How many judgments cite ONGC v. CIT?

241 judgments on BharatTax cite ONGC v. CIT (376 ITR 306), spanning 2015 to 2026.

Which sections of the Income Tax Act does ONGC v. CIT come up under?

It is most often cited in judgments turning on Section 44BB, Section 143(3), Section 44DA, Section 9(1)(vii), Section 43A, Section 115A.

ONGC v. CIT

376 ITR 306Supreme Court of India2015#363 most cited

What is ONGC v. CIT authority for?

Income derived by a non-resident for services related to mineral oil operations, falling under the presumptive taxation regime of Section 44BB, cannot simultaneously be treated as fees for technical services under Section 9(1)(vii). The specific presumptive provisions override the general FTS definition, particularly when DTAA applies.

241

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

ONGC v. CIT · Section 44BB · Section 44DA · Section 9(1)(vii) · fees for technical services · FTS · presumptive taxation · non-resident income · DTAA · permanent establishment

Also reported as

59 Taxmann.com 1

Sections most often in play

Section 44BB Section 143(3)Section 44DA Section 9(1)(vii)Section 43A Section 115A Section 147 Section 148

Issues it is cited on

section 44da section 44bb section 44d section 44b section 115a section 92c(2)section 42 section 9(1)(vii)section 9(1)fees for technical services section 9(1)(vi)permanent establishment

Judgments citing ONGC v. CIT

Technip Uk Ltd., Gurgaon vs. DIT, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4284/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Apr 2017AY 2008-09

Bench: Shri R.K. Panda & Smt. Beena A. Pillai[Assessment Year: 2008-09] Technip Uk Limited Vs. The D.I.T. C/O Bmr & Associates Llp International - Ii 22Nd Floor, Building No. 5 New Delhi Tower ‘A’, Dlf Cyber City, Dlf Phase Iii, Gurgaon Haryana Pan : Aacct 8268 N (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri Anuj Arora, Sr- DR

Section 263Section 4Section 44BSection 44D

…endering of services like imparting of training for carrying out drilling operation in connection with extraction of mineral oil. Referring to the decision of the Hon'ble Supreme Court in the case of Oil and Natural Gas Corporation Limited Vs. CIT reported in 376 ITR 306, the ld. counsel for the assessee submitted that the Hon'ble Supreme Court in the said decision has held that payments for providing various services in connection with imparting training and carrying out drilling operations for exploration of and extraction of oil and natural gas would be chargeable to tax under the provisions of section 44BB an…

ADIT, Dehradun vs. M/S. Hampson Russell Ltd Partnership, Mumbai

In the result, the appeal of the Revenue is allowed partly for statistical purposes

ITA 4976/DEL/2012[2009-10]Status: DisposedITAT Delhi21 Apr 2017AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 115ASection 44BSection 44DSection 9Section 9(1)(vi)

…he finance Act 2010, w.e.f. 01/04/2011. 22. We find that the issue of taxability of income under section 44BB viz-a-viz section 44D came up before the Hon’ble Supreme Court in the case of Oil and Natural Gas Corporation Limited Vs. Commissioner of Income Tax, 376 ITR 306 (SC). The Hon’ble Supreme Court after & ITA No. 1225/Del/2012 analyzing the provisions of section 44BB and 44D of the Act and circular No.1862 dated 22/10/1990, opined that pith and substance of each contracts/agreement, which establish that the activity is connected inextricably with prospecting, extraction or production of mineral oil, would d…

ADIT Intl. Taxation, Dehradun vs. M/S. Hampson Russell Ltd. Partnership., Mumbai

In the result, the appeal of the Revenue is allowed partly for statistical purposes

ITA 1182/DEL/2012[2007-08]Status: DisposedITAT Delhi21 Apr 2017AY 2007-08

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 115ASection 44BSection 44DSection 9Section 9(1)(vi)

DCIT, Dehradun vs. M/S. Baker Hughes Asia Pacific Ltd., Dehradun

In the result, the appeals of the department as well as Cross

ITA 6584/DEL/2014[2011-12]Status: DisposedITAT Delhi21 Mar 2017AY 2011-12

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 6584/Del/2014 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs M/S Baker Hughes Asia Pacific Ltd., C/O-Nangia & Co., Cas, 3Rd Floor, Income Tax (International Taxation), Circle-1, Ncr Plaza, New Cantt. Road, Dehradun-248001 Dehradun-248001 (Appellant) (Respondent) Pan No. Aaccb3714F Co No. 216/Del/2015 : Asstt. Year : 2011-12 M/S Baker Hughes Asia Pacific Ltd., Vs Deputy Commissioner Of C/O-Nangia & Co., Cas, 3Rd Floor, Income Tax (International Ncr Plaza, New Cantt. Road, Taxation), Circle-1, Dehradun-248001 Dehradun-248001 (Appellant) (Respondent) Pan No. Aaccb3714F

For Appellant: Sh. Anuj Arora, CIT DRFor Respondent: Sh. Amit Arora & Sh. Vishal Misra, CAs

Section 44BSection 44DSection 9Section 9(1)(vii)

…hat the Hon’ble ITA Nos. 6584 & 6588/Del/2014 21 CO No. 216/Del/2015 Baker Hughes Asia & Singapore Ltd. Jurisdictional High Court relied upon the decision of the Hon’ble Apex Court in the case of Oil and Natural Gas Corporation Ltd. Vs CIT & Another (2015) 376 ITR 306. It was further submitted that the AO himself has accepted the taxability of revenue as per the provisions of Section 44BB of the Act in the recent assessment proceedings for the subsequent assessment years 2013-14 and 2014-15 (copy of the said orders were furnished which are placed on record). The reliance was also placed on the following case l…

Solar Turbines International Co., Singapore vs. ADIT, New Delhi

In the result the appeal filed by the assessee stands allowed

ITA 5186/DEL/2012[2004-05]Status: DisposedITAT Delhi16 Mar 2017AY 2004-05

Bench: Sh. N. K. Saini & Smt. Beena A. Pillai

For Appellant: Sh. Girish Dave, AdvFor Respondent: Sh. Anuj Arora, CIT DR

Section 147Section 148Section 220(2)Section 234BSection 44BSection 9

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SH. N. K. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No. 5186/Del/2012 (Assessment Year 2004-05) Solar Turbiness International Co. ACIT, 14, Tractor Road International Taxation, Vs. Singapore New Delhi GIR/PAN: (Appellant) (Respondent) Appellant by : Sh. Girish Dave, Adv. Respondent by : Sh. Anuj Arora, CIT DR Date of hearing : 13.02.2017 Date of Pronouncement: 16.03.2017 ORDER PER BEENA A. PILLAI, JM: The present appeal has been filed by assessee against 1. order dated 01.08.2012 passed by Ld. DIT (Interna…

ITO 16(2)(4), Mumbai vs. Surya Gems, Mumbai

The appeal of the Revenue is dismissed

ITA 292/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Mar 2017AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2009-10 Income Tax Officer-16(2)(4), M/S Surya Gems, बनाम/ 02Nd Floor, Matru Mandir, Flat No.4, 02Nd Floor, Tardeo Road, Bhaveshwar Sgar Patel Vs. Mumbai-400007 Compound 20 Napean Sea Road, Mumbai-400020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aakfs6513Q याजस्व की ओर से / Revenue By Shri B.S. Bist-Dr यनधाारयती की ओर से / Assessee By None ुनवाई की तायीख / Date Of Hearing : 14/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

…e of DCIT vs Bank of Bahrain and Kuwait (ITA Nos.4404 & 1883/Mum/2004), M/s Bhavani Gems vs ACIT (ITA No.2855/Mum/2010) order dated 30/03/2011, H. Dipak & CO. (ITA No.7629/Mum/2011) order dated 30/04/2013 and the principle laid down in the case of ONGC vs CIT 322 ITR 180 (SC). This factual matrix was not controverted by ld. DR, Shri B.S. Bist. 2.1. We have considered the submissions of ld. DR and perused the material available on record. In view of the above, broadly, we are in agreement with the order of the Ld. Commissioner of Income Tax (Appeal). It is noted that in the 3 M/s Surya Gems case of Rusabh Diamond…

Miltons P.Ltd, Mumbai vs. Asst CIT Cir 6(3), Mumbai

ITA 2307/MUM/2015[2009-10]Status: DisposedITAT Mumbai07 Mar 2017AY 2009-10

For Appellant: Shri Hiro Rai-ARFor Respondent: Shri M.C. Omi Ningshen-DR

Section 143Section 254(1)Section 43A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ एच मुंबई एच एच” खंडपीठ एच खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“H”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम लाल नेगी राम लाल नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम लाल नेगी राम लाल नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./2307/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष…

DCIT, Dehradun vs. M/S. Expro Gulf Ltd., Mumbai

In the result, the appeal of the Revenue is partly allowed for statistical

ITA 6589/DEL/2014[2011-12]Status: DisposedITAT Delhi13 Feb 2017AY 2011-12

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Amit Arora, C.AFor Respondent: Sh. Anil Kumar Sharma, Sr. DR

Section 143(3)Section 44BSection 44DSection 9(1)(vii)

…of section 44BB of the Act. This order of Tribunal stands affirmed by Hon’ble jurisdictional High Court in ITA No. 34/2015 vide order dated 06.08.2015, wherein the Hon’ble High court relying on the decision of Hon’ble Apex Court in the case of ONGC Limited (376 ITR 306) held as under : " 4. In the light of the judgment of the Hon'ble Apex Court in Civil Appeal No. 731 of 2007 and connected cases (Oil & Natural Gas Corporation Limited vs. Commissioner of Income Tax & another), the substantial questions of law relating to the assessability of the amounts under Section 44BB have to be answered against the appella…

Asst CIT 16(3), Mumbai vs. Shree Balkrishna Exports, Mumbai

In the result, both the appeals filed by the Revenue and both the cross objections filed by the assessee are dismissed

ITA 4185/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Feb 2017AY 2009-10

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 43(5)(c)

…o hold that the above said claim of the assessee cannot be considered as a Notional loss:- a) Woodward Governnor India P. Ltd. (312 ITR 254) b) DCIT Vs. Bank of Bahrain and Kuwait (2010) 41 SOT 290 c) Bharat Earth Movers Vs. CIT (245 ITR 428) d) ONGC Vs. CIT (322 ITR 180) 8. The Ld D.R relied upon the decision rendered by the co-ordinate bench in the case of S. Vinodkumar Diamonds Pvt. Ltd (supra). However, as pointed out by Ld D.R, the above said decision cannot be taken support of in view of the observations made by Hon’ble Bombay High Court in the case of M/s. D. Chetan & Co.(supra). Further, the Ld A.R has s…

DDIT, Dehradun vs. M/S. Cgg Veritas Services Sa, Dehradun

In the result, the appeal of the Revenue is dismissed

ITA 6142/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Jan 2017AY 2010-11

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Anil Kumar Sharma, Sr. DRFor Respondent: Sh. Amit Arora, C.A

Section 234Section 234BSection 44BSection 44DSection 9(1)(vii)

…ssment year 2007-08 in ITA No. 08/2012. He further submitted that while disposing of the appeal of the assessee for the assessment year 2007-08, the Hon’ble jurisdictional High Court has relied on the order of Hon’ble Apex Court in case of ONGC Ltd. vs. CIT, 376 ITR 306 (SC). He further submitted that ground No. 6 is covered by the decision of Hon’ble jurisdictional High court in the case of BJ Services Co. Middle East Ltd. vs. DDIT, 339 ITR 169 (Uttarakhand). He further submitted that the decisions relied on by the Assessing Officer in the case of ONGC as Agent of Foramer France in ITA No. 231 of 2001 & ON…

DDIT, Dehradun vs. Cgg Marine Resources Norge, Gurgaon

In the result ground No. 13 of the appeal of the revenue is allowed with above direction

ITA 1493/DEL/2014[2009-10]Status: DisposedITAT Delhi12 Jan 2017AY 2009-10

Bench: Shri I.C.Sudhir & Shri Prashant Maharishi

For Appellant: Sh. Anuj Arora, CIT DRFor Respondent: Sh. Vishal Kalra, Adv

Section 44BSection 44DSection 9

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.1493/Del2014 (Assessment Year: 2009-10) DDIT, CGG marine Resources Norge International Taxation C/o. BMR Associates LLP, Vs. Aayakar Bhawan, 13A, Subhash Chartered Accountants, 22nd Road, Dehradun Floor, Building No. 5, Tower A, DLF, Cyber City, DLF Phase-III, Gurgaon PAN:AACCC4633L (Appellant) (Respondent) Assessee by : Sh. Anuj Arora, CIT DR Revenue by: Sh. Vishal Kalra, Adv Sh. Amit Bablani, Ca S.; Sahil gupta, CA Date of Hearing 27/10/2016 Date of pronouncem…

B J Services Co. Middle East Ltd., Dehradun vs. ADIT(Intl. Taxation), Dehradun

In the result, all the three appeals of the assessee are partly allowed for

ITA 3889/DEL/2010[2007-08]Status: DisposedITAT Delhi09 Dec 2016AY 2007-08

Bench: : Shri Sunil Kumar Yadav & Shri L.P. Sahu

For Appellant: Sh. Amil Arora, C.AFor Respondent: Sh. Anuj Arora, CIT/DR

Section 143(3)Section 144CSection 234BSection 271BSection 44BSection 9(1)(vii)

…eing second leg contractors they are not eligible under section 44BB.” This decision of ITAT has been confirmed by Uttaranchal High Court in ITA No. 36 of 2015. The issue is further covered by the decision of Hon’ble Apex Court in the case of ONGC vs. CIT, 376 ITR 306 (SC), wherein the appellant company before us, was also the intervener in Civil Appeal No. 2008 of 2008. The Hon’ble Supreme Court has held as under : “13. The Income Tax Act does not define the expressions “mines” or “minerals”. The said expressions are found defined and explained in the Mines Act, 1952 and the Oil Fields (Development and Regu…

M/S. Eventure Global Technology, Mumbai vs. ADIT, Dehradun

In the result, the appeal is allowed

ITA 620/DEL/2014[2010-11]Status: DisposedITAT Delhi18 Nov 2016AY 2010-11

Bench: Shri R.S. Syal & Shri Kuldip Singhassessment Year : 2010-11

For Appellant: Shri Amit Arora, CAFor Respondent: Shri Anuj Arora, CIT, DR

Section 115ASection 143(3)Section 144CSection 234BSection 44BSection 9(1)(vii)

…rder on this point. 3. After considering the rival submissions and perusing the relevant material on record, we find that this issue is no more res integra in view of the judgment of the Hon’ble Supreme Court in the case of ONGC vs. CIT and Another (2015) 376 ITR 306 (SC) in which it has been held that the receipts of the nature earned by the assessee, namely, for the services in connection with exploration and production of mineral oil, are taxable u/s 44BB of the Act as against section 115A. Respectfully following the precedent, we decide this issue in favour of the assessee. 3 4. The next issue is again…

JCIT 16(3), Mumbai vs. Shree Ramkrishna Export, Mumbai

In the result, the appeal filed by the assessee in ITA No

ITA 112/MUM/2013[2009-10]Status: DisposedITAT Mumbai07 Nov 2016AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 7311/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Shree Ramkrishna The Jt. Commissioner Of बनाम/ Exports Pvt. Ltd., Income Tax – 16(3), V. (Earlier Shree Ramkrishna Matru Mandir, Exports) Mumbai – 400 007. Ee 6011, Bharat Diamond Bourse, G Block, Bandra-Kurla Complex, Bandra East, Mumbai – 400 005. "थायी लेखा सं./Pan : Earlier Pan Aaafs6758D (Now Pan Aarcs2442Q) .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy

Section 143(2)Section 143(3)

…ted that the assessee is following this accounting practice consistently . The assessee has relied upon the following decisions : (i) DCIT vs. Bank of Bahrain & Kuwait 132 TTJ 505 (Mumbai)(SB) (ii) Woodward Governor India (P) Ltd. 312 ITR 254(SC) (iii) ONGC 322 ITR 180(SC) (iv) Badridas Gauridu (P) Ltd. 261 ITR 256 (v) Soorajmul Nagarmull 129 ITR 169 (Cal.) The A.O. considered the submissions of the assessee and observed that the assessee has entered into forward foreign exchange contracts , which are outstanding as at the end of the previous year which has been valued by the assessee on the basis of rates app…

Shree Ramkrishna Export, Mumbai vs. Jtcit 16(3), Mumbai

In the result, the appeal filed by the assessee in ITA No

ITA 7311/MUM/2012[2009-10]Status: DisposedITAT Mumbai07 Nov 2016AY 2009-10

For Respondent: Shri Manjunatha Swamy

Section 143(2)Section 143(3)

Asst CIT 16(3), Mumbai vs. K.P. Sanghvi & Sons, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 4588/MUM/2014[2009-10]Status: DisposedITAT Mumbai29 Sept 2016AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am The Asst. Commissioner Of Vs. M/S K P Sanghvi & Sons, Income Tax -16(3), Matru 1301, Prasad Chambers, Mandir, Tardeo Road, Operahouse,Mumbai-4 Mumbai-400007 Pan:Aaafk8390F .. Appellant Respondent Appellant By .. Sri R P Meena Respondent By .. Sri K Shivram Date Of Hearing .. 29-09-2016 Date Of Pronouncement .. 29 -09- 2016 O R D E R Per Mahavir Singh, Jm: This Appeal By The Revenue Is Arising Out Of The Order Of The Cit (Appeals)-27, Mumbai In Appeal No.Cit(A)-27/Ac-16(3)/135/13-14 Dated 22.4.2014. Assessment Was Framed By The Acit- Circle 16(3), Mumbai For The Assessment Year 2009-10 Vide His Order Dated 28.3.2013 U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter “The Act”).

Section 143(3)

…foreign exchange contracts outstanding as on 31-3-1998 holding that this issue was squarely covered in favour of the assessee by the decision of the Special Bench of IT AT in the case of Bank of Bahrain & Kuwait (supra). 13 2.4.20 In the case of ONGC Vs CIT 322 ITR 180, Hon'ble Supreme Court has reiterated the principles laid down above while answering the question that when the assessee maintained their accounts on mercantile system of accounting and there was no finding by the AO on the correctness or completeness of the account and when the assessee had complied with the accounting standards, laid down by th…

M/S Silicon Graphics Systems (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2976/DEL/2013[2009-10]Status: DisposedITAT Delhi24 Aug 2016AY 2009-10

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Piyush Kaushik, AdvocateFor Respondent: Sh. B. Raman Janeylily, Sr. DR

Section 43(5)

…derivatives in the subject year, the same is not applicable in appellant’s case. Reliance was also placed on the decisions of Hon’ble Supreme Court in the case of CIT vs. Woodward Governor India P. Ltd. 312 ITR 254 SC and Oil & Natural Gas Corp. Ltd. vs. CIT, 322 ITR 180 and also the decision of ITAT on the same issue in assessee’s own case for previous year which was not challenged by the department before the Hon’ble High Court. The AO, however, disallowed the loss as claimed by appellant on the ground that the assessee did not furnish any evidence/details of restatement of foreign currency and at the time of p…

The DCIT 3(1) vs. M/S. Gujarat Ambuja Cements Ltd

ITA 2654/MUM/2005[1998-1999]Status: DisposedITAT Mumbai05 Aug 2016AY 1998-1999

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

For Appellant: Shri P.R. Ghosh

…idered the rival submissions since the issue is squarely covered in favour of assessee by different judicial pronouncements as mentioned above and the CIT9A) has also passed order while following the decision of Oil and Natural Gas Corpn. Ltd. vs. CIT (2010) 322 ITR 180 (SC) and DCIT vs. Bank of Bahrain & Kuwait (2010) 41 SOT 290 (Mum) (SB). 20.3 Order passed by CIT(A) are judicious and well reasoned therefore we see no reason to interfere or deviate hence we upheld the orders of CIT(A) and dismissed this ground of appeal. 20.4 Since the assessee has submitted that the additional grounds raised in view of ame…

M/S. Gujarat Ambuja Cements Ltd vs. The Dy CIT RG3(1)

ITA 2524/MUM/2005[1998-1999]Status: DisposedITAT Mumbai05 Aug 2016AY 1998-1999

For Appellant: Shri P.R. Ghosh

ITO 16(3)(1), Mumbai vs. Ankit Diamonds, Mumbai

In the result the appeal of the revenue is dismissed

ITA 246/MUM/2014[2009-10]Status: DisposedITAT Mumbai29 Jul 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.246/Mum/2014 (ननधधायण वषा / Assessment Year : 2009-10) Income Tax Officer 16(3)(1), बनाम/ M/S Ankit Diamonds, Room No.219, 1219/1220, Prasad Chamber, Vs. Matru Mandir, Opera House, Mumbai-400007 Mumbai-400004 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Sachchidanand Dube

Section 143(2)Section 143(3)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “ए” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE HON’BLE S/SHRI JOGINDER SINGH (JM), AND RAJESH KUMAR,(AM) आमकय अऩीर सं./I.T.A. No.246/Mum/2014 (ननधधायण वषा / Assessment Year : 2009-10) Income Tax Officer 16(3)(1), बनाम/ M/s Ankit Diamonds, Room No.219, 1219/1220, Prasad Chamber, Vs. Matru Mandir, Opera House, Mumbai-400007 Mumbai-400004 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./PAN/GIR No. :AAAFA3924D अऩीरधथी ओय से / Appellant by: Shri Sachchidanand Dube प्रत्मथी की ओय से/Respondent by Shri K A Vaidyaligan सुनवधई की त…