33 ITR 182 (SC). (ii) Investment Ltd. v. CIT

167 Taxmann 256High Court2008#3550 most cited
33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 145Section 36(1)(iv)Section 37Section 37(1)Section 43(3)

Issues it is cited on

section 3asection 120(4)(b)section 4asection 36(1)(v)section 10(20)section 61section 46section 40a(7)section 36(1)(iv)section 142(2)section 124section 45

Judgments citing 33 ITR 182 (SC). (ii) Investment Ltd. v. CIT

Alliance Mall Developers Co., Mumbai vs. DCIT, CC -2(3), Mumbai

The appeal stands partly allowed

ITA 2742/MUM/2018[2013-14]Status: DisposedITAT Mumbai12 Mar 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Rushabh Mehta -Ld.ARFor Respondent: Shri Michael Gerald-Ld. DR
Section 143(3)Section 14A

…1 ITA No.2742-43/Mum/2018 Alliance Mall Developers Co. Private Limited Assessment Years :2013-14 & 14-15 आयकर अपीलीय अिधकरण “ऐ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.2742/Mum/2018 (िनधा"रण वष" / Assessment Year: 2013-14) & आयकरअपील सं./ I.T.A. No.2743/Mum/2018 (िनधा"रण वष" / Assessment Year: 2014-15) Alliance Mall Developers Co.Pvt. Ltd. DCIT-Central Circle-2(3) बनाम/ 803, 8t h Floor, Pratishtha Bha…

M/S. Piyush Buildwell India Ltd., New Delhi vs. ACIT, Faridabad

The appeal of the assessee are dismissed

ITA 2067/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. Piyush Colonizers Limited, Vs. ACIT, A-16/B-1, Mohan Co-op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) ACIT, Vs. M/s. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-op Industrial Estate, Main Mathura Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) CO No. 165/Del/2011 (In ITA No. 1972/Del/2011) (Assessment Year: 2008-09) M/s. Piyush Colonizers Limited, Vs.…

ACIT, Faridabad vs. M/S Piyush Colonizers Ltd., New Delhi

The appeal of the assessee are dismissed

ITA 1972/DEL/2011[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. Piyush Colonizers Limited, Vs. ACIT, A-16/B-1, Mohan Co-op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) ACIT, Vs. M/s. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-op Industrial Estate, Main Mathura Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) CO No. 165/Del/2011 (In ITA No. 1972/Del/2011) (Assessment Year: 2008-09) M/s. Piyush Colonizers Limited, Vs.…

ACIT, Faridabad vs. M/S Piyush Buildwell (India) Ltd., New Delhi

The appeal of the assessee are dismissed

ITA 1971/DEL/2011[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. Piyush Colonizers Limited, Vs. ACIT, A-16/B-1, Mohan Co-op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) ACIT, Vs. M/s. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-op Industrial Estate, Main Mathura Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) CO No. 165/Del/2011 (In ITA No. 1972/Del/2011) (Assessment Year: 2008-09) M/s. Piyush Colonizers Limited, Vs.…

M/S Piyush Colonizers Ltd., New Delhi vs. ACIT, Faridabad

The appeal of the assessee are dismissed

ITA 1644/DEL/2011[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. Piyush Colonizers Limited, Vs. ACIT, A-16/B-1, Mohan Co-op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) ACIT, Vs. M/s. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-op Industrial Estate, Main Mathura Road, New Delhi PAN: AADCP7023J (Appellant) (Respondent) CO No. 165/Del/2011 (In ITA No. 1972/Del/2011) (Assessment Year: 2008-09) M/s. Piyush Colonizers Limited, Vs.…

Deputy Commissioner of Income Tax, Circle-1, Kakinada vs. Sar Chandra Environ Solutions Private Limited, Kakinada

In the result, appeals filed by the Revenue and the cross objections filed by the assessee are dismissed

ITA 149/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Mrs. Suman Malik – Sr.DR
Section 143(1)Section 148

…s accrued or which has been incurred although it may 6 ITA Nos.147-149/VIZ/2018 C.O.Nos. 29-31/VIZ/2018 (M/s. SAR Chandra Environ Solutions P. Ltd.) have to be discharged at a future date. As held by Gauhati High Court in the case of MKB (Asia) P Ltd vs CIT 167 Taxmann 256 (Gau), the assessee has liberty to adopt any recognised method of accounting for its business and income should be computed in accordance with such regular maintained accounting system. Income Tax authorities has no jurisdiction to meddle in the matter either by directing the assessee to maintain its account in a particular manner or adopt a…

Deputy Commissioner of Income Tax, Circle-1, Kakinada vs. Sar Chandra Environ Solutions Private Limited, Kakinada

In the result, appeals filed by the Revenue and the cross objections filed by the assessee are dismissed

ITA 148/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Mrs. Suman Malik – Sr.DR
Section 143(1)Section 148

…s accrued or which has been incurred although it may 6 ITA Nos.147-149/VIZ/2018 C.O.Nos. 29-31/VIZ/2018 (M/s. SAR Chandra Environ Solutions P. Ltd.) have to be discharged at a future date. As held by Gauhati High Court in the case of MKB (Asia) P Ltd vs CIT 167 Taxmann 256 (Gau), the assessee has liberty to adopt any recognised method of accounting for its business and income should be computed in accordance with such regular maintained accounting system. Income Tax authorities has no jurisdiction to meddle in the matter either by directing the assessee to maintain its account in a particular manner or adopt a…

The Deputy Commissioner of Income Tax, Circle-1, Kakinada vs. Sar Chandra Environ Solutions Private Limited, Kakinada

In the result, appeals filed by the Revenue and the cross objections filed by the assessee are dismissed

ITA 147/VIZ/2018[2010-11]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Mrs. Suman Malik – Sr.DR
Section 143(1)Section 148

…s accrued or which has been incurred although it may 6 ITA Nos.147-149/VIZ/2018 C.O.Nos. 29-31/VIZ/2018 (M/s. SAR Chandra Environ Solutions P. Ltd.) have to be discharged at a future date. As held by Gauhati High Court in the case of MKB (Asia) P Ltd vs CIT 167 Taxmann 256 (Gau), the assessee has liberty to adopt any recognised method of accounting for its business and income should be computed in accordance with such regular maintained accounting system. Income Tax authorities has no jurisdiction to meddle in the matter either by directing the assessee to maintain its account in a particular manner or adopt a…

DCIT Cen Cir 10, Mumbai vs. Rustomjee Evershine Joint Venture P.Ltd, Thane

ITA 5613/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Dec 2017AY 2010-11

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 5613/Mum/2014 (िनधा"रण वष" / Assessment Year: 2010-11) Deputy Commissioner Of Income Rustomjee Evershine Joint Tax, Central Circle 10 Venture Private Limited बनाम/ Room No.802,8Th Floor Global City, Narangi Bypass Road Old Cgo Annexe, M.K.Road Close To Viva College Vs. Mumbai – 400 020 Virar(West),Thane Thane-401 303 (अपीलाथ" /Appellant) (""थ" / Respondent) : & Cross Objection No.111/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) Rustomjee Evershine Joint Deputy Commissioner Of Venture Private Limited Income Tax, Central Circle 10 बनाम/ Room No.802,8Th Floor Global City, Narangi Bypass Road Close To Viva College Old Cgo Annexe, M.K.Road Vs. Virar(West),Thane Mumbai – 400 020 Thane-401 303 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaar-7687-M (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Naresh Kumar, Ld.ARFor Respondent: M.Daya Sagar, Ld. DR (CIT)
Section 132(1)Section 143(3)Section 153ASection 153C

…ITA No.5613/M/2014 & CO 111/M/2017 Rustomjee Evershine Joint Venture Private Limited Assessment Year 2010-11 आयकर अपीलीय अिधकरण “डी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI जोिग"र िसंह ,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI JOGINDER SINGH, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No. 5613/Mum/2014 (िनधा"रण वष" / Assessment Year: 2010-11) Deputy Commissioner Of Income Rustomjee Evershine Joint Tax, Central Circle 10 Venture Private Limited बनाम/ Room No.802,8th Floor Global City, Narangi Bypass Road Old CGO Annexe, M.K.Road Close to VIVA…

DCIT Cen Cir 2(3), Mumbai vs. Hagwood Commercial Developers P.Ltd, Mumbai

In the result appeal of the assessee in ITA no

ITA 1540/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/s Hagwood Commercial ACIT, CC -13, बनाम/ Developers Pvt. Ltd., Old CGO, v. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./PAN : AABCH7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No.1540/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) DCIT, CC -2(3)…

DCIT Cen Cir 2(3), Mumbai vs. Alliance Mall Developers Co. P.Ltd, Mumbai

In the result appeal of the assessee in ITA no

ITA 1539/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/s Hagwood Commercial ACIT, CC -13, बनाम/ Developers Pvt. Ltd., Old CGO, v. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./PAN : AABCH7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No.1540/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) DCIT, CC -2(3)…

Alliance Mall Developers Co. P. Ltd, Mumbai vs. ACIT Cen Cir 13, Mumbai

In the result appeal of the assessee in ITA no

ITA 1308/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/s Hagwood Commercial ACIT, CC -13, बनाम/ Developers Pvt. Ltd., Old CGO, v. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./PAN : AABCH7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No.1540/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) DCIT, CC -2(3)…

Higwood Commerical Developers P.Ltd, Mumbai vs. ACIT Cen Cir 13, Mumbai

In the result appeal of the assessee in ITA no

ITA 1306/MUM/2015[2012-13]Status: DisposedITAT Mumbai08 Feb 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/S Hagwood Commercial Acit, Cc -13, बनाम/ Developers Pvt. Ltd., Old Cgo, V. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./Pan : Aabch7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rushabh MehtaFor Respondent: Dr. Santosh Mankaskar,DR
Section 132Section 143(3)Section 153ASection 153C

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1306/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) M/s Hagwood Commercial ACIT, CC -13, बनाम/ Developers Pvt. Ltd., Old CGO, v. 105/106, Provogue House, M.K. Road, Off. New Link Road, Churchgate, Andheri (West), Mumbai. Mumbai – 400 053. "थायी लेखा सं./PAN : AABCH7508Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No.1540/Mum/2015 ("नधा"रण वष" / Assessment Year : 2012-13) DCIT, CC -2(3)…