250 (Karnataka), Meherjee Cassinath Holdings (P.) Ltd. v. ACIT

88 Taxmann.com 777Income Tax Appellate Tribunal2017#18383 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2019.

Judgments citing 250 (Karnataka), Meherjee Cassinath Holdings (P.) Ltd. v. ACIT

Fremantle India Television Products P.Ltd, Mumbai vs. ACIT 16(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 529/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 Jun 2019AY 2012-13

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhfremantle India Television Acit -16(1), Productions Pvt. Ltd., 406, Mumbai. Morya Landmark-Ii, Of New Link Road, Oshiwara, Andheri (W), Vs. Mumbai-400053. Pan: Aaacf0436A Appellant Respondent Appellant By : Shri M.P. Lohia With Shri Heman Chandariya (Ar) Respondent By : Shri Mukundraj Chate (Dr) Date Of Hearing : 18.06.2019 Date Of Pronouncement : 24.06.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Under Section 253 Of Income-Tax Act (‘Act’) Is Directed Against The Separate Orders Of Ld. Commissioner Of Income-Tax

For Appellant: Shri M.P. Lohia with Shri Heman Chandariya (AR)For Respondent: Shri Mukundraj Chate (DR)
Section 143(3)Section 253Section 254(1)Section 271ASection 273Section 274Section 92D

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Fremantle India Television ACIT -16(1), Productions Pvt. Ltd., 406, Mumbai. Morya Landmark-II, Of New Link Road, Oshiwara, Andheri (W), Vs. Mumbai-400053. PAN: AAACF0436A Appellant Respondent Appellant by : Shri M.P. Lohia with Shri Heman Chandariya (AR) Respondent by : Shri Mukundraj Chate (DR) Date of Hearing : 18.06.2019 Date of Pronouncement : 24.06.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee under section 25…

Mutha Parasram Dhanaji & Co, Kalyan vs. DCIT Cen Cir 1, Thane

In the result, appeal filed by the assessee is allowed

ITA 4032/MUM/2015[2007-08]Status: DisposedITAT Mumbai24 May 2019AY 2007-08

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

Section 271Section 274

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, ITA Nos.4030 to 4032/Mum/2015 Assessment Years: 2004-05, 2005-06 & 2007-08 M/s Mutha Parasram DCIT, Dhanaji & Co. 201, Central Circle-1 बनाम/ Thane, Narayanwadi, Station Road, Vs. Kalyan (W) ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFFM5521R "नधा"रती क" ओर से / Assessee by Shri H. N. Motiwalla & Shri M. P. Chhajed Shri D.G. Pansari CIT-DR राज"व…

Mutha Parasram Dhanaji & Co, Kalyan vs. DCIT Cen Cir 1, Thane

In the result, appeal filed by the assessee is allowed

ITA 4031/MUM/2015[2005-06]Status: DisposedITAT Mumbai24 May 2019AY 2005-06

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

Section 271Section 274

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, ITA Nos.4030 to 4032/Mum/2015 Assessment Years: 2004-05, 2005-06 & 2007-08 M/s Mutha Parasram DCIT, Dhanaji & Co. 201, Central Circle-1 बनाम/ Thane, Narayanwadi, Station Road, Vs. Kalyan (W) ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFFM5521R "नधा"रती क" ओर से / Assessee by Shri H. N. Motiwalla & Shri M. P. Chhajed Shri D.G. Pansari CIT-DR राज"व…

Mutha Parasram Dhanaji & Co, Kalyan vs. DCIT Cen Cir 1, Thane

In the result, appeal filed by the assessee is allowed

ITA 4030/MUM/2015[2004-05]Status: DisposedITAT Mumbai24 May 2019AY 2004-05

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

Section 271Section 274

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, ITA Nos.4030 to 4032/Mum/2015 Assessment Years: 2004-05, 2005-06 & 2007-08 M/s Mutha Parasram DCIT, Dhanaji & Co. 201, Central Circle-1 बनाम/ Thane, Narayanwadi, Station Road, Vs. Kalyan (W) ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFFM5521R "नधा"रती क" ओर से / Assessee by Shri H. N. Motiwalla & Shri M. P. Chhajed Shri D.G. Pansari CIT-DR राज"व…

The Hindustan Co-Op. Bank Ltd., Mumbai vs. Jt. CIT 13(3), Mumbai

In the result, the appeal is allowed

ITA 2742/MUM/2016[2010-11]Status: DisposedITAT Mumbai25 Mar 2019AY 2010-11

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 The Hindustan Co- Acit-13(3), Aayakar Operative Bank Ltd. Bhavan, Mumbai. Vs. 4-A, Devi Galli, Baburao Bobde Marg, Lokhand Bazar, Mumbai-400009 Pan No. Aabat4355R Appellant Respondent Assessee By : Mr. Ravi Sawana, Ar Revenue By : Mr. D.G. Pansari, Dr Date Of Hearing : 15/03/2019 Date Of Pronouncement : 25/03/2019

For Appellant: Mr. Ravi Sawana, ARFor Respondent: Mr. D.G. Pansari, DR
Section 143(3)Section 271(1)(c)Section 274Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 The Hindustan Co- ACIT-13(3), Aayakar Operative Bank Ltd. Bhavan, Mumbai. Vs. 4-A, Devi Galli, Baburao Bobde Marg, Lokhand Bazar, Mumbai-400009 PAN No. AABAT4355R Appellant Respondent Assessee by : Mr. Ravi Sawana, AR Revenue by : Mr. D.G. Pansari, DR Date of Hearing : 15/03/2019 Date of pronouncement : 25/03/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2010-11. The appeal is direct…

250 (Karnataka), Meherjee Cassinath Holdings (P.) Ltd. v. ACIT (88 Taxmann.com 777) — Cited in 5 Judgments | BharatTax