ACIT v. Blackstone Advisors India (P.) Ltd.

101 Taxmann.com 116Reported decision2019#21830 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2020.

Judgments citing ACIT v. Blackstone Advisors India (P.) Ltd.

Clsa India P.Ltd, Mumbai vs. DCIT Cir 4(1)(1), Mumbai

In the result, the appeal is allowed

ITA 902/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Feb 2020AY 2011-12

Bench: Shri C N Prasad & Shri Rajesh Kumarassessment Year : 2011 -12 Clsa India P. Ltd., Dcit Cir 4(1)(1), (Formerly Cls India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. Pan Aaacc2262K (Appellant) (Respondent)

For Appellant: Mr Mukesh ButaniFor Respondent: Ms Jothilakshmi Nayak

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member Assessment Year : 2011 -12 CLSA India P. Ltd., DCIT Cir 4(1)(1), (Formerly CLS India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. PAN AAACC2262K (Appellant) (Respondent) Appellant By : Mr Mukesh Butani, Ms Karishma Phatarphekar & Mr Harsh Shah Respondent By : Ms Jothilakshmi Nayak Date of Hearing :27.09.2019 Date of Pronouncement : 03.02.2020 O R D E R Per Rajesh Kumar, Accountant Member This appeal by the assessee is directed against the orde…

Kotak Mhindra Asset Management Co. Ltd, Mumbai vs. Asst CIT (OSD) 3(2), Mumbai

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

ITA 3424/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Sept 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Kotak Mahindra Asset V. Asst. Cit Management Company. Ltd., Range – 14(2)(1) 27 Bkc, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 Pan: Aaack5576C (Appellant) (Respondent) Assessee By : Shri Vispi T. Patel Department By : Shri D.G. Pansari

For Appellant: Shri Vispi T. PatelFor Respondent: Shri D.G. Pansari

Section 14ASection 14A(1)Section 14A(2)Section 4Section 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER M/s. Kotak Mahindra Asset v. Asst. CIT Management Company. Ltd., Range – 14(2)(1) 27 BKC, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 PAN: AAACK5576C (Appellant) (Respondent) Assessee by : Shri Vispi T. Patel Department by : Shri D.G. Pansari Date of Hearing : 21.06.2019 Date of Pronouncement : 19.09.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commis…

DCIT-14(2)(1), Mumbai vs. Iiml Assets Advisors Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5261/MUM/2017[2011-12]Status: DisposedITAT Mumbai21 Jun 2019AY 2011-12

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Anand Mohan

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.5261/Mum./2017 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–14(2)(1), Mumbai v/s IIML Assets Advisors Ltd. 4th Floor, Pharma Search House 72/73, Worli Hill Estate ……………. Respondent Dr. B.G. Kher Road, Worli Mumbai 400 018 PAN – AAJCS5304B ITA no.5027/Mum./2017 (Assessment Year : 2011–12) IIML Assets Advisors Ltd. (Formerly known as Saffron Asset Advisors Pvt. Ltd.) IL&FS Financial Centre ……………. Appellant Plot no.C–22, G–B…