BharatTax.net
← All Phrases

“Section 1(11)”

Section References (mined)Section 1Section 1(11)2 judgments

F.E. DINSHAW CHARITIES,MUMBAI vs. ADIT (E)I(2), MUMBAI

ITA 3287/MUM/2019[2005-06]Status: DisposedITAT Mumbai27 May 2022AY 2005-06

Bench: Shri M. Balaganesh & Shri Kuldip Singh

For Appellant: Ms. Krupa Gandhi, A.RFor Respondent: Shri Rajat Mittal, D.R
Section 1(11)Section 11Section 11(1)Section 143(3)Section 147Section 148

assessee contended that in A.Y. 2004-05 there was not any income with the assessee chargeable under section 1(11) of the Act and drew our attention towards page 10 of the paper book. He has also drawn our attention towards page 18 of the paper book which

F.E. DINSHAW CHARITIES,MUMBAI vs. ADIT (E)I(2), MUMBAI

ITA 3286/MUM/2019[2004-05]Status: DisposedITAT Mumbai27 May 2022AY 2004-05

Bench: Shri M. Balaganesh & Shri Kuldip Singh

For Appellant: Ms. Krupa Gandhi, A.RFor Respondent: Shri Rajat Mittal, D.R
Section 1(11)Section 11Section 11(1)Section 143(3)Section 147Section 148

assessee contended that in A.Y. 2004-05 there was not any income with the assessee chargeable under section 1(11) of the Act and drew our attention towards page 10 of the paper book. He has also drawn our attention towards page 18 of the paper book which

Section 1(11) — 2 judgments | BharatTax | BharatTax