Manek Lodge Properties, Mumbai vs. Addl CIT 17(2), Mumbai
Appeal stands partly allowed for statistical purposes
ITA 3130/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12
Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 3130/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Manek Lodge Properties Additional Commissioner Of Income-Tax 17(2) 13Th Floor 2Nd Floor, Aaykar Bhavan Peninsula Business Park बनाम/ Tower ‘B’ M.K.Road Vs. Senapati Bapat Marg Mumbai-400 020 Lower Parel(W) Mumbai – 400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabtm-7555-P (अपीलाथ" /Appellant) (""थ" / Respondent) :
For Appellant: Nitesh Joshi, Ld. ARFor Respondent: M.C.Omi Ningshen, Ld. DR
Section 143(3)Section 22Section 23(1)(a)Section 23(1)(c)
…ubject matter of this appeal. 3. Aggrieved aforesaid, the assessee contested the same without any success before Ld. CIT(A) vide impugned order dated 01/03/2016 where Ld. CIT(A) placing reliance on the decision of this Tribunal rendered in Indira S.Jain [2012 21 Taxmann.com 471] has confirmed the stand of Ld. AO. Aggrieved, the assessee is in further appeal before us. 4. Since the assessee, vide additional grounds of appeal, has raised a legal plea that the rental income earned by the assessee was assessable as Business Income in terms of the ratio of judgment rendered by Hon’ble Apex Court in Chennai Properties…
