113 (Delhi.), (iv) Eicher Motors Ltd. v. CIT

77 Taxmann.com 305Income Tax Appellate Tribunal2017#18344 most cited

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Judgments citing 113 (Delhi.), (iv) Eicher Motors Ltd. v. CIT

BHARATKUMAR RAJENDRAPRASAD DAVE,,AHMEDABAD vs. DCIT, CIRCLE-4(2),, AHMEDABAD

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 1926/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2014-15

Bench: Us.

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R

Section 143(3)Section 14ASection 234ASection 271

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 1925 & 1926/Ahd/2017 Assessment Years 2013-14 & 2014-15 Bharatkumar The ACIT, Rajendraprasad Dave, Circle-4(2), 12, Vasuma Hills, Vs Ahmedabad Vastrapur, Ahmedabad (Respondent) PAN: ADYPD 4923 E (Appellant) Assessee by: Shri Tushar Hemani, Sr. A.R. & Shri Parimalsinh B. Parmar, A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 20-10-2022 Date of pronouncement : 20-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These a…

BHARATKUMAR RAJENDRAPRASAD DAVE,,AHMEDABAD vs. ACIT, CIRCLE-4(2),, AHMEDABAD

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 1925/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2013-14

Bench: Us.

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R

Section 143(3)Section 14ASection 234ASection 271

CARE RATINGS LTD.,MUMBAI vs. ASSTT, CIT-6(2)(1), MUMBAI

Accordingly, the disallowance of Rs.1,07,16,645/- made by the A.O u/s 14A r.w Rule 8D is vacated. The Ground of appeal No. 1 is allowed in terms of our aforesaid observations

ITA 1832/MUM/2020[2016-17]Status: DisposedITAT Mumbai08 Oct 2021AY 2016-17

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Care Ratings Limited Asst. Commissioner Of 4Th Floor, Godrej Vs. Income Tax-6(2)(1), Coliseum, Somaiya Aayakar Bhavan, Hospital Road, Off Maharishi Karve Road, Eastern Express Highway, Mumbai – 400 020 Sion (East), Mumbai – 400 022 Pan No. Aaacc4587F (Assessee) (Revenue) Assessee By : Shri Tejas Sodha, A.R Revenue By : Ms. Shreekala Pardeshi, D.R Date Of Hearing : 04/10/2021 Date Of Pronouncement : 08/10/2021

For Appellant: Shri Tejas Sodha, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R

Section 143(2)Section 143(3)Section 14A

…ITA No.1832/Mum/2020 A.Y. 2016-17 1 Care Ratings Limited Vs. ACIT-6(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Care Ratings Limited Asst. Commissioner of 4th Floor, Godrej Vs. Income Tax-6(2)(1), Coliseum, Somaiya Aayakar Bhavan, Hospital Road, Off Maharishi Karve Road, Eastern Express Highway, Mumbai – 400 020 Sion (East), Mumbai – 400 022 PAN No. AAACC4587F (Assessee) (Revenue) Assessee by : Shri Tejas Sodha, A.R Revenue by : Ms. Shreekala Pardeshi, D.R Date of Hearing : 04/10/2021 Date of pronouncement…

SBI CAPITAL MARKETS LTD.,MUMBAI vs. ADDL.C.I.T. LTU, MUMBAI

In the result, the 1st, 2nd, 3rd and 4th ground of appeals are partly allowed

ITA 2483/MUM/2012[2008-09]Status: DisposedITAT Mumbai09 Feb 2018AY 2008-09

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 Sbi Capital Markets Ltd. Addl.Cit Ltu, 202, Maker Tower E, Cuff 29Th Floor Centre-I, Vs. Parade, World Trade Centre, Mumbai-400005 Cuffe Parade, Mumbai-400005 Pan No. Aaacs7914E Appellant Respondent Assessee By : Mr. Rajnikant V. Chaniyari, Ar Revenue By : Mr. V. Justin, Dr Date Of Hearing : 15/11/2017 Date Of Pronouncement : 09/02/2018

For Appellant: Mr. Rajnikant V. Chaniyari, ARFor Respondent: Mr. V. Justin, DR

Section 143(3)Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 SBI Capital Markets Ltd. Addl.CIT LTU, 202, Maker Tower E, Cuff 29th floor Centre-I, Vs. Parade, World Trade Centre, Mumbai-400005 Cuffe Parade, Mumbai-400005 PAN No. AAACS7914E Appellant Respondent Assessee by : Mr. Rajnikant V. Chaniyari, AR Revenue by : Mr. V. Justin, DR Date of Hearing : 15/11/2017 Date of pronouncement : 09/02/2018 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee are dir…

JUMANA VAHANVATI,MUMBAI vs. ADDL CIT RG 12(2), MUMBAI

Accordingly. This ground raised by the assessee is allowed

ITA 308/MUM/2016[2010-11]Status: DisposedITAT Mumbai03 Jan 2018AY 2010-11

Bench: Sh. R. C. Sharma, Am & Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 308/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2010-11)

For Appellant: Shri Yogesh A Thar &For Respondent: Ms. Arju Garodia

Section 143(1)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SH. R. C. SHARMA, AM & SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 308/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) ACIT RG 12(2) Jumana Vahanvati Buckley Court, 21st and 22nd R. No. 123A, Aayakar बिधम/ Bhavan, Duplex, No. 6, Nathalal Vs. Mumbai Parekh Marg, Colaba, Mumbai-39 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. ABUPV1085D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Yogesh A Thar & Ms. Ikshu Shah प्रत्यथीकीओरसे/Respondentby : Ms. Arju Garodia सुनवाईकीतारीख/ : 27/11/2017 Date of Hearing घोषणाकीतारीख / : 03/…