311 (Mumbai), Manish Karwa v. Assistant Commissioner of Income-tax

45 Taxmann.com 351Income Tax Appellate Tribunal2014#25029 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Judgments citing 311 (Mumbai), Manish Karwa v. Assistant Commissioner of Income-tax

DCIT-CC 5(2), Mumbai vs. Axiom Cordages Limited, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 2415/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 May 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri N.K. Choudhary (Jm)

Section 148Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri N.K. Choudhary (JM) I.T.A. No. 2415/Mum/2022 (A.Y. 2017-18) Vs. Axiom Cordages Limited DCIT, CC-5(2) Room No. 1906 Gut No. 114B/120C Air India Building Betegaon, Village Boisar Nariman Point East, Palghar Mumbai-400 021. Thane- 401501 PAN : AACCA0548G (Appellant) (Respondent) Assessee by Shri Kunal Agrawal Department by Shri Manoj Kumar Sinha Date of Hearing 01.05.2023 Date of Pronouncement 29.05.2023 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the order dated 30.6.202…

Assistant Commissioner of Income Tax 32(3), Mumbai vs. Sagar Construction, Mumbai

ITA 5270/MUM/2019[2012-13]Status: DisposedITAT Mumbai21 Sept 2021AY 2012-13

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Acit 32(3) M/S Sagar Construction Room No. 732, 7Th Floor, Vs. C-402, Gokul Divine, Irla, S.V. Kautilya Bhavan, Bkc, Road, Vile Parle (W), Bandra (E) Mumbai – 400 051 Mumbai - 400 056 Pan No. Aagfs8539N (Revenue) (Assessee) Assessee By : Shri Vimal Punmiya, A.R Revenue By : Shri Gurbinder Singh, D.R Date Of Hearing : 16/09/2021 Date Of Pronouncement : 21/09/2021

For Appellant: Shri Vimal Punmiya, A.RFor Respondent: Shri Gurbinder Singh, D.R

Section 143(1)Section 143(2)Section 143(3)

…ITA No.5270/Mum/2019 A.Y.2012-13 1 ACIT 32(3) Vs. M/s Sagar Construction IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT 32(3) M/s Sagar Construction Room No. 732, 7th Floor, Vs. C-402, Gokul Divine, Irla, S.V. Kautilya Bhavan, BKC, Road, Vile Parle (W), Bandra (E) Mumbai – 400 051 Mumbai - 400 056 PAN No. AAGFS8539N (Revenue) (Assessee) Assessee by : Shri Vimal Punmiya, A.R Revenue by : Shri Gurbinder Singh, D.R Date of Hearing : 16/09/2021 Date of pronouncement : 21/09/2021 ORDER PER RAVISH SOOD, J.M: The p…

Ketan Pravinchandra Kamdar, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, the appeals are partly allowed

ITA 135/MUM/2016[2006-07]Status: DisposedITAT Mumbai21 Aug 2018AY 2006-07

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2006-07 & Assessment Year: 2008-09 Ketan Pravinchandra Dcit, Central Circle- Kamdar, 111, Loha Bhavan, Vs. 7(3) Erstwhile- Acit, P.D. Mello Road, Carnac Central Circle-42, Bunder, Mumbai-400009. Mumbai Aayakar Bhavan, M.K. Road, Mumbai-400020. Pan No. Aabpk6092R Appellant Respondent Assessee By : Mr. Paresh Shaparia, Ar Revenue By : Mr. B. Srinivas, Cit Dr Date Of Hearing : 02/08/2018 Date Of Pronouncement : 21/08/2018

For Appellant: Mr. Paresh Shaparia, ARFor Respondent: Mr. B. Srinivas, CIT DR

Section 143(3)Section 153A(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 & Assessment Year: 2008-09 Ketan Pravinchandra DCIT, Central Circle- Kamdar, 111, Loha Bhavan, Vs. 7(3) Erstwhile- ACIT, P.D. Mello Road, Carnac Central Circle-42, Bunder, Mumbai-400009. Mumbai Aayakar Bhavan, M.K. Road, Mumbai-400020. PAN No. AABPK6092R Appellant Respondent Assessee by : Mr. Paresh Shaparia, AR Revenue by : Mr. B. Srinivas, CIT DR Date of Hearing : 02/08/2018 Date of pronouncement : 21/08/2018 ORDER PER N.K. PRADHAN, AM The…