1. Topstar Mercantile Pvt. Ltd. v. ACIT

225 CTR 351High Court#23738 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2018 to 2018.

Judgments citing 1. Topstar Mercantile Pvt. Ltd. v. ACIT

Gera Developments Pvt. Ltd., Pune vs. Commissioner of Income-Tax (Appeals) -1

In the result, appeal of the Revenue is dismissed

ITA 1609/PUN/2014[2005-06]Status: DisposedITAT Pune01 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 597/Pun/2013 िनधा"रण वष" / Assessment Year : 2005-06

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 154Section 69

…the Act towards the cash expenses discovered during the survey action, the assessee submitted the following written submissions: In support of his arguments, assessee relied on the following judgments/decisions : 1. Topstar Mercantile Pvt. Ltd. Vs. ACIT 225 CTR 351 (Bom.) 2. Mahindra & Mahindra Vs. DCIT 122 ITD 216 (SB) (Mum-Trib.) 3. Trend Micro India Pvt. Ltd. Vs. DCIT 64 taxmann.com 462 (Delhi-Trib.) 4. ACIT Vs. Anima Investment Ltd. 73 ITD 125 (Delhi (TM) 5. ACIT Vs. Maersk Global Service Centre India Pvt. Ltd. 141 ITR 541 (Mum. Trib.) 6. ACIT Vs. Prakash I Shah 115 ITD 167 (Mum. Trib.) 7. ACIT Vs. Tech…

Dy. CIT, Circle 1(2), Pune vs. Gera Development Pvt. Ltd., Pune

In the result, appeal of the Revenue is dismissed

ITA 767/PUN/2013[2005-06]Status: DisposedITAT Pune01 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 597/Pun/2013 िनधा"रण वष" / Assessment Year : 2005-06

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 154Section 69

…the Act towards the cash expenses discovered during the survey action, the assessee submitted the following written submissions: In support of his arguments, assessee relied on the following judgments/decisions : 1. Topstar Mercantile Pvt. Ltd. Vs. ACIT 225 CTR 351 (Bom.) 2. Mahindra & Mahindra Vs. DCIT 122 ITD 216 (SB) (Mum-Trib.) 3. Trend Micro India Pvt. Ltd. Vs. DCIT 64 taxmann.com 462 (Delhi-Trib.) 4. ACIT Vs. Anima Investment Ltd. 73 ITD 125 (Delhi (TM) 5. ACIT Vs. Maersk Global Service Centre India Pvt. Ltd. 141 ITR 541 (Mum. Trib.) 6. ACIT Vs. Prakash I Shah 115 ITD 167 (Mum. Trib.) 7. ACIT Vs. Tech…

Gera Developments Pvt. Ltd., Pune vs. Asst. CIT, Circle 1(2), Pune

In the result, appeal of the Revenue is dismissed

ITA 597/PUN/2013[2005-06]Status: DisposedITAT Pune01 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 597/Pun/2013 िनधा"रण वष" / Assessment Year : 2005-06

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 154Section 69

…the Act towards the cash expenses discovered during the survey action, the assessee submitted the following written submissions: In support of his arguments, assessee relied on the following judgments/decisions : 1. Topstar Mercantile Pvt. Ltd. Vs. ACIT 225 CTR 351 (Bom.) 2. Mahindra & Mahindra Vs. DCIT 122 ITD 216 (SB) (Mum-Trib.) 3. Trend Micro India Pvt. Ltd. Vs. DCIT 64 taxmann.com 462 (Delhi-Trib.) 4. ACIT Vs. Anima Investment Ltd. 73 ITD 125 (Delhi (TM) 5. ACIT Vs. Maersk Global Service Centre India Pvt. Ltd. 141 ITR 541 (Mum. Trib.) 6. ACIT Vs. Prakash I Shah 115 ITD 167 (Mum. Trib.) 7. ACIT Vs. Tech…

1. Topstar Mercantile Pvt. Ltd. v. ACIT (225 CTR 351) — Cited in 3 Judgments | BharatTax