal's decisions often rely on the findings of lower authorities, including the Assessing Officer (AO) and Commissioner of Income Tax (Appeals) (CIT(A)).

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

ITO v. Smt. Pratima Ashar · Section 68 · Section 143(3) · Section 147 · additions on account of loans · share application money · creditworthiness of the creditor · seized material · statement of persons

Sections most often in play

Section 143(3)Section 68 Section 147 Section 153A Section 69C Section 69D Section 131(1)(d)Section 132(4)

Issues it is cited on

section 147(b)section 131(1)(d)section 69d warrant of authorisation section 2(31)section 34(1)section 148(2)first proviso to section 147 beyond four years creditworthiness of the creditor mli dumb documents

Judgments citing ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar

Dodhia Synthetics Limited, Bhiwandi vs. DCIT-CC-3, Thane

ITA 2204/MUM/2025[2020-21]Status: DisposedITAT Mumbai17 Sept 2025AY 2020-21

Section 143(3)Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA (SS) NO. AY Assessee / Assessee Respondent 795/Mum/2025 2013-14 Dodhia Filaments Pvt Ltd. DCIT, CC -3 Room No. 12, A wing, 6th Floor, Ashar IT Park, Thane (W) 796/Mum/2025 2014-15 797/Mum/2025 2015-16 69/100, New Mavji compound, Narpoli 798/Mum/2025 2016-17 799/Mum/2025 2017-18 Behind Ratan Talkies Bhiwandi 2189/Mum/2025 2013-14 Dodhia Synthetics Ltd., DCIT, CC -3 2190/Mum/2025 2013-14 House No. 98/2, Room No. 12, A wing, 6th Floor, Ashar IT Park, Thane (W) 2200/Mum/202…

Dodhia Synthetics Limited, Bhiwandi vs. DCIT-CC-3, Thane

The appeal of the assessee is Allowed on the

ITA 2190/MUM/2025[2013-14]Status: DisposedITAT Mumbai17 Sept 2025AY 2013-14

Section 143(3)Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, 'D' BENCH MUMBAI BEFORE: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER | ITA (SS) No. | AY | Assessee/ Assessee | Respondent 795/Mum/2025 2013-14 Dodhia Filaments Pvt DCIT, CC -3 796/Mum/2025 2014-15 Ltd. Room No. 12, A 797/Mum/2025 2015-16 69/100, New Mavji wing, 6th Floor, 798/Mum/2025 2016-17 compound, Narpoli Ashar IT Park, 799/Mum/2025 2017-18 Behind Ratan Talkies Thane (W) Bhiwandi. 2189/Mum/2025 2013-14 Dodhia Synthetics Ltd., DCIT, CC -3 2190/Mum/2025 2013-14 House No. 98/2, Room No. 12, A 2200/Mum/2025 2019-20 Dodhia House, Behind w…

DCIT, Central Circle -3, Thane vs. Dodhia Synthetics Limited, Bhiwandi

The appeal of the assessee is Allowed on the

ITA 2105/MUM/2025[2014-15]Status: DisposedITAT Mumbai17 Sept 2025AY 2014-15

Section 143(3)Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA (SS) No. 795/Mum/2025 796/Mum/2025 797/Mum/2025 798/Mum/2025 799/Mum/2025 2189/Mum/2025 2190/Mum/2025 2200/Mum/2025 2201/Mum/2025 2202/Mum/2025 2203/Mum/2025 2204/Mum/2025 2205/Mum/2025 2206/Mum/2025 2105/Mum/2025 2106/Mum/2025 2227/Mum/2025 AY 2013-14 2014-15 2015-16 2016-17 2017-18 2013-14 2013-14 2019-20 2014-15 2015-16 2016-17 2017-18 2018-19 2019-20 2014-15 2015-16 2016-17 Assessee/ Assessee Dodhia Filaments Pvt Ltd. New Mavji compound, Narpoli Behind Ratan Ta…

Vasupujya Filaments, Mumbai vs. DCIT-CC-3, Thane

In the result, all appeals filed by the assessee are allowed

ITA 883/MUM/2025[2020-21]Status: DisposedITAT Mumbai25 Aug 2025AY 2020-21

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Ms. Simran Chavan &For Respondent: Shri Vivek Perampurna, CIT-DR

Section 131(1)(d)Section 132Section 143(3)Section 147Section 68Section 69CSection 69D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “F” BENCH : MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. / A.Y. Appellant Respondent IT(SS)A No. 876/Mum/2025 2013-14 Vasupujya Filaments, DCIT, CC-3, Thane 877/Mum/2025 2014-15 Room No. 44, 2nd Floor, Room No. 12, 878/Mum/2025 2015-16 Chandra Bhuvan, A Wing, 879/Mum/2025 2016-17 Kalbadevi Road, 6th Floor, 880/Mum/2025 2017-18 Old Hanuman Lane, Ashar IT Park, 881/Mum/2025 2018-19 Mumbai-400002. Thane West, 882/Mum/2025 2019-20 PAN: AAEFV5541P Maharashtra-400604 883/Mum/2025 2020-21 For Assessee : Ms. Simran Chava…

Vasupujya Filaments, Mumbai vs. DCIT-CC-3, Thane

In the result, all appeals filed by the assessee are allowed

ITA 876/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Aug 2025AY 2013-14

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Ms. Simran Chavan &For Respondent: Shri Vivek Perampurna, CIT-DR

Section 131(1)(d)Section 132Section 143(3)Section 147Section 68Section 69CSection 69D

Prathamesh Graphics & Digital, Mumbai vs. Income Tax Officer, 21(2)(5), Mumbai

In the result, appeal of the assessee stands allowed

ITA 1461/MUM/2025[2013-2014]Status: DisposedITAT Mumbai04 Aug 2025AY 2013-2014

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Prathamesh Graphics & Vs. Income Tax Officer, Digital 21(2)(5),Mumbai 606, 6th Floor D-Wing, Siddhivinayak Annex CHS Ltd., Sitaram Jadhav Marg Mumbai Maharashtra-400 013 PAN/GIR No.AALFP1552F (Appellant) .. (Respondent) Assessee by Shri Tanmay Phadke Revenue by Shri Virabhadra S Mahajan, Sr. DR Date of Hearing 09/07/2025 Date of 05/08/2025 Pronouncement आदेश आदेश / O R D E R आदेश आदेश PER SANDEEP GOSAIN (J.M): This appeal filed by the assessee against the order of NF…

Gem Forgings Pvt. Ltd., Kolkata vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1426/KOL/2023[2014-15]Status: DisposedITAT Kolkata22 May 2024AY 2014-15

Bench: Shri Rajesh Kumar, Am& Shri Sonjoy Sarma, Jm]

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM& Shri Sonjoy Sarma, JM] I.T.A. No. 1423/Kol/2023 Assessment Year: 2012-13 & ITA No. 1424 & 1425/Kol/2023 Assessment Years: 2013-14 & Assessment Year: 2014-15 Gem Forgings Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, 10C, Middleton Row, Kolkata-700071. Circle-8(1), Kolkata (PAN: AABCG0227B) Appellant Respondent Date of conclusion of Hearing 01.05.2024 Date of Pronouncement 22.05.2024 For the Assessee Shri Giridhar Dhelia, Advocate & Shri Ashish Rustogi, CA For the Respondent Shri Abhijit Adhikary, Addl. CIT ORDER Per Shri…

Gem Forgings Pvt. Ltd., Kolkata vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1425/KOL/2023[2013-14]Status: DisposedITAT Kolkata22 May 2024AY 2013-14

Bench: Shri Rajesh Kumar, Am& Shri Sonjoy Sarma, Jm]

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

Gem Forgings Pvt. Ltd., DCIT, Cir. 8(1) vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1424/KOL/2023[2013-14]Status: DisposedITAT Kolkata22 May 2024AY 2013-14

Bench: Shri Rajesh Kumar, Am& Shri Sonjoy Sarma, Jm]

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

Gem Forgings Pvt. Ltd., Kolkata vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1423/KOL/2023[2012-13]Status: DisposedITAT Kolkata22 May 2024AY 2012-13

Bench: Shri Rajesh Kumar, Am& Shri Sonjoy Sarma, Jm]

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

M/S Direct Logistic India P. Ltd., Mumbai vs. CIT (Appeals)-16, Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 805/MUM/2020[2009-10]Status: DisposedITAT Mumbai30 Dec 2022AY 2009-10

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Direct Logistics India Pvt. Ltd., V. Income Tax Officer – 9(3)(3) 2102 B-Wing, Oberoi Park View Room No. 471 Thakur Village, Kandivali (E) Aayakar Bhavan, M.K. Road Mumbai - 400101 Mumbai - 400020 Pan: Aaacd8774D (Appellant) (Respondent) Assessee By : Shri Ravi Sawana & Shri Dinesh Kukreja Department By : Smt Mahita Nair

For Appellant: Shri Ravi Sawana &For Respondent: Smt Mahita Nair

Section 131Section 133(6)Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Direct Logistics India Pvt. Ltd., v. Income Tax Officer – 9(3)(3) 2102 B-Wing, Oberoi Park View Room No. 471 Thakur Village, Kandivali (E) Aayakar Bhavan, M.K. Road Mumbai - 400101 Mumbai - 400020 PAN: AAACD8774D (Appellant) (Respondent) Assessee by : Shri Ravi Sawana & Shri Dinesh Kukreja Department by : Smt Mahita Nair Date of Hearing : 21.09.2022 Date of Pronouncement : 16.12.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is fil…

Income Tax Officer, Ward-3(4), Raipur vs. Shri Anil Kumar Panthi, Raipur

In the result, the appeal of revenue is allowed for statistical purposes and cross objection of the assessee stands dismissed

ITA 236/RPR/2017[2012-13]Status: DisposedITAT Raipur31 Oct 2022AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita No.236/Rpr/2017 (ननधाारण वषा / Assessment Year :2012-2013) Ito-3 (4), Raipur Vs Shri Anil Kumar Panthi, Shop No.23, G.E.Road, Medical Complex, Raipur Pan No. : Aeqpp 5835 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & Cross Objection No.09/Rpr/2017 (Arising Out Of Ita No.236/Rpr/2017) (ननधाारण वषा / Assessment Year :2012-2013) Shri Anil Kumar Panthi, Vs Acit-4(1), Raipur Shop No.23, G.E.Road, Medical Complex, Raipur Pan No. : Aeqpp 5835 A (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri G.S.Agrawal, Ca राजस्व की ओर से /Revenue By : Shri G.N.Singh, Sr. Dr सुनिाई की तारीख / Date Of Hearing : 25/07/2022 घोषणा की तारीख/Date Of Pronouncement : 31/10/2022 आदेश / O R D E R Per Arun Khodpia, Am : The Revenue Has Filed Appeal Against The Order Passed By The Cit(A)-I, Raipur, Dated 17.07.2017 For The Assessment Year 2012-2013. The Assessee Has Also Filed Cross Objection To The Appeal Filed By The Revenue. 2. The Revenue In Its Appeal Has Taken The Following Grounds:- 1. “Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Deleting The Addition Of Rs.2,35,21,935/- Made By The Ao On Account Of Unexplained Unsecured Loan Without Appreciating The Facts On Record?” 2. “Whether Cit(A) Committed An Error In Law In Not Appreciating The Purport Of Provisions Of Sections 68 Of The Income-Tax Act

For Appellant: Shri G.S.Agrawal, CAFor Respondent: Shri G.N.Singh, Sr. DR

Section 250(4)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़विया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA No.236/RPR/2017 (ननधाारण वषा / Assessment Year :2012-2013) ITO-3 (4), Raipur Vs Shri Anil Kumar Panthi, Shop No.23, G.E.Road, Medical Complex, Raipur PAN No. : AEQPP 5835 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. AND Cross Objection No.09/RPR/2017 (Arising out of ITA No.236/RPR/2017) (ननधाारण वषा / Assessment Year :2012-2013) Shri Anil Kumar Panthi, Vs ACIT-4(1),…

M/S. Hit Iron & Steel Pvt. Ltd., Mumbai vs. ITO, Ward-2(1)(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 379/AHD/2018[2009-10]Status: DisposedITAT Ahmedabad29 Aug 2022AY 2009-10

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri V.K. Singh, Sr. D.R

Section 147Section 148Section 234ASection 271Section 68

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 379 /Ahd/2018 Assessment Year 2009-10 M/s. Hit Iron & Steel Pvt. ITO, Ltd. 21, Sea Breeze, 12, Ward-2(1)(3), Juhu Tara Road, Santacruz Vs Room No. 106, (West), Mumbai Navjivan Trust Bldg, PAN: AABCH4131N Off Ashram Road, (Appellant) Ahmedabad-14 (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Revenue by: Shri V.K. Singh, Sr. D.R. Date of hearing : 08-06-2022 Date of pronouncement : 29-08-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:-…

M/S.Neminath Mumbai Shelter, Mumbai vs. DCIT, Central Circle-1(3), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 2554/MUM/2018[2009-10]Status: DisposedITAT Mumbai07 Jun 2021AY 2009-10

Bench: Shri M. Balaganesh & Shri Ravish Soodita No(S). 2554, 2885, 2952, 3526 & 3527/Mum/2018 (Assessment Year(S): 2009-10 To 2011-12, 2013-14 & 2014-15) Neminath Mumbai Shelter Dcit, Central Circle-1(3), Mumbai 101/102, Kalpak Apartment, Pratishtha Bhavan, Old Cgo Bldg, Road No. 16, Sidharth Nagar, M.K Road, Mumbai – 400 020 Vs. Goregaon (W), Mumbai – 400 062

For Appellant: Ms. Ritu Kamal Kishore, A.RFor Respondent: S/shri G.N Makwana & Sushil Kumar

Section 143(3)Section 147Section 148Section 68Section 69C

…Neminath Mumbai Shelter vs. DCIT, Central Circle-1(3), Mumbai ITA Nos. 2554, 2885, 2952, 3526 & 3527/Mum/2018 A.Ys 2009-10,2010-11, 2011-12, 2013-14 & 2014-15 IN THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member ITA No(s). 2554, 2885, 2952, 3526 & 3527/Mum/2018 (Assessment Year(s): 2009-10 to 2011-12, 2013-14 & 2014-15) Neminath Mumbai Shelter DCIT, Central Circle-1(3), Mumbai 101/102, Kalpak Apartment, Pratishtha Bhavan, Old CGO Bldg, Road No. 16, Sidharth Nagar, M.K Road, Mumbai – 400 020 Vs. Goregaon (W), Mumbai – 400 062…

ITO 14 (3)(4), Mumbai vs. M/S Supergold Properties Pvt Ltd.[Successor of M/S Advaya Tex Trading Pvt Ltd], Mumbai

ITA 177/MUM/2020[2011-12]Status: DisposedITAT Mumbai19 Oct 2020AY 2011-12

Section 143(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2011-12 The Income Tax Officer- M/s. Supergold 14(3)(4), Properties Pvt. Ltd., 4th Floor, (Successor of M/s. Room No.482(1), Advaya Tex Trading Pvt. Aayakar Bhavan, Ltd.), M.K. Road, Vs. Shop No.1, Mumbai - 400020 Bldg. No.2, A Wing, Shramik CHS Ltd., Tilak Nagar, Chembur, Mumbai – 400 089 PAN: AACCK2900N (Appellant) (Respondent) Assessment Year: 2011-12 The Income Tax Officer- M/s. Supergold 14(3)(4), Properties Pvt. Ltd., 4th Floor, Shop No.1, Room…

Deputy Commissioner of Income Tax Central Circle-6(3), Mumbai vs. M/S.Chetan R. Shah (HUF), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 5781/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Jan 2020AY 2013-14

Bench: Shri C.N.Prasad & Shri G. Manjunathadcit,Cc-6(3) Vs. M/S Chetan R.Shah (Huf) Room No.1926, 19Th Floor 702, Marathon Max, Air India Building Kailash Bunglow Nariman Point Lala Devidayal Road Mumbai-400 021 Mulund(West) Mumbai-400 080 Pan/Gir No.Aaahc9579E Appellant) .. (Respondent)

Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI C.N.PRASAD, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER DCIT,CC-6(3) Vs. M/s Chetan R.Shah (HUF) Room No.1926, 19th Floor 702, Marathon Max, Air India Building Kailash Bunglow Nariman Point Lala DeviDayal Road Mumbai-400 021 Mulund(West) Mumbai-400 080 PAN/GIR No.AAAHC9579E Appellant) .. (Respondent) Revenue by Shri Kumar Padmapani Bora, DR Assessee by Shri. J.P.Bairagra, AR Date of Hearing 28/11/2019 Date of Pronouncement 10/01/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the revenue is dire…

Deputy Commissioner of Income Tax Central Circle-6(3), Mumbai vs. M/S.Marathon Fiscal Private Limited, Mumbai

The appeal of the revenue is dismissed

ITA 5783/MUM/2017[2013-14]Status: DisposedITAT Mumbai28 Aug 2019AY 2013-14

Bench: Shri Ravish Sood & Shri N.K. Pradhandeputy Commissioner Of Income M/S Marathan Fiscal Pvt. Ltd., Tax, Central Circle-6(3), Marathan House, Room No. 1926, 19Th Floor, Lala Devi Dayal Road, Air India Building, Vs. Mulund (West), Nariman Point, Mumbai – 400080 Mumbai – 400021

For Appellant: Shri Manjunath Swami &For Respondent: Shri J.P. Bairagra, A.R

Section 133ASection 143(2)Section 143(3)

…P a g e | 1 ITA No.5783/Mum/2017 AY.2013-14 DCIT, CC-6(3) Vs. M/s Marathan Fiscal Pvt. Ltd. ITA No.5784/Mum/2017 AY. 2013-14 DCIT,CC-6(3) Vs. M/s Marathan Realty Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Ravish Sood, Judicial Member and Shri N.K. Pradhan, Accountant Member Deputy Commissioner of Income M/s Marathan Fiscal Pvt. Ltd., Tax, Central Circle-6(3), Marathan House, Room No. 1926, 19th Floor, Lala Devi Dayal Road, Air India Building, Vs. Mulund (West), Nariman Point, Mumbai – 400080 Mumbai – 400021 PAN – AAFCM9819F (Appellant) (Respondent) Deputy Commissioner of Incom…