K.J. KHILANANI EDUCATION TRUST,MUMBAI vs. ITO (E) II(1), MUMBAI
Accordingly, the additional ground no. 3 raised by the assessee is allowed
ITA 1019/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Feb 2021AY 2011-12
Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आयकरअपीलसं./ I.T.A. No. 1019/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito (E) - Ii(1), K. J. Khilnani Education बिधम/ Mumbai Trust, Pin- Mori Road, Mahim Vs. Mumbai-400 016 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaatk3073F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri N. M. Porwal, Ar प्रत्यथीकीओरसे/Respondentby : Shri Brajendra Kumar, Dr सुनवाईकीतारीख/ : 21.01.2021 Date Of Hearing घोषणाकीतारीख / : 11.02.2021 Date Of Pronouncement आदेश / O R D E R Per S. Rifaur Rahman (): The Present Appeal Has Been Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals) -1 In Short Referred As 'Ld. Cit(A)', Mumbai, Dated 18.12.2015 For Assessment Year (In Short Ay) 2011-12. Assessee Filed The 2
For Appellant: Shri N. M. Porwal, ARFor Respondent: Shri Brajendra Kumar
Section 10
…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAVISH SOOD, JM आयकरअपीलसं./ I.T.A. No. 1019/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) ITO (E) - II(1), K. J. Khilnani Education बिधम/ Mumbai Trust, Pin- Mori Road, Mahim Vs. Mumbai-400 016 स्थायीलेखासं./जीआइआरसं./ PAN No. AAATK3073F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri N. M. Porwal, AR प्रत्यथीकीओरसे/Respondentby : Shri Brajendra Kumar, DR सुनवाईकीतारीख/ : 21.01.2021 Date of Hearing घोषणाकीतारीख / : 11.02.2021 Date of Pronouncement आदेश / O R D E R PER S. RIFAUR RAHM…
