6.1 Commissioner of Income-tax-8, Mumbai v. Mrs. Hemal Raju Shete

68 Taxmann.com 319High Court2016#18181 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 270A Section 13(4)Section 13(4A)Section 142(1)Section 143(2)Section 144C Section 144C(13)

Issues it is cited on

long term capital gains long term capital gain transfer prescribed total income business company document section 14 india interest

Judgments citing 6.1 Commissioner of Income-tax-8, Mumbai v. Mrs. Hemal Raju Shete

Fullerton Financial Holdings Pte. Ltd., Singapore vs. The Assistant Commissioner of Income-Tax - (International Taxation), Circle 2(3)(1) - Mumbai, Mumbai

ITA 1137/MUM/2025[2022-23]Status: DisposedITAT Mumbai28 Oct 2025AY 2022-23

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 143(2)Section 143(3)Section 144CSection 144C(1)Section 144C(13)Section 144C(5)Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT. RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 1137/Mum/2025 Assessment Year: 2022-23 Fullerton Financial Vs. The Assistant Holdings Pte. Ltd. Commissioner of 18-06 UIC Building, 5 Income- Shenton Way, tax(International Singapore-68808 Taxation) Circle PAN:AADCF7364A 2(3)(1)-Mumbai KautilyaBhavan C-41 to C-43, G Block BandraKurla Complex, Bandra (East) Mumbai-400051 (Appellant) (Respondent) Appellant by ShriPorus Kaka, Divesh Chawla, Manish Kanth Respondent by Shri Satya Pal Kumar, CIT D.R. Date of Hearing…

Huntsman Investments (Netherlands), Mumbai vs. The Dy Commissioner of Income Tax International Tax Circle-2(2)(2), Mumbai

ITA 4222/MUM/2023[2021-22]Status: DisposedITAT Mumbai31 Jul 2024AY 2021-22

Bench: Shri Anikesh Banerjee & Miss. Padmavathy S.

Section 143(3)Section 144C(13)Section 144C(5)Section 234ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND MISS. PADMAVATHY S., ACCOUNTANT MEMBER Huntsman Investments (Netherlands) BV, Light Hall B-Wing, Saki Vihar Road, Andheri (E), Mumbai- 400072 PAN: AACCHG0845D APPELLANT vs ITA 4222/Mum/2023 (Assessment year : 2021-22) The Deputy Commissioner of Income Tax, International Tax Circle-2(2)(2), Mumbai RESPONDENT Assessee by Shri Nitesh Joshi Respondent by Date of hearing Date of pronouncement Smt. Shailaja Rai, CIT. DR 15/05/2024 31/07/2024 PER ANIKESH BANERJEE, J.M: ORDER Instant appeal of the Revenue was…

DCIT 2(3), Mumbai vs. Zensar Technologies Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 8389/MUM/2010[2005-06]Status: DisposedITAT Mumbai13 Nov 2023AY 2005-06

Bench: Shri Vikas Awasthy& Shri S. Rifaur Rahmanआअसं.8389/मुं/2010 (िन.व. 2005-06) Dcit-2(3), Room No.555, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ"/Appellant बनाम Vs. M/S. Zensar Technologies Ltd., Magnet House, 2Nd Floor, N.M.Marg, Ballard Estate, Mumbai – 400 001 Pan: Aaacz 0742 K ....."ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Manoj Kumar, Cit - Dr "ितवादी"ारा/Respondent By : Shri Nitesh Joshi, Advocate सुनवाई की ितिथ/ Date Of Hearing : 22/08/2023 घोषणा की ितिथ/ Date Of Pronouncement : 13/11/2023 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Shri Manoj Kumar, CIT - DRFor Respondent: Shri Nitesh Joshi, Advocate

Section 10ASection 244ASection 92C

…आयकर अपीलीय अिधकरण मुंबई पीठ “जे”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं "ी एस. "रफौररहमान, लेखाकार सद"के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.8389/मुं/2010 (िन.व. 2005-06) DCIT-2(3), Room No.555, 5th Floor, Aaykar Bhavan, M.K.Road, MUMBAI – 400 020 ...... अपीलाथ"/Appellant बनाम Vs. M/s. Zensar Technologies Ltd., Magnet House, 2nd Floor, N.M.Marg, Ballard Estate, Mumbai – 400 001 PAN: AAACZ 0742 K ....."ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Shri Manoj Kumar, CIT - DR "ितवादी"ारा/Responden…

Sekhri Brothers, New Delhi vs. ACIT, New Delhi

In the result, the appeal by the assessee is treated as allowed for statistical purposes

ITA 5508/DEL/2016[2011-12]Status: DisposedITAT Delhi06 Apr 2023AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year : 2011-12 Sekhri Brothers Vs. Acit, Circle-49(1) B-57/4, New Delhi. Mayapuri Industrial Area, Phase-1, New Delhi Pan Aamfs1085R (Appellant) (Respondent)

For Appellant: Shri Pankaj Sharma, CAFor Respondent: Shri Umesh Takyar, Sr. DR

Section 139(1)Section 143(1)(a)Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year : 2011-12 Sekhri Brothers Vs. ACIT, Circle-49(1) B-57/4, New Delhi. Mayapuri Industrial Area, Phase-1, New Delhi PAN AAMFS1085R (Appellant) (Respondent) Assessee by: Shri Pankaj Sharma, CA Department by : Shri Umesh Takyar, Sr. DR Shri Sumit Kumar Verma, Sr. DR Date of Hearing 12.04.2022 06.01.2023 Date of 06.04.2023 pronouncement O R D E R PER ASTHA CHANDRA, JM The appeal by the assessee is directed against the order dated 02.08.2016 of the Ld. Commissioner o…

Late Shri Gordhandas S. Garodia, Mumbai vs. DCIT 22(1), Mumbai

In the result, Revenue’s appeal is dismissed and assessee’s appeal is partly allowed

ITA 5097/MUM/2015[2010-11]Status: DisposedITAT Mumbai01 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Dr. K. Shivram a/sFor Respondent: Shri Abhijit Patankar

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.5097/Mum./2015 (Assessment Year : 2010–11) Late Shri Gordhandas S. Garodia Through L/h Shri Mahesh G. Garodia 149/156, Garodia Shipping Centre ……………. Appellant Garodia Nagar, Ghatkopar (E) Mumbai 400 077 PAN – AACPG2914R v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–22(1), Mumbai ITA no.5113/Mum./2015 (Assessment Year : 2010–11) Asstt. Commissioner of Income Tax ……………. Appellant Circle–27(1), Mumbai v/s Late Shri Gordhandas S. Garodia Through L/h Shri Ma…