Significantly, in CIT v. Salora International Ltd.

Shri Neerav Shailesh Parekh, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-11, Ahmedabad

In the result, appeal of the assessee is allowed

Bench: Ms. Suchitra Kambleassessment Year: 2008-09

…ITA No.535/Ahd/2017 Assessment Year: 2008-09 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2008-09 Shri Neerav Shailesh Parekh, The Deputy Commissioner of Paritosh, Income Tax, Krishna Society, Circle – II, Ellis Bridge, Ahmedabad. Vs. Ahmedabad – 380 006. . [PAN – AAVPP 9727 C] (Appellant) (Respondent) Assessee by Shri Bandish Soparkar, AR & Parin Shah, AR Revenue by Ms. Saumya Pandey Jain, Sr. DR Date of Hearing 18.10.2023 Date of Pronouncement 03.01.2024 O R D E R This appeal is filed by the assessee against o…