“Section 7(7)”

Section References (mined)Section 7Section 7(7)2 judgments

ABU DHABI COMMERCIAL BANK PJSC,MUMBAI vs. DCIT (INTERNATIONAL TAXATION)-1(1)(1), MUMBAI

In the result, the appeal is partly allowed

ITA 3404/MUM/2023[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Saktijit Dey, Vp & Ms. Padmavathy S, Am Abu Dhabi Commercial Bank Pjsc Dcit (International Taxation)- Wework India Management Private 1(1)(1) 5Th Floor, Room No. 517, Limited Vs. 2Nd Floor, Express Towers, Air India Building, Nariman Point, Ranath Goenka Marg, Nariman Point, Mumbai-400 021 Mumbai-400 021 Pan/Gir No. Aaaca 4216 B (Appellant) : (Respondent)

For Appellant: Shri Dhanesh Bafna, Adv. a/wFor Respondent: Shri Asif Karmali

Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND MS. PADMAVATHY S, AM Abu

ACIT, CC- 15, , NEW DELHI vs. MEGHALAYA INFRATECH LTD., NEW DELHI

Appeal of the Revenue is dismissed in terms as indicated

ITA 3910/DEL/2017[2012-13]Status: HeardITAT Delhi12 Feb 2024AY 2012-13

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharatassessment Year: 2012-13

Section 14Section 15Section 31Section 33Section 68Section 7

passed by the Committee of Creditors and shall identify the prospective Resolution Applicant as per rules. (xii) Registry is hereby directed under Section 7(7) (a) of the I.B. Code, 2016 to communicate the order to the Financial Creditor, the Corporate Debtor and to the Interim Resolution Professional