“Section 40(1)(ji)”

Section References (mined)Section 40Section 40(1)(ji)1 judgments

Judgments citing Section 40(1)(ji)

M/S Tricon Global Services Private Limited, Mumbai vs. Dy. Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeal of the assessee is dismissed

ITA 2985/MUM/2022[2020-20]Status: DisposedITAT Mumbai13 Jun 2023AY 2020-20

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2020-2021 M/S Tricon Global Services Dy. Cit, Cpc Private Limited, Bengaluru-560100 701, Dlh Park, S.V. Road, Off Vs. Mtnl, Goregaon (West), Mumbai-400062. Pan No. Aabco 0321 L Appellant Respondent

For Appellant: Mr. Madhur Agrawal, ARFor Respondent: Ms. Richa Gulati, DR

Section 10(34)Section 115Section 40Section 90(2)

provisions of has failed to appreciate that the provisions of has failed to appreciate that the provisions of Explanation 3C in the section 40(1)(ji) of the Act should Explanation 3C in the section 40(1)(ji) of the Act should Explanation 3C in the section 40(1)(ji