21 (Bombay), CIT v. India Terminal Connectors Systems Ltd.

21 Taxmann.com 69High Court2012#23605 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 147 Section 153A Section 234B Section 234C Section 271(1)(c)Section 68

Judgments citing 21 (Bombay), CIT v. India Terminal Connectors Systems Ltd.

Balaji Buillion & Commodities (India) Pvt. Ltd., Mumbai vs. DCIT - CC- 7(1), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 3599/MUM/2018[2009-10]Status: DisposedITAT Mumbai03 Apr 2024AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Years: 2009-10 M/S Balaji Bullion & Dcit Central Circle-7(1), Commodities (India) Pvt. Ltd., Mumbai. 118/120, 3Rd Floor, Ashoka Vs. House Zaveri Baazar, Mumbai-400 002. Pan No. Aadcb 0236 F Appellant Respondent : Mr. N.M. Porwal Assessee By Revenue By : Mr. S. Srinivasu, Cit-Dr : 27/03/2024 Date Of Hearing Date Of Pronouncement : 03/04/2024

For Respondent: Mr. N.M. Porwal

Section 234BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Years: 2009-10 M/s Balaji Bullion & DCIT Central Circle-7(1), Commodities (India) Pvt. Ltd., Mumbai. 118/120, 3rd floor, Ashoka Vs. House Zaveri Baazar, Mumbai-400 002. PAN NO. AADCB 0236 F Appellant Respondent : Mr. N.M. Porwal Assessee by Revenue by : Mr. S. Srinivasu, CIT-DR : 27/03/2024 Date of Hearing Date of pronouncement : 03/04/2024 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 28.03.2018 passed by…

Nagpur Power & Industries Ltd, Mumbai vs. A.C.I.T.-3(2)(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 505/MUM/2023[2009-2010]Status: DisposedITAT Mumbai01 Aug 2023AY 2009-2010

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Nagpur Power & Industries Ltd V. Acit – 3(2)(2) 20Th Floor, Nirmal Aayakar Bhavan, M.K. Road Nariman Point, Mumbai – 400021 Mumbai - 400020 Pan: Aaacn5438N (Appellant) (Respondent) Assessee Represented By : Shri Surinder Mehra Department Represented By : Dr. Mahesh Akhade & Shri Chetan Kacha

Section 143(1)Section 143(2)Section 143(3)Section 148Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER M/s. Nagpur Power & Industries Ltd v. ACIT – 3(2)(2) 20th Floor, Nirmal Aayakar Bhavan, M.K. Road Nariman Point, Mumbai – 400021 Mumbai - 400020 PAN: AAACN5438N (Appellant) (Respondent) Assessee Represented by : Shri Surinder Mehra Department Represented by : Dr. Mahesh Akhade & Shri Chetan Kacha Date of Conclusion of Hearing : 11.05.2023 Date of Pronouncement : 01.08.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the asses…

Gurdish Kaur Khular, Jalandhar vs. ACIT( International Taxation), Circle, Chandigarh

In the result, appeal of the assessee is allowed

ITA 121/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh22 Jul 2021AY 2011-12

For Appellant: Shri Ashray Sarna, CAFor Respondent: Smt. Meenakshi Vohra, Addl. CIT

Section 144Section 147Section 148Section 271Section 69

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" BEFORE: SHRI. N.K.SAINI, VICE PRESIDENT आयकर अपील सं./ ITA No.121/Chd/2020 "नधा"रण वष" / Assessment Year : 2011-12 Gurdish Kaur Khullar The Asstt. CIT बनाम 192A, Urban Estate, Phase-II (International Taxation), Jalandhar Circle, Chandigarh "थायी लेखा सं./PAN NO: IDPPK8909A अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashray Sarna, CA राज"व क" ओर से/ Revenue by : Smt. Meenakshi Vohra, Addl. CIT सुनवाई क" तार"ख/Date of H…