DCIT 3(2)(1), Mumbai vs. Neville Tuli, Mumbai
In the result, the appeal filed by the Revenue Department stands dismissed
ITA 3203/MUM/2023[2013-14]Status: DisposedITAT Mumbai26 Nov 2024AY 2013-14
Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2013-14
For Appellant: Shri Porus Kaka, Ld. Senior AdvocateFor Respondent: Shri Preetam kumar Turerao, Ld. SR. AR
Section 24Section 250Section 55
cost to the assessee of the new machinery acquired by it for the purpose of allowance of development rebate in terms of section 10(2)(vi)(b) of the Act. The reasoning of the High Court was that costs which were essentially necessary for a particular Assessee to incur
