ASSTT COMMISSIONER OF INCOME TAX, CC-7(3), MUMBAI vs. M/S MACROTECH DEVELOPERS LTD .(SUCCESSOR TO M/S SAHAJANAD HI-TECH CONSTRUCTION PVT LTD.), MUMBAI
In the result, for A.Y. 2015-16, the appeal of the learned
ITA 1893/MUM/2022[2014-15]Status: DisposedITAT Mumbai26 Oct 2022AY 2014-15
Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm M/S Macrotech Developers Ltd. (Successor To M/S Sahajanad Acit Cc-7(3) Hi-Tech Construction Pvt. Room No. 655, Ltd.) Aayakar Bhavan, 412,4Th Floor, 17-G, Vs. M.K.Road, Vardhaman Chambers, Mumbai- 400 020 Cawasji Patel Road, Horniman Cirlce, Fort, Mumbai-400001 (Respondent) (Appellant) Pan No.Aaecp1936F Acit Cc-7(3) Macrotech Developers Ltd. Room No. 655, (Successor To Bellissimo Aayakar Bhavan, Developers Thane Private Limited) M.K.Road, 412, Floor-4, 17G Vs. Mumbai- 400 020 Vardhman Chamber, Cawasji, Patel Road, Horniman Circle, Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D ‘Ita No. 1864/Mum/2022 (Assessment Year 2015-16) Macrotech Developers Ltd. Dcit, (Successor To Bellissimo Central Circle 7(3) Developers Thane Private Room No. 655, 6 Th Floor, Limited) 412, Floor-4, 17G Aaykar Bhavan, Vs. Vardhman Chamber, Cawasji, M. K. Road, Patel Road, Horniman Circle, Mumbai-400 021 Fort, Mumabi-400 001 (Respondent) (Appellant) Pan No.Aadco0409D
For Appellant: Shri. Gunajjan KakkadFor Respondent: Shri. Nishant Somaiya SRAR
Section 143(3)Section 36(1)(iii)
order dated 5 April 2021 dismissed the appeal filed by the Revenue and allowed the claim of deduction
ITA Nos. 18931864 & 1885/Mum/2022
under section 36(1)(N) of the Act, by observing as under.
4.2 The Ld. CIT(A), after noticing the ratio of decisions of Hon'ble Bombay High
