Zoetis Pharmaceuticals Research P. Ltd, Mumbai vs. ACIT 11(3)(2), Mumbai
In the result, the appeal of the assessee is allowed
ITA 3715/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Sept 2018AY 2014-15
Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3715/Mum/2018 (नििाारण वर्ा / Assessment Year : 2014-15) बिाम/ Zoetis Pharmaceutical Acit 11(3)(2) Research P. Ltd., Mumbai 31, Level-3, V. Kalpataru Synergy, Opp. Grand Hyatt, Santacruz (E), Mumbai-400055 स्थायी ऱेखा सं./ Pan : Aadcp5293L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Siddharth Shah Revenue By : Shri. C.S. Sharma, Dr सुनवाई की तारीख /Date Of Hearing : 19.09.2018 घोषणा की तारीख /Date Of Pronouncement : 26.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 3715/Mum/2018, Is Directed Against Appellate Order Dated 31.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-18, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2014-15, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 28.12.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2014-15. I.T.A. No.3715/Mum/2018
For Appellant: Shri. Siddharth ShahFor Respondent: Shri. C.S. Sharma, DR
Section 139(5)Section 143(3)Section 14ASection 251
…dustries & Holdings Limited v. ACIT (2011) 11 taxmann.com 404(Chennai-trib.) d) Alliance Infrastructure Projects Private Limited v. DCIT (ITA No. 220, 1043 and 1217 , 234(Bang.)/2013) e) Shree Shyamkamal Finance & Leasing Company Private Limited v. ITO (2008) 21 SOT 42(Mum) f) ACIT v. Lafarge India Holdings Private Limited (2008) 19 SOT 121(Mum.) The assessee had filed revised return of income u/s 139(5) and the aforesaid cause shown by the assessee is held to be bonafide as the assessee has revised its return of income based on interpretation accorded by Hon’ble Courts to the provisions of Section 14A of the 1…
