2011-TIOL-470-HC- DEL- IT) 4 CIT v. Bennett Coleman & Co. Ltd. (259 CTR (Born.) 383) 5 CIT v. Glow Tech Steels P. Ltd. (

24 Taxmann.com 309High Court2012#24022 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing 2011-TIOL-470-HC- DEL- IT) 4 CIT v. Bennett Coleman & Co. Ltd. (259 CTR (Born.) 383) 5 CIT v. Glow Tech Steels P. Ltd. (

MAHENDRA G GANDHI,MUMBAI vs. ITO 21(1)(3), MUMBAI

In the result, appeal of the assessee is allowed as above

ITA 7642/MUM/2013[2009-10]Status: DisposedITAT Mumbai16 Feb 2018AY 2009-10

Bench: Shri G.S.Pannu & Shri Ravish Soodmahendra G. Gandhi, 1,Yeshwant Bhuvan, Ram Mandir Rd., Vile Parle East, Mumbai 400057 Pan: Aabpg8818M ...... Appellant Vs. The Ito 21(1)(3), Mumbai 400051. .... Respondent

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Suman Kumar

Section 142(1)Section 271(1)(c)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Mahendra G. Gandhi, 1,Yeshwant Bhuvan, Ram Mandir Rd., Vile Parle East, Mumbai 400057 PAN: AABPG8818M ...... Appellant Vs. The ITO 21(1)(3), Mumbai 400051. .... Respondent Appellant by : Shri Mayur Kisnadwala Respondent by : Shri Suman Kumar Date of hearing : 23/11/2017 Date of pronouncement : 16/ 02 /2018 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2009-10 is directed against the order passed by CIT(A)-32, Mumbai…

DCIT 10(1), MUMBAI vs. KODAK INDIA P. LTD, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 1533/MUM/2014[1997-98]Status: DisposedITAT Mumbai05 Dec 2016AY 1997-98

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आयकर अपीऱ सं./Ita No.1533/Mum/2014 (निर्धारण वषा / Assessment Year :1997-98) Dcit-10(1), Mumbai Vs. M/S. Kodak India Pvt. Ltd., 6Th Floor, B-Wing, Vinay Bhavya Complex, 159A, Cst Road, Kalina, Santacruz, Mumbai - 400098 Pan/Gir No. Aaack2172J Appellant) .. Respondent)

Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM आयकर अपीऱ सं./ITA No.1533/Mum/2014 (निर्धारण वषा / Assessment Year :1997-98) DCIT-10(1), Mumbai Vs. M/s. Kodak India Pvt. Ltd., 6th Floor, B-wing, Vinay Bhavya Complex, 159A, CST Road, Kalina, Santacruz, Mumbai - 400098 PAN/GIR No. AAACK2172J Appellant) .. Respondent) Revenue by Shri A. Ramachandran Assessee by Shri Jitendra Jain Date of Hearing 25/10/2016 Date of Pronouncement 05/12 /2016 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue against the order of CIT(A) for the ass…

SUSHIL K AGARWAL,MUMBAI vs. ASST CIT CIR 122(3), MUMBAI

In the result, the appeal of the assessee for the AY 2008-09 is allowed

ITA 508/MUM/2013[2008-09]Status: DisposedITAT Mumbai28 Oct 2016AY 2008-09

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09

For Appellant: Shri. K. GpoalFor Respondent: Shri. A.K. Kardam

Section 10Section 143(1)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI B.R.BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2008-09 Sushil K Agarwal, Asst. CIT CIT CIR 12 (3) 302 Vikas 11 Bank Street Fort Room No 658, 6th Floor, Aayakar Mumbai- 400 001. Bhawan, M K Road Mumbai. Vs. 400020 PAN AABPA1544N (Appellant) (Respondent) Appellant by : Shri. K. Gpoal Respondent by : Shri. A.K. Kardam Date of Hearing: 18/10/2016 Date of Pronouncement: 28/10/2016 O R D E R PER RAM LAL NEGI, JM This appeal has been preferred by the assessee against order dated 26/11/2012 passed by the CIT(Appeals)-23,…