THYSSENKRUPP ELECTRICAL STEEL INDIA PVT.LTD,,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME TAX,, NASHIK
In the result, the appeal of the assessee stands partly allowed for statistical purposes
ITA 624/PUN/2017[2012-13]Status: DisposedITAT Pune01 Apr 2022AY 2012-13
Bench: Shri Inturi Rama Rao & Shri Sonjoy Sarmaआयकर अपील सं. / Ita No.624/Pun/2017 िनधा"रण वष" / Assessment Year: 2012-13 Thyssenkrupp Electrical Steel Vs. Acit, Circle-1, India Pvt. Ltd., Nashik. Gonde Village, Wadivarhe, Taluka, Igatpuri, Nashik-422403. Pan : Aaace7791B Appellant Respondent Assessee By : Shri Nikhil S. Pathak Revenue By Shri Sunil Kumar : Date Of Hearing : 30.03.2022 Date Of Pronouncement : 01.04.2022 आदेश / Order Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Final Assessment Order Of The Ld. Assistant Commissioner Of Income Tax, Circle-1, Nashik (‘The Assessing Officer’) Passed U/S 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (‘The Act’) Dated 25.01.2017 For The Assessment Year 2012-13. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Company Incorporated Under The Provisions Of The Companies Act
For Appellant: Shri Nikhil S. Pathak
Section 143(3)Section 92C
…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.624/PUN/2017 िनधा"रण वष" / Assessment Year: 2012-13 ThyssenKrupp Electrical Steel Vs. ACIT, Circle-1, India Pvt. Ltd., Nashik. Gonde Village, Wadivarhe, Taluka, Igatpuri, Nashik-422403. PAN : AAACE7791B Appellant Respondent Assessee by : Shri Nikhil S. Pathak Revenue by Shri Sunil Kumar : Date of hearing : 30.03.2022 Date of pronouncement : 01.04.2022 आदेश / ORDER PER INTURI RAMA RAO, AM : This is an appeal filed by the assessee directed against th…
