ACIT v. Dipak Kantilal Takvani (39 Taxmann.com 53)

DCIT CEN CIR 7(3), MUMBAI vs. KESARINANDAN TOWNSHIP P.LTD, MUMBAI

In the result, all the captioned appeals preferred by revenue stands dismissed and the CO of the assessee also stands dismissed

ITA 2581/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2022AY 2010-11

For Appellant: Shri Vijay MehtaFor Respondent: Shri Chhotarary (Special Counsel)

Section 269SSection 269TSection 271DSection 271E

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.2580/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) & आयकर अपील सं/ I.T.A. No.2581/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) DCIT, CC-7(3) बिधम/ M/s. Macrotech Developers Room No.655, Aayakar Ltd. (Earlier known as to Vs. Bhavan, M. K. Road, Kesarinandan Township Mumbai-400020. Pvt. Ltd. which was merged with Lodha Impression Real Estate Pvt. Ltd.) 412, 17G, Vardhman Chamber, Cawasji Patel Street, Fort, Mumbai- 400001. PAN NO. AAECM7826P Cross Objection Nos. 275 &…

DCIT CEN CIR 7(3), MUMBAI vs. KESARINANDAN TOWNSHIP P.LTD, MUMBAI

In the result, all the captioned appeals preferred by revenue stands dismissed and the CO of the assessee also stands dismissed

ITA 2580/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2022AY 2010-11

For Appellant: Shri Vijay MehtaFor Respondent: Shri Chhotarary (Special Counsel)

Section 269SSection 269TSection 271DSection 271E

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.2580/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) & आयकर अपील सं/ I.T.A. No.2581/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) DCIT, CC-7(3) बिधम/ M/s. Macrotech Developers Room No.655, Aayakar Ltd. (Earlier known as to Vs. Bhavan, M. K. Road, Kesarinandan Township Mumbai-400020. Pvt. Ltd. which was merged with Lodha Impression Real Estate Pvt. Ltd.) 412, 17G, Vardhman Chamber, Cawasji Patel Street, Fort, Mumbai- 400001. PAN NO. AAECM7826P Cross Objection Nos. 275 &…

DCIT CEN CIR 7(3), MUMBAI vs. SUMANGLA DEVELOPERS P. LTD, MUMBAI

In the result, all the captioned appeals preferred by revenue stands dismissed and the CO of the assessee also stands dismissed

ITA 1483/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jun 2022AY 2012-13

For Appellant: Shri Vijay MehtaFor Respondent: Shri Chhotarary (Special Counsel)

Section 269SSection 269TSection 271DSection 271E

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.2580/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) & आयकर अपील सं/ I.T.A. No.2581/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) DCIT, CC-7(3) बिधम/ M/s. Macrotech Developers Room No.655, Aayakar Ltd. (Earlier known as to Vs. Bhavan, M. K. Road, Kesarinandan Township Mumbai-400020. Pvt. Ltd. which was merged with Lodha Impression Real Estate Pvt. Ltd.) 412, 17G, Vardhman Chamber, Cawasji Patel Street, Fort, Mumbai- 400001. PAN NO. AAECM7826P Cross Objection Nos. 275 &…

DCIT CEN CIR 7(3), MUMBAI vs. SUMANGLA DEVELOPERS P. LTD, MUMBAI

In the result, all the captioned appeals preferred by revenue stands dismissed and the CO of the assessee also stands dismissed

ITA 1482/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jun 2022AY 2012-13

For Appellant: Shri Vijay MehtaFor Respondent: Shri Chhotarary (Special Counsel)

Section 269SSection 269TSection 271DSection 271E

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.2580/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) & आयकर अपील सं/ I.T.A. No.2581/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2010-11) DCIT, CC-7(3) बिधम/ M/s. Macrotech Developers Room No.655, Aayakar Ltd. (Earlier known as to Vs. Bhavan, M. K. Road, Kesarinandan Township Mumbai-400020. Pvt. Ltd. which was merged with Lodha Impression Real Estate Pvt. Ltd.) 412, 17G, Vardhman Chamber, Cawasji Patel Street, Fort, Mumbai- 400001. PAN NO. AAECM7826P Cross Objection Nos. 275 &…

ITO - 1(1)(3), MUMBAI vs. M/S FILM WAVES COMBINES P. LTD., MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed and cross objection filed by the assessee is hereby allowed

ITA 170/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Apr 2022AY 2010-11

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) Ito-1(1)(3) बिधम/ M/S. Film Waves Combines Room No.531A, 5Th Floor, Pvt. Ltd. Vs. 7Th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. & Cross Objection No.10/Mum/2022 आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) M/S. Film Waves Combines बिधम/ Ito-1(1)(3) Room No.531A, 5Th Floor, Pvt. Ltd. Vs. 7Th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacf2525Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Achal Sharma (Dr) Assessee By: Shri P.P. Bhandari सुनवाई की तारीख / Date Of Hearing: 28/02/2022 घोषणा की तारीख /Date Of Pronouncement: 29/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 24.09.2020 Passed By The Commissioner Of Income Tax (Appeals)-48, Mumbai [Hereinafter C.O. No.10/Mum/2022 A.Y.2010-11 Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11 In Which The Penalty Levied By The Ao Has Been Ordered To Be Deleted.

For Appellant: Shri P.P. BhandariFor Respondent: Shri Achal Sharma (DR)

Section 143(3)Section 269SSection 271DSection 273BSection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) ITO-1(1)(3) बिधम/ M/s. Film Waves Combines Room No.531A, 5th Floor, Pvt. Ltd. Vs. 7th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. & Cross Objection No.10/Mum/2022 आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) M/s. Film Waves Combines बिधम/ ITO-1(1)(3) Room No.531A, 5th Floor, Pvt. Ltd. Vs. 7th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House,…

DCIT CEN CIR 7(3), MUMBAI vs. SANATHANAGAR ENTERPRISES LTD, MUMBAI

In the result, all the appeals of the Revenue are dismissed and all Cross Objections of the assessee are allowed

ITA 3143/MUM/2017[2012-13]Status: DisposedITAT Mumbai17 Dec 2021AY 2012-13

Section 271D

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G & A‘ BENCH MUMBAI BEFORE: SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & DCIT.Cent.Cir-7(3) Vs. M/s. Sanathnagar Enterprises Ltd., Room No.655, 216, Shah and Nahar Industrial 6th Floor, Aayakar Bhavan Road, Off. Dr. E. Moses Road, M.K. Road, Worli Mumbai – 400 020 Mumbai-400 018 PAN/GIR No.AAACB8317J (Appellant) .. (Respondent) & DCIT.Cent.Cir-7(3) Vs. M/s. Ajitnath Hi-Tech Room No.655, Builders Pvt. Ltd., 6th Floor, Aayakar Bhavan 216, Shah and Nahar M.K. Road, Industrial Road, Off. Dr. E. Mumbai – 400 020 Moses Road, Worli Mumbai-400 018 P…

DCIT CEN CIR 7(3), MUMBAI vs. LODHA HOME DEVELOPERS P.LTD, MUMBAI

In the result, all the appeals filed by the Revenue are dismissed and cross objections filed by the assessee are allowed

ITA 617/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10