MAHARASHTRA FILM STAGE AND CULTURAL DEVELOPEMENT CORPORATION LTD,MUMBAI vs. ACIT RG 11(1), MUMBAI
In the result AO is directed to delete the addition and Ground Raised by the assessee is allowed
ITA 2760/MUM/2013[2009-10]Status: DisposedITAT Mumbai20 Mar 2023AY 2009-10
Bench: Shri Amit Shukla & Shri Gagan Goyalmaharashtra Film Stage & Cultural Development Corporation Limited Dadasaheb Phalke Chitranagri, Goregaon, East Mumbai-400 065 Pan: Aaacm7646K ...... Appellant Vs. Acit-11 (1) Aayakar Bhavan, Mumbai-400020 ..... Respondent
For Appellant: Shri Mani JainFor Respondent: Dr. Mahesh Akhade, CIT- DR
Section 250
…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Maharashtra Film Stage and Cultural Development Corporation Limited Dadasaheb Phalke Chitranagri, Goregaon, East Mumbai-400 065 PAN: AAACM7646K ...... Appellant Vs. ACIT-11 (1) Aayakar Bhavan, Mumbai-400020 ..... Respondent Appellant by : Shri Mani Jain Respondent by : Dr. Mahesh Akhade, CIT- DR Date of hearing : 14/03/2023 Date of pronouncement : 20/03/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of Ld. CIT(A)-3, Mumbai…