24 January 2012 in DIL Ltd. v. Asstt. CIT

18 Taxmann.com 290High Court2012#17111 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 133ASection 147Section 148Section 68

Judgments citing 24 January 2012 in DIL Ltd. v. Asstt. CIT

KRISHNA DEVELOPERS PVT LTD.,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE -10(1)(2), MUMBAI, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4292/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 May 2024AY 2009-10

Bench: Shri B.R. Baskaran & Ms.Kavitha Rajagopalassessment Year : 2009-10 M/S. Krishna Developers Pvt. Ltd. 508, Gundecha Chambers, Nagindas Master Road, Fort, Mumbai – 400 023. Pan: Aabck-5678-G ---- Appellant Vs. Assistant Commissioner Of Income Tax, Circle – 10(1)(2), Mumbai Room No.651, 6Th Floor, Aaykar Bhavan, M.K. Road, Mumbai – 400 020. --- Respondent

For Appellant: Shri Rakesh JoshiFor Respondent: Shri P.D. Chougule, Sr. DR
Section 115JSection 133ASection 143(1)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND MS.KAVITHA RAJAGOPAL, JUDICIAL MEMBER ASSESSMENT YEAR : 2009-10 M/s. Krishna Developers Pvt. Ltd. 508, Gundecha Chambers, Nagindas Master Road, Fort, Mumbai – 400 023. PAN: AABCK-5678-G ---- Appellant Vs. Assistant Commissioner of Income Tax, Circle – 10(1)(2), Mumbai Room No.651, 6th Floor, Aaykar Bhavan, M.K. Road, Mumbai – 400 020. --- Respondent Appellant by : Shri Rakesh Joshi Respondent by : Shri P.D. Chougule, Sr. DR Date of Hearing : 09/05/2024 Date of Pronouncement : 30/05/2024 O R D E R…

ITO WD 20(3)(1), MUMBAI vs. UNNOSOURCE CORPORATION, MUMBAI

In the result, the Revenue’s appeals for assessment years 2005-06 to 2008-09 are dismissed

ITA 5659/MUM/2014[2008-09]Status: DisposedITAT Mumbai08 Jul 2016AY 2008-09

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: Shri S. Senthil KumaranFor Respondent: Shri Pradip Kapasi
Section 10Section 10ASection 143(1)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member ITA Nos. 5656 to 5659/Mum/2014 (Assessment Years: 2005-06 to 2008-09) Income Tax Officer-20(3)(1) M/s. Unnosource Corporation 605, 6th Floor 8, Madhuparag, NN Road Vs. Piramal Chambers 69, Swastik Society, JVPD Schme Parel, Mumbai 400012 Vile Parle (W), Mumbai 400056 PAN - AABFU5036B Appellant Respondent Appellant by: Shri S. Senthil Kumaran Respondent by: Shri Pradip Kapasi Date of Hearing: 30.05.2016 Date of Pronouncement: 08.07.2016 O R D E R Per Jason P. Boaz, A.…

ITO WD 20(3)(1), MUMBAI vs. UNNOSOURCE CORPORATION, MUMBAI

In the result, the Revenue’s appeals for assessment years 2005-06 to 2008-09 are dismissed

ITA 5658/MUM/2014[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: Shri S. Senthil KumaranFor Respondent: Shri Pradip Kapasi
Section 10Section 10ASection 143(1)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member ITA Nos. 5656 to 5659/Mum/2014 (Assessment Years: 2005-06 to 2008-09) Income Tax Officer-20(3)(1) M/s. Unnosource Corporation 605, 6th Floor 8, Madhuparag, NN Road Vs. Piramal Chambers 69, Swastik Society, JVPD Schme Parel, Mumbai 400012 Vile Parle (W), Mumbai 400056 PAN - AABFU5036B Appellant Respondent Appellant by: Shri S. Senthil Kumaran Respondent by: Shri Pradip Kapasi Date of Hearing: 30.05.2016 Date of Pronouncement: 08.07.2016 O R D E R Per Jason P. Boaz, A.…

ITO WD 20(3)(1), MUMBAI vs. UNNOSOURCE CORPORATION, MUMBAI

In the result, the Revenue’s appeals for assessment years 2005-06 to 2008-09 are dismissed

ITA 5657/MUM/2014[2006-07]Status: DisposedITAT Mumbai08 Jul 2016AY 2006-07

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: Shri S. Senthil KumaranFor Respondent: Shri Pradip Kapasi
Section 10Section 10ASection 143(1)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member ITA Nos. 5656 to 5659/Mum/2014 (Assessment Years: 2005-06 to 2008-09) Income Tax Officer-20(3)(1) M/s. Unnosource Corporation 605, 6th Floor 8, Madhuparag, NN Road Vs. Piramal Chambers 69, Swastik Society, JVPD Schme Parel, Mumbai 400012 Vile Parle (W), Mumbai 400056 PAN - AABFU5036B Appellant Respondent Appellant by: Shri S. Senthil Kumaran Respondent by: Shri Pradip Kapasi Date of Hearing: 30.05.2016 Date of Pronouncement: 08.07.2016 O R D E R Per Jason P. Boaz, A.…

ITO WD 20(3)(1), MUMBAI vs. UNNOSOURCE CORPORATION, MUMBAI

In the result, the Revenue’s appeals for assessment years 2005-06 to 2008-09 are dismissed

ITA 5656/MUM/2014[2005-006]Status: DisposedITAT Mumbai08 Jul 2016AY 2005-006

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: Shri S. Senthil KumaranFor Respondent: Shri Pradip Kapasi
Section 10Section 10ASection 143(1)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member ITA Nos. 5656 to 5659/Mum/2014 (Assessment Years: 2005-06 to 2008-09) Income Tax Officer-20(3)(1) M/s. Unnosource Corporation 605, 6th Floor 8, Madhuparag, NN Road Vs. Piramal Chambers 69, Swastik Society, JVPD Schme Parel, Mumbai 400012 Vile Parle (W), Mumbai 400056 PAN - AABFU5036B Appellant Respondent Appellant by: Shri S. Senthil Kumaran Respondent by: Shri Pradip Kapasi Date of Hearing: 30.05.2016 Date of Pronouncement: 08.07.2016 O R D E R Per Jason P. Boaz, A.…

24 January 2012 in DIL Ltd. v. Asstt. CIT (18 Taxmann.com 290) — Cited in 5 Judgments | BharatTax