DCIT Cent. Cir. -5(3) (Erstwhile DCIT Cent. Cir. -36), Mumbai vs. Sumer Builders, Mumbai
In the result, appeal of the assessee is partly allowed as indicated above and appeal of the Revenue is dismissed
ITA 5130/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Jan 2021AY 2011-12
Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Sumer Builders V. Dy. Commissioner Of Income-Tax Central Circle – 5(3) 201, Commerce House {Erstwhile Dcit, Central Circle – 36} 140, Nm Road, Fort Room No. 1906, 19Th Floor Mumbai – 400 023 Air India Building, Nariman Point Mumbai – 400 021 Pan: Aaafs2829R
For Appellant: Shri Nishit GandhiFor Respondent: Shri A. Mohan
Section 36(1)(iii)
…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER M/s. Sumer Builders v. Dy. Commissioner of Income-tax Central Circle – 5(3) 201, Commerce House {Erstwhile DCIT, Central Circle – 36} 140, NM Road, Fort Room No. 1906, 19th Floor Mumbai – 400 023 Air India Building, Nariman Point Mumbai – 400 021 PAN: AAAFS2829R (Appellant) (Respondent) Dy. Commissioner of Income-tax v. M/s. Sumer Builders Central Circle – 5(3) 201, Commerce House {Erstwhile DCIT, Central Circle – 36} 140, NM Road, Fort Room No. 1906, 19th Floo…
