Sarovar Hotels P.Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai
Accordingly, the grounds raised by the assessee are partly allowed
ITA 7348/MUM/2016[2011-12]Status: DisposedITAT Mumbai20 Dec 2019AY 2011-12
Bench: Shri S. Rifaur Rahman, Am & Shri Ramlal Negi, Jm आयकरअपीलसं./ I.T.A. No. 7348/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) M/S. Sarovar Hotels Dcit Circle 3(3), Aayakar Bhavan, 6Th P.Ltd 42 Mittal बिधम/ Fl., R. No. 609, M. K. Chambers, Nariman Vs. Road, Point, Mumbai- 400 Mumbai-400 020 021. स्थायीलेखासं./जीआइआरसं./Pan No.Aaacs8083L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :
For Appellant: Shri Farrokh IraniFor Respondent: Shri L.K.S Dehiya
Section 115JSection 143(1)Section 143(2)Section 35ASection 73A
…l meaning of sub-section (4). Ld. AR placing reliance on the decision of Hon'ble Supreme Court in the case of Ishwar Singh Bindra v. State of UP 1968 AIR 1450 and decision of Full Bench of Hon'ble Orissa High Court in the case of CIT v. Gangaram ChapoHa [9761 103 ITR 613, submitted that the conjunctive "and" in sub-section (2) of section 80IA of the Act between "develops" and "begins to operate" and should be construed as "or" to save the very purpose of 'the beneficial provisions of Section SOLA of the Act and CBDT Circular 1/2006 (supra). Ld. AR also pointed out that the allegation of non-compliance of CBDT Cir…
