1. National Thermal Power Corporation v. CIT

229 ITR 386Reported decision#20051 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing 1. National Thermal Power Corporation v. CIT

M/S. BRIGHTSTAR INFRASTRUCTURE PVT. LTD,MUMBAI vs. ADDL/JT/DY/CIT/ITO/NFAC, DELHI

In the result, the appeal of the assesse is allowed

ITA 746/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Jun 2023AY 2017-18

For Appellant: Ketan Ved/Ms. Urvi Mehta/For Respondent: Aditya M Rai

Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 156Section 234BSection 270A

…P a g e | 1 Brightstar Infrastructure Pvt. Ltd. Vs.Add/Joint/DCIT/ITO, NFAC IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Brightstar Infrastructure Vs. Additional/Joint/Deputy/ Private Limited Assistant Commissioner 610, Tulsiani Chambers of Income Tax/Income Nariman Point, Tax Officer, National Mumbai – 400021 Faceless Assessment Center, Delhi स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCB8367Q Appellant .. Respondent [ Appellant by : Ketan Ved/Ms. Urvi Mehta/ Abdulkadir Jawadwala Respondent by : Aditya M Rai Date of Hea…

RINA S. MEHTA,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, the appeal of the assessee is partly allowed

ITA 3120/MUM/2015[1995-96]Status: DisposedITAT Mumbai17 Jul 2019AY 1995-96

Bench: Shri Sandeep Gosain & Shri Rajesh Kumarassessment Year: 1995-96

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Dr. P. Daniel, (Spl. Counsel for Deptt.)

Section 144Section 147Section 234ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 1995-96 Rina S. Mehta, DCIT, CC-4(1), 32, Madhuli Aayakar Bhavan, Vs. Dr. A.B. Road, M.K. Road, Worli, Mumbai – 400 018 Mumbai - 400020 PAN: ABNPM 8219R (Appellant) (Respondent) Present for: Assessee by : Shri Dharmesh Shah, A.R. Shri Dhaval Shah, A.R. Revenue by : Dr. P. Daniel, (Spl. Counsel for Deptt.) Date of Hearing : 09.05.2019 Date of Pronouncement : 17.07.2019 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been p…

BHUPENDRA C. DALAL,MUMBAI vs. DCIT (OSD-II) CR-7, MUMBAI

In the result, all the four appeals of the assessee are partly allowed

ITA 5324/MUM/2013[1991-92]Status: DisposedITAT Mumbai24 May 2019AY 1991-92

Bench: Shri Sandeep Gosain & Shri Rajesh Kumar

For Appellant: Shri Vipul Joshi, A.RFor Respondent: Dr. P. Daniel, D.R

Section 143(3)Section 254ASection 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA Nos.5323, 5324, 5325 & 5326/M/2013 Assessment Years: 1990-91, 1991-92, 1992-93 & 1993-94 Shri Bhupendra C. Dalal, DCIT (OSD-II), CR-7, Dalal Street, Vs. Aayakar Bhavan, Mumbai – 400 023 4th Floor, 101 M.K. Road, PAN: AABPD 3308H Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : Shri Vipul Joshi, A.R. Revenue by : Dr. P. Daniel, D.R. Date of Hearing : 09.05.2019 Date of Pronouncement : 24.05.2019 O R D E R Per Rajesh Kumar, Accountant Member:…

BHUPENDRA C. DALAL,MUMBAI vs. DCIT (OSD-II) CR-7, MUMBAI

In the result, all the four appeals of the assessee are partly allowed

ITA 5323/MUM/2013[1990-91]Status: DisposedITAT Mumbai24 May 2019AY 1990-91

Bench: Shri Sandeep Gosain & Shri Rajesh Kumar

For Appellant: Shri Vipul Joshi, A.RFor Respondent: Dr. P. Daniel, D.R

Section 143(3)Section 254ASection 271Section 271(1)(c)