M/S. CENTRUM MICROCREDIT LIMITED ,MUMBAI vs. ADIT CENTRALIZED PROCESSSING CENTER , BENGALURU
In the result, the appeal filed by the assessee is dismissed
ITA 1602/MUM/2021[2019-20]Status: DisposedITAT Mumbai08 May 2023AY 2019-20
Bench: Shri Kuldip Singh () & Shri Om Prakash Kant () Assessment Year: 2019-2020 Centrum Microcredit Ltd., Asstt. Director Of Income Tax, 801, Centrum House, Cpc, Bengaluru-560500. Vs. Vidyanangari, Santacruz (East), Mumbai-400098. Pan No. Aafcn 3506 L Appellant Respondent Assessee By : Mr. Ravikant S. Pathak Revenue By : Smt. Mahita Nair, Dr : Date Of Hearing 28/04/2023 : Date Of Pronouncement 08/05/2023 Order
For Appellant: Mr. Ravikant S. PathakFor Respondent: Smt. Mahita Nair, DR
Section 2(24)(x)Section 36(1)(va)
effective, since its inception,
, since its inception, therefore, issue is no longer therefore, issue is no longer debatable. In terms of section 43(1)(a)(ii) of the Act n terms of section 43(1)(a)(ii) of the Act, any incorrect n terms of section 43(1)(a)(ii