1. CIT v. International Tractor Ltd.

DCIT(E) 2(1), Mumbai vs. Sri Shanmukhananda Fine Arts & Sangeetha Sabha, Mumbai

In the result, both appeals filed by assessee Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Jagadish ()

…of res judicata are not applicable to the income tax proceedings. But, at the same time it is also true that principles of consistency have to be followed while deciding the tax matters. In the case of International tractors Ltd., the Hon’ble Delhi High Court(397 ITR 696)has held that deductions allowed in the earlier assessment years should not be withdrawn unless the circumstances have changed. The Hon’ble Allahabad High Court in the matter of Zazsons export Ltd.(397 ITR 400) has held as under: “In order to maintain consistency, a view, which had been accepted in an earlier order ought not to be disturbed unles…

DCIT(E) 2(1), Mumbai vs. Sri Shanmukhananda Fine Arts & Sangeetha Sabha, Mumbai

In the result, both appeals filed by assessee Revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Jagadish ()

…of res judicata are not applicable to the income tax proceedings. But, at the same time it is also true that principles of consistency have to be followed while deciding the tax matters. In the case of International tractors Ltd., the Hon’ble Delhi High Court(397 ITR 696)has held that deductions allowed in the earlier assessment years should not be withdrawn unless the circumstances have changed. The Hon’ble Allahabad High Court in the matter of Zazsons export Ltd.(397 ITR 400) has held as under: “In order to maintain consistency, a view, which had been accepted in an earlier order ought not to be disturbed unles…

DCIT(E)-2(1), Mumbai vs. Nehru Centre, Mumbai

In the result, appeal filed by the revenue is dismissed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Bledcit (E) – 2(1) V. Nehru Centre Room No. 519, 5Th Floor Discovery Of India Building Piramal Chambers, Lalbaug 13Th Floor, Dr. Annie Besant Road Worli, Mumbai - 400018 Mumbai – 400 012 Pan: Aaatn2536J (Appellant) (Respondent) Assessee By : Shri Dilip Thakkar Department By : Shri Dilipkumar Shah

…f res judicata are not applicable to the income tax proceedings. But, at the same time it is also true that principles of consistency have to be followed while deciding the tax matters. In the case of International tractors Ltd., the Hon'ble Delhi High Court (397 ITR 696) has held that deductions allowed in the earlier assessment years should not be withdrawn unless the circumstances have changed. The Hon'ble Allahabad High Court in the matter of Zazsons export Ltd. (397 ITR 400) has held as under: In order to maintain consistency, a view, which had been accepted in an earlier order ought not to be disturbed unle…

DCIT (E) 2(1), Mumbai vs. Mumbai Railway Vikas Corpn Ltd, Mumbai

In the result, all the Four appeals filed by the revenue and four cross objections filed by the assessee are dismissed

Bench: Shri Rajesh Kumar & Shri Pavan Kumar Gadale

…of res judicata are not applicable to the income tax proceedings. But at the same time it is also true that principles of consistency have to be followed while deciding the tax matters. In the case of International tractors Ltd., the Hon'ble Delhi High Court(397 ITR 696)has held that deductions allowed in the earlier assessment years should not be withdrawn unless the circumstances have changed. The Hon'ble Allahabad High Court in the matter of Zazsons export Ltd.(397 ITR 400) has held as under: "In order to maintain consistency, a view, which had been accepted in an earlier order ought not to be disturbed unle…

DCIT (E) 2(1), Mumbai vs. Mumbai Railway Vikas Corpn Ltd, Mumbai

…CO No 45/Mum/20 ITA No. 2883/Mum/19 Assessment year: 2015-16 Page 1 of 38 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'D' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Pavan Kumar Gadale (Judicial Member)] ITA No. 2883/Mum/19 Assessment year: 2015-16 Deputy Commissioner of Income Tax Exemptions 2(1), Mumbai ……………….………Appellant Vs. Mumbai Railway Vikas Nigam Limited ……………………Respondent 2nd floor, Churchgate Station Building Churchgate, Mumbai 400 00 [PAN: AACCM1284B] CO No 45/Mum/20 In ITA No. 2883/Mum/19 Assessment year: 2015-16 Mumbai Railway Vikas Nigam Limited ……………….…Cross objector 2nd floor, Church…

DCIT (E) 2(1), Mumbai vs. Mumbai Railway Vikas Corpn Ltd, Mumbai

…CO No 43/Mum/20 ITA No. 2881/Mum/19 Assessment year: 2013-14 Page 1 of 38 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'D' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Pavan Kumar Gadale (Judicial Member)] ITA No. 2881/Mum/19 Assessment year: 2013-14 Deputy Commissioner of Income Tax Exemptions 2(1), Mumbai ……………….………Appellant Vs. Mumbai Railway Vikas Nigam Limited ……………………Respondent 2nd floor, Churchgate Station Building Churchgate, Mumbai 400 00 [PAN: AACCM1284B] CO No 43/Mum/20 In ITA No. 2881/Mum/19 Assessment year: 2013-14 Mumbai Railway Vikas Nigam Limited ……………….…Cross objector 2nd floor, Churc…

DCIT (E) 2(1), Mumbai vs. Mumbai Railway Vikas Corpn Ltd, Mumbai

…CO No 42/Mum/20 ITA No. 2880/Mum/19 Assessment year: 2012-13 Page 1 of 37 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'D' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Pavan Kumar Gadale (Judicial Member)] ITA No. 2880/Mum/19 Assessment year: 2012-13 Deputy Commissioner of Income Tax Exemptions 2(1), Mumbai ……………….………Appellant Vs. Mumbai Railway Vikas Nigam Limited ……………………Respondent 2nd floor, Churchgate Station Building Churchgate, Mumbai 400 00 [PAN: AACCM1284B] CO No 42/Mum/20 In ITA No. 2880/Mum/19 Assessment year: 2012-13 Mumbai Railway Vikas Nigam Limited ……………….…Cross objector 2nd floor, Churc…

ITO (E) 2(3), Mumbai vs. Shanmukhananda Fine Arts & Sangeetha Sabha, Mumbai

In the result, both the appeals of the Revenue are dismissed

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER ITA Nos.2025 & 2026/M/2019 Assessment Years: 2012-13 & 2013-14 Income Tax Officer M/s. Sri (Exemptions)-2(3), Shanmukhanand Fine Room No.513, 5th Floor, Arts and Sangeetha Piramal Chambers, Sabha, Income Tax Office, Plot No.292, Vs. Lalbaug, Shanmukhanand Hall, Parel, Mumbai – 400 012 Comrade Harbanslal Marg, Sion (East), Mumbai – 400 022 PAN: AAATS2694E (Appellant) (Respondent) Present for: Assessee by : Shri Paresh Shaparia, A.R. Revenue by : Shri T.S. Khalsa, D.R. D…

The Fine Arts Society, Mumbai vs. ITO (E) 2(4), Mumbai

In the result, both the appeals of the assessee are party allowed

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 2171/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2011-12)

…of res judicata are not applicable to the income tax proceedings. But, at the same time it is also true that principles of consistency have to be followed while deciding the tax matters. In the case of International tractors Ltd., the Hon’ble Delhi High Court(397 ITR 696)has held that deductions allowed in the earlier assessment years should not be withdrawn unless the circumstances have changed. The Hon’ble Allahabad High Court in the matter of Zazsons export Ltd.(397 ITR 400) has held as under: In order to maintain consistency, a view, which had been accepted in an earlier order ought not to be disturbed unles…

The Fine Arts Society, Mumbai vs. Dy Director of Income Tax (Exemptions) - 1(2), Mumbai

In the result, both the appeals of the assessee are party allowed

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 2171/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2011-12)

…of res judicata are not applicable to the income tax proceedings. But, at the same time it is also true that principles of consistency have to be followed while deciding the tax matters. In the case of International tractors Ltd., the Hon’ble Delhi High Court(397 ITR 696)has held that deductions allowed in the earlier assessment years should not be withdrawn unless the circumstances have changed. The Hon’ble Allahabad High Court in the matter of Zazsons export Ltd.(397 ITR 400) has held as under: In order to maintain consistency, a view, which had been accepted in an earlier order ought not to be disturbed unles…

M/S. Shrm Food & Allied Services Pvt. Ltd, Mumbai vs. The ITO WD 8(3)(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ ई” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, संदीप एवं संदीप संदीप गोसांई संदीप गोसांई गोसांई, "याियक गोसांई "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Sandeep Gosain,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./596/Mum/2008,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" SHRM Food…

DCIT 1(2)-2, Mumbai vs. Ozoneland Agro P.Ltd, Mumbai

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “सी मुंबई सी सी” खंडपीठ सी खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“C”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं अमरजीत एवं अमरजीत अमरजीत "सह अमरजीत "सह "सह, "याियक "सह "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./4854/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2013-14 िनधा"रण िनधा"रण वष" वष" DCIT-1(2)-2 M/s. Ozoneland Agro Pv…