HALDIA COKE AND CHEMICALS PVT. LTD.,CHENNAI vs. DCIT CIRCLE 11(1), NEW DELHI
In the result, the appeal filed by the assessee is allowed for statistical purposes only
ITA 1796/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Feb 2023AY 2015-16
Bench: Shri C.M. Garg & Dr. B.R.R. Kumarassessment Year: 2015-16 Haldia Code & Chemicals Pvt. Ltd., Vs. Dcit, No.18/3, Sigapi Achi Building, Circle-11(1), 4Th Floor, Rukmini Lakshmipathi Road, New Delhi. Egmore, Chennai, Tamilnadu – 600 004. Pan: Aabch5389P (Appellant) (Respondent) Assessee By : Shri R. Sivaraman, Advocate Revenue By : Shri Anuj Garg, Sr. Dr Date Of Hearing : 08.02.2023 Date Of Pronouncement : 13.02.2023 Order
For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri Anuj Garg, Sr. DR
Section 14ASection 36Section 36(1)(iii)Section 37(1)
specific provision of the Act would not attract the head of income from other sources.
The department, therefore cannot invoke the provision of section 56(1) under the head of income from other sources in the case of such investments and the assessee has also been thus snatched away from
