9 July 2014) (f) Kurukshetra Darpans v. CIT

169 Taxmann 344High Court2008#11182 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2019.

Judgments citing 9 July 2014) (f) Kurukshetra Darpans v. CIT

Fortune Baroda Network Pvt. Ltd., Vadodara vs. The Pr. CIT-1, Vadodara

In the result, the appeal of the assessee is dismissed

ITA 1314/AHD/2017[2005-06]Status: DisposedITAT Ahmedabad11 Mar 2019AY 2005-06
For Appellant: Shri Sunil Talati, A.RFor Respondent: Shri N.S.A Khan, CIT-D.R
Section 143(3)Section 194CSection 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2005-06 Fortune Baroda Network Principal CIT, Pvt. Ltd. 301, Yesha Vadodara-1, Apartment, Vs Vadodara Near Jain temple, (Respondent) Manjalpur, Vadodara PAN: AAACF7861P (Appellant) Revenue by: Shri N.S.A Khan, CIT-D.R. Assessee by: Shri Sunil Talati, A.R. Date of hearing : 18-02-2019 Date of pronouncement : 11-03-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2005-06, arises from order of the Principal C…

A.C.I.T. (TDS)-1, Mumbai vs. B4U Broadbank India Pvt. Ltd, Mumbai

In the result appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 5664/MUM/2012[2010-11]Status: DisposedITAT Mumbai25 Jul 2018AY 2010-11

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5664/Mum/2012 & 5665/M/2012 (निर्धारण वर्ा / Assessment Year: 2010-11 & 2011-12) Acit (Tds)-1(1), Room बिधम/ M/S. B4U Broadband India No. 804, K.G. Mittal Pvt Ltd. 45, Marol Vs. Hospital Bldg, Charni Road, Cooperative Industrial Estate Mumbai-2. Ltd. Andheri Kurla Road, Andheri (E) Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcb5210F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Suman Kumar Assessee By: Shri Vijay Mehta सुनवाई की तारीख / Date Of Hearing: 09.07.2018 घोषणा की तारीख /Date Of Pronouncement: 25.07.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 29.06.2012 Passed By The Commissioner Of Income Tax (Appeals), Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Vijay MehtaFor Respondent: Shri Suman Kumar
Section 101(1)Section 133ASection 194CSection 194HSection 194JSection 194jSection 201Section 201(1)Section 9(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.5664/Mum/2012 & 5665/M/2012 (निर्धारण वर्ा / Assessment Year: 2010-11 & 2011-12) ACIT (TDS)-1(1), Room बिधम/ M/s. B4U Broadband India No. 804, K.G. Mittal Pvt Ltd. 45, Marol Vs. Hospital Bldg, Charni Road, Cooperative Industrial Estate Mumbai-2. Ltd. Andheri Kurla Road, Andheri (E) Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCB5210F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Suman Kumar Assessee by: Shri Vijay Mehta सुनवाई की तारीख / Date of…

ACIT 16(1), Mumbai vs. Videocon D2H Ltd, Mumbai

In the result, appeal filed by Revenue is dismissed

ITA 6795/MUM/2016[2010-11]Status: DisposedITAT Mumbai30 May 2018AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singhacit- 16(1), M/S Videocon D2H Ltd. Room No. 439, Aayakar (Formerly Known As Bharat Bhavan, M.K. Road, Vs. Business Channels Ltd.), Mumbai-400020. 171/C-Wing, Mittal Court, Nariman Point, Mumbai-400021. Pan: Aaccb1409R Appellant Respondent Appellant By : Ms S. Padmaja (Dr) Respondent By : Sh. Bhupendra Karkhanis (Ar) Date Of Hearing : 14.05.2018 Date Of Pronouncement : 30.05.2018 Order Under Section 254(1) Of Income –Tax Act Per Pawan Singh;

For Appellant: Ms S. Padmaja (DR)For Respondent: Sh. Bhupendra Karkhanis (AR)
Section 194CSection 194HSection 194JSection 253Section 254(1)Section 40Section 9Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT- 16(1), M/s Videocon D2H Ltd. Room No. 439, Aayakar (Formerly known as Bharat Bhavan, M.K. Road, Vs. Business Channels Ltd.), Mumbai-400020. 171/C-Wing, Mittal Court, Nariman Point, Mumbai-400021. PAN: AACCB1409R Appellant Respondent Appellant by : Ms S. Padmaja (DR) Respondent by : Sh. Bhupendra Karkhanis (AR) Date of Hearing : 14.05.2018 Date of Pronouncement : 30.05.2018 Order Under Section 254(1) of Income –tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal…

A.C.I.T. (TDS)-1, Mumbai vs. B4U Broadband India Pvt. Ltd, Mumbai

The appeals of the Revenue are dismissed

ITA 5665/MUM/2012[2011-12]Status: DisposedITAT Mumbai07 Nov 2016AY 2011-12

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 1Section 194Section 194CSection 194HSection 194JSection 201(1)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, फी, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री एन. के. प्रधान, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NO.5664 & 5665/Mum/2012 Assessment Year: 2010-11 ACIT (TDS)-1(1), M/s. B4U Broadbank India बनाम/ Room No. 804, K.G. Mittal Pvt. Ltd., 45, Marol Hospital Building, Cooperative Industrial Vs. Charni Road, Mumbai – 02 Estate Ltd., Andheri Kurla Road, Andheri (East) Mumbai - 09 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AABCB 5510 F…

ITO (TDS) 3(5), Mumbai vs. Wire & Wireless (India) Ltd, Mumbai

ITA 2384/MUM/2013[2007-08]Status: DisposedITAT Mumbai24 Feb 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ashwani Tanejaassessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2009-10 Ito (Tds) 3(5), Wire & Wireless (India) Ltd. R.No.1008, 10Th Floor, Madhu Industrial Estate, 4Th बनाम/ Smt. K.G. Mittal Floor, Pandurang Budhkar Vs. Ayurvedic Hospital Marg, Worli Bldg, Charni Rd, (W) Mumbai-400018 Mumbai-400002 (Revenue) (Respondent) P.A. No.Mumv15600E Revenue By Shri Awungshi Gimsen & Shri Nitin Waghmode (Dr) Respondent By Shri Vijay Mehta (Ar) सुनवाई क" तार"ख / Date Of Hearing : 20/01/2016 आदेश क" तार"ख /Date Of Order: 24/02/2016

Section 194CSection 194JSection 201(1)Section 9(1)(vi)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,G,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Saktijit Dey, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2009-10 ITO (TDS) 3(5), Wire & Wireless (India) Ltd. R.No.1008, 10th Floor, Madhu Industrial Estate, 4th बनाम/ SMT. K.G. Mittal Floor, Pandurang Budhkar Vs. Ayurvedic Hospital Marg, Worli Bldg, Charni RD, (W) Mumbai-400018 Mumbai-400002 (Revenue) (Respondent) P.A. No.MUMV15600E Revenue by Shri Awungshi Gimsen & Shri Nitin Waghmode (DR) Respondent by Sh…

ITO (TDS) 3(5), Mumbai vs. Wire & Wireless (India) Ltd, Mumbai

ITA 2383/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Feb 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ashwani Tanejaassessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2009-10 Ito (Tds) 3(5), Wire & Wireless (India) Ltd. R.No.1008, 10Th Floor, Madhu Industrial Estate, 4Th बनाम/ Smt. K.G. Mittal Floor, Pandurang Budhkar Vs. Ayurvedic Hospital Marg, Worli Bldg, Charni Rd, (W) Mumbai-400018 Mumbai-400002 (Revenue) (Respondent) P.A. No.Mumv15600E Revenue By Shri Awungshi Gimsen & Shri Nitin Waghmode (Dr) Respondent By Shri Vijay Mehta (Ar) सुनवाई क" तार"ख / Date Of Hearing : 20/01/2016 आदेश क" तार"ख /Date Of Order: 24/02/2016

Section 194CSection 194JSection 201(1)Section 9(1)(vi)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,G,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Saktijit Dey, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2009-10 ITO (TDS) 3(5), Wire & Wireless (India) Ltd. R.No.1008, 10th Floor, Madhu Industrial Estate, 4th बनाम/ SMT. K.G. Mittal Floor, Pandurang Budhkar Vs. Ayurvedic Hospital Marg, Worli Bldg, Charni RD, (W) Mumbai-400018 Mumbai-400002 (Revenue) (Respondent) P.A. No.MUMV15600E Revenue by Shri Awungshi Gimsen & Shri Nitin Waghmode (DR) Respondent by Sh…

ITO (OSD) (TDS) 3(1), Mumbai vs. Viacom 18 Media P.Ltd, Mumbai

In the result appeals of the Revenue as well Cross Objections by the assessee are dismissed

ITA 4209/MUM/2012[2011-12]Status: DisposedITAT Mumbai14 Oct 2015AY 2011-12

Bench: Shri D. Karunakara Rao & Shri Sanjay Gargassessment Year: - 2009-10) Acit (Tds) 3(1), Mumbai Vs.` M/S Viacom 18 Media Pvt. Ltd. 9Th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shirodkar Marg, Ayurvedic Hospital Building, Parel (East), Charni Road(W) Mumbai – 400012. Mumbai – 400 002. Pan/Gir No. Aaacm9164E Appellant Respondent

Section 194CSection 194HSection 194JSection 201(1)Section 9(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment year: - 2009-10) ACIT (TDS) 3(1), Mumbai Vs.` M/s Viacom 18 Media Pvt. Ltd. 9th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shirodkar Marg, Ayurvedic Hospital Building, Parel (East), Charni Road(W) Mumbai – 400012. Mumbai – 400 002. PAN/GIR No. AAACM9164E Appellant Respondent CO No. 131/Mum/2013 Arising out of ITA No. 3515/Mum/2012 Assessment year: - 2009-10) M/s Viacom 18 Media Pvt. Ltd. Vs.` ACIT (TDS) 3(1), Mumbai 9th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shi…

ITO (OSD) (TDS) 3(1), Mumbai vs. Viacom 18 Media P.Ltd, Mumbai

In the result appeals of the Revenue as well Cross Objections by the assessee are dismissed

ITA 4208/MUM/2012[2010-11]Status: DisposedITAT Mumbai14 Oct 2015AY 2010-11

Bench: Shri D. Karunakara Rao & Shri Sanjay Gargassessment Year: - 2009-10) Acit (Tds) 3(1), Mumbai Vs.` M/S Viacom 18 Media Pvt. Ltd. 9Th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shirodkar Marg, Ayurvedic Hospital Building, Parel (East), Charni Road(W) Mumbai – 400012. Mumbai – 400 002. Pan/Gir No. Aaacm9164E Appellant Respondent

Section 194CSection 194HSection 194JSection 201(1)Section 9(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment year: - 2009-10) ACIT (TDS) 3(1), Mumbai Vs.` M/s Viacom 18 Media Pvt. Ltd. 9th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shirodkar Marg, Ayurvedic Hospital Building, Parel (East), Charni Road(W) Mumbai – 400012. Mumbai – 400 002. PAN/GIR No. AAACM9164E Appellant Respondent CO No. 131/Mum/2013 Arising out of ITA No. 3515/Mum/2012 Assessment year: - 2009-10) M/s Viacom 18 Media Pvt. Ltd. Vs.` ACIT (TDS) 3(1), Mumbai 9th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shi…

ACIT (TDS)-3(1), Mumbai vs. Viacom 18 Media P. Ltd, Mumbai

In the result appeals of the Revenue as well Cross Objections by the assessee are dismissed

ITA 3515/MUM/2012[2009-10]Status: DisposedITAT Mumbai14 Oct 2015AY 2009-10

Bench: Shri D. Karunakara Rao & Shri Sanjay Gargassessment Year: - 2009-10) Acit (Tds) 3(1), Mumbai Vs.` M/S Viacom 18 Media Pvt. Ltd. 9Th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shirodkar Marg, Ayurvedic Hospital Building, Parel (East), Charni Road(W) Mumbai – 400012. Mumbai – 400 002. Pan/Gir No. Aaacm9164E Appellant Respondent

Section 194CSection 194HSection 194JSection 201(1)Section 9(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment year: - 2009-10) ACIT (TDS) 3(1), Mumbai Vs.` M/s Viacom 18 Media Pvt. Ltd. 9th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shirodkar Marg, Ayurvedic Hospital Building, Parel (East), Charni Road(W) Mumbai – 400012. Mumbai – 400 002. PAN/GIR No. AAACM9164E Appellant Respondent CO No. 131/Mum/2013 Arising out of ITA No. 3515/Mum/2012 Assessment year: - 2009-10) M/s Viacom 18 Media Pvt. Ltd. Vs.` ACIT (TDS) 3(1), Mumbai 9th Floor, Smt. K.G. Mittal 36-B, Dr. R.K. Shi…

9 July 2014) (f) Kurukshetra Darpans v. CIT (169 Taxmann 344) — Cited in 9 Judgments | BharatTax