ACIT v. Hotel Harbour View

184 Taxmann 42Reported decision2009#23256 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 68Section 69

Judgments citing ACIT v. Hotel Harbour View

DCIT CC 7(4), Mumbai vs. Poddar Renaissance Reality Pvt Ltd (Now Known As Imperial Renaissaice Reniasance Reality Pvt. Ltd), Mumbai

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

ITA 2045/MUM/2019[2012-13]Status: DisposedITAT Mumbai20 Dec 2024AY 2012-13

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhaildcit, Cc-7(4), Mumbai V/S. Poddar Renaissance Reality Room No. 659, Aaykar बनाम Pvt. Ltd. (Now Known As Bhavan, M.K. Road, Imperial Renaissance Mumbai-400020 Renaissance Reality Pvt. Ltd.) 501/601, Aqua Marine, Carter Road, Mumbai-400050030 "थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aagcp2657R Appellant/अपीलाथ" .. Respondent/"ितवादी

For Appellant: Mr. Rishabh MehtaFor Respondent: Mr. R. A. Dhyani
Section 143Section 143(3)Section 68Section 69

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER DCIT, CC-7(4), Mumbai v/s. Poddar Renaissance Reality Room No. 659, Aaykar बनाम Pvt. Ltd. (Now known as Bhavan, M.K. Road, Imperial Renaissance Mumbai-400020 Renaissance Reality Pvt. Ltd.) 501/601, Aqua Marine, Carter Road, Mumbai-400050030 "थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAGCP2657R Appellant/अपीलाथ" .. Respondent/"ितवादी Assessee by : Mr. Rishabh Mehta Revenue by : Mr. R. A. Dhyani Date of Hearing 15.10.2024 Date of Pronouncement 20.12.2024 आदेश / O R D E R PE…

Sh. Jai Ram, Jagadhari vs. ITO, Yamunanagar

In the result, both the appeal of different assessees are allowed

ITA 366/CHANDI/2017[2007-08]Status: DisposedITAT Chandigarh26 Feb 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Rohit GoelFor Respondent: Smt. Chandrakanta

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos. 365/Chd/2017 (Assessment Year : 2007-08) Sh. Amar Singh Vs. The ITO Vill- Jaroda Ward-3 Jagadhari Yamunanagar PAN: CBUPS7968E ITA Nos. 366/Chd/2017 (Assessment Year : 2007-08) Sh. Jai Ram Vs. The ITO Vill- Jaroda Ward-1 Jagadhari Yamunanagar (Appellant) (Respondent) Assessee by : Sh. Rohit Goel Department by : Smt. Chandrakanta Date of hearing : 29.11.2017 Date of Pronouncement : 26/02/2018 O R D E R PER DR.B.R.R.KUMAR, A.M. : This order shall dis…

Sh. Amar Singh, Jagadhari vs. ITO, Yamunanagar

In the result, both the appeal of different assessees are allowed

ITA 365/CHANDI/2017[2007-08]Status: DisposedITAT Chandigarh26 Feb 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Rohit GoelFor Respondent: Smt. Chandrakanta

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos. 365/Chd/2017 (Assessment Year : 2007-08) Sh. Amar Singh Vs. The ITO Vill- Jaroda Ward-3 Jagadhari Yamunanagar PAN: CBUPS7968E ITA Nos. 366/Chd/2017 (Assessment Year : 2007-08) Sh. Jai Ram Vs. The ITO Vill- Jaroda Ward-1 Jagadhari Yamunanagar (Appellant) (Respondent) Assessee by : Sh. Rohit Goel Department by : Smt. Chandrakanta Date of hearing : 29.11.2017 Date of Pronouncement : 26/02/2018 O R D E R PER DR.B.R.R.KUMAR, A.M. : This order shall dis…

ACIT v. Hotel Harbour View (184 Taxmann 42) — Cited in 3 Judgments | BharatTax