THE DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(3), MUMBAI vs. M/S SAMSON MARITIME LTD, MUMBAI
In the result, appeals of the Revenue are dismissed and appeals of the assessee are partly allowed
ITA 2343/MUM/2023[2016-2017]Status: DisposedITAT Mumbai17 Mar 2025AY 2016-2017
Bench: SHRI AMIT SHUKLA (Judicial Member), MS PADMAVATHY S (Accountant Member)
Section 153A
IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH
MUMBAI
BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER
&
MS PADMAVATHY S, ACCOUNTANT MEMBER