(1) S D Corporation (P) Ltd. v. Pr.CIT

102 Taxmann.com 226Reported decision2019#16413 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing (1) S D Corporation (P) Ltd. v. Pr.CIT

Ravi Developments, Mumbai vs. PCIT(Central), Pune, Mumbai

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

ITA 1136/MUM/2022[2017-18]Status: DisposedITAT Mumbai31 Jan 2023AY 2017-18

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Mahaveer JainFor Respondent: Smt. Riddhi Mishra
Section 142(1)Section 143(2)Section 143(3)Section 23Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1136/Mum./2022 (Assessment Year : 2017–18) Ravi Developments 76, Laxmi Palace, Mathuradas Road ……………. Appellant Kandivali (W), Mumbai 400 067 PAN – AAAFR2516G v/s Principal Commissioner of Income Tax …………….Respondent (Central), Pune Assessee by : Shri Mahaveer Jain Revenue by : Smt. Riddhi Mishra Date of Hearing – 12/01/2023 Date of Order – 31/01/2023 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the assessee challenging…

M/S. Othello Developers, Baroda vs. The ITO, Ward-1(2)(4), Baroda

In the result, appeal of the assessee is allowed for statistical purpose

ITA 357/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 Othello Developers Ito, Ward-1(2)(4) 402, 4Th Floor Vs Vadodara. R.K. Centre, Fatehgunj Main Road, Fatehgunj Vadodara 390 002. Pan : Aabfo 4301 M

For Respondent: Shri Anshu Prakash, CIT-DR
Section 143(3)Section 23Section 263

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2015-16 Othello Developers ITO, ward-1(2)(4) 402, 4th Floor Vs Vadodara. R.K. Centre, Fatehgunj Main Road, Fatehgunj Vadodara 390 002. PAN : AABFO 4301 M (Applicant) (Responent) : Shri Bhavin J. Marfatia, AR Assessee by Revenue by : Shri Anshu Prakash, CIT-D…

Tata Housing Development Company Ltd., Mumbai vs. Pr. CIT- 8, Mumbai

In the result, the impugned order is quashed and the appeal of the assessee is allowed

ITA 3493/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Sept 2020AY 2014-15

Bench: Shri Vikas Awasthy & Shri Manoj Kumar Aggarwalआअसं. 3492/मुं/2019 ("न.व.2015-16) आअसं. 3493/मुं/2019 ("न.व.2014-15) Tata Housing Development Company Limited, ‘E’ Block, Voltas Compound, T.B. Kadam Marg, Chinchpokli, Mumbai 400 033 Pan: Aaact0191Q ...... अपीलाथ" /Appellant बनाम Vs. The Pcit- 8, Room No.611, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent

For Appellant: Shri Madhur AgarwalFor Respondent: Shri R. Manjunatha Swamy
Section 142(1)Section 263Section 36(1)(iii)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ई”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आअसं. 3492/मुं/2019 ("न.व.2015-16) आअसं. 3493/मुं/2019 ("न.व.2014-15) TATA HOUSING DEVELOPMENT COMPANY LIMITED, ‘E’ BLOCK, VOLTAS COMPOUND, T.B. KADAM MARG, CHINCHPOKLI, MUMBAI 400 033 PAN: AAACT0191Q ...... अपीलाथ" /Appellant बनाम Vs. The PCIT- 8, Room No.611, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by…

Tata Housing Development Company Ltd., Mumbai vs. Pr. CIT- 8, Mumbai

In the result, the impugned order is quashed and the appeal of the assessee is allowed

ITA 3492/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Sept 2020AY 2015-16

Bench: Shri Vikas Awasthy & Shri Manoj Kumar Aggarwalआअसं. 3492/मुं/2019 ("न.व.2015-16) आअसं. 3493/मुं/2019 ("न.व.2014-15) Tata Housing Development Company Limited, ‘E’ Block, Voltas Compound, T.B. Kadam Marg, Chinchpokli, Mumbai 400 033 Pan: Aaact0191Q ...... अपीलाथ" /Appellant बनाम Vs. The Pcit- 8, Room No.611, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent

For Appellant: Shri Madhur AgarwalFor Respondent: Shri R. Manjunatha Swamy
Section 142(1)Section 263Section 36(1)(iii)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ई”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आअसं. 3492/मुं/2019 ("न.व.2015-16) आअसं. 3493/मुं/2019 ("न.व.2014-15) TATA HOUSING DEVELOPMENT COMPANY LIMITED, ‘E’ BLOCK, VOLTAS COMPOUND, T.B. KADAM MARG, CHINCHPOKLI, MUMBAI 400 033 PAN: AAACT0191Q ...... अपीलाथ" /Appellant बनाम Vs. The PCIT- 8, Room No.611, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by…

Vrinda Sharad Bal, Mumbai vs. Pr. CIT- 21, Mumbai

In the result, the appeal is allowed

ITA 2846/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Aug 2019AY 2014-15

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2014-15 Smt. Vrindasharad Bal, A-7, Pr. Commissioner Of Income Tax- Kamdar Building, Gokhale 21, Mumbai, Room No. 364, 3Rd Vs. Road, Dadar, Mumbai- Floor, Aayakarbhavan, M.K. Road, 400028. Mumbai-400020. Pan No. Aezpb8307E Appellant Respondent

For Appellant: Mr. Mihir Naniwadekar, ARFor Respondent: Mr. D.G. Pansari, DR
Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Smt. VrindaSharad Bal, A-7, Pr. Commissioner of Income Tax- Kamdar Building, Gokhale 21, Mumbai, Room No. 364, 3rd Vs. Road, Dadar, Mumbai- floor, AayakarBhavan, M.K. Road, 400028. Mumbai-400020. PAN No. AEZPB8307E Appellant Respondent Assessee by : Mr. Mihir Naniwadekar, AR Revenue by : Mr. D.G. Pansari, DR Date of Hearing : 14/08/2019 Date of pronouncement : 28/08/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. Th…

(1) S D Corporation (P) Ltd. v. Pr.CIT (102 Taxmann.com 226) — Cited in 5 Judgments | BharatTax