94 (Bang), Mitra Guha Builders (India) Co. v. DCIT

168 ITD 109Income Tax Appellate Tribunal2018#23028 most cited
3

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

Judgments citing 94 (Bang), Mitra Guha Builders (India) Co. v. DCIT

Wartsila India Pvt Ltd., Navi Mumbai vs. Dy CIT 15(3)(1), Mumbai

ITA 480/MUM/2020[2012-13]Status: DisposedITAT Mumbai28 Jun 2023AY 2012-13

Bench: Shri Kuldip Singh & Ms. Padmavathy S

For Appellant: Shri J.D. Mistri, A.RFor Respondent: Shri Manoj Kumar, CIT D.R
Section 14ASection 92CSection 92C(1)

…ns of the Act viz. Rajeev Kumar Agarwal v Addl. CIT (2014) 149 ITD 363 (Agra), Bellandur C.Jayaramareddy v. ACIT (2022) 136 taxmann.com 94 (Bang), Mitra Guha Builders (India) Co. v. DCIT (2016) 65 taxmam.com 243 (Kol), Punjab Educational Society v. ITO (2018) 168 ITD 109 (Amr), DCIT v. Esaote India (NS) Ltd. (2018) 172 ITD 299 (Ahm), Nuclear Power Corporation of India Ltd. v. CIT (LTU) (2019) 101 taxman.com $24 (Mum), Station Headquarters (Army) v. ACIT (CPC) (2019) 178 ITD 211 (Jodh), Bharati Shipyard Ltd. v. DCIT (2011) 132 ITD 32 (Mum), A.V.V.N. Prasad Reddy v. ITO (2020] 118 taxman.com 537 (Vish), Muradul Haq…

Wartsila India Pvt Ltd, Navi Mumbai vs. Dy CIT 15 (3)(1), Mumbai

ITA 467/MUM/2020[2011-12]Status: DisposedITAT Mumbai28 Jun 2023AY 2011-12

Bench: Shri Kuldip Singh & Ms. Padmavathy S

For Appellant: Shri J.D. Mistri, A.RFor Respondent: Shri Manoj Kumar, CIT D.R
Section 14ASection 92CSection 92C(1)

…ns of the Act viz. Rajeev Kumar Agarwal v Addl. CIT (2014) 149 ITD 363 (Agra), Bellandur C.Jayaramareddy v. ACIT (2022) 136 taxmann.com 94 (Bang), Mitra Guha Builders (India) Co. v. DCIT (2016) 65 taxmam.com 243 (Kol), Punjab Educational Society v. ITO (2018) 168 ITD 109 (Amr), DCIT v. Esaote India (NS) Ltd. (2018) 172 ITD 299 (Ahm), Nuclear Power Corporation of India Ltd. v. CIT (LTU) (2019) 101 taxman.com $24 (Mum), Station Headquarters (Army) v. ACIT (CPC) (2019) 178 ITD 211 (Jodh), Bharati Shipyard Ltd. v. DCIT (2011) 132 ITD 32 (Mum), A.V.V.N. Prasad Reddy v. ITO (2020] 118 taxman.com 537 (Vish), Muradul Haq…

M/S. Gyan Sagar Society, Indore vs. The DCIT Circle 1(1), Indore

In the result the appeal of the assessee is partly allowed

ITA 643/IND/2014[2010-11]Status: DisposedITAT Indore26 Jul 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2010-11 Gyan Sagar Society, Deputy Commissioner Of C/O Mahesh Thahirani, Vs. Income Tax-Circle 1(1), L, Triveni Colony, Indore Indore (Appellant) (Respondent ) Pan No.Akgpj5075N Revenue By Shri K.G. Goyal, Sr. Dr Assessee By Shri Morish Goyal & N.D. Patwa, Advocates Date Of Hearing 17.7.2018 Date Of 26.7.2018 Pronouncement

Section 10(23)(VI)Section 11Section 12Section 12ASection 143(2)Section 143(3)Section 2(15)

…e applied for earlier years also. He made reference to CBDT Gyan Sagar Society Circular-1 dated 21.1.2015 and also referred to following judgments mentioned in synopsis. (a) SNDP Yogam (2016) 68 taxmann.com 152 (Cochin) (b) Punjab Education Society (2018) 168 ITD 109 (Asr.) (c) St. Jude Convent Schools (2017) 164 ITD 594 (Asr.) (d) CIT vs Society for Promotion of Education, Allahabad (2017) 67 taxmann.com 264 (Supreme Court) and (e ) CIT Vs Sahitya Sadawart Samiti Jaipur (2017) 88 taxmann.com 703 (Raj). 6. Further referring to the income earned from running the hostel he submitted that the quantum of in…

94 (Bang), Mitra Guha Builders (India) Co. v. DCIT (168 ITD 109) — Cited in 3 Judgments | BharatTax