1 ITR 130 (Mum); CIT v. Anita Jain

182 Taxmann 173High Court2009#23240 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2022.

Judgments citing 1 ITR 130 (Mum); CIT v. Anita Jain

Bijul Pharmachem Pvt Ltd., Mumbai vs. DCIT Circle- 2 (1)91), Mumbai

In the result, this appeal by the assessee stands allowed for statistical purpose

ITA 7565/MUM/2019[2014-15]Status: DisposedITAT Mumbai01 Mar 2022AY 2014-15

Bench: Shri Shamim Yahya

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member I.T.A. No. 7565/Mum/2019 (Assessment Year 2014-15) Vs. DCIT,Circle-2(1)(1) Bijul Pharmachem Pvt.Ltd. 3rd Floor, Suri Building Room No.637A, 74/80, Babugenu Road Aaykar Bhawan Kalbadevi, M.K.Road Mumbai-400 002 Mumbai-400 020 PAN : AABCB3518N (Appellant) (Respondent) Shri Subhodh Ratnaparkhi Assessee by Department by Shri Abhirama Karthikeyan, CIT-DR Date of Hearing 16.12.2021 Date of 01.03.2022 Pronouncement O R D E R Per Shri Shamim Yahya (AM) :- This appeal by the assessee is directed against the order…

M/S Kartikeya Manganese & Iron Ores Pvt Ltd, Sandur vs. Assistant Commissioner of Income Tax Circle-1, Bellary

In the result, ground Nos

ITA 468/BANG/2019[2014-15]Status: DisposedITAT Bangalore04 Nov 2020AY 2014-15

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.K.R.Pradeep, AdvocateFor Respondent: Sri.Priyadarshi Mishra, JCIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.468/Bang/2019 : Asst.Year 2014-2015 M/s.Kartikeya Manganese & Iron The Dy.Commissioner of Ores Private Limited, Kartikeya Income-tax, Circle 6(1)(1) v. Nivas, Kruthika Farms Bengaluru. Sandur – 583 119. PAN : AACCK0891Q. (Appellant) (Respondent) Appellant by : Sri.K.R.Pradeep, Advocate Respondent by : Sri.Priyadarshi Mishra, JCIT-DR Date of Date of Hearing : 03.11.2020 Pronouncement : 04.11.2020 O R D E R Per George George K, JM : This appeal at the instance of the assessee is direc…

ACIT, New Delhi vs. M/S. Elel Hotels & Investment Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 1080/DEL/2014[2008-09]Status: DisposedITAT Delhi29 Jul 2016AY 2008-09

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.L.P.SAHU, ACCOUNTANT MEMBER I.T.A .No.-1080/Del/2014 (ASSESSMENT YEAR-2008-09) ACIT, Vs ELEL Hotels & Investment Ltd., Circle-13, Hotel Sea Rock, Bank Stand, New Delhi B.J.Road, Bandra (W), Mumbai (APPELLANT) PAN-AAACE2846 (RESPONDENT) Assessee by Sh. Manoj Kr. Chopra, Sr.DR Revenue by Sh. Ajay Wadhwa, Adv. Date of Hearing 05.05.2016 Date of Pronouncement 29.07.2016 ORDER PER DIVA SINGH, JM The present appeal has been filed by the revenue assailing the correctness of the order dated 19.12.2013 of…

1 ITR 130 (Mum); CIT v. Anita Jain (182 Taxmann 173) — Cited in 3 Judgments | BharatTax