DCIT Cir 3(1)(1), Mumbai vs. Ald Automotive P.Ltd, Mumbai
The appeal of the Revenue is dismissed
ITA 3173/MUM/2015[2009-10]Status: DisposedITAT Mumbai20 Jul 2016AY 2009-10
Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2009-10 Dcit, Circle 3(1)(1) M/S. Ald Automotive P. Ltd. Room No. 607, 6Th Floor 13Th Floor, Maker Chamber-Iv बनाम/ Aayakar Bhavan Nariman Point Vs. Mumbai 400020 Mumbai 400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aafca0924K
Section 2(3)Section 32
…Ltd. (2010) 5 taxmann.com 55, CIT vs. Woodward Governor India Ltd. (2010) 195 Taxman 328 (Del), D.E. Sasoon and Company Ltd. vs CIT, 261 ITR 27 (SC), Calcutta Company Ltd. vs CIT, 37 ITR 1 (SC), Bharat Earth Moviers Ltd. vs CIT, 245 ITR 428 (SC), CIT vs BHEL, 239 ITR 756, CIT vs Bank of India, 218 ITR 371 and CIT vs IBM, 161 ITR 673 (Bom).” 2.2 We find that, as observed by the learned CIT(A), that the issue is covered by the decision from Hon'ble Apex Court in ICDS Ltd. vs. CIT (2013) 350 ITR 527 wherein it has been held that section 2(3) of the Motor Vehicle Act is a deeming provision that creates a legal fictio…
