3i Infotech Ltd. v. Asstt. CIT

192 Taxmann 137High Court2010#15185 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 57 Section 11(1A)Section 139 Section 142(1)Section 151

Issues it is cited on

full and true disclosure change of opinion reason to believe reopening of assessment section 13 section 148 section 147 section 14 section 143(3)india total income interest

Judgments citing 3i Infotech Ltd. v. Asstt. CIT

R R Paints Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 15(3)(1), Mumbai

The appeal is partly allowed

ITA 1112/MUM/2024[2012-2013]Status: DisposedITAT Mumbai05 Dec 2024AY 2012-2013

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri R.R. Makwana, Sr. DR

Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1112/Mum/2024 (Assessment Year: 2012-13) R R Paints Private Ltd. DCIT, Circle-15(3)(1), B-24,25,38, Minarva Industrial Aayakar Bhavan, M.K. Rod, Estate, Off P. K. Road, Mulund, Vs. Mumbai-400020. West), Mumbai-400078. PAN : AAACR3490E Appellant) : Respondent) : Shri Satish Modi, AR Appellant /Assessee by : Shri R.R. Makwana, Sr. DR Revenue / Respondent by Date of Hearing : 28.11.2024 Date of Pronouncement : 05.12.2024 O R D E R Per Padmavathy S, AM: This appeal by the assessee is agains…

Karamshi Jethabhai Somaiya Trust, Mumbai vs. Income Tax Officer(Exemption), Mumbai

The appeal of the assessee is allowed

ITA 2608/MUM/2023[2009-10]Status: DisposedITAT Mumbai08 Jan 2024AY 2009-10

Bench: Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri. K. Gopal a/w Ms. NehaFor Respondent: Shri P.D. Chougule , Sr. DR

Section 12ASection 139Section 142Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 2608/Mum/2023 (Assessment Year: 2009-10) Karamshi Jethabhai Somaiya Trust ITO Exemption- (1)(1) 45/47, Somaiya Bhavan, M.G.Road, Vs. MTNL Tel. Ex. Building, Fort, Mumbai- 400001 Cumballa Hill, Peddar Road, PAN : AAATK0474C Mumbai- 400026 Appellant) : Respondent) Appellant/Assessee by : Shri. K. Gopal a/w Ms. Neha Paranjpe Revenue/Respondent by : Shri P.D. Chougule , Sr. DR : 04.01.2024 Date of Hearing : 08.01.2024 Date of Pronouncement O R D E R Per Padmavathy S, AM: This appeal is against the order o…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3177/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA.No. 3138/MUM/2019 (A.Y. 2010-11) M/s. ACC Ltd., V. Deputy CIT (LTU) 29th Floor, Centre-1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) ITA.No. 3177/MUM/2019 (A.Y. 2010-11) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAAC…

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3137/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151

Shri Hitesh Himmatlal Savani, Surat vs. Income Tax Officer Ward 3(2)(3), Surat

In the result, the ground No

ITA 347/SRT/2017[2007-08]Status: DisposedITAT Surat30 Sept 2022AY 2007-08

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) Shri Hitesh Himmatlal Savani, I.T.O. 20-21, Keshav Park Society, Ved Ward-3(2)(3), Vs. Road, Surat-395008. Aayakar Bhavan, Majura Pan No. Bijps 5821 H Gate, Surat. Appellant/ Assessee Respondent/ Revenue

Section 131Section 133ASection 143(1)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Physical hearing) Shri Hitesh Himmatlal Savani, I.T.O. 20-21, Keshav Park Society, Ved Ward-3(2)(3), Vs. Road, Surat-395008. Aayakar Bhavan, Majura PAN No. BIJPS 5821 H Gate, Surat. Appellant/ assessee Respondent/ revenue Assessee represented by Shri P M Jagasheth, CA Department represented by Shri Vinod Kumar, Sr.DR Date of hearing 01/07/2022 Date of pronouncement 30/09/2022 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by…

Assistant Commissioner of Income Tax 17(2)), Mumbai vs. Navjbai Ratan Tata Trust, Mumbai

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 1317/MUM/2018[2008-09]Status: DisposedITAT Mumbai24 Jan 2022AY 2008-09

Section 10(34)Section 11Section 11(1)Section 11(1)(a)Section 11(5)Section 11(5)(xii)Section 13(1)(d)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Asst. Commissioner of Vs. M/s. Navajbhai Ratan Tata Income Tax-17(2), Trust Room No.134A, Bombay House Aayakar Bhavan, Homi Mody Street M.K.Road, Mumbai – 400 001 Mumbai – 400 020 PAN/GIR No.AAATN0202B (Appellant) .. (Respondent) M/s. Navajbhai Ratan Vs. Asst. Commissioner of Income Tata Trust Tax-(Exemptions)-2(1) (Now Bombay House assessed by Asst. Commissioner 24, Homi Mody Street of Income Tax-17(2), Mumbai – 400 001 Piramal Chambers, Lalbaug Parel, Mumbai – 400 012…