ITO 14(2)(3), MUMBAI vs. M/S NAYAK CHAUDHARI CONSTRUCTION PVT LTD., MUMBAI
In the result, the appeal by the Revenue is dismissed
ITA 410/MUM/2020[2008-09]Status: DisposedITAT Mumbai03 Oct 2023AY 2008-09
Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail
For Appellant: NoneFor Respondent: Shri Ashok Kumar Ambastha
Section 139Section 142(1)Section 143(3)(iii)Section 147Section 148Section 199Section 250Section 263
account and as per the ITS details. After considering the details submitted by the assessee, the AO vide order dated 20/12/2011 passed under section 143(3)(iii) read with section 147
of the Act noted that the assessee has recognised the revenue of Rs.
9,85,88,663, while
