“Section 3(10)”

ASCENDAS PANVEL FTWZ PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, WARD 14(1)(1), MUMBAI

In the result, the appeals filed by the assessee are allowed in the above terms

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

supposed complexity. Section 2(g) of the SEZ Act defines “Developer” to mean a person granted a letter of approval under section 3(10) and expressly includes a “Co- Developer”. Section 2(f) defines “Co-Developer” as a person granted a letter of approval under section 3(12). Section 3

ASCENDAS PANVEL FTWZ PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, WARD 14(1)(1), MUMBAI

2 ITA No.701/Mum/2025 and others Ascendas Panvel FTWZ Private Limited confirming the disallowance of deduction claimed by the assessee under

ASCENDAS PANVEL FTWZ PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, WARD 14(1)(1), MUMBAI

2 ITA No.701/Mum/2025 and others Ascendas Panvel FTWZ Private Limited confirming the disallowance of deduction claimed by the assessee under