ACIT, NEW DELHI vs. M/S MEHTA CONSTRUCTION CO., NEW DELHI
In the result the appeals filed by the assessee i
ITA 4366/DEL/2012[2009-10]Status: DisposedITAT Delhi16 Oct 2015AY 2009-10
Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals
For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)
…sition, he relied on the following decisions of the Hon’ble Supreme Court and Hon’ble High Courts: i. CIT Vs. Govind Choudhary & Sons, 203 ITR 881 (SC) ii. Nirman Industries Ltc. Vs. DCIT, 283 ITR 402(Guj.) iii. Konkan Barge Builders (P) Ltd. Vs. ITO and Anr, 297 ITR 39(Bom.) iv. CIT Vs. Bhansali Engg. Polymars Ltd., 306 ITR 194(Bom.) v. Phatela Cotgin Pvt. Ltd. Vs. CIT, 303 ITR 411 (P&H) 5. On the other hand, the learned DR relied on the orders of the authorities below. 6. We heard the rival submissions and perused the material on record. In the present appeals there are mainly two issues, one issue is regarding…
