INDIAN INSTITUTION OF BANKING AND FINANCE (FORMERLY KNOWN AS THE INDIA INSTITUTE OF BANKERS),MUMBAI vs. CIT (EXEMPTION), MUMBAI
In the result, the appeal of the assessee is partly allowed
ITA 6954/MUM/2019[2004-05]Status: DisposedITAT Mumbai15 Jul 2022AY 2004-05
Bench: Shri Vikas Awasthy & Shri Amarjit Singhindian Institute Of Vs. Commissioner Of Income Banking & Finance Tax (Exemptions) (Formerly Known As The Indian Room No. 617, Piramal Institute Of Bankers) Chambers Lalbaug, Tower-I, Kohinoor City Mumbai - 400012 Commercial-Ii, 3Rd Floor, Kirol Road, Kurla (West), Mumbai – 400070 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaatt3309D Appellant .. Respondent
For Appellant: Mr. Nitesh JoshiFor Respondent: Mr. Ashok Kumar Kardam
Section 10Section 11Section 143(3)Section 4
ITA No.6954/Mum/2019 A.Y.2004-05
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Indian Institute of Banking & Finance Vs. CIT(Exemptions)
IN THE INCOME TAX APPELLATE TRIBUNAL
“C” BENCH