Tata Consultancy Services Ltd, Mumbai vs. Asst CIT Ltu-1, Mumbai
In the result, appeal by the assessee is partly allowed for statistical purpose
ITA 1650/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Apr 2022AY 2011-12
Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail
For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Ms. Vatsalaa Jha, CIT–DR
Section 115JSection 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 2(43)Section 37Section 40Section 90Section 91
…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 1650/Mum./2016 (Assessment Year : 2011–12) Tata Consultancy Services Ltd. 9th Floor, Nirmal Building, Nariman Point ……………. Appellant Mumbai 400 021 PAN – AAACR4849R v/s Asstt. Commissioner of Income Tax ……………. Respondent Large Taxpayer Unit–1, Mumbai ITA No. 1054/Mum./2016 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Large Taxpayer Unit–1, Mumbai v/s Tata Consultancy Services Ltd. 9th Floor, Nirmal Building, Nariman Poi…
