Mr. Mohd. Farhan A Shaikh (supra): 1. PCIT v. Jehangir H.C. Jehangir

155 Taxmann.com 209High Court2023#8389 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 271(1)(c)Section 274Section 143(3)Section 153ASection 10BSection 144CSection 271AABSection 37(1)

Issues it is cited on

section 271aab(1)section 271aabpenalty proceedings initiatedfurnishing inaccurate particulars of incomesection 271aafurnishing inaccurate particularspenalty under section 271(1)(c)section 274section 271asection 260penalty u/s 271(1)(c)concealment of income

Judgments citing Mr. Mohd. Farhan A Shaikh (supra): 1. PCIT v. Jehangir H.C. Jehangir

RAJESH B. JAIN AS LEGAL HEIR OF BHANWARLAL M. JAIN,MUMBAI vs. WARD 19(1)(1), MUMBAI

ITA 1942/MUM/2024[2013-14]Status: DisposedITAT Mumbai29 Jan 2026AY 2013-14

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by
Section 143(1)Section 271Section 271(1)(c)

…ice” 15. The ld. AR pointed out that this Tribunal in the following decisions has granted relief to the assessees, placing reliance on the decision of Bombay High Court in Mr. Mohd. Farhan A Shaikh (supra): 1. PCIT vs. Jehangir H.C. Jehangir [Bom. HC] [2023] 155 Taxmann.com 209 2. Ritu Multitrade Services (P.) Ltd. vs. ITO [Mum ITAT] [2024] 164 Taxmann.com 121 3. DCIT vs. Chakradhar Contractors and Engineers (P.) Ltd. [Pune ITAT] [2025] 171 taxmann.com 133 4. Kasat Prakash M (HUF) vs. ITO, Ward-1, [Pune ITAT] [ITA No. 1328/Pun/2023] 16. The ld. AR further submitted, a recent judgment by Hon’ble Bombay High Cour…

RAJESH B. JAIN AS LEGAL HEIR OF BHANWARLAL M JAIN,MUMBAI vs. INCOME TAX OFFICER, WARD-19(1)(1), MUMBAI

ITA 1940/MUM/2024[2010-11]Status: DisposedITAT Mumbai29 Jan 2026AY 2010-11

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by
Section 143(1)Section 271Section 271(1)(c)

…ice” 15. The ld. AR pointed out that this Tribunal in the following decisions has granted relief to the assessees, placing reliance on the decision of Bombay High Court in Mr. Mohd. Farhan A Shaikh (supra): 1. PCIT vs. Jehangir H.C. Jehangir [Bom. HC] [2023] 155 Taxmann.com 209 2. Ritu Multitrade Services (P.) Ltd. vs. ITO [Mum ITAT] [2024] 164 Taxmann.com 121 3. DCIT vs. Chakradhar Contractors and Engineers (P.) Ltd. [Pune ITAT] [2025] 171 taxmann.com 133 4. Kasat Prakash M (HUF) vs. ITO, Ward-1, [Pune ITAT] [ITA No. 1328/Pun/2023] 16. The ld. AR further submitted, a recent judgment by Hon’ble Bombay High Cour…

RAJESH B, JAIN AS LEGAL OF BHANWARLAL M. JAIN,MUMBAI vs. WARD 19(1)(1), MUMBAI

ITA 1938/MUM/2024[2008-09]Status: DisposedITAT Mumbai29 Jan 2026AY 2008-09

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am Ι.Τ.Α. No.1938/Mum/2024 (Assessment Year: 2008-09) Ι.Τ.Α. No.1937/Mum/2024 (Assessment Year: 2009-10) Ι.Τ.Α. No.1940/Mum/2024 (Assessment Year: 2010-11) Ι.Τ.Α. No.1939/Mum/2024 (Assessment Year: 2011-12) Ι.Τ.Α. No.1941/Mum/2024 (Assessment Year: 2012-13) Ι.Τ.Α. No.1942/Mum/2024 (Assessment Year: 2013-14) Ι.Τ.Α. No.1936/Mum/2024 (Assessment Year: 2014-15) Rajesh B. Jain As Legal Heir Of Bhanwarlal Jain, 171, 17Th Floor, Silver Arch, Petit Hall Compound, Nepeansea Road, Mumbai - 400006 Pan: Aafpj1924R Assessee -अपीलार्थी / Appellant Vs. Ito, Ward-19(1)(1), Piramal Chamber, Lalbaug, Mumbai-400012. Revenue - प्रत्यर्थी / Respondent : Assessee By : Shri Madhur Agarwal, Adv, Shri Fenil Bhat & Shri Sucheck Anchaliya, Ca

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by
Section 143(1)Section 271Section 271(1)(c)

…tice” 15. The ld. AR pointed out that this Tribunal in the following decisions has granted relief to the assessees, placing reliance on the decision of Bombay High Court in Mr. Mohd. Farhan A Shaikh (supra): 1. PCIT vs. Jehangir H.C. Jehangir [Bom. HC] [2023] 155 Taxmann.com 209 2. Ritu Multitrade Services (P.) Ltd. vs. ITO [Mum ITAT] [2024] 164 Taxmann.com 121 3. DCIT vs. Chakradhar Contractors and Engineers (P.) Ltd. [Pune ITAT] [2025] 171 taxmann.com 133 4. Kasat Prakash M (HUF) vs. ITO, Ward-1, [Pune ITAT] [ITA No. 1328/Pun/2023] 16. The ld. AR further submitted, a recent judgment by Hon'ble Bombay High Court…

RAJESH B. JAIN AS LEGAL HEIR OF BHANWARLAL M. JAIN,MUMBAI vs. WARD 19(1)(1), MUMBAI

ITA 1937/MUM/2024[2009-10]Status: DisposedITAT Mumbai29 Jan 2026AY 2009-10

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by
Section 143(1)Section 271Section 271(1)(c)

…ice” 15. The ld. AR pointed out that this Tribunal in the following decisions has granted relief to the assessees, placing reliance on the decision of Bombay High Court in Mr. Mohd. Farhan A Shaikh (supra): 1. PCIT vs. Jehangir H.C. Jehangir [Bom. HC] [2023] 155 Taxmann.com 209 2. Ritu Multitrade Services (P.) Ltd. vs. ITO [Mum ITAT] [2024] 164 Taxmann.com 121 3. DCIT vs. Chakradhar Contractors and Engineers (P.) Ltd. [Pune ITAT] [2025] 171 taxmann.com 133 4. Kasat Prakash M (HUF) vs. ITO, Ward-1, [Pune ITAT] [ITA No. 1328/Pun/2023] 16. The ld. AR further submitted, a recent judgment by Hon’ble Bombay High Cour…

KANHAIYALAL RAMESHWAR DAS,KOTA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

ITA 1454/JPR/2024[2014-15]Status: DisposedITAT Jaipur08 Oct 2025AY 2014-15
For Appellant: Shri Rajnikant Bhatra, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT-DR (Thru: V.C)
Section 132(1)Section 143(3)Section 153Section 154Section 271(1)Section 271(1)(c)

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL,\nJAIPUR BENCHES, “SMC\" JAIPUR\nश्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य एव श्री नरेन्द्र कुमार, न्यायिक सदस्य के समक्ष\nBEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM\nआयकरअपील सं./ ITA No. 1453 & 1454/JPR/2025\nनिर्धारण वर्ष / Assessment Year: 2012-13 & 2014-15\nKanhaiyalal Rameshwar Das\nRishabh Bhawan, New Colony\nGumanpura, Kota 324 007\nबनाम\nThe ACIT\nVs.\nCentral Circle-3\nJaipur\nस्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AABFK 4323 K\nप्रत्यर्थी / Respondent\nअपीलार्थी / Appellant\nनिर्ध…

KANHAIYALAL RAMESHWAR DAS,KOTA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

ITA 1453/JPR/2024[2012-13]Status: DisposedITAT Jaipur08 Oct 2025AY 2012-13
For Appellant: Shri Rajnikant Bhatra, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT-DR (Thru: V.C)
Section 132(1)Section 143(3)Section 153Section 154Section 271(1)Section 271(1)(c)

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL,\nJAIPUR BENCHES, “SMC" JAIPUR\nश्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य एव श्री नरेन्द्र कुमार, न्यायिक सदस्य के समक्ष\nBEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM\nआयकरअपील सं./ ITA No. 1453 & 1454/JPR/2025\nनिर्धारण वर्ष / Assessment Year: 2012-13 & 2014-15\nKanhaiyalal Rameshwar Das\nRishabh Bhawan, New Colony\nGumanpura, Kota 324 007\nबनाम\nVs.\nThe ACIT\nCentral Circle-3\nJaipur\nप्रत्यर्थी / Respondent\nस्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AABFK 4323 K\nअपीलार्थी / Appellant\nनिर्धा…

THE RUBY MILLS LIMITED,MUMBAI vs. DCIT, CIRCLE - 8(3)(1), MUMBAI

In the result, the substantial ground of appeal is allowed

ITA 3021/MUM/2025[2012-13]Status: DisposedITAT Mumbai30 Jun 2025AY 2012-13

Bench: Shri Pawan Singh & Shri Prabhash Shankar(Physical Hearing) The Ruby Mills Limited Dcit, Circle – 8(3)(1), 11Th Floor, Ruby House A, J.K. Sawant Vs Aayakarbhawan,Mumbai-400020. Marg, Dadar West, Mumbai – 400028. [Pan No. Aaact0220G] Appellant / Assessee Respondent / Revenue

Section 254(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) The Ruby Mills Limited DCIT, Circle – 8(3)(1), 11th Floor, Ruby House A, J.K. Sawant Vs AayakarBhawan,Mumbai-400020. Marg, Dadar West, Mumbai – 400028. [PAN No. AAACT0220G] Appellant / Assessee Respondent / Revenue Assessee by Ms. Simran Dhawan & Ravi Ganatra Advocates Revenue by Shri Umashankar Prasad, CIT-DR Date of institution of appeal 30.04.2025 Date of hearing 26.06.2025 Date of pronouncement 30.06.2025 Order under section 254(1) of Income Tax A…

DEPUTY COMMISSIONER OF INCOME TAX, NASHIK vs. CHAKRAHAR CONTRACTORS AND ENGINEERS PRIVATE LIMITED, JALGAON

In the result, both the appeals of the Revenue are

ITA 1940/PUN/2024[2021-22]Status: DisposedITAT Pune26 Dec 2024AY 2021-22

Bench: Shri Rama Kanta Panda & Shri Vinay Bhamore

For Appellant: Shri Sanket M JoshiFor Respondent: Shri Amol Khairnar, CIT-DR
Section 131Section 143Section 143(1)(a)Section 143(2)Section 270ASection 270A(3)(i)Section 270A(6)(a)Section 270A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER I.T.A.Nos.1939 & 1940/PUN./2024 [E-APPEALS] Assessment Years 2020-2021 & 2021-2022 The DCIT, Chakradhar Contractors And Engineers Private Limited, Room No.202, 2nd Floor, PN-35A-CTS, N-283-A 116, Sai Shobhan Building, vs. Raver Care Bldg., Opp. Yash Behind Janlaxmi Bank, Plaza, Pimprala Road, Gadkari Chowk, JALGAON – 425 001. NASHIK – 422 002. Maharashtra. Maharashtra. (Appellant) (Respondent) For Revenue : Shri Amol Khairnar, CIT-DR For Assessee : Shri Sanket M Joshi.…

DEPUTY COMMISSIONER OF INCOME TAX, NASHIK vs. CHAKRADHAR CONTRACTORS AND ENGINEERS PRIVATE LIMITED, JALGAON

In the result, both the appeals of the Revenue are

ITA 1939/PUN/2024[2020-21]Status: DisposedITAT Pune26 Dec 2024AY 2020-21

Bench: Shri Rama Kanta Panda & Shri Vinay Bhamore

For Appellant: Shri Sanket M JoshiFor Respondent: Shri Amol Khairnar, CIT-DR
Section 131Section 143Section 143(1)(a)Section 143(2)Section 270ASection 270A(3)(i)Section 270A(6)(a)Section 270A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER I.T.A.Nos.1939 & 1940/PUN./2024 [E-APPEALS] Assessment Years 2020-2021 & 2021-2022 The DCIT, Chakradhar Contractors And Engineers Private Limited, Room No.202, 2nd Floor, PN-35A-CTS, N-283-A 116, Sai Shobhan Building, vs. Raver Care Bldg., Opp. Yash Behind Janlaxmi Bank, Plaza, Pimprala Road, Gadkari Chowk, JALGAON – 425 001. NASHIK – 422 002. Maharashtra. Maharashtra. (Appellant) (Respondent) For Revenue : Shri Amol Khairnar, CIT-DR For Assessee : Shri Sanket M Joshi.…

JAMNA DEVI SHARMA,JAIPUR vs. ITO WARD 7(2), JAIPUR

In the result, both the appeals of the assessee are allowed with no orders as to costs

ITA 540/JPR/2023[2007-08]Status: DisposedITAT Jaipur20 Aug 2024AY 2007-08

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 540 & 541/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2007-08 & 2008-09 cuke Smt. Jamna Devi Sharma The ITO Vs. Meena Ka Mohalla, Ward No. 2 Ward 7(2) Goner Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BXNPD 0140 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Rohan Sogani, CA jktLo dh vksj ls@Revenue by: Mrs. Monisha Choudhary, Addl. CIT-DR lquokb…

SHARAD BHASKARRAO GAIKWAD,NASHIK vs. INCOME TAX OFFICER, NASHIK

In the result, appeal of the assessee is allowed

ITA 917/PUN/2023[2016-17]Status: DisposedITAT Pune19 Feb 2024AY 2016-17

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.917/Pun/2023 िनधा"रण वष" / Assessment Year :2016-17 Sharad Bhaskarrao Gaikwad, The Income Tax T.No.1, Vanai Apartment, V Officer, Gangapur Road, Behind S Nashik. Kulswamini Apart, Nashik – 422005. Pan: Adspg2339R Appellant/ Assessee Respondent /Revenue Assessee By Miss Abhilasha Sanjay Pawar-Ca, Ar Revenue By Shri Sourabh Nayak – Addl.Cit(Dr) Date Of Hearing 14/02/2024 Date Of Pronouncement 19/02/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 02.05.2023 Emanating From Penalty Order Dated 17.02.2022 Passed Under Section 271(1)(C) Of The Income Tax Act, 1961 Submission Of Ld.Ar : 2. The Ld.Authorised Representative(Ld.Ar) Of The Assessee Filed Written Submission. Vide Written Submission Ld.Ar Invited Our Sharad Bhaskarrao Gaikwad [A] Attention To The Notice Dated 24.03.2021 For A.Y. 2016-17 Issued By Assessing Officer(Ao) Which Was The First Notice With Reference To The Penalty. Ld.Ar In The Written Submission Explained That Nowhere In The Notice Section 271(1)(C) Is Mentioned. Nowhere In The Notice, The Assessing Officer Has Clarified, Whether It Is For Concealment Of Income Or For Filing Inaccurate Particulars.

Section 147Section 250Section 271(1)(c)

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.917/PUN/2023 िनधा"रण वष" / Assessment Year :2016-17 Sharad Bhaskarrao Gaikwad, The Income Tax T.No.1, Vanai Apartment, V Officer, Gangapur Road, Behind s Nashik. Kulswamini Apart, Nashik – 422005. PAN: ADSPG2339R Appellant/ Assessee Respondent /Revenue Assessee by Miss Abhilasha Sanjay Pawar-CA, AR Revenue by Shri Sourabh Nayak – Addl.CIT(DR) Date of hearing 14/02/2024 Date of pronouncement 19/02/2024 आदेश/ O…

SCHOTT GLASS INDIA P.LTD,MUMBAI vs. ITO 8(3)(1), MUMBAI

In the result, ITA 7356/Mum/2014 of the appeals of the assessee are allowed for statistical purpose and ITA No

ITA 7356/MUM/2014[2007-08]Status: DisposedITAT Mumbai24 Jan 2024AY 2007-08

Bench: Shri Narender Kumar Choudhry & Shri Amarjit Singhschott Glass India Private Vs. Income Tax Officer 8(3)-1 Limited, Dynasty “A” Wing Room No. 201, Aayakar 303/304, 3Rd Floor, Bhavan, M.K. Road, Andheri Kurla Road, Mumbai – 400020 Andheri (E) Mumbai – 400 059 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcs8583L Appellant .. Respondent Schott Glass India Private Vs. Deputy Commissioner Of Limited, Dynasty “A” Wing Income Tax 8(3) 303/304, 3Rd Floor, Room No. 204, Aayakar Andheri Kurla Road, Bhavan, M.K. Road, Andheri (E) Mumbai – 400020 Mumbai – 400 059 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcs8583L Appellant .. Respondent Appellant By : Ketan Ved Respondent By : Mahesh Jiwade Date Of Hearing 12.12.2023 Date Of Pronouncement 24.01.2024 आदेश / O R D E R Per Amarjit Singh (Am): Both These Appeals Filed By The Assessee Are Directed Agasint The Different Orders Of Ld. Cit(A)-15, Mumbai. Since Both These Appeals

For Appellant: Ketan VedFor Respondent: Mahesh Jiwade
Section 143(2)Section 144C(1)Section 92C

…P a g e | 1 ITA No.7356/Mum/2014 & ITA No.2594/Mum/2012 Schott Glass India Private Limited Vs. ITO-8(3)-1 IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Schott Glass India Private Vs. Income Tax Officer 8(3)-1 Limited, Dynasty “A” Wing Room No. 201, Aayakar 303/304, 3rd Floor, Bhavan, M.K. Road, Andheri Kurla Road, Mumbai – 400020 Andheri (E) Mumbai – 400 059 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS8583L Appellant .. Respondent Schott Glass India Private Vs. Deputy Commissioner of Limited, Dynasty “A” Wing…

SCHOTT GLASS INDIA PVT. LTD.,MUMBAI vs. D.C.I.T. CIRCLE 8(3), MUMBAI

In the result, ITA 7356/Mum/2014 of the appeals of the assessee are allowed for statistical purpose and ITA No

ITA 2594/MUM/2012[2007-08]Status: DisposedITAT Mumbai24 Jan 2024AY 2007-08

Bench: Shri Narender Kumar Choudhry & Shri Amarjit Singhschott Glass India Private Vs. Income Tax Officer 8(3)-1 Limited, Dynasty “A” Wing Room No. 201, Aayakar 303/304, 3Rd Floor, Bhavan, M.K. Road, Andheri Kurla Road, Mumbai – 400020 Andheri (E) Mumbai – 400 059 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcs8583L Appellant .. Respondent Schott Glass India Private Vs. Deputy Commissioner Of Limited, Dynasty “A” Wing Income Tax 8(3) 303/304, 3Rd Floor, Room No. 204, Aayakar Andheri Kurla Road, Bhavan, M.K. Road, Andheri (E) Mumbai – 400020 Mumbai – 400 059 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcs8583L Appellant .. Respondent Appellant By : Ketan Ved Respondent By : Mahesh Jiwade Date Of Hearing 12.12.2023 Date Of Pronouncement 24.01.2024 आदेश / O R D E R Per Amarjit Singh (Am): Both These Appeals Filed By The Assessee Are Directed Agasint The Different Orders Of Ld. Cit(A)-15, Mumbai. Since Both These Appeals

For Appellant: Ketan VedFor Respondent: Mahesh Jiwade
Section 143(2)Section 144C(1)Section 92C

…P a g e | 1 ITA No.7356/Mum/2014 & ITA No.2594/Mum/2012 Schott Glass India Private Limited Vs. ITO-8(3)-1 IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Schott Glass India Private Vs. Income Tax Officer 8(3)-1 Limited, Dynasty “A” Wing Room No. 201, Aayakar 303/304, 3rd Floor, Bhavan, M.K. Road, Andheri Kurla Road, Mumbai – 400020 Andheri (E) Mumbai – 400 059 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS8583L Appellant .. Respondent Schott Glass India Private Vs. Deputy Commissioner of Limited, Dynasty “A” Wing…