DCIT RG 4(1), MUMBAI vs. DOUBLE DOT FINANCE LTD, MUMBAI
In the result, the appeal is partly allowed
ITA 1079/MUM/2011[2006-07]Status: DisposedITAT Mumbai29 Mar 2017AY 2006-07
Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2006-07 M/S. Doubledot Finance Ltd. Vs. Dcit Rg 4(1) R. No. 642, 1St Floor, Kanta Terrace Room No. 640 533, Kalbadevi Road, M.K. Road, Aayakar Bhavan Mumbai – 400002 Mumbai - 400020 Pan No. Aabcd5429J (Appellant) (Respondent) Assessment Year: 2006-07 Dcit Rg 4(1) Vs. M/S. Doubledot Finance Ltd. R. No. Room No. 640 R. No. 642, 1St Floor, Kanta Terrace M.K. Road, Aayakar Bhavan 533, Kalbadevi Road, Mumbai – 400020 Mumbai - 400002 Pan No. Aaacd5429J Assessment Year: 2007-08 M/S. Doubledot Finance Ltd. Vs. Dcit Rg 4(1) R. No. 642, 1St Floor, Kanta Terrace Room No. 640 533, Kalbadevi Road, M.K. Road, Aayakar Bhavan Mumbai – 400002 Mumbai - 400020 Pan No. Aabcd5429J
For Appellant: Shri Dharmesh Shah, ARFor Respondent: Shri Purushottam Kumar, DR
Section 143(3)Section 14ASection 176
…of Tax Audit Report of the appellant for A.Y. 2000-01 & (viii) computation of total income of the appellant for A.Y. 2006-07. He also relied on the decision in the case of Tata Chemicals Ltd. vs. DCIT (2000) 72 ITD 1 (Mum), Bansidhar Pvt. Ltd. vs. CIT (1981) 127 ITR 65 (Guj), CIT vs. Western Bengal Coalfields ITA No. 552,1079 &156/MUM/2011 6 Ltd. (1998) 233 ITR 139 (Cal) and Veecumsees vs. CIT (1996) 187 ITR 185 (SC). 10. On the other hand, the learned DR supports the order passes by the learned CIT(A). 11. We have heard the rival submissions and perused the relevant material on record. We begin with the dec…
