118 ITD 556 (Ahd), ITO vs Gopichand P. Godhwani (2005) 1SOT 374 (Mum), Sharmila Tagore v. JCIT

20 Taxmann.com 599High Court2012#11278 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing 118 ITD 556 (Ahd), ITO vs Gopichand P. Godhwani (2005) 1SOT 374 (Mum), Sharmila Tagore v. JCIT

ZEN INDUSTRIES PVT.LTD.,,AHMEDABAD vs. THE ITO, WARD-4(1)(4),, AHMEDABAD

Appeal is hereby allowed

ITA 1829/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Ms. Urvashi Sodhan, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1827 to 1829/Ahd/2019 (Assessment Years: 2013-14 to 2015-16) Zen Industries Pvt. Ltd. Vs. ITO 8th Floor, The Chambers, Opp. Ward-4(1)(4), New Gurudwara, S. G. Highway, Ahmedabad Ahmedabad [PAN No. AAACZ1598D] (Appellant) .. (Respondent) Assessee by : Ms. Urvashi Sodhan, AR Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 10.03.2022 Date of Pronouncement 16.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The bunch o…

ZEN INDUSTRIES PVT.LTD.,,AHMEDABAD vs. THE ITO, WARD-4(1)(4),, AHMEDABAD

Appeal is hereby allowed

ITA 1828/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Ms. Urvashi Sodhan, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1827 to 1829/Ahd/2019 (Assessment Years: 2013-14 to 2015-16) Zen Industries Pvt. Ltd. Vs. ITO 8th Floor, The Chambers, Opp. Ward-4(1)(4), New Gurudwara, S. G. Highway, Ahmedabad Ahmedabad [PAN No. AAACZ1598D] (Appellant) .. (Respondent) Assessee by : Ms. Urvashi Sodhan, AR Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 10.03.2022 Date of Pronouncement 16.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The bunch o…

ZEN INDUSTRIES PVT.LTD.,,AHMEDABAD vs. THE ITO, WARD-4(1)(4),, AHMEDABAD

Appeal is hereby allowed

ITA 1827/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Ms. Urvashi Sodhan, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1827 to 1829/Ahd/2019 (Assessment Years: 2013-14 to 2015-16) Zen Industries Pvt. Ltd. Vs. ITO 8th Floor, The Chambers, Opp. Ward-4(1)(4), New Gurudwara, S. G. Highway, Ahmedabad Ahmedabad [PAN No. AAACZ1598D] (Appellant) .. (Respondent) Assessee by : Ms. Urvashi Sodhan, AR Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 10.03.2022 Date of Pronouncement 16.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The bunch o…

ACIT 23(3), MUMBAI vs. SHAILAJA S. HEMDEV, MUMBAI

ITA 2926/MUM/2017[2012-13]Status: DisposedITAT Mumbai22 Mar 2019AY 2012-13

Bench: Shri Mahavir Singh, Jm & Shri M.Balaganesh, Am Assistant Commissioner Of Vs. Smt. Shailaja S. Hemdev 11/12Th Income Tax-23(3) Floor, Blair Room No.104, 1St Floor Apartments, Dr. Amberjkar Matru Mandir, Road, Bandra (W) Mumbai Mumbai – 400 050 Pan/Gir No.Abbph2668D (Appellant) .. (Respondent)

Section 143(3)Section 23Section 23(1)(a)Section 23(1)(b)Section 24Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI M.BALAGANESH, AM Assistant Commissioner of Vs. Smt. Shailaja S. Hemdev 11/12th Income Tax-23(3) Floor, Blair Room No.104, 1st Floor Apartments, Dr. Amberjkar Matru Mandir, Road, Bandra (W) Mumbai Mumbai – 400 050 PAN/GIR No.ABBPH2668D (Appellant) .. (Respondent) Revenue by Shri B.B. Rajendra Prasad Assessee by Shri Yogesh Thar / Shri Chaitanya D. Joshi Date of Hearing 07/03/2019 Date of Pronouncement 22/03/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.2926/Mum/2017 for A.Y.2012-13 arises out…

M.S.WELLNESS N. SOLUTIONS (INDIA) P.LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 10(2)(2), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 5112/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Jan 2019AY 2012-13
For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Vikash Kr. Agarwal, CITDR
Section 143(1)Section 143(2)Section 143(3)Section 23Section 23(1)(b)Section 234BSection 271(1)(c)Section 57

…No.1653/Mum/2009; iii) ACIT Vs. Sunil Kumar Agarwal (2012) 20 taxmann.com 330(Lucknow); iv) Realty finance & Leasing (P) Ltd. Vs. ITO (2006) 5 SOT 348 (Mum); v) Neelam Cable Mfg. CO Vs. ACIT (1997) 63 ITD 1 (Delhi); and vi) CIT Vs. R.J. Wood Pvt. Ltd. (2012) 20 Taxmann.com 599 (Delhi). Finally, ld. AR submitted that in view of the said decisions, in which it has clearly been laid down by the various judicial forums that all these expenses are allowed to be deducted while computing the annual letting value of the property. 6. On the other hand, ld. DR relied on the order of the CIT(A). 7. We have heard the ri…

SHAILAJA S. HEMDEV,MUMBAI vs. JCIT RG 19(3), MUMBAI

ITA 531/MUM/2015[2011-12]Status: DisposedITAT Mumbai02 Jun 2017AY 2011-12
For Appellant: Shri Yogesh TharFor Respondent: Shri Rajesh Ojha-DR
Section 143(3)Section 23(2)Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ ई” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम राम लाल लाल नेगी नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम राम लाल लाल नेगी नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./531/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Ms. Shailaj…

BANGGREEN HOLDINGS P.LTD,MUMBAI vs. DCIT RG 3(1), MUMBAI

In the result, appeal of the assessee for AY 2005-06 is allowed

ITA 1999/MUM/2014[2005-06]Status: DisposedITAT Mumbai31 May 2017AY 2005-06

Bench: Shri P.K. Bansal, Vice- & Shri Pawan Singh

For Respondent: Shri Suman Kumar (DR)
Section 143(3)Section 253Section 254(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI P.K. BANSAL, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 2000/Mum/2014 (Assessment Year-2007-08) Banggreen Holding Pvt. Ltd. DCIT Range (30(1) , Devidas Mansion, 4th Floor, Mumbai. Mereweather Road, Colaba, Vs. Mumbai-400039 PAN: AAACB2093F (Appellant) (Respondent) Assessee by Shri Yogesh A. Thar with : Ms Ayushi Modani (AR) Revenue by : Shri Suman Kumar (DR) Date of hearing : 31.05.2017 Date of Pronouncement : 31.05.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. These two appeals b…

RANJEET D VASWANI,MUMBAI vs. ACIT 12(3), MUMBAI

In the result, the appeal is partly allowed

ITA 3481/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Mr. Vimal Punmiya, ARFor Respondent: Ms. R.M. Madhavi, Sr. DR
Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Ranjeet D Vaswani Vs. The ACIT-12(3) 121 Maker Chambers, VI, Mumbai Nariman Point Mumbai-400021 AAEPV1835C (Appellant) (Respondent) Assessee by : Mr. Vimal Punmiya, AR Revenue by: Ms. R.M. Madhavi, Sr. DR Date of Hearing : 1/12/2016,10/03/2017 & 24/03/2017 Date of pronouncement: 19/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2009-10. The appeal is directed against the orde…

DHANO B VASWANI,MUMBAI vs. ACIT 12(3), MUMBAI

In the result, the appeal is dismissed

ITA 3480/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Ms. R.M. Madhavi, Sr. DR
Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Shri Dhano B Vaswani Vs. The ACIT-12(3) 121 Maker Chambers, VI, Mumbai Nariman Point Mumbai-400021 AAEPV1833E (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya, AR Revenue by: Ms. R.M. Madhavi, Sr. DR Date of Hearing: 1/12/2016,10/03/2017 & 24/03/2017 Date of pronouncement: 19/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2009-10. The appeal is directed against the orde…

118 ITD 556 (Ahd), ITO vs Gopichand P. Godhwani (2005) 1SOT 374 (Mum), Sharmila Tagore v. JCIT (20 Taxmann.com 599) — Cited in 9 Judgments | BharatTax