94) (SC); (ii) Nandi Steels Ltd. v. ACIT (436 ITR 22S) (Kar HC); (iii) Digital Electronics ltd. Vs. ADIT

16 Taxmann.com 316Reported decision2011#13860 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 154Section 50Section 72

Judgments citing 94) (SC); (ii) Nandi Steels Ltd. v. ACIT (436 ITR 22S) (Kar HC); (iii) Digital Electronics ltd. Vs. ADIT

RANGRAJ ELECTRO PRODUCTS PVT LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-14(1)(2), MUMBAI

In the result, appeal is allowed

ITA 5369/MUM/2024[2022-23]Status: DisposedITAT Mumbai28 Jan 2025AY 2022-23

Bench: Shri Saktijit Dey, V.P. & Shri Girish Agrawal, A.M.

Section 154Section 50Section 72

…AY 2022-23 Rangraj Electro Products Pvt. Ltd. Vs. DCIT, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, V.P. AND SHRI GIRISH AGRAWAL, A.M. ITA Nos.5369/Mum/2024 A.Y.2022-23 Rangraj Electro Products Pvt. Ltd., DCIT, C/o Sumaria & Sumaria, Circle-14(1)(2), Chartered Accountants, Mumbai. 807, Ecstasy Business Park, Vs. J.S.D. Road, Mulund (West)-400080 (Appellant) (Respondent) PAN AACCR 3277P Assessee by Shri V.G. Ginde, Advocate And Shri Shri Kumar Kale, Advocate Revenue by Shri R.R. Makwana, Addl. CIT Date of hearing 16.01.2025 Date of pronouncement .01.2025 O R D E R…

ROBERT MCLEAN CONSULTANTS PVT. LTD.,MUMBAI vs. DCIT-CC-1(2), MUMBAI

In the result, the appeal of the assessee is partly allowed

ITA 5007/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 Nov 2022AY 2011-12

Bench: Shri Vikas Awasthy & Shri Amarjit Singhrobert Mclean Vs. Dy. Commissioner Of Consultants Pvt. Ltd. Income Tax, Central 9, Rowdon Street, Circle-1(2) Udyanchal Building, Flat 9Th Floor, Pratistha No. 20, 5Th Floor, Bhavan, New Marine Kolkata – 700 017 Lines, Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aabcr5764N Appellant .. Respondent

For Appellant: NoneFor Respondent: Mahita Nair
Section 143(3)Section 147Section 148Section 50

…ITA No.5007/Mum/2018 A.Y. 2011-12 1 Robert Mclean Consultants Pvt. Ltd. Vs. Dy.CIT,CC-1(2) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Robert Mclean Vs. Dy. Commissioner of Consultants Pvt. Ltd. Income Tax, Central 9, Rowdon Street, Circle-1(2) Udyanchal Building, Flat 9th Floor, Pratistha No. 20, 5th Floor, Bhavan, New Marine Kolkata – 700 017 Lines, Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AABCR5764N Appellant .. Respondent Appellant by : None Respondent by : Mahita Nair Date of Hearing 27.10.2022…

INFINITY INFOTECH PARKS LTD.,KOLKATA vs. PCIT-1, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 32/KOL/2022[2017-18]Status: DisposedITAT Kolkata18 Apr 2022AY 2017-18

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am ]

Section 143(3)Section 263Section 32Section 43(6)Section 50Section 72

…1 Infinity Infotech Parks Ltd. AY 2017-18 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA [Before Shri A. T. Varkey, JM & Shri Rajesh Kumar, AM ] I.T.A. No. 32/Kol/2022 Assessment Year:2017-18 Infinity Infotech Parks Ltd. Vs. Principal Commissioner of Income-tax- (PAN: AABCI0692J) 1, Kolkata. Appellant Respondent Date of Hearing 02.03.2022 Date of Pronouncement 18.04.2022 For the Appellant Shri Akkal Dudhwewala, FCA For the Respondent Md. Atahar H. Choudhury, CIT ORDER Per Shri A. T. Varkey, JM: This appeal has been preferred by the assessee against the order of Ld. Pr. CIT, Kolkata-1 dated 15.12.2021…

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1),, GUNTUR vs. ANDHRA TRADE DEVELOPMENT CORPORATION PRIVATE LIMITED, GUNTUR

In the result, appeal filed by the Revenue and the cross objection filed by the assessee are dismissed

ITA 434/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam05 May 2021AY 2015-16

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri K.S. Rajendra Kumar, CIT DR
Section 143(1)Section 250(6)Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI N.K. CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 434/VIZ/2019 (Asst. Year :2015-16) DCIT, Circle-1(1), vs. M/s. Andhra Trade Guntur. Development Corporation Pvt. Ltd., D.No. 8-24-13, ATDC Building, Mangalagiri Road, Guntur. PAN No. AABCA 8777 C (Appellant) (Respondent) C.O.No. 05/VIZ/2020 (Arising out of I.T.A. No. 434/VIZ/2019) (Asst. Year :2015-16) M/s. Andhra Trade vs. DCIT, Circle-1(1), Development Corporation Guntur. Pvt. Ltd., D.No. 8-24-13, ATDC Building, Mangalagir…

M/S. VARDHAN NUTRITIONS AND CHEMICALS PVT. LTD.,,RAIGAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of assessee is allowed

ITA 662/PUN/2016[2011-12]Status: DisposedITAT Pune15 Oct 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.662/Pun/2016 यििाारण वषा / Assessment Year : 2011-12 M/S. Vardhan Nutritions & Chemicals Pvt. Ltd., Plot No.535/2, Ershimgathi Road, Old Thana Naka Road, Thana Naka, अऩीऱाथी/Appellant Panvel, Dist. Raigad. …. Pan: Aabcv9194J Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Panvel

For Appellant: Shri Devendra JainFor Respondent: Shri Sanjeev Ghei
Section 143(3)Section 72Section 72(1)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.662/PUN/2016 यििाारण वषा / Assessment Year : 2011-12 M/s. Vardhan Nutritions and Chemicals Pvt. Ltd., Plot No.535/2, Ershimgathi Road, Old Thana Naka Road, Thana Naka, अऩीऱाथी/Appellant Panvel, Dist. Raigad. …. PAN: AABCV9194J Vs. The Asst. Commissioner of Income-tax, …. प्रत्यथी / Respondent Panvel अऩीऱाथी की ओर से / Appellant by : Shri Devendra Jain प्…

MUMBAI KAMGAR MADHYAWARTI,MUMBAI vs. PR CIT 20, MUMBAI

In the result, appeal of the assessee is allowed, as above

ITA 3770/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 May 2018AY 2012-13

Bench: Shri G.S. Pannu & Shri Sandeep Gosain: (A.Y : 2012-13)

For Appellant: Shri V. Sridharan &For Respondent: Shri T. Kipgen
Section 143(3)Section 263Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER : (A.Y : 2012-13) M/s. Mumbai Kamgar Madhyawarti Vs. Principal Commissioner of Grahak Sahakari Sanstha Maryadit Income Tax-20, Mumbai Apna Bazar Co-op., 106A, G.K. Road, (Respondent) Naigum, Mumbai 400 014. PAN : AAAJM0005H (Appellant) Appellant by : Shri V. Sridharan & Shri Amar Gahlot Respondent by : Shri T. Kipgen Date of Hearing : 27/02/2018 Date of Pronouncement : 23/05/2018 O R D E R PER G.S. PANNU, AM : The captioned appeal by the assessee is directed agai…

TOSHBRO TRADING P.LTD,MUMBAI vs. ITO 1(3)3, MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 718/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Mar 2018AY 2009-10

Bench: Shri G.S. Pannu & Shri C.N. Prasad: A.Y : 2009-10

For Appellant: Shri Ruturaj GurjarFor Respondent: Shri V. Justin
Section 143(3)Section 50CSection 50C(3)Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER : A.Y : 2009-10 M/s. Toshbro Trading Pvt. Ltd., Vs. ITO-1(3)(3), Mumbai 8, Mohatta Bhavan, (Respondent) Off Dr. E. Moses Road, Worli, Mumbai 400 018. (Appellant) PAN : AAACT2061R Appellant by : Shri Ruturaj Gurjar Respondent by : Shri V. Justin Date of Hearing : 07/12/2017 Date of Pronouncement : 05/03/2018 O R D E R PER G.S. PANNU, AM : The captioned appeal by the assessee is directed against the order of CIT(A)-2, Mumbai dated 27.09.2013, pertaining to the Assessme…