NOMURA SERVICES INDIA P. LTD,MUMBAI vs. DCIT 10(3), MUMBAI
In the result, the appeal filed by the assessee is partly allowed for statistical purposes
ITA 2303/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Jan 2022AY 2008-09
Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadalenomura Services India Vs. Dcit – Circle 10(3) Pvt Ltd., Aayakar Bhavan, 10Th Floor, Nomura, Mk Road, Off High Street, Mumbai – 400020. Hiranandani Business Park, Powai, Mumbai – 400076. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcl0053C Appellant .. Respondent Appellant By : Mr.Faruk Irani & Mr Sumin Mehta.Ar Respondent By : Mrs.Vatsala Jha. Dr Date Of Hearing 23.11.2021 Date Of Pronouncement 10.01.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed U/S 143(3) R.W.S 144C(13) Of The Act In Pursuance To Directions Of The Dispute Resolution Panel (Drp) U/Sec144C(5) Of The Act Dated 07.09.2012. Nomura Services India P Ltd., Mumbai. 2. The Assessee Has Filed The Fallowing Grounds Of Appeal As Under:
For Appellant: Mr.Faruk Irani &For Respondent: Mrs.Vatsala Jha. DR
Section 143(3)
…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Nomura Services India Vs. DCIT – Circle 10(3) Pvt Ltd., Aayakar Bhavan, 10th Floor, Nomura, MK Road, Off High Street, Mumbai – 400020. Hiranandani Business Park, Powai, Mumbai – 400076. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCL0053C Appellant .. Respondent Appellant by : Mr.Faruk Irani & Mr Sumin Mehta.AR Respondent by : Mrs.Vatsala Jha. DR Date of Hearing 23.11.2021 Date of Pronouncement 10.01.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the…
