SILA SOLUTIONS PVT LTD,MUMBAI vs. DCIT CPC BANGALORE, MUMBAI
ITA 813/MUM/2022[2018-19]Status: DisposedITAT Mumbai28 Apr 2023AY 2018-19
Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2018-19 M/S. Sila Solutions Pvt. Dy. Commissioner Of Ltd., Income Tax-Cpc, 3Rd Floor, A-301, Bangalore, Neelam Centre, Karnataka – 560 500 Vs. Baburao Pendharkar Marg, Glaxo, Worli, Mumbai City– 400 030 Pan: Aancs3675D (Appellant) (Respondent)
For Appellant: Shri Mandar Vaidya, A.RFor Respondent: Shri Tejinder Pal Singh, D.R
Section 143(1)Section 36(1)(va)Section 36(2)(va)
year under consideration after the due date prescribed under PF/ESIC Act. Consequently, the AO made the addition of Rs.2,25,94,571/- under section 36(2)(va) of the Act.
3. Assessee carried the matter before the Ld. CIT(A) by way of filing appeal who has confirmed the addition
