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Section 36(1)(1)(vii)

Section References (mined)Section 36Section 36(1)(1)(vii)1 judgments

CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED,CHENNAI vs. PRINCIPAL COMMISSIONER OF INCOME-TAX, CHENNAI - 1, CHENNAI

The appeal stands dismissed

ITA 1590/CHNY/2024[2018-19]Status: DisposedITAT Chennai14 Nov 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./Ita No.1590/Chny/2024 (िनधा(रण वष( / Assessment Year: 2018-19) & 2. Stay Application No.27/Chny/2024 (In Ita No.1590/Chny/2024) (िनधा(रण वष(/Assessment Year:2018-19) M/S. Cholamandalam Investment Pcit & Finance Company Limited Chennai-1 बनाम Chola Crest, C-54 & 55, Super B-4, Thiru Vi Ka Industrial Estate, / Vs. Guindy Industrial Estate, S.O., Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacc-1226-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : S/Shri Ajit Jain, Kunal Shah & Ms. Aashna Dhila (Cas)- Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 05-11-2024 घोषणाकीतारीख /Date Of Pronouncement : 14-11-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: S/Shri Ajit Jain, Kunal Shah &For Respondent: Shri Nilay Baran Som (CIT)-Ld. Sr. DR
Section 143(3)Section 263Section 36(1)(vii)Section 36(1)(viia)Section 41(4)

आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी मनोज कुमार