DCIT, JAIPUR vs. RAJASTHAN FINANCIAL CORPORATION, JAIPUR
In the result, the appeal of the revenue is dismissed
ITA 199/JPR/2022[2019-20]Status: DisposedITAT Jaipur12 Jan 2023AY 2019-20
Bench: The Hearing.”
For Appellant: Shri Sanjeev Mathur (C.A.)For Respondent: Shri Sanjay Dhariwal (CIT)
Section 115JSection 129(1)Section 143(1)Section 2(17)Section 2(18)
that the assessee cannot be termed as a company and provisions of section 115JB are not applicable on the assessee, though as per section 2(17) r.w.s. 2(26) (ia) of the Act, the assessee is a 'Company' and the MAT provisions are applicable to all companies.
2. Whether ... High Court. The assessee is a 'company"
or not, can be decided with the help of the provisions of section 2(17) of the Act, and not relying upon section 2(18)(a) of the Act. Section 2(17) reads as under-
"company" means-
(i) any Indian company
