“Section 2(23)(1)(b)”

Section References (mined)Section 2Section 2(23)(1)(b)1 judgments

Judgments citing Section 2(23)(1)(b)

ITO-26-(2)(1), Mumbai vs. M/S. Sharada Enterprises, Mumbai

In the result, the appeal filed by the revenue stand dismissed and cross objection filed by the assessee is allowed

ITA 1417/MUM/2023[2019-20]Status: DisposedITAT Mumbai21 Dec 2023AY 2019-20

Bench: Shri Aby T Varkey&F Shri Amarjit Singhito-26(2)(1), Vs. M/S Sharada Enterprises, Room No. 127, 1 St Floor, 84-A, Mittal Court, 224, G-Block, Kautilya Bhavan, Nariman Point, Bandra Kurla Complex, Mumbai – 400021 Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aamts9429H Appellant .. Respondent

For Appellant: Nimesh VoraFor Respondent: Ashok Kumar Ambastha

Section 10Section 143(1)Section 143(1)(a)Section 2(23)Section 5

neither an individual, nor a 'body corporate' to be regarded as partner of the LLP Devanshi Commercials LLP, hence in view of section 2(23)(1)(b) of the Income Tax Act read with section 5 of the LLP Act 2008, the assessee is not eligible to be regarded