ACIT 25(2), MUMBAI vs. M/S AMRUT ENTERPRISES , MUMBAI
Appeal of the Assessee is allowed and revenue appeal is dismissed
ITA 1215/MUM/2020[2014-15]Status: DisposedITAT Mumbai02 Jan 2023AY 2014-15
Bench: Shri Amit Shukla, Jm & Shri Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.1215/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15) Acit 25(2) Mumbai. Amrut Enterprises. Room No. 220, 2Nd Flr, 203, Avon Arcade, Dasrathlal बिधम/ Kautilya Bhavan Bkc Road, Vile Parle(W), Vs. Bandra(E), Mumbai- Mumbai- 400056 400051 स्थायीलेखासं./जीआइआरसं./ Pan No Aaofa3252E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.1017 & 1018/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) Amrut Enterprises. Jcit 25(2), Mumbai. Room 203, Avon Arcade, No. 502, 5Th Flr, Pratyakshar बिधम/ Dasrathlal Road, Vile Bhavan, Bkc, Bandra(E), Parle(W), Mumbai-400051 Vs. Mumbai- 400056 स्थायीलेखासं./जीआइआरसं./ Pan No Aaofa3252E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri R. S Khandelwal & Shri Nilkanth Khandelwal प्रत्यथीकीओरसे/Respondent By : Shri Manoj Sonha, Sr.Ar. सुनवाईकीतारीख/ 04.10.2022 : Date Of Hearing घोषणाकीतारीख / 02.01.2023 : Date Of Pronouncement आदेश / O R D E R Per Amit Shukla:
For Appellant: Shri R. S Khandelwal & ShriFor Respondent: Shri Manoj Sonha, Sr.AR
Section 139(1)Section 143(3)Section 24
…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No.1215/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15) ACIT 25(2) Mumbai. Amrut Enterprises. Room No. 220, 2nd FLR, 203, Avon Arcade, Dasrathlal बिधम/ Kautilya Bhavan BKC Road, vile Parle(W), Vs. Bandra(E), Mumbai- Mumbai- 400056 400051 स्थायीलेखासं./जीआइआरसं./ PAN No AAOFA3252E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.1017 & 1018/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) Amrut Enterprises. JCIT 25(2), Mumbai. Room 203, Avon Arcade, No.…
