Smart Stream Technologies India P.Ltd, Mumbai vs. DCIT Cir 8(3), Mumbai
In the result, the appeal of assessee is partly allowed in the terms aforesaid
ITA 1098/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10
Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10
For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C
…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…