(2003) 261 ITR 256 (Bom):…… (ii) CIT-III v. Panchmahal Steel Ltd.

33 Taxmann.com 10High Court2013#20631 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing (2003) 261 ITR 256 (Bom):…… (ii) CIT-III v. Panchmahal Steel Ltd.

THE ACIT, CIRCLE-2(1)(2),, AHMEDABAD vs. MUNDRA INTERNATIONAL CONTAINER TERMINAL PVT. LTD.,, KUTCH

In the result, the appeal of the revenue is dismissed

ITA 2171/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2013-14

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R

Section 143(2)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 1117, 2171 & 2172 /Ahd/2017 Assessment Year 2011-12 to 2013-14 The ACIT, Mundra International Circle-2(1)(2), Container Terminal Pvt. Ahmedabad Vs Ltd. New Mundra Port, (Appellant) Navinal Island, Post Box No. 8, Mundra, Kutch PAN: AADCA0917C (Respondent) Revenue by: Shri Alok Singh, CIT-D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 18-06-2019 Date of pronouncement : 28-06-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- All the…

THE ACIT, CIRCLE-2(1)(2),, AHMEDABAD vs. M/S. MUNDRA INTERNATIONAL CONTAINER TERMINAL PVT. LTD.,, KUTCH

In the result, the appeal of the revenue is dismissed

ITA 1117/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2012-13

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R

Section 143(2)Section 14ASection 32

ARJAV DIAMONDS (INDIA) P.LTD,MUMBAI vs. ADDL CIT 5(1), MUMBAI

In the result, appeal of the assessee is allowed in part

ITA 7467/MUM/2012[2008-09]Status: DisposedITAT Mumbai17 May 2017AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Arjav Diamonds (India) Pvt. Vs. Acit – 5(1), Mumbai Ltd., 314, Prasad Chambers, Opera House, Mumbai – 400 004 Pan/Gir No. Aagca2472D Appellant) .. Respondent)

Section 143(3)Section 14ASection 43Section 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM Arjav Diamonds (India) Pvt. Vs. ACIT – 5(1), Mumbai Ltd., 314, Prasad Chambers, Opera House, Mumbai – 400 004 PAN/GIR No. AAGCA2472D Appellant) .. Respondent) Assessee by Shri Vijay Mehta & Shri Anuj Kigondwala Revenue by Shri A Ramachandran Date of Hearing 17/03/2017 Date of Pronouncement 17/05/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 9, Mumbai dated 09/10/2012 for the A.Y.2008-09 in the matter of order passed u/s.143(3) of the IT…

HIRACO INDIA P.LTD,MUMBAI vs. DCIT 5(1), MUMBAI

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

ITA 2300/MUM/2015[2009-10]Status: DisposedITAT Mumbai20 Jan 2016AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. N.2300/Mum/2015 (ननधधायण वषा / Assessment Year:2009-10) बनाम/ M/S Hiraco India Pvt.Ltd, Dy.Commissioner Of Income Gw 2050, Tax-5(1), Vs. Bharat Diamond Bourse, Aayakar Bhavan, Bandra Kurla Complex, M K Road, Babdra (E), Mumbai-400020. Mumbai-400051 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एच” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. N.2300/Mum/2015 (ननधधायण वषा / Assessment Year:2009-10) बनाम/ M/s Hiraco India Pvt.Ltd, Dy.Commissioner of Income GW 2050, Tax-5(1), Vs. Bharat Diamond Bourse, Aayakar Bhavan, Bandra Kurla Complex, M K Road, Babdra (E), Mumbai-400020. Mumbai-400051 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./PAN. :AACCHO427M अऩीरधथी ओय से / Assessee by Shri Vijay Mehta प्रत्मथी की ओय से/Revenue by Shri Vijay Soni सुनवधई की…