(a) Arvee International v. Addl CIT

32 Taxmann.com 356High Court2013#20476 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,628 Indian tax judgments — from 2018 to 2023.

Judgments citing (a) Arvee International v. Addl CIT

Hubergroup India Private Limited, Vapi vs. Pr. Commissioner of Income Tax, Valsad

In the result, appeal of the assessee is dismissed

ITA 133/SRT/2022[2018-19]Status: DisposedITAT Surat06 Jun 2023AY 2018-19

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.133/Srt/2022 (Ay 2018-19) (Hearing In Virtual Court) Hubergroup India Pvt. Ltd. Principal Commissioner Of Plot No.808/E, Phase-Ii, Income Tax, Valsad, Room Vs Gidc, Vapi-396195 No.301, 3Rd Floor, Income Tax Pan No. Aaach 7063 F Office, Palak Arcade, Pali Hill, Santi Nagar, Tithal Road, Valsad-396001 ""थ" /Respondent अपीलाथ"/Appellant

Section 143(1)Section 143(3)Section 144BSection 254(1)Section 263Section 80ISection 92C

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.133/SRT/2022 (AY 2018-19) (Hearing in Virtual Court) Hubergroup India Pvt. Ltd. Principal Commissioner of Plot No.808/E, Phase-II, Income Tax, Valsad, Room Vs GIDC, Vapi-396195 No.301, 3rd Floor, Income Tax PAN No. AAACH 7063 F Office, Palak Arcade, Pali Hill, Santi Nagar, Tithal Road, Valsad-396001 ""थ" /Respondent अपीलाथ"/Appellant िनधा"रती की ओर से /Assessee by Shri A Gopalakrishnan Aiyer, C.A राज" की ओर से /Revenue by…

Sachin Ramdas Mohite, Satara vs. Pr. Commissioner of Income-Tax-3, Pune

Appeal is allowed in above terms

ITA 395/PUN/2019[2013-14]Status: DisposedITAT Pune10 Oct 2022AY 2013-14

Bench: Shri S.S. Godara, Jm & Shri G.D. Padmahshali, Am

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Sardar Singh Meena

Section 263Section 37Section 40A(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, PUNE BEFORE SHRI S.S. GODARA, JM AND SHRI G.D. PADMAHSHALI, AM I.T.A. No. 395/PUN/2019 : A.Y. 2013-14 Mr. Sachin Ramdas Mohite A/P Khandala, Dist. Satara 415 523 PAN: AMDPM 1310 D : Appellant Vs. The Pr. Commissioner of Income-tax-3, Pune Respondent Appellant by : Shri M.K. Kulkarni Respondent by: Shri Sardar Singh Meena Date of hearing : 04-10-2022 Date of pronouncement : 10-10-2022 ORDER PER SHRI S.S. GODARA, JUDICIAL MEMBER ; This assessee’s appeal for A.Y. 2013-14 arises against the Pr. CIT-3’s order No. Pn/Pr.CIT/263/MBR/2017-18/5000 dated 06-03-2018, in pr…

Essar Capital Ltd, Mumbai vs. Pr CIT 6, Mumbai

In the result the appeal of the assessee is allowed

ITA 3759/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 Jan 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13 M/S. Vajresh Consultants Prcit 6, Ltd. (Earlier Known As Aayakar Bhavan, Essar Capital Ltd.), Mumbai - 400020 Vs. 40-B, Ridge Road, Malabar Hill, Mumbai – 400 006 Pan: Aabce 7257R (Appellant) (Respondent) Present For: Assessee By : Shri Nishant Thakkar, A.R. & Shri Hiten Chande, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 23.10.2020 Date Of Pronouncement : 08.01.2021 O R D E R

For Appellant: Shri Nishant Thakkar, A.R. &For Respondent: Shri R. Manjunatha Swamy, D.R

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. Vajresh Consultants PrCIT 6, Ltd. (Earlier known as Aayakar Bhavan, Essar Capital Ltd.), Mumbai - 400020 Vs. 40-B, Ridge Road, Malabar Hill, Mumbai – 400 006 PAN: AABCE 7257R (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. & Shri Hiten Chande, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 23.10.2020 Date of Pronouncement : 08.01.2021 O R D E R Per Rajesh Kumar, Accountant Member: The p…

Shree Swami Samartha Developers, Mumbai vs. Principal Commissioner of Income Tax - Ward - 21, Mumbai

In the result, the appeal filed by the assessee is dismissed

ITA 2969/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Oct 2018AY 2013-14

Bench: Shri B.R. Baskaran (Am) & Shri Ravish Sood(Jm)

Section 143(3)Section 22Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Ravish Sood(JM) I.T.A. No. 2969/Mum/2018 (Assessment Year 2013-14) Shree Swami Samartha PCIT-21 Developers Vs. Piramal Chambers 19-B, Suyash, Gokhale Parel Road North), Dadar (West) Mumbai-400 012. Mumbai-400 028. PAN : AABFS7754E (Appellant) (Respondent) Assessee by Shri Girish Dave & Shri Tanzil R. Padvekar Department by Shri K. Madhusudan Date of Hearing 25.09.2018 Date of Pronouncement 31.10.2018 O R D E R Per B.R. Baskaran (AM) :- The assessee has filed this appeal challenging the validity of the revision ord…